Madhya Pradesh High Court
Pappu @ Vardhman Mehta vs State Of M.P. on 31 July, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
NEUTRAL CITATION NO. 2025:MPHC-IND:22407
1 MCRC-4805-2021
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
BEFORE
HON'BLE SHRI JUSTICE SUBODH ABHYANKAR
ON THE 31st OF JULY, 2025
MISC. CRIMINAL CASE No. 4805 of 2021
PAPPU @ VARDHMAN MEHTA
Versus
STATE OF M.P. AND OTHERS
Appearance:
Shri Navendu Joshi, counsel for the petitioner.
Shri Virendra Khadav, G.A. for the respondent/State.
Shri Anshul Shrivastava, counsel for the complainant/objector.
ORDER
1] Heard finally with the consent of the parties.
2] This petition has been filed by the petitioner under Section 482 of Cr.P.C./Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashment of FIR/charge sheet dated 03/08/2019 bearing Crime No.357/2019 for the offence punishable under Sections 342, 323, 376 and 506-II of IPC registered at Police Station Manak Chowk, District Ratlam and other consequential proceedings pending in ST No.56/2020 before the learned 5th Additional Sessions Judge, Ratlam.
3] Counsel for the petitioner has submitted that although the allegations against the petitioner are of rape, however, the petitioner was falsely implicated in the case due to some financial dispute between the parties as even in the statement of the prosecutrix recorded under Section 164 of Cr.P.C., she has stated that she was working in the shop of the present Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 16-08-2025 15:25:08 NEUTRAL CITATION NO. 2025:MPHC-IND:22407 2 MCRC-4805-2021 petitioner and had worked for 15 days, and thus, Rs.3,000/- were to be paid to her, however, since the petitioner was not making the payment, she had gone to the police station along with her cousin and lodged the false report. Counsel has submitted that the parties have already settled the dispute out of the Court. The applications I.A. No.6854/2025 and 6855/2025 under Section 320(2) of Cr.P.C. for compounding of offence/compromise have also been filed by the parties. It is submitted that no purpose would be served to drag the trial, the result of which is a forgone conclusion. It is further submitted that the factum of compromise has also been verified by the Principal Registrar of this Court on 17/07/2025, whose report is also filed on record, and in such circumstances, the petition may be allowed. 4] Counsel for the respondent No.2 has submitted that he has no objection if the petition is allowed.
5] Counsel for the respondent/State has submitted that appropriate order may be passed.
6] Having considered rival submissions, perusal of the documents filed on record, it is found that although the FIR has been lodged on the date of the incident, however, in the MLC, the Doctor has opined that the opinion regarding rape can be given only after the FSL report is received, and the FSL report which has been obtained by the prosecution, is also negative, whereas, in the statement of the prosecutrix under Section 164 of Cr.P.C., she has given clean chit to the petitioner stating that it was a dispute regarding her salary. In such circumstances of the case, taking note of the consent which has been arrived at between the parties and has also been recorded by the Principal Registrar of this Court in its report dated Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 16-08-2025 15:25:08 NEUTRAL CITATION NO. 2025:MPHC-IND:22407 3 MCRC-4805-2021 17/07/2025 holding that the parties have compromised the matter voluntarily without any threat, inducement and coercion, this Court has no hesitation to allow the present petition.
7] Accordingly, the petition is hereby allowed and the FIR/charge sheet dated 03/08/2019 bearing Crime No.357/2019 for the offence punishable under Sections 342, 323, 376 and 506-II of IPC registered at Police Station Manak Chowk, District Ratlam and other consequential proceedings pending in ST No.56/2020 before the learned 5th Additional Sessions Judge, Ratlam arising out of the said crime number, are hereby quashed. 8] Accordingly, the petition stands allowed and disposed of.
(SUBODH ABHYANKAR) JUDGE krjoshi Signature Not Verified Signed by: KHEMRAJ JOSHI Signing time: 16-08-2025 15:25:08