Madhya Pradesh High Court
Arun Kushwah vs The State Of Madhya Pradesh on 28 September, 2015
M.Cr.C.No.7517/2015 (Arun Kushwah and another Vs. State of M.P.
and another) 1
28.09.2015
Shri B.S. Gaur, Advocate, for the petitioners.
Shri Kuldeep Singh, Panel Lawyer, for the respondent
No.1/State.
Shri Gagan Sharma, Advocate, for the respondent No.2. By this petition, the petitioners seek invocation of the provision of Section 482 of Cr.P.C. to quash the FIR registered as Crime No.321/15 at Police Station Kotwali, District Bhind, for the offences under Sections 341, 323, 294, 506-B, 342, 34 of IPC and 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.
I.A.No.7109/15 has been filed by the respondent No.2. In support of the application, respondent No.2 Sonu Jatav has executed an affidavit. The said application was sent to the Principal Registrar for verification. The Principal Registrar vide note dated 21.09.2015 submitted the report that the parties have arrived at compromise voluntarily without any threat, inducement and coercion.
Keeping in view that there is no dispute left between the parties and the parties have arrived into an amicable settlement in this regard further proceedings and the investigation and trial would unnecessarily waste of valuable time of the Court and would be futile exercise. Following the law laid down by the Hon'ble Supreme Court in Shiji @ M.Cr.C.No.7517/2015 (Arun Kushwah and another Vs. State of M.P. and another) 2 Pappu and others Vs. Radhika and another reported in (2012) 1 SCC (Cri) 101 and Gian Singh Vs. State of Punjab and another reported in (2013) 1 SCC (Cri) 160, allowing the petition under Section 482 of Cr.P.C. FIR registered as Crime No.321/15 at Police Station Kotwali, District Bhind, for the offences under Sections 341, 323, 294, 506-B, 342, 34 of IPC and 3(1)(x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act., if any is quashed.
With the aforesaid, this petition is allowed.
(S.K. Palo)
mani Judge