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Judgment
Subodh Abhyankar, J
1] Heard finally, with the consent of the parties.
2] This petition has been filed by the petitioners under Section 482 of Cr.P.C. for quashing the FIR lodged at Crime No.315 of 2024 dated 03.05.2024 at Police Station - Tukoganj, Indore under Sections 420, 467, 468, 471, 120-B and 34 of IPC.
3] Counsel for the petitioners, at the outset, has submitted that the petitioners and the complainant Ashwini Bawisi has already entered into an agreement and have settled the matter out of the Court, and thus, an application has also been filed before this Court as I.A. No.8116 of 2024 under Section 320(2) of Cr.P.C., for compounding the offences, the application has been signed by the petitioners and the complainant, and is also supported by an affidavit. Thus, it is submitted that since the matter is already settled, no purpose would be served to drag the same in the trial Court, which would also waste the valuable time of the Court.
4] Counsel appearing for the respondent No.2 submits that the respondent No.2 has already settled the matter and is also a signatory to the application filed under Section 320(2) of Cr.P.C. and thus, the FIR may be quashed.
5] Heard. Having considered the rival submissions and on perusal of the documents filed on record, taking note of the fact that the parties have already settled the matter and have also filed the application under Section 320(2) of Cr.P.C., and further considering the fact that the charge-sheet has also not been filed, this Court is of the considered opinion that since the dispute was private in nature, and no other public interest is involved in the case, it may be allowed to be compounded while exercising the powers of this Court under Section 482 of Cr.P.C. as is also held by the Supreme Court in the case of Gyan Singh Vs. State of Punjab reported as (2012) 10 SCC 303.
6] In view of the same, I.A. No.8116 of 2024 stands allowed and the FIR lodged at Crime No.315 of 2024 dated 03.05.2024 at Police Station - Tukoganj, Indore under Sections 420, 467, 468, 471, 120-B and 34 of IPC is hereby quashed.
7] With the aforesaid, the petition stands allowed and disposed of.