AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 254 wordsSubodh 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./Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashment of FIR bearing Crime No.341/2019 dated 28.05.2019 for the offence punishable under Sections 420, 467, 468, 471 and 120-B of I.P.C., registered at Police Station -MIG Colony, District-Indore, and all other consequential proceedings arising out of the said crime number.
3] Counsel for the petitioners, at the outset, has submitted that the parties have settled their disputes out of the Court, and affidavits regarding the compromise have also been filed on record, and in such circumstances, the petition may be allowed.
4] Counsel for the private respondents has submitted that he has no objection if the present petition is allowed and the FIR is quashed.
5] Counsel for the State has submitted that appropriate order may be passed.
6] Having considered the rival submissions, perusal of the documents filed on record, as also the affidavits filed by the parties regarding the compromise, this Court is inclined to allow the present petition.
7] Accordingly, the petition is hereby allowed and the FIR bearing Crime No.341/2019 dated 28.05.2019 for the offence punishable under Sections 420, 467, 468, 471 and 120-B of I.P.C., registered at Police Station -MIG Colony, District-Indore, and other consequential proceedings arising out of the said crime number, so far as it relates to the present petitioners, are hereby quashed.
8] Accordingly, the petition stands allowed and disposed of.