Ravishek Soni vs State Of Madhya Pradesh And Others

Subodh Abhyankar, J

1] They are heard and perused the case diary.

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.564/2025 for the offence punishable under Sections 69, 115(2), 296, registered at Police Station-Heera Nagar, District-Indore (M.P.), and other consequential proceedings arising out of the said crime number.

3] Petitioner Ravishek and respondent no.2/victim are present in person and on a query made by this Court, the respondent no. 2 has also admitted that she has no further grievances with the petitioner and they have settled their disputes out of the court.

4] Counsel for the petitioners, at the outset, has submitted that the parties have amicably 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.

5] Counsel for the respondent no.2 has also submitted that she has no objection if the present petition is allowed and the FIR is quashed.

6] Counsel for the State has submitted that appropriate order may be passed.

7] 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.

8] Accordingly, the petition is hereby allowed and the FIR bearing Crime No.564/2025 for the offence punishable under Sections 69, 115(2), 296, registered at Police Station-Heera Nagar, District-Indore (M.P.), and other consequential proceedings arising out of the said crime number, so far as it relates to the present petitioner, are hereby quashed.

9] Accordingly, the petition stands allowed and disposed of.

10] All the Interlocutory Applications are hereby disposed of