Vinod @ Virendra And Others vs State Of Madhya Pradesh And Others

Subodh Abhyankar, J

This order shall govern the disposal of M.Cr.C. No.5624/2026 and M.Cr.C. No.327/2026 as in both the cases, quashment of FIR and cross FIR being lodged at Crime No.99/2025 and Crime No.100/2025 respectively have been sought.

1] Heard finally with the consent of the parties.

2] M.Cr.C. No.5624/2026 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/charge sheet bearing Crime No.99/2025 for the offence punishable under Sections 115(2), 296, 351(2) and 3(5) of BNS, 2023 registered at Police Station Khudel, District Indore and other consequential proceedings.

3] M.Cr.C. No.327/2026 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/charge sheet bearing Crime No.100/2025 for the offence punishable under Sections 74, 76, 296, 115(2), 351(2), 117(2) and 3(5) of BNS, 2023 registered at Police Station Khudel, District Indore and other consequential proceedings.

4] Counsel for the parties, at the outset have submitted that the parties reside adjacent to each other and regarding their land, a dispute arose, in which, both the parties have filed the aforesaid FIRs, and the parties have already settled the dispute out of the Court. An application I.A. No.1549/2026 under Section 320(2) of Cr.P.C. for compounding/compromise of offence has also been filed by the parties. It is submitted that it was purely a private dispute and no interest of public was involved, and the persons of both the sides were also injured but they have reconciled with each other and have decided to bury the hatchet. Thus, it is submitted that no purpose would be served to keep the matter pending, the result of which is already decided. It is submitted that in such circumstances, the petitions may be allowed and the FIRs be quashed.

5] Counsel for the respondents have submitted that they have no objection if the petitions are allowed.

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

7] Having considered the submissions and on perusal of the documents filed on record including the FIRs and the final report, this Court finds force in the submissions as advanced by counsel for the parties and is of the considered opinion that since the parties are neighbors to each other and there appears to be some embellishment of the incident also in the respective FIR, however, since the parties have already settled the matter out of the Court, no purpose would be served to waste the valuable time of the trial Court, where the result of the trial is already a foregone conclusion. In view of the same, this Court has no hesitation to allow the present petitions.

8] Accordingly, both the petitions are hereby allowed and the FIR/charge sheet bearing Crime No.99/2025 for the offence punishable under Sections 115(2), 296, 351(2) and 3(5) of BNS, 2023, and the FIR/charge sheet bearing Crime No.100/2025 for the offence punishable under Sections 74, 76, 296, 115(2), 351(2), 117(2) and 3(5) of BNS, 2023 registered at Police Station Khudel, District Indore and other consequential proceedings arising out of the said crime numbers, are hereby quashed.

9] Accordingly, M.Cr.C. No.5624/2026 and M.Cr.C. No.327/2026 stand allowed and disposed of.