Virendra And Others vs State Of Madhya Pradesh And Others

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./Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashment of FIR/charge sheet dated 19/11/2025 bearing Crime No.390/2025 for the offence punishable under Sections 115(2), 126(2), 296(b), 351(2) and 3(5) of BNS, 2023 registered at Police Station M.G. Road, Indore and other consequential proceedings.

3] Counsel for the petitioners and respondents No.2 and 3, at the outset have submitted that both the parties are having agricultural lands adjacent to each other and they have already settled the matter out of the Court. An application I.A. No.1565/2026 under Section 320(2) of Cr.P.C. for compounding of offence/compromise has also been filed by the parties. It is submitted that no purpose would be served by keeping the matter pending, the result of which is already decided, and in such circumstances, the petition may be allowed and the FIR and other consequential proceedings arising out of the said crime number be quashed.

4] Counsel for the respondent No.2 and 3 has submitted that he has no objection if the petition is allowed. The parties also present in the Court and on a query made by this Court, they have submitted that they have settled their dispute and have no objection if this petition is allowed.

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

6] Having considered rival submissions and on perusal of the documents filed on record, and also taking note of the fact that the parties have compromised the matter voluntarily without any threat, inducement and coercion, this Court has no hesitation to allow the present petition.

7] Accordingly, the petition is hereby allowed and the FIR/charge sheet dated 19/11/2025 bearing Crime No.390/2025 for the offence punishable under Sections 115(2), 126(2), 296(b), 351(2) and 3(5) of BNS, 2023 registered at Police Station M.G. Road, Indore and other consequential proceedings arising out of the said crime number, are hereby quashed.

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