STATE OF MADHYA PRADESH Vs. RAVINDRA SINGH CHAUHAN

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The State of Madhya Pradesh has come up in the appeal questioning the order passed by the High Court of Madhya Pradesh Bench at Gwalior in M.Cr.C. No. 7448 of 2015 filed under Sec. 482 Code of Criminal Procedure, 1973 (in short 'the Cr.P.C.') quashing the criminal prosecution which was initiated by the respondents of commission of offence under Sections 420, 467 and 468 of the Indian Penal Code, 1860 (in short 'the IPC'). The offences were not compoundable. The accused -Sandeep preferred a petition in which it was stated by the complainant that he did not wish to pursue the prosecution further. Consequently, the High Court has relied upon the decision of this Court in Narinder Singh & Ors. Vs. State of Punjab & Ors. [(2014) 6 SCC 466] and has quashed the prosecution on the ground that there is no possibility of any conviction or else it may lead to failure of justice. Consequently the FIR has been quashed aggrieved thereby the State has come up in the appeal.