SHIVAM THAKUR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant petition has been filed for quashment of an FIR dtd. 7/7/2020 (Annexure-P/1) bearing crime No.63/2020 registered under Ss. 457, 427, 34 of the Indian Penal Code, 1860 (for short 'the IPC ') against the petitioner before the Police Station Bhakhara, Dhamtari (C.G.).

(2.) A complaint was made by the respondent No.2 that the petitioner entered into his house at about 11.00 pm on 6/7/2020; abused them; caused damage to the properties i.e. TV, Motorcycle, Watch, etc; and thereafter fled away from the place of incident.

(3.) Learned counsel for the petitioner would submit that the settlement has been arrived at in between the parties. She would refer to the statements recorded before the Registrar (Judicial) of this Court and would submit that the parties do not want to continue the criminal case further more. Thus, she would submit that the FIR may be quashed.