MANOJ KUMAR VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of the CrPC for quashment of the charge-sheet and proceeding relating to Criminal Case No.15858/2016 pending before the Judicial Magistrate First Class, Raipur.

(2.) On the basis of complaint filed by respondent No.2, offence under Sections 294, 353, 332 and 186 of the IPC has been registered against the petitioner, whereas the petitioner is working on the post of Executive Engineer in Chhattisgarh Power Distribution Corporation, Raipur and after that, charge-seet has been filed before the jurisdictional criminal Court.

(3.) The petitioner has filed this petition for quashment of criminal proceedings pending before the Judicial Magistrate First Class, Raipur in Criminal Case No.15858 of 2016 on the ground that matter has been compromised with respondent No.2. Since offences are not compoundable and they have settled their dispute amicably, prosecution launched against the petitioner be quashed.