KAMALNARAYAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioners have preferred this CRMP under Section 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) for quashing the FIR.No.101/2019 registered at Police Station Arjunda and all consequential proceedings therewith in the interest of justice.

(2.) In brief petitioner's case is that respondent No. 2 had lodged a report in PS Arjunda on 16.06.2019 against the petitioners alleging that on 16.06.2019 petitioners had entered in his house, they damaged his Swift car, LED TV, Friedge, Washing Machine, Dining Table, Electric board. They assaulted respondent No. 3/ complainant anjani Sahu and respondent no. 4 / complainant Aishwari Sahu, they also threatened to kill them, they also abused them. An FIR.No.0101/2019, under Sections 452, 427, 294, 506, 323, read with Section 34, Indian Penal Code (hereafter called as 'IPC') was registered against petitioners. In the mean time they and respondents No.2, 3 and 4 amicably settled dispute.

(3.) Counsel for the respondent No. 2, 3 and 4 conceded that respondents No. 2, 3 and 4, and petitioners have arrived at compromise.