GIRRAJ SINGH KANSANA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition has been filed under section 482 of the Cr.P.C., seeking quashment of FIR registered as Crime No.288/2018 at Police Station- University, Gwalior for the offences punishable under Sections 294 , 452 , 323 , 307 , 506 of IPC and sections 3 (2) (v), 3 (1) (r) and 3 (1) (s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989.

(2.) Prosecution story, in nutshell, is that is complainant Rahul Jatav lodged a report on 15.6.2018 and alleged therein that petitioner came to his house and entered in his house by abusing him in the name of caste and started beating him by means of lathi, therefore, the complainant sustained lathi injury on his head and when complainant's father and mother came to rescue him, petitioner beaten them by kicks and fists. On the aforesaid basis, FIR has been registered.

(3.) Pursuant to the said FIR, criminal law was set in motion and petitioner was arrested. Thereafter the petitioner and the complainant have jointly filed application under Section 320 (2) of the Cr.P.C which was registered as I.A. No.5894/2019 stating that the dispute between the parties has been resolved and they are not inclined to prosecute the matter any more.