DEVARAM JATAV 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.287/2018 at Police Station- University, Gwalior for the offences punishable under Sections 294, 307, 323, 506, 34 of IPC on the basis of compromise.

(2.) Prosecution story, in nutshell, is that on 15.6.2018 the petitioners pull the water pipe line of Mohalla, at that time complainant came and tried to stop them then petitioners abused him and thereafter they started beating complainant with Lathi and Farsa, due to which he sustained injuries on the head and other parts of the body. On the aforesaid basis, FIR has been registered.

(3.) Pursuant to the said FIR, criminal law was set in motion and petitioners were arrested. Thereafter the petitioners and the complainant have jointly filed application under Section 320 (2) of the Cr.P.C which was registered as I.A. No.5893/2019 stating that the dispute between the parties has been resolved and they are not inclined to prosecute the matter any more.