RAJKUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Respondent No.2 Ajay Singh Parmar is present in person. Heard on I.A.No.6652/2020, which is an application for compromise. Both the parties have come before this Court on the ground that they have settled their dispute amicably and prays for quashment of FIR bearing Crime No.317/2019 registered at Police Station - Kotwali, District -Rajgarh under Sections 420, 406, 467, 468, 471 of the I.P.C.

(2.) During pendency of the petition, both the parties have arrived at a compromise and filed a written compromise on I.A.No.6652/2020 before this Court for permission to compromise and also for recording the compromise. Both the parties have entered into a compromise without any threat, inducement and coercion from either side they have amicably settled the dispute and admitted that they have voluntarily entered into compromise.

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