MOHAMMAD ISEB KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioners under Section 482 of the Cr.P.C. for quashing the FIR dated 21.07.2017 registered at Crime No.176/2017 at Police Station - Nagjhiri, Ujjain under Sections 420, 467, 468, 471, 201, 506 and 34 of IPC.

(3.) The petitioners have sought relief that the said FIR and all consequential proceedings pursuant thereto be also quashed as the parties have entered into a settlement and have decided to reside peacefully.