JAIDEEP SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been preferred by the petitioner under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR registered at Crime No.12/2020 at Police Station Crime Branch District Gwalior, for the offence under Ss. 354, 294 of IPC on the basis of compromise.

(2.) It is the submission of counsel for the parties that both the parties want to settle the matter and they want to bury the dispute once and for all. Both the families know each other and it was just communication gap which later on realized by the parties. They intend to enter into the compromise therefore, application under Ss. 320(2) of Cr.P.C. by way of I.A. No.25386/2020 has been preferred by the parties jointly. Parties fairly submit that they want to give peace a chance and for that they want to settle their dispute inter se. Under the direction of this Court, the factum of compromise entered into between the parties has been verified by the Principal Registrar of this Court and according to the said report, parties settled the matter and intended to compromise the matter.

(3.) Parties intend to serve the society in meaningful manner to purge their guilt and to reform themselves from their inner soul, therefore, expressed their desire to perform community service to serve any National/Social/Environmental cause.