MOHAR SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) The present petition under Section 482 of Cr.P.C. has been filed seeking quashment of an FIR bearing Crime No.749/2020 registered at Police Station Aron, District Guna for offences under Sections 324, 323, 294, 506 and 34 of IPC, letter on enhanced Sec. 326 of IPC. The quashment has been sough on the basis of compromise entered into between the parties.

(2.) During pendency of this petition filed under Section 482 of Cr.P.C, the petitioners and complainant-respondent No.2 to 5 have filed an appli1cation jointly stating that the dispute between the parties has been resolved and they are not inclined to pursue the matter any more. By the rival parties, application has been filed on 05.02.2021 being IA No 4149/2021 jointly informing about parties having entered into compromise with no intention to pursue the matter further.

(3.) It is alleged that the matter was listed on 10.02.2021 and this Court had directed for sending the matter for verification to the Principal Registrar of this Court. The statements were recorded and the report has been submitted by the Principal Registrar of this Court.