JANJEET SINGH KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) This application under Sec. 482 of Cr.P.C. has been filed for quashment of FIR in Crime No.577/2021 registered at police Station Maharajpura, District Gwalior for offence under Ss. 420, 120-B, 34 of IPC.

(2.) It is submitted by the counsel for the applicant that the complainant Seeta Ram Sharma has entered into a compromise and, therefore, the application has been filed for quashment of the FIR on the said ground only.

(3.) Per contra, it is submitted by the counsel for the State that from the FIR it is clear that the complainant Seeta Ram Sharma was merely a property broker and in fact the plots were purchased by Smt. Babli, Smt. Neelam, Smt. Shakuntala and Smt. Urmila who were not given their plots and thus in fact Smt. Babli, Smt. Neelam, Smt. Shakuntala and Smt. Urmila are the sufferers who have not entered into a compromise.