SUBHASH PARASHAR Vs. STATE OF M.P.

JUDGEMENT

(1.) By this petition the petitioner seeks invocation of the provision of Sec. 482 of CrPC to quash the FIR registered as Crime No.168/2014 at Police Station Mahila Thana Gwalior for the offence under Sec. 292 of IPC and its further consequences i.e. RCT No.2418640/14 pending before JMFC Gwalior.

(2.) During pendency of the proceedings an application was filed under Sec. 320 (2) of CrPC to the effect that parties have arrived at amicable settlement.

(3.) Considering the aforesaid, the matter was sent to the Principal Registrar of this Court. The parties presented themselves before Principal Registrar and their statements got recorded on 3/5/2021. The Principal Registrar has opined as follows :