DHARMPAL SINGH JADON Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure (for brevity "CrPC") has been filed for quashing the FIR registered in Crime No. 451/2016 at Police Station Maharajpura, District Gwalior for the offences punishable under Ss. 307, 498-A, 34 of IPC and all other consequential proceedings arising out of it on the basis of compromise.

(2.) Along with the petition, LA. No. 31872/2021 and LA. No. 31873/2021 have also been filed by the petitioners and complainant-respondents No.2 respectively for compounding the offences on the basis of compromise. The applications are duly signed by both the parties and are supported by affidavits of respective parties.

(3.) In compliance of order dtd. 07/01/2022 passed by this Court, the factum of compromise has been verified by the Principal Registrar of this Court, who has recorded statement of complainant/ respondents No.2- Smt. Seema Jadon W/o Shri Dharmpal Singh Jadon as well as petitioners/accused, namely, Dharmpal Singh Jadon, Mahesh Singh Jadon, Smt. Krishna Devi and Smt. Sarita Jadon and has submitted a report that the parties have arrived at compromise voluntarily without any threat, inducement and coercion. The verification report further states that as per Sec. 320 of CrPC, the offences under Ss. 307, 498-A, 34 of IPC are not compoundable.