RAJENDRA SINGH RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR registered at Crime No.258/2022 at Police Station Karera, District Shivpuri for the offence under Ss. 436, 323, 294, 452, 506, 34 of IPC.

(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. They intend to enter into the compromise therefore, application under Sec. 320(2) of Cr.P.C. by way of I.A. No.8953/2022 has been preferred by the parties. 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 intended 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 by way of deposit to serve National/Social cause.