GHANSHYAM RAWAT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of CrPC has been filed for quashing the Crime No.350/2022 registered at Police Station Jaura District Morena, against the petitioner for the offences punishable under Ss. 336 and 308 of IPC and all consequential proceedings arising out of it.

(2.) Prosecution story in brief is that present petitioner - accused and respondent No. 2 to 4 - complainant were attending a relative's marriage on 18/05/2022 at Village - Dongerpur, Jaura. During the ceremony, present petitioner fired a gunshot in the air (harsh fire). When the complainant asked him not to fire, still the petitioner fired a gunshot in the air and the bullet pallets hit complainant-Rishikesh and Avinash due to which they received injuries and thereafter they were taken to to the hospital. Upon the report, FIR at Crime No. 350/2022 got registered against the petitioner for offence under Ss. 336 and 308 of IPC.

(3.) Alongwith the petition, both the parties have jointly filed IA No.12410/2022, stating therein that the dispute between the parties has been resolved and they have entered into compromise with no intention to pursue the matter further.