JALDEVI Vs. STATE OF M P

JUDGEMENT

(1.) This petition under section 482 of CrPC is preferred by the petitioners for quashing the criminal proceedings instituted against them by the respondent No. 2, Shyam Singh vide Crime No. 473/11 under sections 420, 467 and 468 of IPC registered at Police Station, Morar, District Gwalior and the consequent criminal proceedings pending in STNo. 419/12 before IV Additional Sessions Judge, Gwalior.

(2.) The learned counsel for the petitioners submits that earlier, the complainant Shyam Singh amicably settled the dispute with one of the co-accused, Sandeep Yadav and, therefore vide orders dated 30.7.2012 passed in Mis. Cr. Case No. 396/12 and dated 26.11.2012 passed in Mis, Cr. Case No. 7853/ 12 by this Court, respectively, challan has not been filed against the co-accused, Sandeep Yadav, however, challan has been filed against the present petitioners.

(3.) Learned counsel for the respondent No. 2 is present in the Court and submits that both the parties have amicably settled the subject-matter of the crime amongst themselves and he has no objection in dropping the criminal proceedings pending against the petitioners. In this regard, the complainant, Shyam Singh (respondent No. 2) has submitted an application, IA No. 3217/13 along with affidavit.