DIVAN SINGH KAURAV Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing the FIR registered at Crime No. 301/13 under Sections 354 -A, 354 -D, 507, 509 of IPC at Police Station Bahodapur, Gwalior, Distt. Gwalior, and its subsequent criminal proceedings.

(2.) AS per prosecution case, 5 -6 years ago the complainant was attending the coaching class, where the petitioner was also attending same coaching class, friendship was developed between petitioner and the complainant. Four months ago the engagement of the complainant was made by her parents. Upon it the petitioner abused the complainant on mobile. When the complainant alongwith her sister -in -law (Bhabhi) was going to Navgrah Mandir, at that time petitioner reached there and caught hold of the hand of the complainant with an evil eye. On the report, Crime No. 301/13 under Sections 354 -A, 354 -D, 507, 509 of IPC has been registered.

(3.) FROM the perusal of the record, it appears that contents of the aforesaid application have been verified by the Principal Registrar of this Court. The Principal Registrar in its report has submitted that respondent No. 2 -Anshu Gupta has arrived at compromise voluntarily without any fear or force.