RAHUL GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD on admission.

(2.) INVOKING the extraordinary jurisdiction of this Court conferred under Section 482 of CrPC, the petitioners have filed this petition jointly for quashing First Information Report concerning Crime No.99 of 2013 under Section 294 and 354 of IPC registered at PS Mahila Padav, District Gwalior.

(3.) LEARNED counsel for the petitioners submits that the parties have amicably settled the dispute which is civil in nature by allotting the parking lot to the petitioner no.2 - complainant as desired by her. The complainant -petitioner also does not want to further prosecute the criminal case against the petitioner -accused. Hence, this joint petition is being filed by the parties with a prayer to quash the FIR as stated herein above. The compromise petition was verified by the Registrar on 28.4.2014.