PANCHAMLAL Vs. DEVENDRA

JUDGEMENT

(1.) Heard on the question of admission. The applicants have filed this application under Section 482, Cr.P.C., for quashing the criminal case registered against them.

(2.) It is stated by the learned Counsel for the parties that the respondent had filed a complaint against the applicants in respect of which charges for offence punishable under Sections 420, 467, 468 and 109, I.P.C., have been framed in S.T. No. 210/2011, which is pending before the Additional Sessions Judge, Lakhnadon, District Seoni. It is submitted that the matter relates to a dispute relating to the land on which the applicants had allegedly got their names mutated.

(3.) The learned Counsel for the parties submit that in respect of the same dispute a civil suit had been filed by the parties, which was registered as C.S. No. 22-A/2010 before the Civil Judge Class I, Lakhnadon and in the said proceedings the parties have entered into a compromise in the Lok Adalat and a decree in terms of the compromise has been passed by the Court on 30-11-2013. It is stated that as the parties had compromised the matter and there is no likelihood of conviction in the criminal proceedings, therefore, in view of the law laid down by the Supreme Court in the case of Shiji @ Pappu and others Vs. Radhika and another, 2012 AIR(SC) 499the prosecution against the applicants be quashed.