RAGHVENDRA SINGH KUSHWAH 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 an First Information Report concerning Crime No. 451 of 2011 under Section 307/34 of IPC registered at PS City Kotwali District Bhind.

(3.) LEARNED counsel for the petitioners submits that the parties have amicably settled the dispute and they do not want to pursue it any further in the Court of law. They want to live peacefully. The complainant has also filed I.A. No. 388 of 2014 to the effect that he also does not want to pursue the criminal case further against the petitioners -accused as both the parties are neighbours and are of the same profession and pendency of the case will be of no use as they have to live in the same vicinity. The application is supported by the affidavit of complainant Shri Gyanendra Singh Kushwah. Hence, this petition under Section 482 of Cr. P.C. and I.A. aforesaid have been filed by the parties with a prayer to quash the FIR as stated herein above. The compromise was verified by the Registrar on 24.2.2014.