DAMODAR 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. 269/13 under Sections 307, 294, 34 of IPC at police Station Mau, Distt. Bhind, and its subsequent criminal proceedings.

(2.) AS per prosecution case, the petitioners, who are relatives of the complainant, were abusing complainant's father and brother. The complainant intervened in the matter, then petitioner Manish fired a shot at the complainant which hit on the finger of his left hand. On the report, Crime No. 269/13 under Sections 307, 294, 34 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 -Sonu Sharma has arrived at compromise voluntarily without any fear or force.