JEETU 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. 41/13 under Sections 392, 412, 379, 402, 201, 102, 120B of IPC, Sections 11/13 of the MPDVPK Act and Sections 25, 27 of the Arms Act at police Station, Antari, Distt. Gwalior, and its subsequent criminal proceedings.

(2.) LEARNED counsel for the petitioners submits that parties have settled their dispute and filed an application for compromise which has been verified by the Principal Registrar under the direction of this Court.

(3.) IT is reported by the Principal Registrar of this Court that he is satisfied that complainant/respondents No. 2 & 3, Rinku Sahu and Smt. Jyoti, have compromised voluntarily without any fear or force.