NARESH SHUKLA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioners under Sec. 482 of Cr.P.C. for quashing the FIR lodged at Crime No.315 of 2024 dtd. 3/5/2024 at Police Station - Tukoganj, Indore under Ss. 420, 467, 468, 471, 120-B and 34 of IPC.

(3.) Counsel for the petitioners, at the outset, has submitted that the petitioners and the complainant Ashwini Bawisi has already entered into an agreement and have settled the matter out of the Court, and thus, an application has also been filed before this Court as I.A. No.8116 of 2024 under Sec. 320(2) of Cr.P.C., for compounding the offences, the application has been signed by the petitioners and the complainant, and is also supported by an affidavit. Thus, it is submitted that since the matter is already settled, no purpose would be served to drag the same in the trial Court, which would also waste the valuable time of the Court.