DEVESH GOKHALE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner-Devesh Gokhale and respondent No.2 Neeta Gokhale are present in person.

(2.) This petition has been filed by the petitioner under Sec. 482 of the Cr.P.C., 1973, for quashing the FIR bearing Crime No.133/2023 dtd. 1/3/2023 for offence under Ss. 498-A, 323, 506 read with Sec. 34 of the IPC registered at police station-Sector-1 Pithampur, District Dhar(M.P.), as also for quashing the consequential proceedings pending in the court of Judicial Magistrate First Class, Dhar in RCT No.296/2023.

(3.) Counsel for the petitioner at the outset, has submitted that the respondent No.2-Neeta Gokhale and the petitioner Devesh Gokhale, who happens to be the brother-in-law of the respondent No.2 have already entered into an out of the court settlement and the respondent No.2 has decided not to pursue the matter. Thus, it is submitted that the petition be allowed and the FIR as also all the consequential proceedings of the trial be quashed. It is also submitted that although the charges have been framed by the trial court however, the evidence is yet to commence.