DIVYANSH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed the present petition under Sec. 482 of CrPC for quashment of FIR bearing Crime No.52/2023 dtd. 12/09/2023 registered at P.S. Crime Branch, Indore for offence u/s 420, 467, 468 and 471 of the IPC, 1860.

(2.) Brief facts of the case are that on 2/5/2023, complainant Yamini filed a written complaint that she developed a friendship on social media with one Mohit. On 29/09/2022, Mohit made a Whatsapp call through his mobile number and told her that one of his shipment has been stopped by Customs Department at Vishakhapatnam Port, (Andra Pradesh) and his account has also been freezed by concerned authorities and he asked for monetary help from her. On this she transferred Rs.57,998.00 on 29/09/2022, Rs.40,000.00 on 04/10/2022, and Rs.30,000.00 on 05/10/2022 whereby a total amount of Rs.1,27,998.00 was transferred through M.P. Online. But after some time, Mohit has switched off his mobile. On this complaint, police registered the case. During investigation, it was found that one Aman Raghuvanshi has disbursed the amount from Kiyosk of M.P. Online. On this, police arrested Aman @ Mohit Raghuvanshi and on his disclosure memo recorded under Sec. 27 of Evidence Act, applicant has been implicated and arrested in the present crime.

(3.) In this case both the parties have amicably settled and resolved their dispute and do not want to prosecute the case. They have filed compromise application and this Court vide order dtd. 1/10/2024 directed for verification of the compromise and the same has been duly verified by Principal Registrar. As per the verification report received from the Principal Registrar, both the parties have settled their dispute amicably on the factum of compromise, the petitioner prays for quashment of FIR registered at Crime No.52/2023 dtd. 12/09/2023 registered at P.S. Crime Branch, Indore for offence under Ss. 420, 467, 468 and 471 of the IPC, 1860 and the consequential proceedings arising out of it.