RAJU BHAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties. The petitioner has filed the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashment of FIR bearing Crime No. 58/2023 registered at Police Station-Kukdeshwar District Neemuch for the offence under Sec. 306 of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") and the consequential proceedings.

(2.) As per prosecution story deceased Neeraj Kalvadiya and Naresh Patel were neighbours and in the year 2013 Naresh Patel shifted to Ahmedabad. Naresh Patel took money of Rs.95,00,000.00 from the deceased for sale of land at Sawer Kundla in the partnership of Naresh, Neeraj and the present applicant. However, it is alleged that the present applicant took the money and registered the land in his name and also sold the land and misappropriated the amount. Therefore, being aggrieved of this misappropriation, the deceased committed suicide.

(3.) It is submitted by both the parties that they have settled their dispute amicably.