KOLAM SINGH BHILALA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Cr.P.C. is preferred at the instance of accused seeking following reliefs:-

(2.) It is the submission of learned counsel for petitioners and respondents No. 2 and 3 that they have entered into compromise in the case which was registered at the instance of respondents No. 2 and 3 as complainant at Crime No.100 of 2021 under Ss. 307 and 34 of IPC at Police Station Badarwas, District Shivpuri. Now they intend to settle the matter.

(3.) Learned counsel for respondents opposed the prayer on the ground that looking to the nature of allegations compounding cannot be done. It is a case where petitioners opened fire over victims and they sustained fractures. Medical report supports the allegations of commission of offence.