PUSHKAR GARWAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Sec. 482 of the Criminal Procedure Code, 1973 (hereinafter to be referred to as 'CRPC') for quashing the FIR lodged at Crime No.273/2020, registered at police station Raoti, District Ratlam under Sec. 354,354(c), 354(D), 506 of Indian Penal Code, 1860 (hereinafter to be referred to as 'IPC') and Sec. 67,67(A) of Information Technology Act,2000 (hereinafter to be referred to as 'Act of 2000')and all other subsequent proceedings arising out of it.

(2.) Shri Shadab Khan, learned counsel for the petitioner, at the outset, has submitted that the petitioner and the respondent no.2 were earlier engaged much prior to lodging of the FIR, and subsequently due to some misunderstanding the FIR came to be lodged. However, the parties have reconciled with each other, and now there is no dispute exists between them, and in fact the petitioner is going to marry the prosecutrix within a short period of time, hence an application under Sec. 320 of CRPC was filed before the trial Curt in which the statement of the victim has already been recorded in which she has turned hostile.

(3.) Counsel for the petitioner has further submitted that although the prosecutrix has not supported the case of the prosecution, however, the matter is likely to take some time before it is finally concluded, as there are more than 15 witnesses still remain to be examined. It is submitted that no purpose would be served to further drag the matter in the trial Court as the parties have already entered into a compromise.