NIKHIL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 seeking quashment of FIR registered at Crime No.498 of 2019 registered at Police Station Palasia, District Indore for offences punishable under Ss. 394, 294 and 506 read with Sec. 34 of Indian Penal Code,\ 1860, charge-sheet and subsequent proceedings in respect of Sessions Trial No.209 of 2019 by way of compromise.

(2.) An FIR at Crime No.498 of 2019 was registered on a complaint made b y respondent No.2 against co-accused Jitendra @ Jitu Soni S/o Late Shri Jagjeevandas Soni and Amit Soni S/o Shri Jitendra Soni as well as Nikhil Soni (present petitioner) that they not only assaulted him but snatched Rs.20,000.00from his pocket. During pendency of the trial, the application under Sec. 320 (2) of Cr.P.C. was filed on the basis of compromise between the parties.

(3.) Vide order dtd. 5/3/2024, the learned Additional Sessions Judge has quashed the charges under Sec. 294 of IPC and declined for offence under Sec. 394/34 of IPC as the offences are not compoundable under this Sec. . Hence this petition before this Court.