SACHIN SINGH BHADOURIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of the Cr.P.C. has been preferred by the petitioner for quashment of the FIR vide Crime No. 250/2023 registered at Police Station University (JI), Gwalior for the offence punishable under Ss. 294, 323, 506 and 34 of the IPC and all consequential proceedings.

(2.) During the pendency of this petition, an application (vide I.A. No.20623/2023) under Sec. 320 (2) of the Cr.P.C. was preferred by the petitioner for grant of permission to enter into compromise and compound the offence between petitioner/accused and complainant/victim.

(3.) It is the submission of learned counsel for petitioner that prosecution case as has been recited in the FIR indicates that complainant was subjected to ragging by the petitioner namely Sachin Singh Bhadouriya and other accused persons namely Sumit Gurjar, Uday Bhadouriya and Veer Gurjar. Sumit Gurjar gave a Danda blow to the victim who sustained contusion over his right eye and others caused Marpeet. Therefore, offence primarily under Sec. 323 of the IPC with the aid of Sec. 34 was preferred. According to the petitioner, he has been falsely implicated. No grievous hurt has been caused to the complainant and case is compoundable in nature.