NEERAJ BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present petition under Sec. 482 of Cr.P.C. has been filed by the petitioners seeking quashment of FIR registered at Police Station Lahar, District Bhind vide Crime No.130/2020 for the offence punishable under Ss. 323, 324, 294, 506, 34 and 325 of IPC as well as entire proceedings arising out of it.

(2.) . It appears that parties agreed to settle the matter and therefore, applications vide I.A.No.960/2024 and I.A. No.961/2024 have been preferred at the instance of parties and they want to settle the matter. Application is duly signed by respective parties and same is supported by their affidavits.

(3.) It is submitted by learned counsel for the petitioners that initially case was registered under Ss. 323, 324, 294, 506, 34 and 325 of IPC. Later on, through medical report, it was found that one of the fingers of the victim was fractured due to lathi blow by one of the accused persons, therefore, offence under Sec. 325 was added at time of filing of charge-sheet.