VINOD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of CrPC has been filed by petitioners seeking quashment of FIR pertaining to Crime No.897 of 2023 registered by PS Maharajpura, District Gwalior for the offences punishable under Ss. 395, 294, 336, 427, 147, 148, 149, 201 of IPC, Sec. 11/13 of MPDVPK Act and Ss. 130, 177(3) of Motor Vehicles Act with all consequential proceedings thereto.

(2.) As per the case of prosecution, Rajkumar son of Ramdeen Goud reported to PS Mahrajpura that on 21/10/2023 around 09:30 in the morning, Bhura Kushwah, Vinod Kushwah, Balram Kushwah, Than Singh Kushwah, Lal Singh Kushwah and Deependra Gurjar were dismantling his latrine (toilet). When he objected to destruction of latrine, the accused stated abusing him in filthy language. When he tried to video-graph the incident on his mobile, Bhura snatched his mobile and smashed it on ground. Vinod assaulted him with lathi.

(3.) During pendency of this petition, applications (IA No.8258 of 2024 and IA No. 8259 of 2024) under Ss. 320(1) and 320(2) of CrPC were filed for granting permission to compound offence along-with affidavits of petitioners and respondents No. 2 to 8/complainant party stating therein that they have resolved the dispute amicably and they do not wish to pursue the matter anymore.