CHANDRABHAN SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition, the petitioners seek invocation of the provision of section 482 of CrPC to quash the HR registered at Police Station, Bhauapura District Datia as Crime No.42/2015 under sections 393, 398 of IPC, section 11/13 of MPDVPK Act and section 25/27 of Arms Act.

(2.) On the report of the respondent No. 2, crime was registered at Police Station Bhauapura on 3.7.2015 against unknown persons. Subsequently, during investigation, petitioners have been included as accused persons.

(3.) I.A. No. 5886/2015 and 5888/2015, applications for compromise supported by affidavit of respondent No. 2 has been verified by the Principal Registrar on 24.7.2015. Report has been submitted that the Principal Registrar has satisfied that the parties have arrived at compromise voluntarily without any threat, inducement and coercion.