PRASHANT SHRIVAS Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By invoking inherent powers of this Court, the present petition has been preferred by petitioner under Sec. 528 of BNSS (482 of Cr.P.C.) seeking quashment of FIR bearing Crime No.421 of 2023 registered at Police Station Kotwali, District Bhind for the offence punishable under Ss. 363, 366, 366(a), 376, of IPC, Sec. 3(1)(w)(ii), 3(1)(v), 3(2)(va) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and Sec. 5/6 of Protection of Children from Sexual Offences Act and other subsequent criminal proceedings initiated therefrom on the basis of compromise.

(2.) Alongwith the petition, both the parties have jointly filed I.A. No.21203/2024 stating therein that the dispute between the parties has been resolved and they have entered into compromise with no intention to pursue the matter further.

(3.) In compliance of order dtd. 14/10/2024 passed by this Court, both the parties (petitioner and prosecutrix) appeared before the Principal Registrar of this Court on 17/10/2024 for verification of compromise.