SANTOSH CHAUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) By invoking inherent powers of this Court, the present petition has been preferred by petitioners under Sec. 528 of BNSS/482 of Cr.P.C. seeking quashment of FIR bearing Crime No.40/2025 registered at Police Station Sinawal District Datia for the offence punishable under Ss. 115(2), 118(1), 296, 125, 324(4), 351(2), 3(5), 118(2), 109(1) of BNS and all the consequential criminal proceedings initiated therefrom.

(2.) Alongwith the petition, both the parties have jointly filed I.A. No. 23266/2025 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. 17/11/2025 passed by this Court, the factum of compromise has been verified by the Principal Registrar of this Court, who has recorded the statements of respondents No.2, 3 and 4 as well as petitioners and has submitted the report that the parties have arrived at compromise voluntarily without any threat, inducement and coercion.