RAVISHEK SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard and perused the case diary.

(2.) This petition has been filed by the petitioners under Sec. 482 of Cr.P.C./Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashment of FIR bearing Crime No.564/2025 for the offence punishable under Ss. 69, 115(2), 296, registered at Police Station-Heera Nagar, District-Indore (M.P.), and other consequential proceedings arising out of the said crime number.

(3.) Petitioner Ravishek and respondent no.2/victim are present in person and on a query made by this Court, the respondent no. 2 has also admitted that she has no further grievances with the petitioner and they have settled their disputes out of the court.