PRATIK JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally with the consent of the parties.

(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.341/2019 dtd. 28/5/2019 for the offence punishable under Ss. 420, 467, 468, 471 and 120-B of I.P.C., registered at Police Station -MIG Colony, District-Indore, and all other consequential proceedings arising out of the said crime number.

(3.) Counsel for the petitioners, at the outset, has submitted that the parties have settled their disputes out of the Court, and affidavits regarding the compromise have also been filed on record, and in such circumstances, the petition may be allowed.