RAM ASRANI Vs. STATE OF M P

JUDGEMENT

(1.) The petitioners have filed this petition under Section 482 of the Cr.P.C., seeking quashment of the FIR registered at Crime No.48/11 at Police Station, Omti, Jabalpur and subsequent criminal proceedings in Sessions Trial No. 434/14 (for short 'the sessions trial'), pending on the file of the Additional Sessions Judge and Special Judge under the Electricity Act (Shri D.P.Sivach) Jabalpur.

(2.) The relevant and necessary facts for the just and proper adjudication of this petition are given below:-

(3.) On 23.02.2016, the petitioners and respondent Kamlesh have submitted a compromise petition in terms of Section 320 of the Cr.P.C. On the self same day, Registrar J (II) has submitted a verification report upon the compromise. According to the report, the petitioners and respondent Kamlesh have settled their dispute amicably and voluntarily with free consent in clear and unequivocal terms.