PANKAJ PATHAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The petitioner has filed this petition under Section 482 of the Cr.P.C. for quashment of the FIR registered at Crime No.265/2006 at Police Station Madan Mahal, Jabalpur, against him under Sections 420 of the IPC and 17 r.w. 23 (1) (g) and (h) of the Securities Contracts (Regulation) Act, 1956 as amended by Securities Laws (Amendment) Act, 2004 (for short the 'Act') and the subsequent criminal proceedings of Criminal Case No.23197/2006 pending on the file of Chief Judicial Magistrate, Jabalpur.

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

(3.) On 30.06.2015, the petitioner and respondent Naveen Guru filed jointly the compromise petition in terms of Section 320 (2) of the Cr.P.C.