VIRENDRA 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/charge sheet dtd. 19/11/2025 bearing Crime No.390/2025 for the offence punishable under Ss. 115(2), 126(2), 296(b), 351(2) and 3(5) of BNS, 2023 registered at Police Station M.G. Road, Indore and other consequential proceedings.

(3.) Counsel for the petitioners and respondents No.2 and 3, at the outset have submitted that both the parties are having agricultural lands adjacent to each other and they have already settled the matter out of the Court. An application I.A. No.1565/2026 under Sec. 320(2) of Cr.P.C. for compounding of offence/compromise has also been filed by the parties. It is submitted that no purpose would be served by keeping the matter pending, the result of which is already decided, and in such circumstances, the petition may be allowed and the FIR and other consequential proceedings arising out of the said crime number be quashed.