JAIPRAKASH JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard on IA No. 18570/2018, an application for taking additional documents on record.

(2.) On due consideration, IA No. 18570/2018 is allowed. The documents are taken on record. Heard finally with the consent of parties.

(3.) This petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of proceedings of S.T. No. 249/2018 arising out from the charge sheet of Crime No. 587/2017 registered at P.S. Garha, Distt. Jabalpur for the offence punishable under Section 420 , 467 , 468 , 471 / 34 of the IPC on the basis of compromise.