FODE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on admission. Invoking the extraordinary jurisdiction of this Court conferred under Section 482 of Cr.P.C. has filed this petition seeking permission to compromise under Sections 307 , 34 of IPC and for quashment of FIR bearing Crime No.447/2019 with quashment of all consequential proceedings.

(2.) Learned counsel for the petitioners submit that the parties have amicably settled the dispute and hence, filed I.A.No.6050/2019 under Section 320(2) of Cr.P.C stating therein that respondent/complainant does not want to further prosecute the criminal case against the petitioner-accused. The petition signed by both the parties, is supported by their affidavits with a prayer to quash the FIR pertaining to the case as stated herein above with all consequential proceedings. The compromise was verified by the Principal Registrar on 04.10.2019 stating that offences under Sections 307 and 34 of IPC are non-compoundable which is as under;

(3.) The counsel for the State formally opposed the prayer.