INDERJEET SINGH BHADORIYA Vs. STATE OF M. P.

JUDGEMENT

(1.) This petition has been filed, under section 482 of the Cr.P.C., seeking quashment of FIR registered as Crime No.129/2004 at Police Station Malanpur, District Bhind for the offences punishable under sections 341, 327, 323, 294 and 506 read with 34 of the IPC and all consequential proceedings, on the basis of compromise.

(2.) Prosecution story, in short, is that on 23/7/2004, at about 4.30 p.m., petitioner along with co-accused Baldev Singh Yadav demanded Rs.200/- from the complainant for consuming liquor and on being refused, not only abused the complainant but also slapped him and threatened him with life.

(3.) During pendency of this petition filed under section 482 of Cr.P.C., the complainant/respondent no.2 has filed an application under section 320(2) of the Cr.P.C. which was registered as I.A.No.1710/19 stating that the dispute between the parties has been resolved and he is not inclined to pursue the matter any more.