VIMAL CHAND JAIN Vs. STATE OF M.P.

JUDGEMENT

(1.) The present petition has been preferred by the petitioners under Section 482 of the Code of Criminal Procedure, 1973 for quashment of Crime No.321/2018 registered at Police Station Jhansi Road Gwalior for the offences punishable under Sections 420, 406, 506, 120-B of IPC on the basis of compromise.

(2.) It is submitted by learned counsel for the petitioners that although the case as referred above has been registered at the instance of respondent No.2 against the petitioners but later on good sense prevailed over the parties and they have entered into compromise and now they don't want to prosecute the matter and want to live peacefully and to settle the matter. The said aspect has been verified through the application vide I.A.No.9535/2018 along with respective affidavits of the parties and the same has been verified by the Principal Registrar of this Court whereby identity and intent of the parties and contents of the application have been duly verified.

(3.) While referring the matter to the Principal Registrar of this Court on 02-01-2019, this Court gave suggestions to the litigating parties to rise to the occasion and try to make some efforts and sincere endeavours for betterment of the city. Considering the suggestions and after due contemplation, it appears that parties are ready to take some positive steps towards betterment of the society and city. Therefore, parties themselves suggested that they are ready to help widows of martyrs of Paramilitary Forces. Besides it, they expressed their desire for some other socially constructive works.