ROHIT Vs. RAJ

JUDGEMENT

(1.) All the six petitioners have come before this Court with a prayer of quashment of FIR No.128 of 2018, registered under Sections 307, 323, 294, 506/34 of IPC, at Police Station-Pardeshipura, District-Indore on the ground of compromise between the parties.

(2.) Learned Counsel for the petitioners has placed reliance on the recent judgment of the Hon'ble Supreme Court in the case of State of Madhya Pradesh v. Laxmi Narayan and others reported in 2019 SCC Online SC 320. Learned Counsel has drawn my attention towards sub-clause (iv) of para 31 of the judgment which reads thus:-

(3.) It is argued that out of three injured persons, Suraj has never been hospitalized and Chaggu and Raj were hospitalized since 8th and 9th March to 14th March, 2018, respectively. The police raised a query regarding the injury of Raj and Doctor replied that though the injury is grievous in nature but it is not opined that the injury was life threatening.