Ravindra Prasad Pandey vs The State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-GWL:32276
1 MCRC-14630-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR

BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
nd
ON THE 22 OF OCTOBER, 2026
MISC. CRIMINAL CASE No. 14630 of 2026
CNR No.: MPHC030081752026
RAVINDRA PRASAD PANDEY
Versus
THE STATE OF MADHYA PRADESH AND OTHERS
Appearance:
Shri Ravindra Singh Gurjar - Advocate for the petitioner.
Shri Samar Ghuraiya - PP for the respondent No.1/State.
Shri Rajendra Shakya - Advocate for respondent No.2 to 4.
ORDER
The present petition has been preferred by the petitioner under Section
528 of the BNSS seeking quashment of FIR bearing Crime No.526/2012
registered at Police Station - Bahodapur, District Gwalior for the offence
under Sections 406, 420, 467, 468, 471 and 419 of IPC and consequential
proceedings arising thereto (S.T. No.150/2021), on the basis of compromise.
2 . It appears that parties agreed to settle the matter and therefore,
applications vide I.A. No.6494/2026 and 6495/2026 have been preferred at
the instance of parties and they want to settle the matter. The application is
duly signed by respective parties and same is supported by their affidavits.
3. The Principal Registrar of this Court has duly verified the parties,
contents of applications, intent and signatures of parties. Report is attached,
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/26/2026
11:47:06 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:32276
2 MCRC-14630-2026
same is perused and it appears that compromise has been reached between

the parties voluntarily without any threat, inducement and coercion.
4. Learned counsel for petitioner submitted that compromise has been
arrived at petitioner and respondent No.2 to 4/complainants and they want
to settle their dispute between them. Therefore, petitioner prayed
for quashing of the F.I.R. registered against him.
5. Counsel for the respondent/State opposed the prayer and prayed for
its rejection.
6 . Counsel for the complainants argued in support of petitioner's
prayer for compromise. He referred the affidavit filed by the
respondent/complainant and they are ready to settle the matter.
7 . Heard learned counsel for the parties at length and perused the
documents appended thereto.
8. A Lean Compromise is better than a Fat Law Suit , instant efforts of
the parties indicate the same. It is expected that their bonafide gestures would
continue.
9. The Hon'ble Supreme Court in catena of judgments Jagdish Channa
& others Vs. State of Haryana & another, AIR 2008 SC 1968, Madan Mohan
Abbot Vs. State of Punjab, AIR 2008 SC 1969, Shiji Vs. Radhika &
Another, (2011) 10 SCC 705, Narinder Singh & others Vs. State of Punjab
(2014) 6 SCC 466, B.S. Joshi and others Vs. State of Haryana and another
(2003) 4 SCC 675, Gian Singh Vs. State of Punjab (2012) 10 SCC 303 and
Parbatbhai Ahir alias Parbatbhai Bhimsinhbhai Karmur and others Vs. State
of Gujarat and another, (2017) 9 SCC 641, laid down that even in non-
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/26/2026
11:47:06 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:32276
3 MCRC-14630-2026
compoundable cases on the basis of compromise, criminal proceedings can

be quashed so that valuable time of the court can be saved and utilized in
other material cases.
10. After hearing learned counsel for the parties and taking into
account the law laid down by the Apex Court, in the opinion of this Court,
continuance of trial in such matter will be a futile exercise which will serve
no purpose. Under such a situation, Section 482 Cr.P.C. can be justifiably
invoked to prevent abuse of the process of law and wasteful exercise by the
courts below.
11. FIR in respect of other co-accused namely Ashu @ Ashish Kumar
and Shravan Kumar has already been quashed in Lok Adalat by orders dated
13.9.2025 and 10.5.2025 passed in M.Cr.C. Nos.27470/2025 and 9687/2024
respectively.
12. To preserve the resources and bonhomie created between the
parties arises out of settlement, in the interest of justice, applications for
compounding the offence vide I.A. Nos.6494/2026 and 6495/2026 are
allowed because no fruitful purpose would be served in continuation of trial.
Thus, parties are permitted to compound the offence.
1 3 . Resultantly, the petition is allowed and FIR bearing Crime
No.526/2012 registered at Police Station - Bahodapur, District Gwalior for
the offence under Sections 406, 420, 467, 468, 471 and 419 of IPC and
consequential proceedings arising thereto (S.T. No.150/2021), if any, are
hereby quashed in respect of petitioner Ravindra Prasad Pandey, on the basis
of compromise.
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/26/2026
11:47:06 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:32276
4 MCRC-14630-2026
14. Accordingly, this petition stands allowed and disposed of in above

terms.
(RAJESH KUMAR GUPTA )
JUDGE
(alok)
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/26/2026
11:47:06 AM