Aniket Lodhi vs State Of Madhya Pradesh

NEUTRAL CITATION NO. 2026:MPHC-GWL:33021
1 MCRC-47725-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR

BEFORE
HON'BLE SHRI JUSTICE RAJESH KUMAR GUPTA
th
ON THE 28 OF OCTOBER, 2026
MISC. CRIMINAL CASE No. 47725 of 2026
CNR No.: MPHC030269232026
ANIKET LODHI
Versus
STATE OF MADHYA PRADESH AND ANR
Appearance:
Shri Ashish Singh Jadoun - Advocate for the petitioner.
Shri Samar Ghuraiya - PP for respondent No.1/State.
Shri Palendra Singh Dangi - Advocate for respondent No.2.
ORDER
The present petition has been preferred by the petitioner under Section
528 of the BNSS seeking quashment of FIR bearing Crime No.322/2025
registered at Police Station - Dehat, District Ashoknagar for the offence
under Sections 137(2), 96, 64(2)(m), 127(4) of BNS and Section 5L/6 of
POCSO Act and consequential proceedings arising thereto, on the basis of
compromise.
2 . It appears that parties agreed to settle the matter and therefore,
applications vide I.A. Nos.18964/2026 and 18965/2026 have been preferred
at the instance of parties and they want to settle the matter. The applications
are duly signed by respective parties and same are supported by their
affidavits.
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/29/2026
11:00:41 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:33021
2 MCRC-47725-2026
3. The Principal Registrar of this Court has duly verified the parties,

contents of applications, intent and signatures of parties. Report is attached,
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 respondent No.2 and
petitioner have married to each other and and are now major and have
entered into compromise. They live as husband and wife and now they want
to settle their dispute between them. Copy of invitation card has been filed in
the petition as Annexure P/4. 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 complainant 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
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/29/2026
11:00:41 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:33021
3 MCRC-47725-2026
(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-
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. To preserve the resources and bonhomie created between the
parties arises out of settlement and the fact that both have married to each
other and are major, in the interest of justice, applications for compounding
the offence vide I.A. Nos.18964/2026 and 18965/2026 are allowed because
no fruitful purpose would be served in continuation of trial. Thus, parties are
permitted to compound the offence.
1 2 . Resultantly, the petition is allowed and FIR bearing Crime
No.322/2025 registered at Police Station - Dehat, District Ashoknagar for the
offence under Sections 137(2), 96, 64(2)(m), 127(4) of BNS and Section
5L/6 of POCSO Act and consequential proceedings arising thereto, if any,
are hereby quashed on the basis of compromise.
Signature Not Verified
Signed by: ALOK KUMAR
Signing time: 10/29/2026
11:00:41 AM

NEUTRAL CITATION NO. 2026:MPHC-GWL:33021
4 MCRC-47725-2026
13. 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: 10/29/2026
11:00:41 AM