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Judgment
Prashant Kumar Mishra, J
This petition for quashment of the criminal proceedings in respect of Crime No.200/2017, registered at Police Station Shivrinarayan, District Janjgir-Champa, has been preferred on the basis of a settlement between the parties vide Annexure-P-2.
On the submission of both the parties, this Court directed that their statement be recorded before the Additional Registrar (Judicial) on 18.06.2019. The said statement has been recorded and is forming part of the record.
Both the parties have stated that they have settled the matter and the complainant does not want to prosecute further in respect of the complaint made by him to the concerned Police.
In the matters of B. S. Joshi and others vs State of Haryana and another (2003) 4 SCC 675 , Gian Singh vs State of Punjab and another (2012) 10 SCC 303 and Social Action Forum for Manav Adhikar vs Union of India 2018 SCC Online SC 1501 , the Supreme Court has observed that when settlement has been arrived at between the parties in relation to an offence which is not compoundable, the High Court may in exercise of powers under Section 482 of CrPC quash the FIR/criminal proceedings provided the offence is not serious. In the present case, the alleged offence was about commission of theft of a mobile set belonging to the complainant. The parties are stated to be related to each other.
Considering the nature of offence and in view of the settlement between the parties, this Court is of the considered opinion that the proceedings of Crime No.200/2017 deserves to be and is hereby quashed.
The CRMP stands allowed.