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Judgment
Admit.
The applicants seek quashing of the First Information Report bearing Crime No.846/2025 registered with Police Station, Paratwada, District Amravati (Rural) for the offences punishable under Sections 190, 191(2), 189(4), 189(2) and 110 of the Bharatiya Nyaya Sanhita, 2023 on account of settlement.
The First Information Report indicates that non-applicant no.2 contested the election of Municipal Council, Paratwada. On 21.12.2025, result of the said election was announced wherein non-applicant no.2 was declared elected as Councilor from Prabhag No.4(B). When non-applicant no.2 alongwith his supporters was proceeding from Kalyan Mandapam to Habib Nagar, the applicants started pelting pieces of bricks on the person of non-applicant no.2 and his supporters. They managed to flee away from the spot. Therefore, non-applicant no.2 lodged the FIR against the applicants.
Non-applicant no.2 is personally present in the Court today, who has been duly identified by his counsel. Learned counsel for non-applicant no.2 has tendered across the bar, the affidavit of non-applicant no.2, which is taken on record and marked as "X" for identification. It is contended in the affidavit that the matter has been amicably settled between the applicants and non-applicant no.2. It is contended that only in the heat of the moment, the aforesaid FIR came to be lodged. It is also contended that the matter has been amicably settled and therefore, he has consented to quash the present FIR against the applicants. It is further contended that he has no objection if the FIR against the applicants is quashed.
It appears that the incident happened on the day of results of election of Municipal Council, Paratwada and the applicants appear to be supporters of the rival political party. Thus, the dispute appears to be arising out of a political rivalry. The FIR does not reveal that any grievous injury is caused either to non-applicant no.2 or his supporters, who were accompanying him. Rather, non-applicant no.2 himself has stated in the FIR that most of the pieces of bricks were successfully dodged by non-applicant no.2 and his supporters.
Since, the applicants and non-applicant no.2 are residing in the same locality; rather, in the same ward, to maintain cordial relations and harmony in the society, the applicants and non-applicant no.2 have settled the dispute. Therefore, the chances of convictions are bleak.
In view of the above, a case is made out for exercising the inherent powers of this Court to quash the FIR. Hence, the following order is passed:
The criminal application is allowed.
First Information Report bearing Crime No.846/2025 registered with Police Station, Paratwada, District Amravati (Rural) for the offences punishable under Sections 190, 191(2), 189(4), 189(2), 110 of the Bharatiya Nyaya Sanhita, 2023 and consequential proceedings, if any, against the applicants are hereby quashed and set aside subject to the applicants depositing costs of ₹15,000/- (Rupees Fifteen Thousand Only) to "Public Welfare Fund" with Union Bank of India, High Court Branch, Nagpur having Account No.129712010001014 and IFSC Code UBIN0812978 within a period of two weeks from the date of this order.
The application stands disposed of.