2019 (3) ABR(Cri) (NOC) 81 (BOA) ::AIROnline 2018 Bom 740 ::(2018) 5 Mh LJ (Cri) 44

Bombay High Court

Hon'ble Judge(s): Prasanna B. Varale, Vibha Kankanwadi , JJ

Criminal P.C. (2 of 1974) , S.482— Quashing of FIR - Offences u/Ss. 307, 143, 147, 148, 149, 323, 504, 506 of Penal Code - Dispute between two group started due to minor issue - Plea that parties entered into compromise amicably - In compromise between parties accused paid medical expenses of injured and compensated him - Merely by paying medical expenses person allowed to get rid of offences, such fact cannot be said to be in interest of justice - FIR not liable to be quashed (Para 18)