Rajasthan High Court - Jodhpur
Ravi Rav vs State Of Rajasthan on 15 December, 2023
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7742/2023
1. Ravi Rav S/o Suresh Rav, Aged About 36 Years, R/o Choti
Sadri, Tehsil Choti Sadri, Dist. Pratapgarh
2. Anurag @ Chotu S/o Suresh Rav, Aged About 26 Years, R/
o Choti Sadri, Tehsil Choti Sadri, Dist. Pratapgarh
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Piyush S/o Bharat Khatiq, Aged About 21 Years, R/o
Khatiq Mohalla Choti Sadri, Tehsil Choti Sadri, Dist.
Pratapgarh
----Respondents
For Petitioner(s) : Mr. Abhishek Charan.
For Respondent(s) : Mr. Mahipal Bishnoi, PP.
For Complainant : Mr. Vijay Kumar.
HON'BLE MR. JUSTICE FARJAND ALI
Order 15/12/2023
1. The instant criminal miscellaneous petition has been filed under Section 482 of the Cr.P.C. seeking quashing of the First Information Report No.308/2023 registered at the Police Station Chhoti Sadri, District Pratapgarh for the offences under Sections 341, 323 of the IPC and under Sections 3(1)(r), 3(1)(s) and 3(2) (va) of the SC/ST Act.
2. It is submitted by counsel for the petitioners that the parties have settled their dispute by way of compromise. Learned counsel has relied upon the judgment passed by the Hon'ble Supreme Court in the matter of Gian Singh Vs. State of Punjab & Anr. reported in 2012(10) SCC 303 and prayed that the FIR pending (Downloaded on 19/12/2023 at 09:31:02 PM) (2 of 2) [CRLMP-7742/2023] against the petitioners be quashed in view of the compromise between the parties.
3. Learned counsel for the complainant-respondent has admitted the fact of compromise between the parties and expresses his inclination in favour of quashing of the FIR on the ground of compromise.
4. Learned Public Prosecutor has opposed the petition.
5. The compromise is taken on record.
6. Considering the facts and circumstances of the present case and the fact that the parties have settled their dispute by way of compromise and also following the judgment passed by the Hon'ble Supreme Court in the matter of Gian Singh (supra), the instant criminal miscellaneous petition is allowed and the entire proceedings in connection with the First Information Report mentioned above and all consequential proceedings, qua the petitioners, are hereby quashed.
7. The stay application also stands disposed of.
(FARJAND ALI),J 576-sumer/-
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