Amit Prasann Kumar Vasavada And ... vs State Of Raj And Anr
2021 Latest Caselaw 2317 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1947/2018

1.     Amit Prasann Kumar Vasavada S/o Prasanna Kumar
       Vasavada, R/o Avanti, Sector Fb 39, Sterling, Bopal,
       Ahmedabad, Gujarat.
2.     Parth Amit Vasavada S/o Amit Prasanna Kumar Vasavada,
       R/o Avanti, Sector Fb 39, Sterling, Bopal, Ahmedabad,
       Gujarat.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan Through PP
2.     Aditya Kamlesh Kumar Jaju, R/o 112, Tilak Nagar Ward
       S42, Tehsil Kishangarh, District Ajmer, Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Abdul Samad Mr. Noor Ahmad Qureshi For Respondent(s) : Mr. S.K. Mahla, PP Mr. Gajraj Singh (for complainant) Mr. Aditya Kamlesh Kumar Jaju, complainant, present in person

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

08/04/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

No.0276/2017 registered at Police Station Madanganj, Ajmer for

the offences under Sections 420, 406, 383, 511 and 120-B of IPC.

2. It is submitted by counsel for the petitioners that the parties

have settled their dispute by way of compromise. Counsel 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 against the

(2 of 2) [CRLMP-1947/2018]

petitioner be quashed in view of the compromise between the

parties.

3. The complainant himself along with his counsel is present in

the Court and both have admitted the fact of compromise between

the parties.

4. Learned Public Prosecutor has opposed the petition.

5. 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 considering the judgment passed by the

Hon'ble Supreme Court in the matter of Gian Singh (supra), the

criminal misc. petition is allowed and the First Information Report

No.0276/2017 registered at Police Station Madanganj, Ajmer for

the offences under Sections 420, 406, 383, 511 and 120-B of IPC

is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHARU SONI /583

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