Rajasthan High Court - Jodhpur
Manju Devi vs State on 1 April, 2021
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 73/2021
1. Manju Devi W/o Shri Mangi Lal, Aged About 67 Years, R/o
Baba Ramdev Colony, Bhinmal, Tehsil Bhinmal, District
Jalore.
2. Manju Devi W/o Narsingh Ram, Aged About 44 Years, R/o
Nimbawas, Tehsil Bhinmal, District Jalore.
3. Laxmana Ram S/o Shri Chamna Ram Ji, Aged About 50
Years, R/o Nimbawas, Tehsil Bhinmal, District Jalore.
4. Santosh Devi W/o Shri Kundan Mal Ji, Aged About 80
Years, R/o Magh Colony, Bhinmal, District Jalore.
5. Smt. Sangeeta Kumari W/o Shri Dinesh Kumar, Aged
About 55 Years, R/o Talbi Road, Bhinmal, District Jalore.
6. Smt. Lata Kumari W/o Shri Arvind Seth, Aged About 43
Years, R/o Setho Ki Pole, Bhinmal, District Jalore.
7. Smt. Lovgo Kanwar W/o Shri Bharat Singh Ji, Aged About
71 Years, R/o Codita, Jaswantpura, Bhinmal, Jalore.
8. Ghewa Ram S/o Shri Chamna Ram, Aged About 40 Years,
R/o Nimbawas, Bhinmal, Jalore.
----Petitioners
Versus
1. State, Through P.p.
2. Bagda Ram S/o Shri Chena Ram, R/o Aaladi, Raniwara,
Bhinmal, District Jalore.
----Respondents
For Petitioner(s) : Mr. Naresh Khatri, Adv.
For Respondent(s) : Mr. Mool Singh Bhati, PP
Mr. Sheetal Kumbhat, Adv.
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
01/04/2021
The application for early listing of the case is allowed for
reasons stated therein and the matter is taken up today itself.
The instant criminal misc. petition under Section 482 Cr.P.c.
has been filed by the petitioners for quashing of FIR No.65/2020
registered at Police Station Jaswantpura, District Jalore and all
(2 of 2) [CRLMP-73/2021]
consequential proceedings for offence under Sections 447, 166,
166-A, 120B IPC and Sections 3(1)(f), 3(1)(g), 3(2)(va) of SC/ST
Act on the basis of compromise arrived at between the parties.
Counsel for the petitioners submits that the matter has
already been compromised between the parties and it is borne out
from the compromise that respondent No.2-complainant is not
inclined to proceed further in the matter. Counsel has placed
reliance on a decision of Supreme Court in the case of Gian
Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303]. In
these circumstances, the impugned FIR and all consequential
proceedings may be quashed on the basis of compromise.
Counsel for the respondents No.2-complainant appearing
concurs the fact of compromise and submits that in view of the
compromise, the respondents No.2-complainant does not want to
proceed further in the matter.
In view of compromise arrived at between the parties and
applying the ratio in decision of Gian Singh (Supra), I deem it
just and proper to invoke inherent powers of this Court under
Section 482 Cr.P.C.
Accordingly, the present misc. petition is allowed and the FIR
No.65/2020 registered at Police Station Jaswantpura, District
Jalore and all consequential proceedings for offence under
Sections 447, 166, 166-A, 120B IPC and Sections 3(1)(f), 3(1)(g),
3(2)(va) of SC/ST Act lodged against the petitioners are hereby
quashed on the basis of compromise deed.
Stay application is also decided.
(MANOJ KUMAR GARG),J
150-MS/-
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