Sanjay Gupta @ Sonu Kumar vs State Of Rajasthan
2021 Latest Caselaw 8893 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2089/2021

Sanjay Gupta @ Sonu Kumar S/o Shri Shetal Prasad, Aged About 26 Years, R/o Govindpura, Ghorasahan East, District Champaran (Bihar)

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor

2. Kushkaran Singh S/o Shri Girpal Singh, R/o Ward No 12, Srikaranpur, District Sriganganagar.

----Respondents

For Petitioner(s) : Mr. Kuldeep Sharma, Adv. For Respondent(s) : Mr. SK Bhati, PP Mr. Vinod Sihag, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

06/04/2021

The instant criminal misc. petition under Section 482 Cr.P.c.

has been filed by the petitioner for quashing of FIR No.01/2020

registered at Police Station Srikaranpur, District Sriganganagar

and all consequential proceedings for offence under Sections 420,

467, 468, 471 & 120B IPC and Section 66D of IT Act.

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

(2 of 2) [CRLMP-2089/2021]

these circumstances, the impugned FIR and all consequential

proceedings may be quashed on the basis of compromise.

Counsel for the respondents No.2-complainant 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.01/2020 registered at Police Station Srikaranpur, District

Sriganganagar and all consequential proceedings for offence under

Sections 420, 467, 468, 471 & 120B IPC and Section 66D of IT Act

lodged against the petitioner are hereby quashed on the basis of

compromise deed.

Stay application also decided.

(MANOJ KUMAR GARG),J 73-MS/-

Powered by TCPDF (www.tcpdf.org)