Lakhvindra Singh vs State Of Rajasthan
2021 Latest Caselaw 12301 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4209/2020

1. Lakhvindra Singh S/o Shri Dhanna Singh, Aged About 34 Years, By Caste Soni, R/o Village Bilaspur, Nihalsinghwala, Moga, Punjab At Present Kanada.

2. Smt. Kirandeep Kaur W/o Shri Dhanna Singh, Aged About 60 Years, By Caste Soni, R/o Village Bilaspur, Nihalsinghwala, Moga, Punjab At Present Kanada.

3. Amandeep Kaur D/o Shri Dhanna Singh, Aged About 35 Years, By Caste Soni, R/o Village Bilaspur, Nihalsinghwala, Moga, Punjab At Present Kanada.

4. Kulvindra Singh D/o Shri Dhanna Singh, Aged About 30 Years, By Caste Soni, R/o Village Bilaspur, Nihalsinghwala, Moga, Punjab At Present Kanada.

5. Veerpal Kaur W/o Harman Singh D/o Dhanna Singh, Aged About 36 Years, By Caste Son, R/o House No. 167, Charanbag, Patiyala.

6. Harman Singh S/o Pushpendra Singh, Aged About 36 Years, By Caste Son, R/o House No. 167, Charanbag, Patiyala.

7. Rishvendra Singh S/o Shri Amar Singh, Aged About 55 Years, By Caste Soni, R/o Village Bilaspur, Nihal Singh Wala, Moga, Punjab.

----Petitioners Versus

1. State Of Rajasthan, Through P.P.

2. Mandeep Kaur W/o Lakhvindra Singh @ Lakhi D/o Mohan Singh, By Caste Soni, R/o Behind Jain College, F-8, Anand Vihar, Sadar, Sri Ganganagar.

                                                                ----Respondents


For Petitioner(s)        :     Mr. D.S. Thind
For Respondent(s)        :     Mr. B.R. Bishnoi, AGC
                               Mr. Umesh Shrimali



           HON'BLE MR. JUSTICE SANDEEP MEHTA

                                Judgment

06/08/2021

Today the matter comes up for orders on an application

(02/2021) filed by counsel Shri Thind to return the Demand Draft

(2 of 2) [CRLMP-4209/2020]

Nos.914649 and 914650 for a sum of Rs.12,50,000/- each to the

petitioners so that the same can be renewed.

The petitioners have approached this Court by way of this

misc. petition under Section 482 Cr.P.C. seeking quashing of FIR

No.81/2020, Mahila Police Station, Sriganganagar.

This Court is informed that the parties have arrived at a

compromise. In this view of the matter, it is hereby directed that

demand drafts aforestated deposited by the petitioners with the

Registrar (Judicial), Rajasthan High Court, Jodhpur shall be

returned to them. The petitioners shall get prepared fresh demand

drafts for a sum of Rs.25,00,000/- (twenty five lacs) in favour of

the respondent-complainant within next fifteen days and will

deposit the same in the Family Court, Sriganganagar and furnish

receipt thereof to the IO whereupon the FIR and further

proceedings sought to be undertaken in furtherance thereof shall

stand quashed. The misc. petition is disposed of in these terms.

(SANDEEP MEHTA),J

79-Sudhir Asopa/-

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