Dileep Jat vs State
2021 Latest Caselaw 12658 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2303/2020

Dileep Jat S/o Nemaram, Aged About 23 Years, B/c Jat, R/o Railway Station, Salawas, Ps Boranada, Jodhpur.

----Petitioner Versus

1. State, Through Pp

2. Sh. Jagdish S/o Khartaram, B/c Jat, R/o Village Tanawada, Ps Kuri Bhagtasni, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Rajesh Choudhary For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Parikshit Nayak

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

12/08/2021 By way of this misc. petition under Section 482 Cr.P.C., the petitioner seeks quashing of the proceedings of the court below on the basis of a so-called compromise arrived at between the parties.

The trial court has framed charge against the accused for the grave and serious offence punishable under Section 304-B IPC. By no stretch of imagination, can this Court be satisfied that the powers under Section 482 Cr.P.C, can be exercised to quash the case involving the said offence on the strength of a compromise. Thus, there is no ground to interfere in the proceedings of the court below. Accordingly, the misc. petition as well as the stay application are dismissed as being devoid of merit.

(SANDEEP MEHTA),J 17-Sudhir Asopa/-

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