Jagdish vs State Of Rajasthan
2021 Latest Caselaw 18411 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6659/2021

1. Jagdish S/o Shri Gumanaram, Aged About 37 Years, R/o Chora, Police Station Jhab, Tehsil Sanchore, Dist. Jalore.

2. Shaitanaram Vishnoi S/o Shri Gumanaram, Aged About 40 Years, R/o Chora, Police Station Jhab, Tehsil Sanchore, Dist. Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Narsiram S/o Shri Bhagaram Dewasi, B/c Dewasi, R/o Chora, P.s. Jhab, Dist. Jalore (Raj.)

----Respondents

For Petitioner(s) : Mr. Raghunath Bishnoi For Respondent(s) : Mr. S.S. Rajpurohit, PP Mr. Dinakar Sharma Ms. Suchna Kumari

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/12/2021

The present misc. petition has been filed for quashing the

FIR No.29/2020 registered at Police Station Jhab, District Jalore

for the offences under Sections 307, 323 and 427/34 of IPC and

Section 3/25 of the Arms Act.

Heard learned counsel for the parties.

Learned counsel for the petitioners submits that the parties

have compromised the matter outside the Court. The

compromised deed is placed on record.

The fact of compromise is not disputed by learned counsel

appearing for the respondent No.2.

(2 of 2) [CRLMP-6659/2021]

Learned counsel for the petitioners has relied upon the

judgment of the Hon'ble Supreme Court in the case of Gian

Singh vs. State of Punjab, (2012) 10 SCC 303, State of M.P.

V/s Laxmi Narayan & Ors. [AIR 2019 SC 1296] & Ram

Gopal and Ors. Vs. State of Madhya Pradesh (Criminal

Appeal No. 1489 and 1488 of 2012 decided on 29.09.2021)

and prays that the FIR may be quashed.

In view of the aforementioned compromise arrived at

between the parties and considering the fact that the compromise

is not disputed by learned counsel for the respondent as also

applying the law laid down in Gian Singh vs. State of Punjab

(Supra), State of M.P. V/s Laxmi Narayan & Ors. (Supra) &

Ram Gopal and Ors. Vs. State of Madhya Pradesh (Supra)

this Court deems it just and proper to invoke inherent powers

under Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the

impugned FIR No.29/2020 registered at Police Station Jhab,

District Jalore for the offences under Sections 307, 323 and

427/34 of IPC and Section 3/25 of the Arms Act is quashed and

set aside.

(VINIT KUMAR MATHUR),J

232-payal/-

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