Ram Singh Sishodia vs State Of Rajasthan
2021 Latest Caselaw 18414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 710/2021

1. Ram Singh Sishodia S/o Shri Tej Singh Kalvi, Aged About 50 Years, r/o Bjs Colony, Jodhpur.

2. Kamlesh Mathur S/o Shankar Lal Mathur, Aged About 48 Years, r/o House No. 2, Near Kheda, Mp Colony, Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Suresh Kumar Pandwal S/o Shri Bihari Lal Pandwal, r/o Tej Bajar, Dhanmandi, Udaipur.

----Respondents Connected With S.B. Criminal Misc(Pet.) No. 1131/2021

1. Jagdish Pandwal S/o Late Shri Harak Lal Pandwal, Aged About 66 Years, r/o 19 Jyotinagar, Hiran Magi Sector 4, Udaipr (Raj.).

2. Vishal Agarwal S/o Sh. Santlaal Agarwal, Aged About 41 Years, r/o 84, Inside Janta Marg, Udaipur.

3. Smt. Chanda Jain W/o Sh. Mahaveer Jain, Aged About 40 Years, r/o 32 Chitraoot Vihar, Block-A, Sector No. 14, P.s. Goverdhan Villas, Udaipur (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through P.p.

2. Suresh Pandwal S/o Shri Biharilal Pandwal, By Caste Maheshwari, R/o House 2, Tel Bazar, Dhan Mandi, Udaipur.

----Respondents

For Petitioner(s) : Mr. Anand Purohit with Mr. Mayank Roy Mr. Akshat Verma For Respondent(s) : Mr. M.S. Bhati, PP Mr. Dixit Panwar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 03/12/2021

The factual report submitted by the learned Public Prosecutor

is taken on record.

The present misc. petition has been filed for quashing the

FIR No.19/2012 registered at Police Station Hiran Magri, District

Udaipur for the offences under Sections 420, 467, 468, 471 and

120B of IPC.

Heard learned counsel for the parties.

(2 of 2) [CRLMP-710/2021]

Learned counsel for the petitioners submits that the parties

have compromised the matter outside the Court.

The fact of compromise is not disputed by learned counsel

appearing for the respondent No.2.

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.19/2012 registered at Police Station Hiran Magri,

District Udaipur for the offences under Sections 420, 467, 468,

471 and 120B of IPC. is quashed and set aside.

(VINIT KUMAR MATHUR),J

123-payal/-

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