Rajesh Kumar vs State
2021 Latest Caselaw 18440 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5398/2021

Rajesh Kumar S/o Bade Singh, Aged About 41 Years, Resident of Sector 19B, Dwarka Road, New Delhi.

----Petitioner Versus

1. State, Through PP

2. Sh. Pirvithi Singh S/o Jagrup Singh, R/o W N 06, Suratgarh, Ganga Nagar, Rajasthan, India.

----Respondents

For Petitioner(s) : Dr. Kshamendra Mathur For Respondent(s) : Mr. S.K. Bhati, PP Mr. Bhupendra Singh

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

03/12/2021

The present misc. petition has been filed for quashing the

FIR No.212/2021 registered at Police Station Suratgarh, District

Ganganagar for the offence under Section 420 of IPC.

Heard learned counsel for the parties.

Learned counsel for the petitioner 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.

Learned counsel for the petitioner 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

(2 of 2) [CRLMP-5398/2021]

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.212/2021 registered at Police Station Suratgarh,

District Ganganagar for the offence under Section 420 of IPC is

quashed and set aside qua the petitioner.

(VINIT KUMAR MATHUR),J

24-Shahenshah/-

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