Rajasthan High Court - Jodhpur
Kulwant Singh vs State Of Rajasthan on 3 December, 2021
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2994/2021
Kulwant Singh S/o Harmindar Singh, Aged About 34 Years, R/o
20 KD B, Rawla, Dis. Sriganganagar, Rajasthan
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Ajay Kumar S/o Ram Kumar, R/o 6 KND B, Rawla, Dis.
Sriganganagar, Rajasthan
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 3231/2021
1. Harmindar Singh S/o Pathan Singh, Aged About 60 Years,
R/o 20 KD B, Rawla, District Sriganganagar, Rajasthan.
2. Paro Devi W/o Harmindar Singh, Aged About 56 Years,
R/o 20 KD B, Rawla, District Sriganganagar, Rajasthan.
3. Jasveer Singh S/o Harmindar Singh, Aged About 30
Years, R/o 20 KD B, Rawla, District Sriganganagar,
Rajasthan.
4. Balveer Singh S/o Harmindar Singh, Aged About 28
Years, R/o 20 KD B, Rawla, District Sriganganagar,
Rajasthan.
5. Jangir Singh S/o Harmindar Singh, Aged About 25 Years,
R/o 20 KD B, Rawla, District Sriganganagar, Rajasthan.
----Petitioners
Versus
1. State, Through Pp
2. Ajay Kumar S/o Ram Kumar, R/o 6 KND B, Rawla, District
Sriganganagar, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Vijay Kumar Gaur
For Respondent(s) : Mr. S.K. Bhati, PP
Mr. S.S. Gaur
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
03/12/2021
The present misc. petitions have been filed for quashing the
FIR No.91/2021 registered at Police Station Rawla, District Sri
Ganganagar for the offences under Sections 420, 406 & 120-B of
IPC.
(2 of 2) [CRLMP-2994/2021]
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.
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. petitions are allowed and the
impugned FIR No.91/2021 registered at Police Station Rawla,
District Sri Ganganagar for the offences under Sections 420, 406
& 120-B of IPC is quashed and set aside.
(VINIT KUMAR MATHUR),J
195-196-/Vivek/-
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