Laddas @ Ladu Lal vs State Of Rajasthan
2021 Latest Caselaw 18718 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6788/2021

1. Laddas @ Ladu Lal S/o Banshi Das, Aged About 45 Years, R/o Hempura, Devgarh, Rajsamand, Dist. Rajsamand (Raj.).

2. Basanta Devi W/o Ladu Lal, Aged About 40 Years, R/o Hempura, Devgarh, Rajsamand, Dist. Rajsamand (Raj.).

3. Maya D/o Ladu Lal, Aged About 16 Years, R/o Hempura, Devgarh, Rajsamand, Dist. Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Dharam Das S/o Ganga Ram, R/o Kero Ka Kheda, Bhilwara (Raj.).

----Respondents

For Petitioner(s) : Mr. Deelip Kawadia Mr. Nishant Bora For Respondent(s) : Mr. S.S. Rajpurohit, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

09/12/2021

Heard learned counsel for the petitioners.

Learned counsel for the petitioners submits that the FIR was

registered by the petitioners under the wrong impression and the

parties have settled the matter outside the Court.

Learned counsel for the petitioners submits that the

petitioners/ complainants are present before this Court to fortify

the fact that they do not want to prosecute the matter against the

respondent no.2 any further.

(2 of 2) [CRLMP-6788/2021]

Learned counsel for the petitioners submits that the FIR

registered under the signature of petitioner no.2 may be quashed

in view of the compromise arrived at between the parties.

In view of the submissions made by the counsel for the

petitioners, the FIR No.402/2021 dated 06.10.2021 registered at

Police Station Devgarh, District Rajsamand against the respondent

no.2 is quashed. Petition is disposed off.

The petitioners identified by their counsel have affixed their

signatures before this Court.

(VINIT KUMAR MATHUR),J 215-Shahenshah/-

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