Panna Lal vs State Of Rajasthan
2021 Latest Caselaw 19325 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6985/2021

1. Panna Lal S/o Moda Ji Teli, Aged About 50 Years, r/o Gogunda Dist. Udaipur.

2. Kamlesh Kumar Sharma S/o Lt. Sh. Shriram Sharma, Aged About 49 Years, r/o Gogunda Dist. Udaipur.

3. Mahendra Prasad Paliwal S/o Mohan Lal Paliwal, Aged About 43 Years, r/o Chatiya Kheri Dist. Udaipur.

4. Padam Singh S/o Pahad Singh Jhala, Aged About 64 Years, r/o Gogunda Dist. Udaipur.

5. Prahalad Singh S/o Roop Singh, Aged About 85 Years, r/o Gogunda Dist. Udaipur.

6. Dharmesh S/o Pannalal Teli, Aged About 22 Years, r/o Gogunda Dist. Udaipur.

7. Arjun Lal S/o Udaylal Teli, Aged About 30 Years, r/o Gogunda Dist. Udaipur.

8. Bhanaram S/o Rupa Gameti, Aged About 40 Years, r/o Gogunda Dist. Udaipur.

9. Ratani Bai W/o Rupa Gameti, Aged About 70 Years, r/o Gogunda Dist. Udaipur.

10. Geeta Bai W/o Bhanaram Gameti, Aged About 30 Years, r/o Gogunda Dist. Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Ramesh S/o Rupa Gameti, r/o Amba Talai, Gogunda Teh.

Gogunda Dist. Udaipur.

----Respondents

For Petitioner(s) : Mr. Anil Gupta For Respondent(s) : Mr. S.K. Bhati, PP Mr. Pritam Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

17/12/2021 The present misc. petition has been filed for quashing the

FIR No.297/2021 registered at Police Station Gogunda, District

Udaipur for the offence under Section 506 of the IPC and Sections

3(1)(s) and 3(1)(r) of the SC/ST Prevention of Atrocity Act.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the parties

have compromised the matter outside the Court. The compromise

(2 of 2) [CRLMP-6985/2021]

deed has been placed before this Court and the same is taken on

record.

The fact of compromise is not disputed by learned counsel

for 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

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. 297/2021 registered at Police Station Gogunda,

District Udaipur for the offence under Section 506 of the IPC and

Sections 3(1)(s) and 3(1)(r) of the SC/ST Prevention of Atrocity

Act is quashed and set aside.

(VINIT KUMAR MATHUR),J

69-payal/-

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