Abhay Singh S/O Shri Ganpat Singh vs State Of Rajasthan
2021 Latest Caselaw 7229 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7169/2021

1.     Abhay Singh S/o Shri Ganpat Singh, Aged About 62
       Years, Resident Of Village Dulana, Tehsil And District
       Mahendragarh,(Haryana).
2.     Amit Kumar S/o Shri Abhay Singh, Aged About 31 Years,
       Resident     Of     Village       Dulana,        Tehsil     And    District
       Mahendragarh,(Haryana).
3.     Sharda Devi W/o Shri Abhay Singh, Aged About 57 Years,
       Resident     Of     Village       Dulana,        Tehsil     And    District
       Mahendragarh,(Haryana).
4.     Ajay Kumar S/o Shri Abhay Singh, Aged About 26 Years,
       Resident     Of     Village       Dulana,        Tehsil     And    District
       Mahendragarh,(Haryana).
                                                                   ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Smt. Omwati W/o Shri Amit Kumar, Resident Of Village
       Dulana, Tehsil And District Mahendragarh,(Haryana), At
       Present Resident Of Village Jakharana, Tehsil Behror,
       District Alwar, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Vijay Singh Yadav. For Respondent(s) : Mr. S.S. Ola, P.P.

For Complainant                Mr. Sanjay Yadav.



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

06/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

No.100/2019 registered at Police Station Behror District Alwar for

the offence under Sections 323, 341, 498-A & 406 of IPC.

(2 of 2) [CRLMP-7169/2021]

2. It is submitted by counsel for the petitioners that the parties

have settled their dispute by way of compromise. Counsel relied

upon the judgment passed by the Hon'ble Supreme Court in the

matter of Gian Singh Vs. State of Punjab & Anr. reported in

2012(10) SCC 303 and prayed that the FIR pending against the

petitioners be quashed in view of the compromise between the

parties.

3. The respondent No.2 (complainant) along with her counsel is

present in the court and admitted the fact of compromise between

the parties. A copy of the Aadhar card of the respondent No.2

(complainant) is taken on record.

4. Learned Public Prosecutor has opposed the petition.

5. Considering the facts and circumstances of the present case

and the fact that the parties have settled their dispute by way of

compromise and also considering the judgment passed by the

Hon'ble Supreme Court in the matter of Gian Singh (supra), the

criminal misc. petition is allowed and the First Information Report

No.100/2019 registered at Police Station Behror District Alwar is

hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/05

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