Anil Meena S/O Shri Vishambhar ... vs State Of Rajasthan
2021 Latest Caselaw 7239 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7919/2021

1.     Anil Meena S/o Shri Vishambhar Dayal, R/o Village Nuniya
       Khedli Police Station Ganj Khedli Distt. Alwar, Rajasthan.
2.     Banty Meena Urf Jayas S/o Shri Banwari, R/o Village
       Nuniya Khedli Ps Ganj Khedli Dfistt. Alwar Rajasthan.
3.     Vedprakash Urf Vedu S/o Ramcharan Meena, R/o Village
       Gavdi Police Station Bahatukala ( Devi Tholagarh) District
       Alwar Rajasthan.
4.     Dileep S/o Ramcharan Meena, R/o Village Gavdi Police
       Station Bahatukala ( Devi Tholagarh) District Alwar
       Rajasthan.
                                                                    ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Dharamveer Urf Kalwa S/o Shri Hariram Yadav, R/o
       Fatehpur Police Station Bahatukala ( Devi Tholagarh)
       District Alwar Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Hanish Khan, Adv.

For Respondent(s)         :     Mr. S.S. Ola, PP
For complainant(s)        :     Mr. Gurvinder Singh, Adv.



          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.99/2021 registered at Police Station Bahatukala (Devi

Dholagarh), District Alwar for the offence under Section 307 of

I.P.C. and 3/25 of Arms Act.

(2 of 2) [CRLMP-7919/2021]

2. It is submitted by counsel for the petitioners that it is a case

of no injury and 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 petitioner be quashed in view of the

compromise between the parties.

3. The respondent no.2 (complainant) alongwith his counsel is

present in the court and admitted the fact of compromise between

the parties, A copy of the aadhar card of 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.99/2021 registered at Police Station Bahatukala (Devi

Dholagarh), District Alwar for the offences under Section 307 of

I.P.C. and Section 3/25 of Arms Act is hereby quashed.

6. The stay application also stands disposed of.

7. All the pending applications stand disposed of.

(INDERJEET SINGH),J

JYOTI /119

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