Deepak Sharma Son Of Radha Mohan ... vs State Of Rajasthan
2021 Latest Caselaw 7240 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7994/2021

1.     Deepak Sharma Son Of Radha Mohan Sharma, R/o 1826,
       Southali Walno Ki Gali, Chaura Rasta, Police Station
       Manak Chowk, Jaipur City North.
2.     Meenakshi Sharma Wife Of Deepak Sharma, R/o 1826,
       Southali Walno Ki Gali, Chaura Rasta, Police Station
       Manak Chowk, Jaipur City North.
3.     Manoj Sharma S/o Radhamohan Sharma, R/o 1826,
       Southali Walno Ki Gali, Chaura Rasta, Police Station
       Manak Chowk, Jaipur City North.
4.     Poonam Sharma W/o Manoj Sharma, R/o 1826, Southali
       Walno Ki Gali, Chaura Rasta, Police Station Manak Chowk,
       Jaipur City North.
                                                                   ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through P.p.
2.     Jyoti Sharma Wife Of Jitendra Sharma, R/o 1826, Southali
       Walno Ki Gali, Chaura Rasta, Police Station Manak Chowk,
       Jaipur City North.
                                                                 ----Respondents

For Petitioner(s) : Mr. Sanjay Mishra, Adv.

For Respondent(s)         :     Mr. S.S. Ola, PP
For complainant(s)        :     Mr. Mahendra Singh Solanki, 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.312/2021 registered at Police Station Manak Chowk, Jaipur

City North for the offence under Sections 323, 341, 506 of I.P.C.

(2 of 2) [CRLMP-7994/2021]

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

have settled their dispute bay 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) alongwith her 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.312/2021 registered at Police Station Manak Chowk, Jaipur

City North for the offence under Sections 323, 341, 506 of I.P.C. is

hereby quashed.

6. The stay application also stands disposed of and all the

pending applications stand disposed of.

(INDERJEET SINGH),J

JYOTI /159

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