Mangal Verma Son Of Shri Hira Lal vs State Of Rajasthan
2021 Latest Caselaw 7315 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7991/2021

Mangal Verma Son Of Shri Hira Lal, Resident Of Village
Chowksara, Police Station Mauroon, District Mahava ( U.p)
Presently    Residing    At     7/84,       Khichadipur,        Police   Station,
Kalyanpuri, New Delhi-91.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through The Public Prosecutor.
2.      Shri Makanna Ram Mali Son Of Late Shri Bagga Ram Mali,
        Resident Of Plot No. 12, Beed Jaislya, Road No. 17, V.k.i
        Area, Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     Mr. Ashvin Garg.
For Respondent(s)        :     Mr. Shyam Prakash Sharma, P.P.
For Complainant                Mr. Govind Purohit.



            HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

07/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the proceedings pending before

the Additional Chief Judicial Magistrate No.1, Jaipur District Jaipur

in Criminal Case No.223/2019 as well as for quashing of the FIR

No.161/2016 registered at Police Station Vishwakarma, Jaipur

(West) for the offence under Sections 420,406,467,468,471 &

120B of IPC.

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

have settled their dispute by way of compromise. Counsel further

submits that in view of the compromise, the parties filed an

application before the trial court for compounding the offences

(2 of 2) [CRLMP-7991/2021]

under Sections 420,406,467,468,471 & 120B of IPC, which was

partly allowed by the learned trial court compounding the offence

under Sections 420 & 406 of IPC vide order dated 10.02.2020 and

now the offence under Sections 467,468,471 & 120B of IPC

remain qua the petitioner. 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

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

present in the court and admitted the fact of compromise btween

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 offences under Sections

467,468,471 & 120B of IPC are compounded and the proceedings

pending before the Additional Chief Judicial Magistrate No.1,

Jaipur District Jaipur in Criminal Case No.223/2019 as well as the

FIR No.161/2016 registered at Police Station Vishwakarma, Jaipur

(West), qua the petitioner is quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/113

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