Brishbhan Singh S/O Fateh Singh vs State Of Rajasthan
2021 Latest Caselaw 7316 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7518/2021

1.     Brishbhan Singh S/o Fateh Singh, R/o Village Mahloni, P.s.
       Bayana, District Bharatpur.
2.     Akhlesh S/o Radhacharan, R/o Village Mahloni, P.s.
       Bayana, District Bharatpur.
3.     Ramnarayan S/o Shivcharan, R/o Village Mahloni, P.s.
       Bayana, District Bharatpur.
4.     Komal S/o Shivcharan, R/o Village Mahloni, P.s. Bayana,
       District Bharatpur.
5.     Kaushal S/o Shivcharan, R/o Village Mahloni, P.s. Bayana,
       District Bharatpur.
6.     Vishnu       S/o   Chandrabhan,            R/o     Village   Mahloni,   P.s.
       Bayana, District Bharatpur.
                                                                    ----Petitioners
                                       Versus
1.     State Of Rajasthan, Through P.p.
2.     Roopram S/o Uday Singh, R/o Mahloni, P.s. Bayana,
       District Bharatpur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Umashanker Pandey. For Respondent(s) : Mr. Shyam Prakash Sharma, P.P. For Complainant Mr. Rajeev Kumar Sharma.

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 First Information Report

No.872/2020 registered at Police Station Bayana District

Bharatpur for the offence under Sections 143, 323, 341, 379, 504,

376/511 of IPC.

(2 of 2) [CRLMP-7518/2021]

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) and Ms. Sheela Devi

along with their counsel are 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.872/2020 registered at Police Station Bayana District

Bharatpur is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/96

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