Jeetu @ Jithendra Son Of Mahendra vs State Of Rajasthan
2021 Latest Caselaw 7317 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 7665/2021

1.       Jeetu @ Jithendra Son Of Mahendra, Aged About 32
         Years, Resident Of Nagla Panchi Tehsil Uchchain Police
         Station Uchchain District Bharatpur (Raj.).
2.       Sonam Wife Of Jeetu @ Jithendra, Aged About 28 Years,
         Resident Of Nagla Panchi Tehsil Uchchain Police Station
         Uchchain District Bharatpur (Raj.).
3.       Mahadei Wife Of Mahendra, Aged About 55 Years,
         Resident Of Nagla Panchi Tehsil Uchchain Police Station
         Uchchain District Bharatpur (Raj.).
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through P.p.
2.       Manisha D/o Kishansingh, Aged About 20 Years, Resident
         Of Nagla Panchi Tehsil Uchchain Police Station Uchchain
         District Bharatpur (Raj.).
                                                                  ----Respondents

For Petitioner(s) : Mr. Kamlesh Kumar Sahu. For Respondent(s) : Mr. Shyam Prakash Sharma, P.P. For Complainant Mr. Samay Singh for respondent No.2.

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.337/2021 registered at Police Station Uchchain District

Bharatpur for the offence under Sections 323, 341, 354 & 504 of

IPC.

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

have settled their dispute by way of compromise. Counsel relied

(2 of 2) [CRLMP-7665/2021]

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.337/2021 registered at Police Station Uchchain District

Bharatpur is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/101

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