Sagar S/O Devlal B/C Gurjar vs State Of Rajasthan
2021 Latest Caselaw 7367 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7671/2018

Sagar S/o Devlal, Aged About 30 Years, R/o Tapur, Police Station
Chouth Ka Barwara, District Sawaimadhopur.
                                                                      ----Petitioner
                                      Versus
1.         State Of Rajasthan, Through Pp.
2.         Gyan Chand Jain S/o Shri Harinarayan, R/o Near Badi
           Mandir, Tehsil Niwai, District Tonk.
                                                                   ----Respondents

For Petitioner(s) : Mr. B.L. Choudhary. For Respondent(s) : Mr. S.S. Ola, P.P.

For Complainant                   Mr. Sandeep Jain.



             HON'BLE MR. JUSTICE INDERJEET SINGH

                                       Order

08/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

No.323/2016 registered at Police Station Niwai District Tonk for

the offence under Sections 420 & 406 of IPC.

2. It is submitted by counsel for the petitioner 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 qua the

petitioner be quashed in view of the compromise between the

parties.

(2 of 2) [CRLMP-7671/2018]

3. The respondents No.2 (complainant) along with his counsel

is present in the court and admitted the fact of compromise

between the parties.

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.323/2016 registered at Police Station Niwai District Tonk, qua

the petitioner is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/16

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