Nanagram Son Of Late Shri Gopal ... vs State Of Rajasthan
2021 Latest Caselaw 7431 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8086/2021

Nanagram Son Of Late Shri Gopal Patliya, Resident Of Village
Subhrampura, Tehsil Amer (Raj).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Smt. Seema @ Uma Wife Of Nanagram D/o Shri
       Surajmal, Resident Of Village Guvardi Jaisinghpura Tehsil
       Chomu, District Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s)        :     Mr. Neeraj Sharma.
For Respondent(s)        :     Mr. Shyam Prakash Sharma.
For Complainant                Mr. Harsh Vardhan Sharma.



          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

09/12/2021

1. Instant criminal Miscellaneous petition has been filed under

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

the Senior Civil Judge & Chief Metropolitan Magistrate, Jaipur

District Jaipur in Criminal Case No.18/2021 as well as for quashing

of the FIR No.18/2021 registered at Police Station Mahila Thana

District Jaipur (Ruler) for the offence under Sections 498-A, 406,

323 & 354 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

under Sections 498-A & 406 of IPC, which was partly allowed by

(2 of 2) [CRLMP-8086/2021]

the learned trial court compounding the offence under Section 406

of IPC vide order dated 24.11.2021 and now the offence under

Section 498A 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 303.

3. The respondent no.2 (complainant) along with her 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 offence under Section

498A is compounded and the proceedings pending before the

Senior Civil Judge District Jaipur in Criminal Case No.18/2021 as

well as the FIR No.18/2021 registered at Police Station Mahila

Thana District Jaipur qua the petitioner are hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/104

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