Ravindra Singh @ Rabbo S/O Mangal ... vs State Of Rajasthan
2021 Latest Caselaw 7432 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7313/2021

Ravindra Singh @ Rabbo S/o Mangal Singh, Aged About 24
Years, R/o Nijampur, Ps. Badi, Distt Dholpur, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Public Prosecutor.
2.     Sanju S/o Babu Singh, Aged About 32 Years, R/o Maharaj
       Bag Colony, Ps. Badi, Dholpur (Raj). ( Injure).
3.     Santoshi S/o Ramlal, R/o Thakurpada, P.s. Badi, Dholpur ,
       Raj ( Injured).
                                                                ----Respondents

For Petitioner(s)        :     Mr. R.R. Baisla.
For Respondent(s)        :     Mr. Shyam Prakash Sharma, P.P.
For Complainant                Mr. Pavan Kumar.



          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 Additional District Judge, Badi District Dholpur in Criminal

Case No.72/2018 as well as for quashing of the FIR No.299/2016

registered at Police Station Badi District Dholpur for the offence

under Sections 147, 148, 323, 341, 325, 504 & 307 of IPC &

under Section 3/25 of Arms Act.

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-7313/2021]

under Sections 323, 341, 325, 504 & 307 of IPC, which was partly

allowed by the learned trial court compounding the offence under

Sections 323, 341, 504 & 325 of IPC vide order dated 29.01.2021

and now the offence under Section 307 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) and injured Pradeep

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 offence under Section

307 of IPC qua the petitioner is compounded and the proceedings

pending before the Additional Judicial Magistrate Badi District

Dholpur in Criminal Case No.72/2018 as well as the FIR

No.299/2016 registered at Police Station Badi District Dholpur qua

the petitioner are hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/79

Powered by TCPDF (www.tcpdf.org)