Munesh S/O Gopisahay vs State Of Rajasthan
2021 Latest Caselaw 7433 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8075/2021

1.     Munesh S/o Gopisahay, Resident Of Khohra, Todabhim,
       District Karauli (Raj).
2.     Amar Bai W/o Gopisahay, Resident Of Khohra, Todabhim,
       District Karauli (Raj).
3.     Saroj D/o Gopisahay, Resident Of Khohra, Todabhim,
       District Karauli (Raj).
4.     Sunita D/o Gopi Sahay, Resident Of Khohra, Todabhim,
       District Karauli (Raj).
5.     Balram S/o Mishri Lal, Resident Of Shekhpura, Mahaveer
       Ji, District Karauli (Raj).
6.     Prashant     S/o       Mishri    Lal,     Resident       Of   Shekhpura,
       Mahaveer Ji, District Karauli (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Smt. Savita D/o Bharat Lal, R/o Gopalpura, Todabhim,
       District Karauli (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Brahm Singh Gurjar. For Respondent(s) : Mr. Shyam Prakash Sharma, P.P.

For Complainant                 Mr. Raj Kumar Kasana.



          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 First Information Report

No.456/2021 registered at Police Station Todabhim District Karauli

for the offence under Sections 498-A, 406, 323 & 341 of IPC.

(2 of 2) [CRLMP-8075/2021]

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 qua 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.456/2021 registered at Police Station Todabhim District Karauli

qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/99

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