Mukesh Gadwal S/O Shri Bhola Ram vs State Of Rajasthan
2021 Latest Caselaw 7434 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 8074/2021

1.       Mukesh Gadwal S/o Shri Bhola Ram, Resident Of Shyam
         Pura   Purvi,    Tehsil      Danta-       Ramgarh,        District   Sikar,
         Rajasthan.
2.       Suresh Kumar S/o Shri Jagdish Prasad, Resident Of Kiro
         Ki Dhani, Village Kirpura Via Khatkad, Tehsil Udaipur Vati,
         District Jhunjhunu, Rajasthan.
3.       Vinod Kumar Son Of Deva Ram, Resident Of Kiro Ki
         Dhani, Tan, Village Bharwadi Via Tonk Chilari, Tehsil
         Nawalgarh, District Jhunjhunu, Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through P.p.
2.       Amrita Devi Wife Of Shri Satya Narayan, Resident Of Kiro
         Ki Dhani, Tan, Village Bharwadi Via Tonk Chilari, Tehsil
         Nawalgarh, District Jhunjhunu, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Nikhlesh Katara. For Respondent(s) : Mr. Shyam Prakash Sharma, P.P.

For Complainant                  Mr. Bharat 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 First Information Report

No.148/2011 registered at Police Station Udaipur Vati, District

Jhunjhunu for the offence under Sections 420, 406 & 120-B 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-8074/2021]

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 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.148/2011 registered at Police Station Udaipur Vati, District

Jhunjhunu qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/98

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