Ravindra Singh @ Rabbo S/O Mangal ... vs State Of Rajasthan
2021 Latest Caselaw 7435 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7285/2021

Ravindra Singh @ Rabbo S/o Mangal Singh, Aged About 24
Years, R/o Nijampur, P.s. Badi, Distt. Dholpur, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through The Public Prosecutor
2.     Siyaram S/o Sovarn Singh, Aged About 24 Years, R/o
       Dhimri P.s. Badi, Dholpur.
                                                                ----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 learned Additional District Judge, Badi District Dholpur in

Criminal Case No.12/2016 as well as for quashing of the FIR

No.69/2015 registered at Police Station Badi District Dholpur for

the offence under Sections 341, 393 & 307 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 proceedings pending

before the court below as well as the FIR be quashed in view of

the compromise between the parties.

(2 of 2) [CRLMP-7285/2021]

3. The respondent no.2 (complainant) along with his 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 proceedings pending

before the learned Additional District Judge, Badi District Dholpur

in Criminal Case No.12/2016 as well as the FIR No.69/2015

registered at Police Badi District Dholpur qua the petitioner, are

hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/78

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