Jatin Purohit S/O Rajendra Kumar ... vs State Of Rajasthan
2021 Latest Caselaw 7508 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            S.B. Criminal Misc. Petition No. 4537/2020

Jatin Purohit S/o Rajendra Kumar Purohit and ors.
                                                                  ----Petitioners
                                   Versus
State Of Rajasthan and anr.
                                                                ----Respondents

Connected With S.B. Criminal Misc. Petition No. 4502/2020 Ajit Dayanand Nayak S/o Dayanand Nayak & Ors.

----Petitioners Versus State Of Rajasthan & Anr.

----Respondents

For Petitioner(s) : Mr. Ashish Kumar Singh with Mr. Vagish Kumar Singh and Mr. Anupam Bhargava For Respondent(s) : Mr. S.S. Mahla, PP Mr. Parinitoo Jain through VC

HON'BLE MR. JUSTICE FARJAND ALI

Order

10/12/2021

The quashing of FIR has been sought in this matter on the

ground of compromise.

Counsel for the petitioners submits that in view of the

judgment passed by Hon'ble Supreme Court in the case of Gian

Singh v. State of Punjab & anr.: (2012) 10 SCC 303, though the

offences are not compoundable but since the matter is inter-se

between the parties and the same does not affect the society at

large, therefore, even if the offence being not compoundable, this

court in exercise of powers under Section 482 of Cr.P.C. can quash

FIR and further proceedings in pursuant thereof.

(2 of 2) [CRLMP-4537/2020]

Mr. Parinitoo Jain, Advocate appearing on behalf of the

complainant-AVVNL verified the fact and factum of the

compromise and does not object if the FIR is quashed at this

stage.

Since the matter is pending investigation, therefore, I deem

it appropriate to direct the parties or their authorized officers to

appear before the Investigating Officer along with deed of

compromise. The Investigating Officer is directed to verify the

factum of compromise and send the report to this court on the

next date of hearing. Parties are directed to appear before the

Investigating Officer on or before 10.01.2022.

Put up on 20.01.2022.

In the meanwhile, interim order passed by this court on

earlier occasions, shall remain in currency.

(FARJAND ALI),J

Pooja/68-69

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