Laxman Kumar Meena Son Of Ram Gopal ... vs State Of Rajasthan
2021 Latest Caselaw 7547 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 3991/2021

1.     Laxman       Kumar      Meena       Son      Of    Ram     Gopal     Meena,
       Resident Of Meena Ka Dhani Sukar, Police Station
       Bamanwas, District Sawai Madhopur (Raj)
2.     Ghanshyam Meena Son Of Shri Kailash Chand Meena,
       Resident Of Shri Rampura, District Dausa (Raj)
3.     Vikash Kumar Meena Son Of Shri Bhagirath Meena,
       Resident Of Village Badhramsar Tehsil Gangapur City,
       District Sawai Madhopur (Raj)
4.     Monu Swami Son Of Shri Radhamohan Swami, Resident
       Of Naroli Chaur, District Sawai Madhopur (Raj)
5.     Shiv Prakash Meena Son Of Shri Ramdhan Meena,
       Resident     Of    Village       Kirkadi,       Bonli,    District    Sawai
       Madhopur (Raj)
6.     Vikash Meena @ Vicky Son Of Shri Roop Chand Meena,
       Resident Of Village Kanji Kundali No. 2, Tehsil Bamanwas,
       District Sawai Madhopur (Raj)
                                                                   ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through P.p
2.     Armaan Rabbani Son Of Shri Bulgani, Aged About 29
       Years, Resident Of Plot No. 170 Shivaji Nagar, Jhotwara,
       Jaipur (Raj)
                                                                 ----Respondents

For Petitioner(s) : Mr. Ravindra Kumar Tomar. For Respondent(s) : Mr. Shyam Prakash Sharma, P.P. For Complainant Mr. Deepesh Kumar Sharma

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

13/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

(2 of 2) [CRLMP-3991/2021]

No.0244/2021 registered at Police Station Jawahar Circle, Jaipur

City East for the offence under Sections 323, 342 & 384 of IPC.

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 his counsel is

present in the court and admitted the fact of compromise between

the parties. A copy of the Driving Licence 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.0244/2021 registered at Police Station Jawahar Circle, Jaipur

City East qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/56

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