Surendra S/O Shri Pohap Singh vs State Of Rajasthan
2021 Latest Caselaw 7595 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 4997/2019

1.      Surendra S/o Shri Pohap Singh, R/o Village Alipur Tehsil
        Sohna District Gurugram, Hariyana.
2.      Narsingh Raw S/o Shri Hari Singh, R/o Village Baldev Ka
        Wans Tehsil Nagar, District Bharatpur, Raj.
3.      Mohit Tudeja S/o Shri Rohanlal, R/o Flat No.1016 Tower A
        Shalimar Extension Alwar, Raj.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through Pp.
2.      The Sho Police Station Kotwali, District Alwar.
3.      Yogesh Chand Goyal S/o Lt. Shri Musaddelal Goyal, Aged
        About 70 Years, R/o 59, Friends Colony, Alwar, Arawli
        Vihar, Alwar, Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Vinod Kumar Sharma, Adv. For Respondent(s) : Mr. S.S. Ola, PP For Complainant(s) : Mr. Anil Choudhary, Adv.

Mr. Yogesh Chand Goyal } present in person

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

14/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing the FIR No.610/2019 registered

at Police Station Kotwali, District Alwar for the offence under

Section 380 of I.P.C.

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

(2 of 2) [CRLMP-4997/2019]

matter of Gian Singh Vs. State of Punjab & Anr. reported in

2012(10) SCC 303.

3. The respondent No.3 (complainant)-Yogesh Chand Goyal

along with his counsel is present in the court and both have

admitted the fact of compromise between the parties. A copy of

the Aadhar Car of respondent No.3 (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 FIR No.610/2019

registered at Police Station Kotwali, District Alwar qua the

petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /16

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