Devendra Kr. Gupta Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7603 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1288/2021

Devendra Kr. Gupta Son Of Shri Sitaram Gupta, Aged About 51
Years, Resident Of13, Durga Vihar, Tonk Road, Jaipur . (Raj).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Hariram Meena Son Of Gorilal Meena, Resident Of Village
       - Shyampura, Bhuwaria Mewalo Ki Dhani, Vatika Road,
       Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s)        :     Mr. Mukesh Meena
For Respondent(s)        :     Mr. S.S. Ola, PP
                               Mr. Anil Kumar Upman, for
                               complainant



          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 of the First Information Report

No. 100/2021 registered at Police Station Sanganer Sadar, Jaipur

City (South) for the offence under Sections 420, 406 of IPC.

2. Counsel for the petitioner submits that parties have settled

their dispute bay 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 against the petitioner

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

(2 of 2) [CRLMP-1288/2021]

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. 100/2021 registered at Police Station Sanganer Sadar, Jaipur

City (South) qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /29

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