Smt. Priyanka Choudhary Wife Of ... vs State Of Rajasthan
2021 Latest Caselaw 7641 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7975/2021

Smt. Priyanka Choudhary Wife Of Shri Ramdhan Choudhary,
Aged About 33 Years, Resident Of D-19, Abc Pearl, Nirman
Nagar, Jaipur (Raj).
                                                                      ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through P.p.
2.         Ghasi Lal Choudhary Son Of Shri Bhanwar Lal Choudhary,
           Aged   About    50     Years,      Resident        Of    Plot   No.   76,
           Parshavnath Colony, Nirman Nagar, Jaipur, Police Station
           Shyam Nagar, Jaipur (Raj).
                                                                   ----Respondents

For Petitioner(s) : Mr. Deen Dayal Sharma, Adv.

For Respondent(s)          :     Mr. S.S. Ola, PP
For Complainant(s)         :     Mr. Ved Prakash Sogarwal, Adv.



             HON'BLE MR. JUSTICE INDERJEET SINGH

                                      Order

15/12/2021

1. Instant criminal Miscellaneous petition has been filed under

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

No.200/2021 registered at Police Station Shyam Nagar, Jaipur City

(South) for the offence under Sections 420, 384 of IPC.

2. It is submitted by counsel for the petitioner that the 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.

(2 of 2) [CRLMP-7975/2021]

3. The respondent No.2 (complainant)-Ghasi Lal Choudhary

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 card of 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.200/2021 registered at Police Station Shyam Nagar, Jaipur City

(South) for the offences under Sections 420, 406 & 120-B is

hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /123

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