Roodmal Choudhary Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7642 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7751/2021

1.      Roodmal     Choudhary          Son      Of     Shri     Ramdeva     Ram
        Choudhary, Resident Of 134, Ashok Vihar Jagatpura,
        Jaipur (Raj).
2.      Rajpal Choudhary Son Of Shri Roodmal Choudhary,
        Resident Of 134, Ashok Vihar Jagatpura, Jaipur (Raj).
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through P.p
2.      Anil Kumar Ghiya Son Of Shri Makhan Lal Khandelwal,
        Aged About 57 Years, Resident Of C-484 Mahesh Nagar,
        Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Neeraj Sharma, Adv.

For Respondent(s)        :     Mr. S.S. Ola, PP
For Complainant(s)             Mr. L.L. Gupta, 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.495/2021 registered at Police Station Sanganer, Jaipur City

(East) for the offence under Sections 420, 467, 468, 471, 474 &

120B of I.P.C.

2. It is submitted by counsel for the petitioners 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 qua the

(2 of 2) [CRLMP-7751/2021]

petitioners be quashed in view of the compromise between the

parties.

3. The respondent No.2 (complainant)-Anil Kumar Ghiya along

with his counsel is present in the court and 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.495/2021 registered at Police Station Sanganer, Jaipur City

(East) qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /115

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