Anita Devi W/O Sh. Bhartendra vs State Of Rajasthan
2021 Latest Caselaw 7668 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 4751/2021

1.     Anita Devi W/o Sh. Bhartendra, R/o Village Chandpur,
       Tehsil And Police Station Mundawar, District Alwar (Raj).
2.     Vishvendra S/o Sh. Bhartendra, R/o Village Chandpur,
       Tehsil And Police Station Mundawar, District Alwar (Raj).
3.     Pushpendra S/o Sh. Bhartendra, R/o Village Chandpur,
       Tehsil And Police Station Mundawar, District Alwar (Raj).
4.     Bhartendra S/o Sh. Har Lal, R/o Village Chandpur, Tehsil
       And Police Station Mundawar, District Alwar (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Rajbala W/o Sh. Ramesh, R/o Village Chandpur, Tehsil
       And Police Station Mundawar, District Alwar (Raj).
                                                                ----Respondents

For Petitioner(s)        :     Mr. Manjeet Kumar
For Respondent(s)        :     Mr. Rajendra Yadav, AAG-cum-GA
                               Mr. Anoop Kumar, for complainant



          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. 301/2021 registered at Police Station Mundawar (District

Police Bhiwadi) District Alwar, for the offence under Sections 323,

341, 354 & 379 of IPC.

2. Counsel for the petitioners 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

(2 of 2) [CRLMP-4751/2021]

Gian Singh Vs. State of Punjab & Anr. reported in 2012(10)

SCC 303 and prayed that the FIR pending against the petitioners

be quashed in view of the compromise between the parties.

3. The respondent No. 2 (complainant) along with her counsel

is present in the court and admitted the fact of compromise

between the parties. A copy of the Aadhar card of the respondent

No. 2 (complainant) is taken on record.

4. Learned Additional Advocate General 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. 301/2021 registered at Police Station Mundawar (District

Police Bhiwadi) District Alwar, qua the petitioners, is hereby

quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /51

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