Dinesh Kumar Khichar S/O ... vs State Of Rajasthan
2021 Latest Caselaw 7702 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8268/2021

1.     Dinesh Kumar Khichar S/o Ramswroop Khichar, Resident
       Of 403, 4Th Floor Somya Sky Rise, Mahal Yojna, Jaipur
       City, Rajasthan.
2.     Nirma Bishnoi W/o Dinesh Kumar Khichar, Resident Of
       403, 4Th Floor Somya Sky Rise, Mahal Yojna, Jaipur City,
       Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.     State    Of    Rajasthan,         Through         The     Learned   Public
       Prosecutor.
2.     Kanak Jain S/o Late Sh. Narendra Kumar Jain, Resident
       Of 60 A Khadi Colony Rakdi Nbc, Sodala Road Jaipur,
       Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajesh Goswami For Respondent(s) : Mr. F.R. Meena, PP Mr. Anil Kumar Motha, for complainant

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

16/12/2021

1. Instant criminal Miscellaneous petition has been filed under

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

No. 0257/2021 registered at Police Station Sodala, Jaipur City,

South, Jaipur for the offence under Sections 420, 467, 468, 471 &

120-B of IPC.

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-8268/2021]

matter of 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 his 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 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. 0257/2021 registered at Police Station Sodala, Jaipur City,

South, Jaipur qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

Chetna/148

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