Sameena Bano W/O Sultan Khan vs State Of Rajasthan
2021 Latest Caselaw 7703 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8122/2021

Sameena Bano W/o Sultan Khan, Aged About 29 Years, R/o
Kante Ke Saamne Wali Gali, Dhannatalai, Tonk- District Tonk And
Presently Residing At- Udaipur Gilariya, Jagatpura, Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Sultan Khan S/o Shri Salim Khan, Aged About 32 Years,
       R/o Udaipur Gilariya, Jagatpura, Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     Ms. Madhumita Das
For Respondent(s)        :     Mr. F.R. Meena, PP
                               Mr. Shobha Sharma, 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 proceedings pending before

the Chief Judicial Magistrate, Tonk in Criminal Case No. 201/2014

as well as for quashing of the FIR No. 199/2012 registered at

Police Station Kotwali Tonk, Tonk for the offence under Sections

498A, 406, 323 & 341 of IPC.

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

the parties have settled their dispute by way of compromise and in

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 proceedings

(2 of 2) [CRLMP-8122/2021]

pending before the court below as well as the FIR be quashed in

view of the compromise between the parties.

3. The respondent no. 2 is present in the court along with his

counsel and admitted the fact of compromise between the parties.

A copy of the Aadhar card of the respondent No.2 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 proceedings pending

before the Chief Judicial Magistrate Tonk in Criminal Case No.

201/2014 as well as the FIR No. 199/2012 registered at Police

Station, Kotwali Tonk, qua the petitioners are hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

Chetna/134

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