Intyaz Son Of Jumma vs State Of Rajasthan
2021 Latest Caselaw 7704 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8120/2021

1.     Intyaz Son Of Jumma, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
2.     Ankil Son Of Jumma, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
3.     Irfan Son Of Russi, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
4.     Imran Son Of Russi, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
5.     Jafran Son Of Russi, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
6.     Anish Son Of Suleman, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
7.     Shahjad Son Of Jormal, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
8.     Vasim Son Of Anish, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
9.     Phaiyaj Son Of Islam, R/o Village Machdi, Police Station
       Malakheda, District Alwar (Raj).
10.    Majlish Son Of Suleman, R/o Village Machdi, Police
       Station Malakheda, District Alwar (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Smt. Hansa Wife Of Hariram, Aged About 50 Years, R/o
       Village Machdi, P.s. Malakheda, District Alwar (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Jiya Ur Rahman, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Mr. Naseemuddin Qazi, Adv.

          HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

16/12/2021


                                                                          (2 of 2)                   [CRLMP-8120/2021]

1. Instant criminal Miscellaneous petition has been filed under

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

No.475/2021 registered at Police Station Malakheda, District Alwar

for the offence under Sections 143, 341, 323, 354, 504, 451 of

I.P.C. & Section 3(1)(S), 3(1)(W), 3(2)(V) of SC/ST (POA Cases)

Act.

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

petitioners be quashed in view of the compromise between the

parties.

3. The respondent No.2 (complainant)-Smt. Hansa 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

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.475/21 registered at Police Station Malakheda, District Alwar

qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /133

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