Anil Agarwal S/O Shri Shyam Bihari ... vs State Of Rajasthan
2021 Latest Caselaw 7709 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 1710/2020
1.      Anil Agarwal S/o Shri Shyam Bihari Agrawal, R/o 31,
        Taigore Path, Bani Park, Jaipur.
2.      Smt. Seema Agrwal W/o Shri Anil Agarwal, R/o 31,
        Taigore Path, Bani Park, Jaipur
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through Pp
2.      Vinod Kumar Gupta (Chrtered Accountant )S/o Late Shri
        Prabhiti Lal Gupta, Aged About 64 Years, By Caste
        Mahajan, R/o 73-A, Geejgarh Bhihar, Hawa Sadak, 22
        Godown, Jaipur. Presently C-36, 1St Floor, Jamna Nagar,
        Ajmer Road, Sodala, Jaipur.
                                                                ----Respondents

For Petitioner(s)        :     Mr. R.B. Mathur
For Respondent(s)        :     Mr. F.R. Meena, PP
                               Mr. Ram Chandra 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 First Information Report

No. 0156/2019 registered at Police Station Ashok Nagar, Jaipur

South, Jaipur for the offence under Sections 419, 420, 406, 120B,

467, 468, 471 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

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

(2 of 2) [CRLMP-1710/2020]

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. 0156/2019 registered at Police Station Ashok Nagar, Jaipur

South, Jaipur qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /12

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