Anil Agarwal S/O Shri Shyam Bihari ... vs State Of Rajasthan
2021 Latest Caselaw 7710 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 7629/2019

1.     Anil Agarwal S/o Shri Shyam Bihari Agarwal, R/o 31,
       Tagore Path, Bani Park, Jaipur.
2.     Smt. Seema Agarwal W/o Shri Anil Agarwal, R/o 31,
       Tagore Path, Bani Park, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Pp.
2.     Vinod Kumar Gupta (Charted Accountant) S/o Late Shri
       Prabhati Lal Gupta, R/o 73-A, Geejgarh Bihar, Hawa
       Sadak, 22 Godown, 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. 0151/2018 registered at Police Station Banipark, Jaipur West,

Jaipur for the offence under Sections 406, 420, 467, 468, 471,

120-B 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-7629/2019]

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. 0151/2018 registered at Police Station Banipark, Jaipur West,

Jaipur qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /11

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