Hari Prakash Meena S/O Shri Dev ... vs State Of Rajasthan
2021 Latest Caselaw 7711 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 4413/2019

1.     Hari Prakash Meena S/o Shri Dev Prakash Meena R/o A-
       39, Meena Nursury, Surya Nagar, Taron Ki Koot, Tonk
       Road, Jaipur, Raj.
2.     Dev Prakash Meena S/o Shri Panchu Ram Meena R/o A-
       39, Meena Nursury, Surya Nagar, Taron Ki Koot, Tonk
       Road, Jaipur, Raj.
3.     Ganga Devi Meena Wife of Shri Dev Prakash Meena, aged
       about 49 years, Resident of A-39, Prem Colony, Meena
       Nursury, Surya Nagar, Taron Ki Koot, Tonk Road, Jaipur,
       Raj.
                                                                    ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through Pp.
2.     Omprakash S/o Shri Kanhaiyalal, Aged About 63 Years,
       R/o A-6, Lal Bahadur Nagar, Police Station Bajaj Nagar,
       Jaipur, Raj.
                                                                  ----Respondents

For Petitioner(s) : Mr. Daulat Sharma, Adv. on behalf of Mr. Anil Upman, Adv.

For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Ms. Sudha Gupta, Adv.

Mr. Shashi Bhushan Gupta, Adv.

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.677/2019 registered at Police Station Sanganer, District Jaipur

for the offence under Sections 420, 467, 468, 471 & 120B of I.P.C.

2. It is submitted by counsel for the petitioners that the parties

have settled their dispute bay way of compromise. Counsel relied

(2 of 2) [CRLMP-4413/2019]

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)-Omprakash 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

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.677/2019 registered at Police Station Sanganer, District Jaipur

qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /9

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