Kailash Harijan Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7723 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8028/2021

1.     Kailash Harijan Son Of Shri Bharosi, Aged About 39 Years,
       Resident Of Ganga Vihar Colony, Chandra Road, Police
       Station Shivdaspura, Tehsil Chaksu, Jaipur South.
2.     Ajay Chand Harijan Son Of Shri Kailash Chand Harijan,
       Aged About 18 Years, Resident Of Ganga Vihar Colony,
       Chandra Road, Police Station Shivdaspura, Tehsil Chaksu,
       Jaipur South.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Manisha D/o Shri Veero, Aged About 18 Years, Resident
       Of Shivdaspura, Police Station Shivdaspura, District Jaipur
       City South (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Karanpal Singh.

For Respondent(s) : Mr. F.R. Meena, P.P.

For Complainant                Mr. Dinesh Pareek.



          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.0495/2021 registered at Police Station Shivdaspura District

Jaipur City South for the offence under Sections 143, 308, 323,

341 & 451 of IPC.

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

have settled their dispute by 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

(2 of 2) [CRLMP-8028/2021]

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) 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 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.0495/2021 registered at Police Station Shivdaspura, Jaipur

City, South qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/261

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