Amit S/O Late Sh. Manak Chand vs State Of Rajasthan
2021 Latest Caselaw 7869 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8366/2021

1.      Amit S/o Late Sh. Manak Chand, Aged About 39 Years,
        Living    At   House       No.     7-K,      Harkunj,      Vikash   Colony,
        Foysagar Road, Ajmer.
2.      Harjeet Kaur W/o Late Sh. Manak Chand, Aged About 66
        Years, Living At House No. 7-K, Harkunj, Vikash Colony,
        Foysagar Road, Ajmer.
3.      Arun Kumar S/o Late Sh. Manak Chand, Aged About 42
        Years, Living At House No. 7-K, Harkunj, Vikash Colony,
        Foysagar Road, Ajmer.
4.      Ashish @ Tanu S/o Late Sh. Manak Chand, Aged About 37
        Years, Living At House No. 7-K, Harkunj, Vikash Colony,
        Foysagar Road, Ajmer.
                                                                     ----Petitioners
                                        Versus
1.      State Of Rajasthan, Through P.p.
2.      Victim, D/o Sh. Chhitarmal, W/o Sh. Amit, Aged about 28
        years, Railway Colony, Kotwali, Sawaimadhopur
                                                                   ----Respondents

For Petitioner(s) : Mr. Neeraj Joshi, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Mr. Mahesh Kumar Verma, Adv.

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

20/12/2021

1. Instant criminal Miscellaneous petition has been filed under

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

No.95/2021 registered at Police Station Mahila Thana,

Sawaimadhopur for the offence under Sections 498-A, 406, 376 &

511 of I.P.C.

(2 of 2) [CRLMP-8366/2021]

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

have settled their dispute bay way of compromise and the

complainant is wife of petitioner No.1. 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)-Jyoti 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.95/2021 registered at Police Station Mahila Thana,

Sawaimadhopur qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /405

Powered by TCPDF (www.tcpdf.org)