Major Singh S/O Dayaram vs State Of Rajasthan
2021 Latest Caselaw 7870 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR
       S.B. Criminal Miscellaneous (Petition) No. 8346/2021
1.      Major Singh S/o Dayaram, R/o Dhwaja Moroli, Police
        Station Bayana, District Bharatpur.
2.      Kirodi @ Ramkesh S/o Atar Singh, R/o Dhwaja Moroli,
        Police Station Bayana, District Bharatpur.
3.      Bachchu S/o Hari, R/o Dhwaja Moroli, Police Station
        Bayana, District Bharatpur.
4.      Shivram S/o Ramswaroop, R/o Dhwaja Moroli, Police
        Station Bayana, District Bharatpur.
5.      Kartar S/o Nihal Singh, R/o Dhwaja Moroli, Police Station
        Bayana, District Bharatpur.
6.      Prem S/o Dharma, R/o Dhwaja Moroli, Police Station
        Bayana, District Bharatpur.
7.      Radha Kishan @ Bachchu S/o Dalganji, R/o Dhwaja
        Moroli, Police Station Bayana, District Bharatpur.
8.      Balveer S/o Hans, R/o Dhwaja Moroli, Police Station
        Bayana, District Bharatpur.
9.      Nand Kishor S/o Mangi Lal, R/o Dhwaja Moroli, Police
        Station Bayana, District Bharatpur.
10.     Smt. Bhoti W/o Mangi Lal, R/o Dhwaja Moroli, Police
        Station Bayana, District Bharatpur.
11.     Parshuram S/o Mohan, R/o Dhwaja Moroli, Police Station
        Bayana, District Bharatpur.
                                                                  ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through S.h.o Police Station Bayana,
        District Bharatpur, Rajasthan.
2.      Sugar Singh S/o Gyan Singh, R/o Dhwaja Moroli, Police
        Station Bayana, District Bharatpur.
                                                                ----Respondents

For Petitioner(s) : Mr. Timan Singh, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Mr. Parveen Poswal, Adv. on behalf of Mr. Tarun Jain, 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.208/2020 registered at Police Station Bayana, District

(2 of 2) [CRLMP-8346/2021]

Bharatpur for the offences under Sections 143, 323, 343, 354,

336, 504 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

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)-Sugar Singh as well as

injured along with counsel are 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.208/2020 registered at Police Station Bayana, District

Bharatpur qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /395

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