Jhabar Mal Punia S/O Shri Dana Ram ... vs State Of Rajasthan
2021 Latest Caselaw 7871 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8333/2021

1.     Jhabar Mal Punia S/o Shri Dana Ram Punia, R/o Ridhi
       Sidhi Nagar, Ravan Gate, Jhotwara, Jaipur ( Raj.)
2.     Bajrang Lal Sepat S/o Shri Sagar Mal Sepat, R/o Sepaton
       Ki Dhani, Mundali Ranjeetpura, Tehsil Renwal, District
       Jaipur ( Raj.)
3.     Ashok     Kumar        Choudhary         S/o      Shri    Jagdish     Prasad
       Choudhary, R/o Plot No. 201, Patel Nagar, Sinwar Mod,
       Bindayaka, Jaipur ( Raj.)
4.     Maliram Jat S/o Shri Jivan Ram, R/o Jivan Ram Ki Dhani,
       Mundali Ranjeetpura, Tehsil Renwal, District Jaipur ( Raj.)
                                                                      ----Petitioners
                                    Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Prahlad Genan Son Of Late Hanuman Ram, Resident Of H.
       No. 53, Govindpura, Kamla Nagar, Jaipur ( Raj.)
3.     Kailash Son Of Kana Ram, Resident Of H. No. 53,
       Govindpura, Kamla Nagar, Jaipur ( Raj.)
4.     Jagdish      Son   Of    Sujaram,         Resident        Of    H.   No.   53,
       Govindpura, Kamla Nagar, Jaipur ( Raj.)
5.     Ramniwas Son Of Tulchha Ram, Resident Of H. No. 53,
       Govindpura, Kamla Nagar, Jaipur ( Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajesh Gadwal, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Mr. Yogendra Singh, 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

(2 of 2) [CRLMP-8333/2021]

No.581/2021 registered at Police Station Kardhani, Jaipur (West)

for the offence under Sections 143, 341, 323, 365 & 380 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.4 (complainant)-Jagdish 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.4 (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.581/2021 registered at Police Station Kardhani, Jaipur (West)

qua the petitioners is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

JYOTI /388

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