Ramkesh Meena S/O Battu Lal Meena vs State Of Rajasthan
2021 Latest Caselaw 7872 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8185/2021

Ramkesh Meena S/o Battu Lal Meena, Proprietor R.k Buildestate
Having Address At 510, Fourth Floor, Apex Mall Lal Kothi, Jaipur.
                                                                          ----Petitioner
                                         Versus
1.         State Of Rajasthan, Through P.p.
2.         Himanshu Rajoria S/o Sharadchand Rajoria, Aged About
           33    Years,    Presently        Residing        At    9,   Govind    Bazar,
           Hasanpura-C, Jaipur (Rajasthan).
                                                                       ----Respondents

For Petitioner(s) : Mr. Vaibhav Nain, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Mr. Ramdhan Choudhary, 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.148/2021 registered at Police Station Jyoti Nagar, Jaipur City

(South) for the offence under Sections 42, 406 & 120B of I.P.C.

2. It is submitted by counsel for the petitioner 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

petitioner be quashed in view of the compromise between the

parties.

(2 of 2) [CRLMP-8185/2021]

3. The respondent No.2 (complainant)-Himanshu Rajoria 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.148/2021 registered at Police Station Jyoti Nagar, Jaipur City

(South)qua the petitioner is hereby quashed.

(INDERJEET SINGH),J

Jyoti/459

Powered by TCPDF (www.tcpdf.org)