Rishabh Dadri Son Of Shri Anil ... vs State Of Rajasthan
2021 Latest Caselaw 7874 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8106/2021

Rishabh Dadri Son Of Shri Anil Dadri, R/o Plot No. G-44, Flat No.
G-4, Radha Govind Residency, Swej Farm Nandpuri, 22 Godam,
Jaipur.
                                                                    ----Petitioner
                                    Versus
1.        State Of Rajasthan, Through P.p.
2.        Twinkal Agarwal Dadri D/o Shri Vaid Prakash Lashkari
          Wife Of Shri Rishabh Dadri, R/o Plot No. G-44, Flat No. G-
          4, Radha Govind Residency, Swej Farm Nandpuri, 22
          Godam, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Nirmal Kumar Goyal, Adv. For Respondent(s) : Mr. Shyam Prakash Sharma, PP For Complainant(s) : Ms. Neeta Agarwal, 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 proceedings pending before

the Additional Civil Judge and Metropolitan Magistrate No.12,

Jaipur Metropolitan, Jaipur in Criminal Case No.241/2019 as well

as for quashing of the FIR No.70/19 registered at Police Station

Mahila Thana Jaipur City (South) for the offences under Sections

498-A, 406 of I.P.C.

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

have settled their dispute by way of compromise. Counsel further

submits that in view of the compromise, the parties filed an

application before the trial court for compounding the offences

(2 of 2) [CRLMP-8106/2021]

under Sections 498-A & 406 of IPC, which was partly allowed by

the learned trial court compounding the offence under Section 406

IPC vide order dated 30.10.2021 and now the offence under

Section 498-A IPC remains qua the petitioner. 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.

3. The respondent No.2 (complainant)-Twinkal Agarwal Dadri

along with her counsel is present in the court and both have

admitted the fact of compromise between the parties.

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 offence under Section

498-A of IPC qua the petitioner is compounded and the

proceedings pending before the Additional Civil Judge and

Metropolitan Magistrate No.12, Jaipur Metropolitan, Jaipur in

Criminal Case No.241/2019 as well as the FIR No.70/19 registered

at Police Station Mahila Thana Jaipur City (South) qua the

petitioner, are hereby quashed.

(INDERJEET SINGH),J

JYOTI /341

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