Ramavtar Meena Son Of Late Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7879 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 2901/2021

Ramavtar Meena Son Of Late Shri Bhorilal Meena, Aged About
38 Years, Resident Of Village Nagriyaala, Tehsil Sanganer,
District Jaipur (Raj).
                                                                      ----Petitioner
                                      Versus
1.         State Of Rajasthan, Through P.p.
2.         Smt. Rajanti Devi Wife Of Shri Choturam, Aged About 38
           Years, Residentof Makan No. 60 Shrinath Nagar, Pratap
           Nagar, Jaipur, (Raj).
                                                                   ----Respondents

For Petitioner(s) : Mr.Avtar Singh Rathore for Mr. A.K.

Upman.

For Respondent(s) : Mr. Shyam Prakash Sharma, P.P.

Mr. Govind Gupta for Mr. M.F. Baig, for complainant.

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.196/2021 registered at Police Station Sanganer District Jaipur

for the offence under Sections 354, 354-B, 354-D & 384 of IPC.

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

have settled their dispute by 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 against the

petitioner be quashed in view of the compromise between the

parties.

(2 of 2) [CRLMP-2901/2021]

3. The respondent No.2 (complainant) 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 the 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.196/2021 registered at Police Station Sanganer District Jaipur

qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/217

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