Jagdish Prasad Saini S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7910 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 8503/2021

Jagdish Prasad Saini S/o Shri Panchuram Saini, Aged About 46
Years, R/o Panchyawali Dhani, Charan Nadi, Benar Road,
Jhotwara, Jaipur.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor.
2.       Mangi Lal Kumawat S/o Shri Harinarayan Kumawat, Aged
         About 43 Years, R/o Dhani Kharkhriya Wali, Vill- Ninder,
         Tehsil Amer, District Jaipur.
                                                                 ----Respondents

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

Mr. Mangi Lal Kumawat, present in person (respondent No.2)

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

21/12/2021

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

No.532/2021 registered at Police Station Chomu, Jaipur

Metropolitan West for the offence under Sections 420 & 406 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 qua the

(2 of 2) [CRLMP-8503/2021]

petitioner be quashed in view of the compromise between the

parties.

3. The respondent No.2 (complainant) 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.532/2021 registered at Police Station Chomu, Jaipur

Metropolitan West qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/243

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