Gaurav Kumar Son Of Shri Dayal Garg vs State Of Rajasthan
2021 Latest Caselaw 7911 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 8493/2021

Gaurav Kumar Son Of Shri Dayal Garg, Aged About 42 Years,
Resident Of       Vpo- Tapukada,            Tehsil     Tijara, District- Alwar,
Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.        State Of Rajasthan, Through Public Prosecutor.
2.        Rehana Parveen Wife Of Hamid, Aged About 48 Years, R/o
          Rahpua,    Tehsil-     Punhana,          District-      Nuh,   Presently
          Residing At Gali No. 9, Madanpuri, Gurugram, Haryana.
                                                                  ----Respondents

For Petitioner(s)          :     Mr. Manu Agarwal
For Respondent(s)          :     Mr. Shyam Prakash Sharma, PP
                                 Mr. Vishnu Singh Rajput, for
                                 complainant.



             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. 0299/2017 registered at Police Station Tapukada, District

Alwar for the offence under Sections 420, 467, 468, 471 & 120-B

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

(2 of 2) [CRLMP-8493/2021]

petitioner be quashed in view of the compromise between the

parties.

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.0299/2017 registered at Police Station Tapukada, District Alwar

qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /242

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