Ramniwas Sharma Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 7914 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8392/2021

1.     Ramniwas Sharma Son Of Shri Lakshminarayan Sharma,
       Resident Of Village Tejawala, Tehsil Sanganer, District
       Jaipur (Raj) Manager/ Administrator Bhankrota Grah
       Nirman Sahkari Samiti Limited Jaipur.
2.     Jagannath Sharma Son Of Shri Shyolaram Sharma,
       Resident Of Village Keshyawala, Tehsil Sanganer, District
       Jaipur.
3.     Rambabu Sharma Son Of Shri Ramsahay, Resident Of
       Village Charanwala, Tehsil Sanganer, District Jaipur.
4.     Balveer Sharma Son Of Shri Gopal Lal, Resident Of Village
       Charanwala, Tehsil Sanganer, District Jaipur.
5.     Ramnath      Sharma       Son      Of     Shri     Shyolaram    Sharma,
       Resident Of Keshyawala, Tehsil Sanganer, District Jaipur.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Radharani Build Estate Private Limited, Office C-68, Lal
       Kothi Scheme, Tonk Road Jaipur Thorugh Its Authorised
       Signatory Anil Kumar Jain Son Of Shri Swaroop Jain Office
       At 816-A, Gururamdas Marg, Adarsh Nagar, Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Dheeraj Singhal For Respondent(s) : Mr. S.S. Ola, PP Mr. Abhi Goyal, 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. 0886/2020 registered at Police Station Muhana, Jaipur City

(2 of 2) [CRLMP-8392/2021]

(South), District Jaipur for the offence under Sections 420, 467,

468, 471 & 120-B of IPC.

2. It is submitted by counsel for the petitioners 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

petitioners 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. 0886/2020 registered at Police Station Muhana, Jaipur City

(South), qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /7

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