Fateh Mohammed S/O Buddhi vs State Of Rajasthan
2021 Latest Caselaw 7915 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8368/2021

1.     Fateh   Mohammed           S/o     Buddhi,        Resident    Of   Village
       Dhathet, Police Station Pahadi, District Bharatpur (Raj).
2.     Ali Mohammed S/o Buddhi, Resident Of Village Dhathet,
       Police Station Pahadi, District Bharatpur (Raj).
3.     Akbar S/o Kamaludeen, Resident Of Village Dhathet,
       Police Station Pahadi, District Bharatpur (Raj).
4.     Sakir S/o Kamaludeen, Resident Of Village Dhathet, Police
       Station Pahadi, District Bharatpur (Raj).
5.     Lukman S/o Kamaludeen, Resident Of Village Dhathet,
       Police Station Pahadi, District Bharatpur (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Aas Mohammed S/o Sittu, Resident Of Village Dhathet,
       Police Station Pahadi, District Bharatpur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Naresh Kumar Singhal For Respondent(s) : Mr. Shyam Prakash Sharma, PP Mr. Brijendra Singh Kachhawa, 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. 13/2021 registered at Police Station Pahadi, District Bharatpur

for the offence under Sections 143, 341, 323, 354 of IPC.

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

have settled their dispute by way of compromise. Counsel relied

(2 of 2) [CRLMP-8368/2021]

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 his 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

13/2021 registered at Police Station Pahadi, District Bharatpur qua

the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /237

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