Sanjana Mulla W/O Anil Mulla vs State Of Rajasthan
2021 Latest Caselaw 7917 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8315/2021

1.     Sanjana Mulla W/o Anil Mulla, Aged About 62 Years, R/o
       B-7, Hill View Apartments, In Front Of Basant Continental
       Hotel, Basant Vihar, New Delhi.
2.     Aditya Narayan Mulla S/o Anil Mulla, Aged About 38
       Years, R/o 9 West Coast Walk, 06-19 The Parc Condo,
       Singapore 127160
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Pooja Mulla D/o Anup Channa W/o Aditya Narayan Mulla,
       R/o Ab-439. Nirman Nagar, Police Station- Shyam Nagar,
       Jaipur, Rajasthan.
                                                                ----Respondents

For Petitioner(s)        :     Mr. V.S. Poonia
For Respondent(s)        :     Mr. S.S. Ola, PP
                               Mr. Gopal Choudhary, 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 proceedings pending before

Judicial Magistrate, Jaipur, District Jaipur in Criminal Case No.

3125/2019 as well as for quashing of the FIR No. 168/2015

registered at Police Station Mahila (South), Jaipur for the offence

under Sections 498A & 460 of IPC.

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

have settled their dispute by way of compromise. Counsel further

submits that in view of the compromise, the parties filed an

(2 of 2) [CRLMP-8315/2021]

application before the trial court for compounding the offences

under Sections 498A & 406 of IPC, which was partly allowed by

the learned trial court compounding the offence under Section 406

of IPC vide order dated 02.12.2021 and now the offence under

Sections 498A of IPC remain qua the petitioners. 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.

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 offence under Section

498A of IPC is compounded and the proceedings pending before

the Judicial Magistrate, Jaipur, District Jaipur in Criminal Case No.

3125/2019 as well as the FIR No. 168/2015 registered at Police

Station Mahila (South), Jaipur qua the petitioners, are hereby

quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /4

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