Nauman Son Of Chutmal vs State Of Rajasthan
2021 Latest Caselaw 7918 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6857/2021

1.       Nauman Son Of Chutmal, Resident Of Village Ghosinga,
         Police Station Jurhera, Distt. Bharatpur (Raj.).
2.       Yunus Son Of Chutmal, Resident Of Village Ghosinga,
         Police Station Jurhera, Distt. Bharatpur (Raj.)
3.       Tiyyab Son Of Chutmal, Resident Of Village Ghosinga,
         Police Station Jurhera, Distt. Bharatpur (Raj.)
4.       Resham     Son     Of     Sahabuddin,           Resident     Of    Village
         Ghosinga, Police Station Jurhera, Distt. Bharatpur (Raj.)
                                                                   ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through P.p.
2.       Iliyas Son Of Jaisingh, Resident Of Village Ghosinga,
         Police Station Jurhera, Distt. Bharatpur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Hemendra Goyal. For Respondent(s) : Mr. Atul Sharma, P.P.

For Complainant                  Mr. Aatish Jain.



            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.115/2020 registered at Police Station Jurehara District

Bharatpur for the offence under Sections 143, 323 & 341 & 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

upon the judgment passed by the Hon'ble Supreme Court in the

(2 of 2) [CRLMP-6857/2021]

matter of Gian Singh Vs. State of Punjab & Anr. reported in

2012(10) SCC 303 and prayed that the FIR pending qua 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

No.115/2020 registered at Police Station Jurehara District

Bharatpur qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/112

Powered by TCPDF (www.tcpdf.org)