Madan Lal Verma S/O Kanhaiya Lal ... vs State Of Rajasthan
2021 Latest Caselaw 7919 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6043/2021

Madan Lal Verma S/o Kanhaiya Lal Verma, Aged About 47 Years,
Resident Of Charan Wala, Pawliya, Sanganer, Jaipur- 303904,
Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Prabhati Lal Choudhary S/o Ram Chandra Jat, Aged About
       71 Years, Resident Of Phagi Road, Charan Wala, Sanganer
       Market, Sanganer, Jaipur 302029, Rajasthan.
                                                                ----Respondents

For Petitioner(s)        :     Mr. Ankit Sharma.
For Respondent(s)        :     Mr. Shyam Prakash Sharma, P.P.
                               Mr. Udit Purohit 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.828/2021 registered at Police Station Muhana Jaipur (South)

for the offence under Sections 323, 341, 379, 451 & 34 of IPC.

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

have settled their dispute by way of compromise and they both

are residents of same village. 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 qua the petitioner be

quashed in view of the compromise between the parties.

(2 of 2) [CRLMP-6043/2021]

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.828/2021 registered at Police Station Muhana Jaipur (South)

qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

MG/99

Powered by TCPDF (www.tcpdf.org)