Bishnu S/O Damodar vs State Of Rajasthan
2021 Latest Caselaw 7921 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 243/2021

1.       Bishnu S/o Damodar, R/o Kareeli, Tehsil Nadbai, District
         Bharatpur.
2.       Ranveer S/o Hari Singh, R/o Kareeli, Tehsil Nadbai,
         District Bharatpur.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp.
2.       Ramrati W/o Bharat Singh, R/o Kareeli, Tehsil Nadbai,
         District Bharatpur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Rajeev Kumar Sogarwal For Respondent(s) : Mr. Atul Sharma, PP Mr. Pavan Kumar, 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. 743/2020 registered at Police Station Nadbai, District

Bharatpur for the offence under Sections 452, 307, 34, 506 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

(2 of 2) [CRLMP-243/2021]

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. 743/2020 registered at Police Station Nadbai, District

Bharatpur qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(INDERJEET SINGH),J

CHETNA BEHRANI /86

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