Balveer Singh Shekhawat Son Of ... vs State Of Rajasthan
2021 Latest Caselaw 1474 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 844/2021

Balveer Singh Shekhawat Son Of Shri Kailash Singh Shekhawat,
R/o- J-510, Azar Nagar, Rankdi, Hasanpura, Sodala, Police
Station Sodala, Jaipur.
                                                          ----Accused-Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.P.
                                                                 .....Respondent

2. Neha Kanwar D/o Kiran Singh Rathore, R/o Jahota Bada Gaon, Chomu, Police Station Chomu, District Jaipur.

                                               ----Complainant-Respondent


For Petitioner(s)          :    Mr. Vikas Saini
For Respondent(s)          :    Mr. F.R. Meena, PP
For Complainant            :    Mr. Basant Singh Rathore

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

10/02/2021

This criminal miscellaneous petition under Section 482 Cr.P.C.

has been filed for quashing the FIR No.205/2020 dated

11.09.2020 registered at Police Station Mahila Thana, District

Jaipur City (West) for offence under Sections 498-A, 406, 354,

323, 341 & 314 of I.P.C. and consequential criminal proceedings.

Relying on the judgment of Hon'ble Apex Court of India in

case of B.S. Joshi & Ors. Vs. State of Haryana & Anr., 2003

(4) SCC 675, learned counsel for the petitioner submitted that

since the matrimonial dispute between the parties has amicably

been settled; hence, the FIR in question and consequential

criminal proceedings be quashed.

                                                                          (2 of 2)                       [CRLMP-844/2021]



                                         Learned   Public    Prosecutor         has     opposed          the   criminal

                                   miscellaneous petition.

                                         Learned    counsel       appearing            for        the     complainant

acknowledging the factum of compromise between the parties

submitted that he has no objection if the FIR in question and

consequential criminal proceedings are quashed.

Heard learned counsels for the parties and perused the

record.

Undisputedly, the matrimonial dispute giving rise to FIR and

consequential criminal proceedings question, has amicably been

settled between the parties. In view of the law laid down by the

Hon'ble Apex Court of India in case of B.S. Joshi (supra), this

Court deems it just and proper to quash the FIR in question.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.205/2020 dated 11.09.2020 registered at Police

Station Mahila Thana, District Jaipur City (West) for offence under

Sections 498-A, 406, 354, 323, 341 & 314 of I.P.C. and

consequential criminal proceedings are quashed.

(MAHENDAR KUMAR GOYAL),J

Sudha/124

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