Rajasthan High Court
Krishan Kumar Meena Son Of Madan ... vs State Of Rajasthan on 10 February, 2021
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 808/2021
1. Krishan Kumar Meena Son Of Madan Lal Meena, Aged
About 18 Years, Resident Of Dekoli Kalan, Police Station
Sapotra, District Karauli, (Rajasthan).
2. Gajanand Meena Son Of Kamlesh Meena, Aged About 21
Years, Resident Of Pahadpura, Police Sation Sapotra,
District Karauli (Rajasthan).
3. Abhishek Kumark Meena Son Of Rishikesh, Resident Of
Village And Post Luloda, Tehsil Sapotra, District Karauli
(Rajasthan).
4. Rajesh Kumar Meena Son Of Kamlesh Meena, Resident Of
Village And Post Jirota, Tehsil Sapotra, District Karauli
(Rajasthan).
5. Durgesh Sharma Son Of Ramniwas Sharma, Resident Of
Rangama Ka Tal, Mandrayal Road, Karauli, District Karauli
(Rajasthan).
6. Pintu Sharma Son Of Vishnu Sharma, Resident Of
Rangama Ka Tal, Mandrayal Road, Karauli, District Karauli
(Rajasthan).
----Accused-Petitioners
Versus
1. State Of Rajasthan, Through P.P.
..........Non-peittioner
2. Shakir Son Of Sharif, Resident Of Village Kulwada, Tehsil
Bamanwas, District Sawai Madhopur (Rajasthan).
----Complainant-Non-Petitioner
For Petitioner(s) : Mr. Rahul Sharma for
Mr. Rajneesh Gupta
For Respondent(s) : Mr. F.R. Meena, PP
For Complainant : Mr. Arvind Sharma
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
10/02/2021
(2 of 3) [CRLMP-808/2021]
This criminal miscellaneous petition under Section 482 Cr.P.C.
has been filed for quashing the FIR No. 528/2020 dated
29.11.2020 registered at Police Station Lalsot, District Dausa for
offence under Sections 364-A, 342 and 323 of I.P.C.
Learned counsel submitted that the FIR in question arises
out of a minor dispute between the parties and does not involve
any heinous offence. Relying on the compromise dated
17.12.2020, he submitted that the matter has amicably been
settled between the parties. Referring the judgments of the
Hon'ble Apex Court of India in cases of Gian Singh versus State
of Punjab & Anr. reported in JT 2012 (9) SC-426 & Narinder
Singh & Ors. versus State of Punjab & Anr. reported in 2014
Cr.L.R. (SC) 351, he prayed that FIR in question be quashed.
Learned Public Prosecutor opposed the criminal
miscellaneous petition and submitted that the petitioners do not
have any criminal record.
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 is
quashed.
Heard the learned counsels for the parties and perused the
record.
From the material on record, it is apparent that the dispute,
not involving any heinous offence, has amicably been settled
between the parties. In view of compromise and the law laid down
by the Hon'ble Apex Court of India in cases of Gian Singh
(supra) & Narinder Singh (supra), this Court deems it just and
proper to allow this criminal miscellaneous petition.
(3 of 3) [CRLMP-808/2021]
Resultantly, this criminal miscellaneous petition is allowed.
The FIR No. 528/2020 dated 29.11.2020 registered at Police
Station Lalsot, District Dausa for offence under Sections 364-A,
342 and 323 of I.P.C. is quashed.
(MAHENDAR KUMAR GOYAL),J
Sudha/121
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