Govind Singh Dheer S/O Shri Atar ... vs State Of Rajasthan
2021 Latest Caselaw 1533 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 1098/2021

Govind Singh Dheer S/o Shri Atar Singh Dheer, R/o Plot No. 86B,
Poorandas Marg, Kanwar Nagar, Jaipur,.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Smt. Bhagwati Devi W/o Late Shri Narayan Meena, Aged
         About 47 Years, R/o 67, Punjabi Colony Bas Badanpura
         Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Sikandar Ali for Mr. Gaurav Singh Tanwar For Respondent(s) : Mr. F.R. Meena, P.P.

Mr. Kamlesh Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

11/02/2021

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

has been filed for quashing the FIR No.166/2019 dated

12.09.2020 registered at Police Station Brahampuri, District Jaipur

City (North) for offence under Sections 420, 467, 468 & 471 of

IPC and Section 3(1) (x), 3(2)(V) of the SC/ST Act.

Learned counsel submitted that the FIR in question arises

out of a minor dispute between the parties, private and

predominantly of civil nature not involving any heinous offence.

Relying on the compromise dated 24.02.2020, he submitted that

since the matter has amicably been settled between the parties,

the FIR in question is liable to be quashed in view of the

judgments of the Hon'ble Apex Court of India in cases of Gian

(2 of 2) [CRLMP-1098/2021]

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.

Learned Public Prosecutor 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 is

quashed.

Heard the learned counsels for the parties and perused the

record.

From the material on record, it is apparent that the dispute,

private and predominantly of civil nature and 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 quash the FIR in

question.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.166/2019 dated 12.09.2020 registered at Police

Station Brahampuri, District Jaipur City (North) for offence under

Sections 420, 467, 468 & 471 of IPC and Section 3(1) (x), 3(2)(V)

of the SC/ST Act is quashed.

(MAHENDAR KUMAR GOYAL),J

Manish/160

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