Mayan Meena S/O Shri Madan Lal ... vs State Of Rajasthan
2021 Latest Caselaw 1534 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1083/2021

Mayan Meena S/o Shri Madan Lal Meena, Aged About 31 Years,
R/o Plot No. B-4, Sanjay Colony, Nehru Nagar, R.p.a. Road,
Jaipur (Raj.).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Smt. Sonu Meena D/o Shri Ramswaroop Meena, Aged
       About 27 Years, R/o Narayanpur Road, Meenon Ka
       Mohalla, Bansoor, District Alwar, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta with Mr. Banshi Dhar Badaya For Respondent(s) : Mr. F.R. Meena, P.P.

Mr. Rohit Kumar Taneja with Mr. Anoop Agarwal

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.254/2019 registered at

Police Station Bansoor, District Alwar for offence under Sections

498-A & 406, 323, 341 & 377 of IPC and later on charge-sheet

has been filed under under Section 498-A & 406 of IPC.

Relying on the compromise dated 30.01.2021, learned

counsel for the petitioner submitted that the matrimonial dispute

between the parties has amicably been settled. 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, he

(2 of 2) [CRLMP-1083/2021]

prayed that the FIR in question and consequential proceeding be

quashed.

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 is

quashed.

Heard learned counsels for the parties and perused the

record.

Undisputedly, the matrimonial dispute giving rise to FIR in

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 and consequential proceeding.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.254/2019 registered at Police Station Bansoor, District

Alwar for offence under Sections 498-A & 406, 323, 341 & 377 of

IPC and consequential proceedings are quashed.

(MAHENDAR KUMAR GOYAL),J

Manish/149

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