Santosh Gupta S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1536 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1088/2021

Santosh Gupta S/o Shri Satyanarayan Gupta, R/o Village
Mohanpura Tehsil Bassi, District Jaipur. Currently Residing At D-
701, Spc, Greeen Park Apartment, Near Sj Public School, Janta
Conlony, Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Its Public Prosecutor.
2.     Manish Natani S/o Late Shri Mahesh Kumar Natani, R/o
       B-57, Path No. 8, Jamna Nagar Colony, Sodala, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Sumit Khandelwal For Respondent(s) : Mr. F.R. Meena, PP For Complainant : Mr. Deepak Khandelwal

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.16/2020 dated 08.01.2020

registered at Police Station Bassi, District Jaipur City (East) for

offence under Section 453 of I.P.C.

Learned counsel for the petitioner submitted that the FIR in

question arises out of private dispute between the parties

predominantly of civil nature, not involving any heinous offence.

Relying on the compromise dated 15.06.2020, 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

Singh versus State of Punjab & Anr. reported in JT 2012 (9)

(2 of 2) [CRLMP-1088/2021]

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,

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.16/2020 dated 08.01.2020 registered at Police Station

Bassi, District Jaipur City (East) for offence under Section 453 of

I.P.C. is quashed.

(MAHENDAR KUMAR GOYAL),J

Manish/197

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