Rajasthan High Court
Sonu S/O Mahaveer Prashad vs State Of Rajasthan on 11 February, 2021
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1064/2021
1. Sonu S/o Mahaveer Prashad, Aged About 31 Years,
Resident Of 13, Babu Colony Hida Ki Mori, Ramganj,
Jaipur, Rajasthan.
2. Neha W/o Sonu, Aged About 28 Years, Resident Of 13,
Babu Colony Hida Ki Mori, Ramganj, Jaipur, Rajasthan.
3. Geeta W/o Gopal Kushwah, Aged About 54 Years,
Resident Of 591, Shastri Nagar, Sadiyapur, Allahabad,
U.p.
4. Saurabh S/o Gopal Kushwah, Aged About 23 Years,
Resident Of 591, Shastri Nagar, Sadiyapur, Allahabad,
U.p.
5. Manoj Pandit S/o Bihari Lal, Aged About 58 Years,
Resident Of Ram Mandir Ke Pas, Hida Ki Mori, Ramganj,
Jaipur, Rajasthan.
6. Daulat Kanwar W/o Narpat Singh, Aged About 65 Years,
Resident Of 32/b, Grurudwara Ke Pas, Hida Ki Mori,
Ramganj, Jaipur, Rajasthan.
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. Kanta Devi W/o Mahaveer Prashad, Aged About 56 Years,
Resident Of 13, Babu Colony Hida Ki Mori, Ramganj,
Jaipur,rajasthan.
----Respondents
For Petitioner(s) : Mr. Piyush Sharma
For Respondent(s) : Mr. F.R. Meena, P.P.
Mr. Amit Kumar Sharma
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
11/02/2021
(2 of 3) [CRLMP-1064/2021]
This criminal miscellaneous petition under Section 482 Cr.P.C.
has been filed for quashing the FIR No.20/2021 registered at
Police Station Ramganj, District Jaipur City (North) for offence
under Sections 354, 323, 341, 506, 509 & 120-B of IPC.
Learned counsel submitted that the FIR in question arises
out a minor dispute between the family members, private in
nature not involving any heinous offence. Relying on the
compromise attested on 11.02.2020, 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 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 in 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.
(3 of 3) [CRLMP-1064/2021]
Resultantly, this criminal miscellaneous petition is allowed.
The FIR No.20/2021 registered at Police Station Ramganj, District
Jaipur City (North) for offence under Sections 354, 323, 341, 506,
509 & 120-B of IPC. is quashed.
(MAHENDAR KUMAR GOYAL),J
Manish/140
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