Narpat Singh vs State Of Rajasthan And Anr
2021 Latest Caselaw 1549 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 2133/2015

Narpat Singh son of Shri Amar Singh, Resident of B-18/B-10,
Takht-E-Shahi Road, J.L.N. Marg, Jaipur
                                                        ----Accused-Petitioner
                                   Versus
1.State of Rajasthan through P.P.
                                                                ----Respondent

2.Shree Chand Jain son of Late Shri Gulab Chand, Resident of House No.1502, Sonthali Walon Ka Rasta, Chaura Rasta, Jaipur

----Complainant-Respondent

For Petitioner(s) : Mr. Deepak Chauhan For Respondent(s) : Mr. F.R. Meena, PP Mr. Rahul Kamwar for complainant

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.87/2015 dated 03.03.2015

registered at Police Station Gandhi Nagar, District Jaipur City

(East) for offence under Sections 447, 453 and 406 of IPC.

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 11.02.2021, 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-2133/2015]

SC-426 & Narinder Singh & Ors. versus State of Punjab &

Anr. reported in 2014 Cr.L.R. (SC) 351.

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 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 predominantly of civil nature, 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.87/2015 dated 03.03.2015 registered at Police Station

Gandhi Nagar, District Jaipur City (East) for offence under Sections

447, 453 and 406 of IPC is quashed.

(MAHENDAR KUMAR GOYAL),J

MADAN MEENA /5

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