Narsi S/O Shubram vs State Of Rajasthan
2021 Latest Caselaw 1632 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 871/2021

1.      Narsi S/o Shubram, Aged About 63 Years, Resident Of
        Ramsinghpura, Police Station Sahajhapur, District Alwar.
2.      Pawan S/o Shubram, Aged About 56 Years, Resident Of
        Ramsinghpura, Police Station Sahajhapur, District Alwar.
3.      Sumitra S/o Narsi, Aged About 29 Years, Resident Of
        Ramsinghpura, Police Station Sahajhapur, District Alwar.
4.      Beena W/o Pawan, Resident Of Ramsinghpura, Police
        Station Sahajhapur, District Alwar.
5.      Aditya (Minor) Through Natural Guardian His Father Narsi
        S/o   Shubram,          Aged     About       16     Years,   Resident   Of
        Ramsinghpura, Police Station Sahajhapur, District Alwar.
                                                          ----Accused/Petitioners
                                     Versus
1.      State Of Rajasthan, Through Its Public Prosecutor.
2.      Sunder S/o Subash Chand, R/o Ramsinghpura, Police
        Station Sahajhapur, District Alwar.
                                                ----Complainant/Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

15/02/2021

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

has been filed for quashing the FIR No.243/2020 dated

04.09.2020 registered at Police Station Sahajhapur, (Police District

Bhiwadi) District Alwar for offence under Sections 143, 341, 323 &

427 of I.P.C. and later on for the offence under Sections 148, 149,

324, 325, 326 & 308 of I.P.C.

(2 of 3) [CRLMP-871/2021]

Learned counsel for the petitioners submitted that the FIR in

question arises out of a minor dispute between the parties, who

are neighbors, leading to cross FIR and does not involve any

heinous offence. Relying on the compromise dated 20.01.2021,

he submitted that since the matter has amicably been settled

between the parties. Referring 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, he prayed that FIR in question be quashed.

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.

A perusal of the material on record shows that the dispute

between the parties has amicably been settled by them on the

basis of compromise. In view of compromise between the parties

and the law laid down by the Hon'ble Supreme Court in cases of

Gian Singh (Supra) & Narinder Singh (supra), this Court

deems it just and proper to allow this criminal miscellaneous

petition.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.243/2020 dated 04.09.2020 registered at Police

Station Sahajhapur, (Police District Bhiwadi), District Alwar for

offence under Sections 143, 341, 323 & 427 of I.P.C. and later on

(3 of 3) [CRLMP-871/2021]

for the offence under Sections 148, 149, 324, 325, 326 & 308 of

I.P.C. is quashed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/155

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