Surendra Singh Shekhawat S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 1790 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

         S.B. Criminal Miscellaneous (Petition) No. 1618/2020

Surendra Singh Shekhawat S/o Shri Hari Singh, Aged About 58
Years, R/o B-71 Friends Colony, Panchyawala, Sirsi Road, Jaipur
(Raj.)
                                                    ----Complainant/Petitioner
                                     Versus
State Of Rajasthan, Trhough P.P.
                                                                  ----Respondent

For Petitioner(s) : Mr. Parmeshwar Lal Pilania For Respondent(s) : Mr. F.R Meena, PP Mr. Shyam Bihari Gautam

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

17/02/2021

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

has been filed for quashing the FIR No.679/2019 dated

27.09.2019 registered at Police Station Karni Vihar, District Jaipur

(West) for offence under Sections 386 & 120-B of I.P.C.

Learned counsel for the petitioner submitted that the FIR in

question arises out of some misunderstanding between the parties

and does not involve any heinous offence. Relying on the

compromise dated 16.02.2021 which has duly been verified and

attested by the Registrar (Judl.) on 16.02.2021 under order of this

Court dated 03.02.2021, 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) SC-426 & Narinder Singh & Ors.

(2 of 2) [CRLMP-1618/2020]

versus State of Punjab & Anr. reported in 2014 Cr.L.R. (SC)

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.

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 quash the FIR in question.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.679/2019 dated 27.09.2019 registered at Police

Station Karni Vihar, District Jaipur (West) for offence under

Sections 386 & 120-B of I.P.C. is quashed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/106

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