Chunni Lal Son Of Shri Kishor Mal ... vs The State Of Rajasthan
2021 Latest Caselaw 2077 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 2000/2020

Chunni Lal Son Of Shri Kishor Mal Jyani, Resident Of Village
Paiva, Tehsil Dhod, District Sikar (Raj.)
                                                         ----Accused/Petitioner
                                    Versus
1.      The State Of Rajasthan, Through P.P.
                                                                       ----Respondent

2. Smt. Kamla Chhabbarwal D/o Shri Madan Lal Chhabbarwal, At Present Resident Of Village Paiva, Tehsil Dhod, District Sikar (Raj.)

----Complainant/Respondent

For Petitioner(s) : Mr. Vishnukant Sharma for Mr. K.K. Bhinda For Respondent(s) : Mr. Prashant Sharma, PP Mr. Pradeep Sharma for Mr. Atar Singh

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

25/02/2021

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

has been filed for quashing the FIR No.120/2019 dated 17.09.2019

registered at Police Station Losal, District SIkar for offence under

Sections 420, 467 & 468 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. Relying on the compromise dated

24.05.2020, 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.

(2 of 2) [CRLMP-2000/2020]

reported in JT 2012 (9) SC-426 & Narinder Singh & Ors. versus

State of Punjab & Anr. reported in 2014 Cr.L.R. (SC) 351. The

compromise dated 24.05.2020 in original submitted by learned

counsel for the petitioner is taken on record.

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 learned counsels for the parties and perused the record.

From the material on record, it is apparent that the dispute,

being private and predominantly of civil nature, has amicably been

settled between the parties. In view of 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.120/2019 dated 17.09.2019 registered at Police Station

Losal, District SIkar for offence under Sections 420, 467 & 468 of

I.P.C. is quashed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/71

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