Ashok Singh vs State
2021 Latest Caselaw 3321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1529/2020

Ashok Singh S/o Shri Bharat Singh, Aged About 30 Years, Indra Colony, Gali No. 2, Hanumangarh Town, Tehsil And District Hanumangarh (Raj.).

----Petitioner Versus

1. State, Through P.p.

2. Saddam Hussain S/o Shri Mohd. Ali, By Caste Musalman, R/o Ward No. 52, Sureshiya, Hanumangarh Jn. Tehsil And District Hanumangarh (Raj.).

----Respondents

For Petitioner(s) : Mr Devendra Mahlana For Respondent(s) : Mr Gaurav Singh, Public Prosecutor Mr Hinglajdan for complainant

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

05/02/2021

Both the learned counsel, appearing for the petitioner and

the respondent No.2, submit that the complainant and the

petitioner have entered into compromise in relation to FIR

No.134/2020 registered at Police Station Hanumangarh for

offences under Sections 451, 323, 504, 34 IPC.

Keeping in view compromise arrived at between petitioner

and complainant and taking into consideration the nature of

allegations, in view of judgment in the case of State of Madhya

Pradesh Vs Laxmi Narayan & others: (2019) 5 SCC 688, I am

inclined to accept this petition.

Accordingly, this Criminal Misc. Petition is allowed. The

proceedings initiated against the petitioners in relation to FIR

(2 of 2) [CRLMP-1529/2020]

No.134/2020 registered at Police Station Hanumangarh are

quashed. Bail bonds, if any, shall stand discharged.

(SANJEEV PRAKASH SHARMA),J

25-MMA/-

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