Derama Ram vs State Of Rajasthan
2021 Latest Caselaw 650 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2/2021

Derama Ram S/o Shri Mangu Ram, Aged About 43 Years, R/o Shyamsar, Tehsil And District Nagaur.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Mangi Lal S/o Purna Ram, R/o Shyamsar, Tehsil And District Nagaur.

----Respondents

For Petitioner(s) : Mr. Alkesh Agarwal, Adv. For Respondent(s) : Ms. Rajlaxmi Singh Choudhary, PP Mr. Laxman Singh Bhati, Adv. through VC

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

11/01/2021

The instant criminal misc. petition under Section 482 Cr.P.c.

has been filed by the petitioner for quashing of FIR No.0101/2019

registered at Police Station Sri Balaji, Nagaur and all consequential

proceedings for offence under Sections 75, 79 of JJ ACT, 2015 and

Section 3(1)(W)(R)(S) of SC/ST Act and Section 323 of IPC on the

basis of compromise entered between the parties.

Counsel for the petitioner submits that the matter has

already been compromised between the parties and it is borne out

from the compromise that respondent No.2-complainant is not

inclined to proceed further in the matter. Counsel has placed

reliance on a decision of Supreme Court in the case of Gian

Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303]. In

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

these circumstances, the impugned FIR and all consequential

proceedings may be quashed on the basis of compromise.

Counsel for the respondents No.2-complainant appearing

through video-call concurs the fact of compromise and submits

that in view of the compromise, the respondents No.2-

complainant does not want to proceed further in the matter.

In view of compromise arrived at between the parties and

applying the ratio in decision of Gian Singh (Supra), I deem it

just and proper to invoke inherent powers of this Court under

Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the FIR

No.0101/2019 registered at Police Station Sri Balaji, Nagaur and

all consequential proceedings for offence under Sections 75, 79 of

JJ ACT, 2015 and Section 3(1)(W)(R)(S) of SC/ST Act and Section

323 of IPC lodged against the petitioner are hereby quashed on

the basis of compromise deed.

(MANOJ KUMAR GARG),J 83-MS/-

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