Chetan Verma S/O Pooranmal vs State Of Rajasthan
2021 Latest Caselaw 872 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 695/2021

1.     Chetan Verma S/o Pooranmal,
2.     Ajay Chouhan @ Golu S/o Shri Kanhaiyalal Chouhan,
3.     Kartik Chouhan S/o Shri Manoj Chouhan,
4.     Rakesh Bachal S/o Shri Raju Lal,
5.     Mohit Verma S/o Shri Suraj Verma,
       All R/o New Indrapuri Colony, Dhobighat, Brahmpuri,
       Jaipur.
6.     Ajay Sain @ Ajju S/o Late Mahesh Chand Sain, R/o House
       No.28, Mohan Nagar, Purani Basti, Jaipur.
                                                       ----Accused-Petitioners
                                   Versus
1.     State Of Rajasthan, Through PP.
2.     Rehana W/o Noshah Khan, Aged About 40 Years, R/o
       House No. 568, Pathano Ka Chok, Brahmpuri, P.S.
       Nahargarh Road, Jaipur.
                                             ----Complainant/Respondents

For Petitioner(s) : Mr. Sunil Kumar Jain For Respondent(s) : Mr. Pankaj Agarwal, PP Mr. Shafiq Ur Rahman for complainant(s)

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

28/01/2021 This criminal misc. petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.19/2021 dated 14.01.2021 registered at Police Station Nahargarh, District Jaipur City (North) for the offence under Sections 143, 323, 341, 354 and 336 of IPC.

Learned counsel for the petitioners submitted that dispute arose out of minor scuffle between the neighbours leading to the present FIR against them and cross FIR bearing no.18/2021 dated 14.01.2021 by them against the complainant party. Relying on the

(2 of 2) [CRLMP-695/2021]

compromise dated 19.01.2021, he contended that now the dispute has amicably been settled between the parties and prayed for quashing of the FIR. Learned counsel relied on the judgments of Hon'ble Apex Court of India in the cases of Gian Singh Vs. State of Punjab & Anr.: JT 2012 (9) SC 426 and Narinder Singh & Ors. Vs. State of Punjab & Anr.: 2014 Cr.L.R. (SC) 351, in support of his submissions.

Learned Public Prosecutor opposed the criminal misc. 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 appears that a minor dispute between neighbours led to cross FIRs and now the dispute has amicably been settled between them. In view of compromise between the parties and 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 misc. petition is allowed. The FIR No.19/2021 dated 14.01.2021 registered at Police Station Nahargarh, District Jaipur City (North) for the offence under Sections 143, 323, 341, 354 and 336 of IPC is quashed.

(MAHENDAR KUMAR GOYAL),J

MADAN MEENA /136

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