Aman Deep Singh S/O Shri Daljeet ... vs State Of Rajasthan
2021 Latest Caselaw 997 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7880/2019
Aman Deep Singh S/o Shri Daljeet Singh, Aged About 34 Years,
R/o 155, Golden Residency Flat No.T-1, Krishna Sarover Tan
Gram Dholai, Jaipur Muhana, Jaipur City South, Raj.
                                                        ----Accused-Petitioner
                                   Versus
1.      State Of Rajasthan, Through PP
                                                                ----Respondent

2. Paras Beniwal S/o Shri Girraj Beniwal, Aged About 25 Years, R/o B-110, Laxminarayanpuri, Jaipur, Ramganj, Jaipur City, Raj.

                                              ----Complainant-Respondent


For Petitioner(s)        :     Mr. Amit Jindal
For Respondent(s)        :     Mr. Prashant Sharma, PP
                               Mr. Anil Agarwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

30/01/2021

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

has been filed with a prayer to quash the FIR No.701/2019 dated

30.07.2019 registered at Police Station Shipra Path, District Jaipur

City (South) for offence under Sections 143, 341 & 323 of I.P.C.

and Sections 3(1)(c) & 3(1)(R) of Scheduled Castes & Scheduled

Tribes (Prevention of Atrocities) Act, 1989.

Learned counsel submitted that minor dispute between the

parties gave rise to the present FIR against him and cross FIR

No.702/2019 against the complainant party. Relying on the

compromise dated 26.11.2019, he submitted that now the dispute

has amicably been settled between the parties and prayed for

(2 of 2) [CRLMP-7879/2019]

quashing the FIR in question. Learned counsel relied on 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. versus State of Punjab &

Anr. reported in 2014 Cr.L.R. (SC) 351, in support of his

contentions.

Learned Public Prosecutor 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.

Since, the dispute between the parties not involving any

heinous offence, has already been settled amicably, 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 on the basis of

compromise between the parties.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.701/2019 dated 30.07.2019 registered at Police

Station Shipra Path, District Jaipur City (South) for offence under

Sections 143, 341 & 323 of I.P.C. and Sections 3(1)(c) & 3(1)(R)

of Scheduled Castes & Scheduled Tribes (Prevention of Atrocities)

Act, 1989 is quashed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/16

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