Jugal Kishor Son Of Shri Ramdhan ... vs State Of Rajasthan
2021 Latest Caselaw 2557 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 2978/2021

1.      Jugal Kishor Son Of Shri Ramdhan Mahajan, Aged About
        46 Years, R/o Mahaveer Colony, New Mandi Road Dausa
        Rajasthan.
2.      Revadmal Son Of Shri Ramswaroop Gupta, Aged About 43
        Years,   R/o        Near    Dugdh        Dairy,      Agra   Road    Dausa
        Rajasthan.
                                                                    ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      Satynarayan Gupta Son Of Shri Ramdhan Mahajan, R/o
        Gadholi, Presently Residing At Mahaveer Colony, New
        Mandi Road Dausa Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Ashish Nagarwal through VC For Respondent(s) : Mr. F.R. Meena, PP For Complainant : Mr. Kamal Kumar Gupta through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/07/2021

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

has been filed for quashing the FIR No.230/2012 dated

05.05.2012 registered at Police Station Kotwali (Dausa), District

Dausa for offence under Sections 420 & 120-B of I.P.C. and

consequential criminal proceeding.

Learned counsel for the petitioners submitted that the

dispute between the parties is predominantly of civil nature and

the Investigating Agency has, after thorough investigation,

submitted negative final report. Relying on the compromise dated

(2 of 2) [CRLMP-2978/2021]

01.04.2021, he submitted that the matter has amicably been

settled between the parties. Referring 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, he prayed that FIR in question and

consequential criminal proceeding be quashed.

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 and

consequential criminal proceeding are quashed.

Heard the learned counsels for the parties and perused the

record.

A perusal of the material on record shows that the dispute

between the parties has amicably been settled by them. In view of

compromise 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 and consequential criminal proceeding.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.230/2012 dated 05.05.2012 registered at Police

Station Kotwali (Dausa), District Dausa for offence under Sections

420 & 120-B of I.P.C. and consequential criminal proceeding are

quashed.

(MAHENDAR KUMAR GOYAL),J

Sudha/45

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