Naresh Pal Devaniya S/O Shri Babu ... vs State Of Rajasthan
2021 Latest Caselaw 2565 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 3245/2021

Naresh Pal Devaniya S/o Shri Babu Lal, Aged About 34 Years,
R/o 280, Harijan Mohalla, Village Dada Fatehpur, Police Station
Khetri, District Jhunjhunu, Rajasthan.
                                                        ----Petitioner/Accused
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
                                                                  Respondent

2. Archana Prasad W/o Kundan Prasad, R/o House No. 09, Sector-07, Rhb Colony, Bhiwadi, Alwar, Rajasthan.

----Respondent/Complainant

For Petitioner(s) : Ms. Apeksha Tiwari through VC For Respondent(s) : Mr. F.R. Meena, P.P.

Mr. Durgesh Tanwar through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

02/07/2021

This criminal miscellaneous petition under Section 482

Cr.P.C. has been filed for quashing the FIR No.32/2021 dated

23.03.2021 registered at Police Station Mahila Thana, Bhiwadi,

Police District Bhiwadi for offence under Section 456, 354, 506 &

509 IPC and criminal proceeding arising out in pursuance thereof.

Learned counsel for the petitioner submitted that the FIR in

question arises out of minor dispute between the parties who are

well known to each other and does not involve any heinous

offence. Relying on the compromise dated 04.05.2021, he

submitted that since the matter has amicably been settled

between the parties, the FIR in question is liable to be quashed in

view of the judgments of the Hon'ble Apex Court of India in cases

(2 of 2) [CRLMP-3245/2021]

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.

Learned Public Prosecutor has 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

criminal proceeding arising out in pursuance thereof are quashed.

Heard the learned counsels for the parties and perused the

record.

A perusal of the material on record shows that the minor

dispute between the parties has amicably been settled by them on

the basis of compromise. In view of compromise between the

parties and the law laid down by the Hon'ble Supreme Court in

cases of Gian Singh (Supra) & Narinder Singh (supra), this

Court deems it just and proper to quash the FIR in question and

criminal proceeding arising out in pursuance thereof.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.32/2021 dated 23.03.2021 registered at Police Station

Mahila Thana, Bhiwadi, Police District Bhiwadi for offence under

Section 456, 354, 506 & 509 IPC and criminal proceeding arising

out in pursuance thereof are quashed.

(MAHENDAR KUMAR GOYAL),J

Manish/51

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