Purusotam S/O Shri Ramdhan vs State Of Rajasthan
2021 Latest Caselaw 2523 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 2679/2021

1.      Purusotam S/o Shri Ramdhan, R/o Village-Dabir, Tehisl-
        Sapotra, Police Station Sapotra, District Karauli (Raj).
2.      Narottam S/o Ramdhan, Aged About 25 Years, R/o
        Village-Dabir, Tehisl- Sapotra, Police Station Sapotra,
        District Karauli (Raj).
                                                        ----Accused/Petitioners
                                    Versus
1.      State Of Rajasthan, Through Public Prosecutor.
                                                                 ----Respondent

2. Bhonti W/o Shri Prahlad, Aged About 45 Years, R/o Village-Dabir, Tehisl- Sapotra, Police Station Sapotra, District Karauli (Raj).

----Complainant/Respondent

For Petitioner(s) : Ms. Mamta Agarwal for Mr. Atul Bhardwaj through VC For Respondent(s) : Mr. Laxman Meena, PP Mr. Arvind Sharma for complainant through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

29/06/2021 This criminal miscellaneous petition under Section 482 Cr.P.C.

has been filed for quashing the FIR No.576/2020 dated

22.12.2020 registered at Police Station Sapotra, District Karauli

for offence under Sections 323, 341, 336 & 452 of I.P.C.

Learned counsel for the petitioners submitted that the FIR in

question arises out of trifle dispute between the parties who are

residents of same village. Relying on the affidavit of the

complainant (Annexure 3) attested by the Notary Public on

(2 of 2) [CRLMP-2679/2021]

17.03.2021, 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 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)

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 is

quashed.

Heard the learned counsels for the parties and perused the

record.

A perusal of the material on record shows that the trifle

dispute between the parties has amicably been settled by them on

the basis of compromise. 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.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.576/2020 dated 22.12.2020 registered at Police

Station Sapotra, District Karauli for offence under Sections 323,

341, 336 & 452 of I.P.C. is quashed.

(MAHENDAR KUMAR GOYAL),J PRAGATI/27

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