Ramesh Gurjar Son Of Sh Ram Karan ... vs State Of Rajasthan
2021 Latest Caselaw 2545 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 3527/2021

Ramesh Gurjar Son Of Sh Ram Karan Gurjar, Resident Of Village
Mundala, Opposite Tejaji Mandir, Jamva Ramgarh, Jaipur Rural,
Jaipur.
                                                            ----Accused-Petitioner
                                      Versus
1.        State Of Rajasthan, Through P.P.
                                                            ---Non-petitioner no.1
2.        Mukesh Kumar Son Of Sh. Shyam Lal, Resident Of
          Heerawala Police Station Jamva Ramgarh, Tehsil Jamva
          Ramgarh, Jaipur, Rural, Jaipur.
                                      ----Complainant/non-petitioner no.2


For Petitioner(s)            :    Mr. Manu Bhargava through VC
For Respondent(s)            :    Mr. F.R. Meena, PP

Mr. Ram Babu Khandelwal for complainant through VC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

30/06/2021 This criminal miscellaneous petition under Section 482 Cr.P.C.

has been filed for quashing the FIR No.209/2021 dated

13.06.2021 registered at Police Station Jamvaramgargh, District

Jaipur Rural for offence under Section(s) 143, 341, 323 & 188 of

IPC, Section 51(b) of Disaster Management Act, 2005 and

Sections 4 & 5 of the Rajasthan Epidemic Diseases Act, 2020.

Learned counsel submitted that the FIR in question arises

out of minor dispute between the parties who are resident of same

vicinity and does not involve any heinous offence. Relying on the

compromise dated 17.06.2021, he submitted that the matter has

amicably been settled between the parties. Referring the

(2 of 2) [CRLMP-3527/2021]

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 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 is

quashed.

Heard the learned counsels for the parties and perused the

record.

From the material on record, it is apparent that the dispute,

not involving any heinous offence, has amicably been settled

between the parties. 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 allow this criminal miscellaneous petition.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.209/2021 dated 13.06.2021 registered at Police

Station Jamvaramgargh, District Jaipur Rural for offence under

Section(s) 143, 341, 323 & 188 of IPC, Section 51(b) of Disaster

Management Act, 2005 and Sections 4 & 5 of the Rajasthan

Epidemic Diseases Act, 2020 is quashed.

(MAHENDAR KUMAR GOYAL),J

MADAN/87

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