Gagandeep Singh Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 2191 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1772/2021

Gagandeep Singh Son Of Shri Parminder Singh, Aged About 36
Years, R/o House No. 70, Raja Garden, Police Station Moti Nagar,
New Delhi-110015.
                                                                    ----Petitioner
                                    Versus
1.     State   Of     Rajasthan,         Through         The     Learned   Public
       Prosecutor.
2.     Vinay Katta Son Of Shri Suresh Kumar Katta, Aged About
       33 Years, Proprietor Khandelwal Adworld, Main Market
       Durgapura, Tonk Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Anand Sharma, Adv. For Respondent(s) : Mr. Prashant Sharma, PP Ms. Anita Khandelwal, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

09/03/2021

The instant criminal misc. petition under Section 482 Cr.P.c.

has been filed by the petitioner for quashing of FIR No.0792/2018

registered at Police Station Jawahar Circle, Jaipur Metro, District

Jaipur and all consequential proceedings for offence under

Sections 406, 420 IPC (Sections 468, 469, 471 & 120B IPC) on

the basis of compromise.

Counsel for the petitioner submits that the matter has

already been compromised between the parties and it is borne out

from the compromise that respondent No.2-complainant is not

inclined to proceed further in the matter. Counsel has placed

reliance on a decision of Supreme Court in the case of Gian

(2 of 2) [CRLMP-1772/2021]

Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303]. In

these circumstances, the impugned FIR and all consequential

proceedings may be quashed on the basis of compromise.

Counsel for the respondents No.2-complainant concurs the

fact of compromise and submits that in view of the compromise,

the respondents No.2-complainant does not want to proceed

further in the matter.

In view of compromise arrived at between the parties and

applying the ratio in decision of Gian Singh (Supra), I deem it

just and proper to invoke inherent powers of this Court under

Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the FIR

No.0792/2018 registered at Police Station Jawahar Circle, Jaipur

Metro, District Jaipur and all consequential proceedings for offence

under Sections 406, 420 IPC (Sections 468, 469, 471 & 120B IPC)

lodged against the petitioner is hereby quashed on the basis of

compromise deed.

(MANOJ KUMAR GARG),J

MS /258

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