Surajpal S/O Sh. Nandkishore vs State Of Rajasthan
2021 Latest Caselaw 2195 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 1711/2021

1.     Surajpal S/o Sh. Nandkishore, R/o Baraulichauth, Police
       Station Deeg District Bharatpur (Raj).
2.     Atul Kumar S/o Sh. Dilawar Singh, R/o Gram Dhandhauli,
       Police Station Aligarh, District Aligarh (U.p).
3.     Hanumanram S/o Sh. Tejaram, R/o Vakanaya, Police
       Station Bheenmal District Jalore (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Ravi Kumar S/o Sh. Mahaveer, Aged About 26 Years, R/o
       Village Dhamari, Police Station Khoh, At Present Panhauri,
       Police Station Deeg District Bharatpur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Hari Krishna Sharma, Adv. For Respondent(s) : Mr. Prashant Sharma, PP Mr. Daulat Singh, 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 petitioners for quashing of criminal

proceedings initiated in pursuance of FIR No.411/2018 registered

at Police Station Deeg, District Bharatpur for offence under

Sections 420, 406 IPC on the basis of compromise.

Counsel for the petitioners 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

(2 of 2) [CRLMP-1711/2021]

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

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

these circumstances, the criminal proceedings impugned FIR and

all consequential proceedings initiated in pursuance of FIR

No.411/2018 registered at Police Station Deeg, District Bharatpur

for offence under Sections 420, 406 IPC 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

criminal proceedings initiated in pursuance of FIR No.411/2018

registered at Police Station Deeg, District Bharatpur for offence

under Sections 420, 406 IPC against the petitioners are hereby

quashed on the basis of compromise deed.

(MANOJ KUMAR GARG),J

MS /257

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