Rambhaj vs State And Ors
2021 Latest Caselaw 6197 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2666/2014

Rambhaj S/o Shri Ganeshi Lal R/o New Market Sri Ganganagar

----Petitioner Versus

1. State of Rajasthan

2. Shri Krishan S/o Shri Banwari Lal, By caste Agarwal, R/o 70, C Block, Sri Ganganagar

3. Vidhya Sagar, S/o Shri Gori Shankar, By caste Agarwal, R/o 4 C-1, Jawahar Nagar, Sri Ganganagar

4. Jitendra Pal Singh S/o Shri Amar Singh, By caste Arora, R/o 4 B Block, Sri Ganganagar.

----Respondent

For Petitioner(s) : Mr. Manish Dadhich For Respondent(s) : Mr. B.R. Bishnoi, AGC Mr. R.S. Choudhary Mr. Umesh Kant Vyas

HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

02/03/2021

The instant criminal misc. petition has been filed by the

petitioner Rambhaj for assailing the order dated 09.06.2014

passed by the Addl. Sessions Judge No.1, Sriganganagar in

Revision No.11/2012 whereby, the order dated 16.02.2012 passed

by Addl. District Magistrate (Vigilance), Sriganganagar in Case

No.07/2005 under Section 145 Cr.P.C. was dismissed.

By order dated 16.02.2012, the learned ADM directed

appointment of receiver on the disputed property. The said order

has been affirmed in revision.

Learned counsel Shri Dadhich has moved an application with

the assertion that the parties have entered into a compromise and

thus, the orders impugned may be quashed. A compromise

(2 of 2) [CRLMP-2666/2014]

application duly signed by Rambhaj, the petitioner and the

respondents Sri Krishan, Vidhya Sagar and Jitendra Pal Singh is

annexed with the application. Learned counsel Shri R.S.

Choudhary and Shri Umesh Kant Vyas, representing the

respondents agree that the parties have resolved their dispute and

have entered into compromise.

In this view of the matter, the impugned orders dated

09.06.2014 & 16.02.2012 are quashed and set aside. The

property in question shall be forthwith released from attachment.

In case, any mesne profit have accrued during the intervening

period, the same shall be paid to the person entitled.

The misc. petition is allowed accordingly.

(SANDEEP MEHTA),J 117- Sudhir Asopa/-

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