Sultan Khan vs State Of Rajasthan-State
2021 Latest Caselaw 6689 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 903/2021

1. Sultan Khan S/o Bage Khan, Aged About 68 Years, R/o Dhara Baga, Kushlawa, Tehsil Lohawat, Distt. Jodhpur.

2. Gen Singh S/o Karan Singh, Aged About 66 Years, R/o Chapawat Nagar, Kushlawa, Tehsil Lohawat, Distt. Jodhpur.

3. Pep Singh S/o Karan Singh, Aged About 64 Years, R/o Chapawat Nagar, Kushlawa, Tehsil Lohawat, Distt. Jodhpur.

----Petitioners Versus

1. State Of Rajasthan-State, Through P.p.

2. Babu Ram S/o Narayan Das, R/o Kushlawa, Tehsil Lohawat, Distt. Jodhpur (Raj.).

----Respondents

For Petitioner(s) : Mr. DLR Vyas, Adv. For Respondent(s) : Mr. Mukhtiyar Khan, PP Mr. Hargovind Chanda

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

05/03/2021

The matter comes up on an application for taking on record

the compromise arrived at between the parties.

For reasons stated in the application, the application is

allowed. The compromise is hereby taken on record.

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

has been filed by the petitioners for quashing of FIR No.33/2021

registered at Police Station Lohawat, District Jodhpur and all

consequential proceedings for offence under Sections 332, 500,

(2 of 2) [CRLMP-903/2021]

506 IPC and Section 3(1)(r), 3(1)(s), 3(2)(VA) of SC/ST Act on

the basis of compromise arrived at between the parties.

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

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 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.33/2021 registered at Police Station Lohawat, District Jodhpur

and all consequential proceedings for offence under Sections 332,

500, 506 IPC and Section 3(1)(r), 3(1)(s), 3(2)(VA) of SC/ST Act

lodged against the petitioners are hereby quashed on the basis of

compromise deed.

Stay application also decided.

(MANOJ KUMAR GARG),J 145-MS/-

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