Mahendra Singh Meena vs State
2021 Latest Caselaw 7245 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 707/2020

Mahendra Singh Meena S/o Ram Singh Meena, Aged About 24 Years, B/c Meena, R/o Unda Vela, Kejar, Udaipur (Raj.).

----Petitioner Versus

1. State, Through Pp

2. Jayanti Lal S/o Shankar Lal Kalal, B/c Kalal, Aged 30 years R/o Seamri, Sarada, Udapur, At Present Jariyana Dingiri Road, Jawar Mines, Sarada, Udaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Rajendra Singh, Adv. For Respondent(s) : Mr. Sudhir Tak, PP Mr. Gopal Singh Bhati, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

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

has been filed by the petitioner for quashing of FIR No.4/2020

registered at Police Station Jawar Mines, Udaipur for offence under

Section 384/34 IPC and all consequential proceedings initiated in

pursuance to the aforesaid FIR on the basis of compromise

entered between the parties.

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

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

(2 of 2) [CRLMP-707/2020]

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.4/2020 registered at Police Station Jawar Mines, Udaipur and

all consequential proceedings for offence under Section 384/34

IPC lodged against the petitioner are hereby quashed on the basis

of compromise deed.

Stay application also decided.

(MANOJ KUMAR GARG),J 356-MS/-

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