Priyavansh Singh vs State Of Rajasthan
2021 Latest Caselaw 7247 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2704/2018

Priyavansh Singh S/o Sh. Devidan Singh, Aged About 30 Years, R/o Charan, R/o Desnok, Teh. And Dist. Bikaner

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Hadman Singh S/o Sh. Jaikaran Singh, B/c Charan, R/o Shiv, Teh. Merta, Dist. Nagaur.

----Respondents

For Petitioner(s) : Mr. Vishal Sharma, Adv. For Respondent(s) : Mr. Sudhir Tak, PP Mr. Dhirendra Singh, Adv.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

15/03/2021

This instant criminal misc. petition has been filed by the

petitioner for quashing of FIR No.80/2018 registered at Police

Station Gotan, District Nagaur and all consequential proceedings

for offence under Sections 498-A & 406 IPC on the basis of

compromise entered between the parties.

Counsel for the parties submit that the petitioner and

respondent No.2/complainant have entered into a compromise in

the spirit of Lok Adalat and settled their dispute amicably,

therefore, the impugned FIR and all consequential proceedings for

offence under Sections 498-A & 406 IPC may be quashed on the

basis of compromise. The photo-stat copy of compromise dated

09.03.2021 is passed over to this Court by the counsel for the

parties and the same is hereby taken on record.

(2 of 2) [CRLMP-2704/2018]

Having considered the facts and circumstances of the case,

since the petitioner and complainant have arrived at compromise

and settled their dispute and in the view of the law laid down by

the Hon'ble Apex court in the case of B.S. Joshi Vs. State of

Haryana, reported in 2003 (4) SCC p.675 in which it has been

held that the proceedings under Section 498A IPC can be quashed

because it is the matrimonial matter, the impugned FIR for offence

under Section 498-A & 406 IPC are liable to be quashed.

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

No.80/2018 registered at Police Station Gotan, District Nagaur and

all consequential proceedings for offence under Sections 498-A &

406 IPC lodged against the petitioner is hereby quashed on the

basis of compromise deed.

(MANOJ KUMAR GARG),J 347-MS/-

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