Neha Verma vs State Of Rajasthan
2021 Latest Caselaw 9608 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1454/2021

Neha Verma D/o Lt. Sh. Vijay Verma, Aged About 42 Years, R/o Krishna Godown Ki Gali, 1St B Road, Sardarpura, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Dr. Vinit Soni S/o Lt. Piyare Lal Swarankar, Aged About 42 Years, R/o E-6, Durga Nursery Road, Udaipur.

----Respondents

For Petitioner(s) : Mr. Avinash Bhati, through V.C. For Respondent No.1 : Mr. Mool Singh Bhati, P.P. For respondent No.2 : Dr. Eklavya Bhansali, through V.C.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

28/05/2021

An application has been filed for compromise on behalf of

petitioner and respondent No.2.

For the reasons mentioned in the application (Inward

No.01/21), the application is allowed.

The instant Criminal Misc. Petition under Section 482 Cr.P.c.

has been filed by the petitioner for quashing of F.I.R.

No.0059/2021, Police Station Surajpole, District Udaipur, and all

consequential proceedings for offences under Sections 420, 406,

120-B IPC.

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

(2 of 2) [CRLMP-1454/2021]

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 respondent No.2-complainant concurs the

fact of compromise and submits that in view of the compromise,

the respondent No.2-complainant does not want to proceed

further in the matter.

In this regard, a compromise deed has been submitted by

the parties and the same is hereby taken on record.

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

F.I.R. No.0059/2021, Police Station Surajpole, District Udaipur,

and all consequential proceedings for offences under Sections 420,

406, 120-B IPC against the petitioner is hereby quashed on the

basis of compromise deed.

Stay petition is also decided accordingly.

(MANOJ KUMAR GARG),J 92-Prashant/-

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