Chitra Bora vs State Of Rajasthan
2021 Latest Caselaw 16582 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5976/2021

Chitra Bora D/o Shri. Narendra Bora, Aged About 33 Years, R/o Bora Bhawan, Q-25, New Palam Vihar, Phase-I, Police Station Palam Vihar, District Gurugram (Haryana).

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Yashwant Singh S/o Shri. Kishore Singh, R/o Jaswanthe Ki Ghati, Near Gol Police Chowki, Batasagar, Jodhpur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Rahul Soni For Respondent(s) : Mr. S.K. Bhati, PP Mr. Gaurav Dave

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

08/11/2021

1. Learned counsel for the petitioner submits that during

pendency of the misc. petition, the parties have entered into a

compromise. Learned counsel for the petitioner has placed

reliance of the decision of Supreme Court in the case of Gian

Singh vs. State of Punjab, (2012) 10 SCC 303, State of M.P.

V/s Laxmi Narayan & Ors. [AIR 2019 SC 1296] & Ram

Gopal and Ors. Vs. State of Madhya Pradesh (Criminal

Appeal No. 1489 and 1488 of 2012 decided on 29.09.2021).

2. Learned Public Prosecutor as well as the learned counsel for

the complainant submit that the fact of compromise is not

disputed.

3. In view of the aforementioned compromise arrived at

(2 of 2) [CRLMP-5976/2021]

between the parties and applying the ratio in the cases of Gian

Singh vs. State of Punjab, (2012) 10 SCC 303, State of M.P.

V/s Laxmi Narayan & Ors. [AIR 2019 SC 1296] & Ram

Gopal and Ors. Vs. State of Madhya Pradesh (Criminal

Appeal No. 1489 and 1488 of 2012 decided on 29.09.2021),

this Court deems it just and proper to invoke inherent powers

under Section 482 Cr.P.C.

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

impugned FIR No.0394/2021 dated 02.09.2021 registered at

Police Station Udaimandir, District Jodhpur for the offence under

Sections 420 and 406 of IPC is quashed.

(VINIT KUMAR MATHUR),J

84-Shahenshah/-

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