Narendra Kumar Solanki vs State Of Rajasthan
2021 Latest Caselaw 16673 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5333/2021

1. Narendra Kumar Solanki S/o Sh. Nemichand, Aged About 27 Years, R/o Kaliberi, Soorsagar, Jodhpur.

2. Suresh Kumar Solanki S/o Sh. Nemichand, Aged About 25 Years, R/o Kaliberi, Soorsagar, Jodhpur.

3. Dharmesh Ram Solanki S/o Sh. Nemichand, Aged About 29 Years, R/o Kaliberi, Soorsagar, Jodhpur.

4. Sohanlal Solanki S/o Sh. Choutharam Solanki, Aged About 51 Years, R/o Kaliberi, Soorsagar, Jodhpur.

5. Nemichand Solanki S/o Sh. Choutharam Solanki, Aged About 54 Years, R/o Kaliberi, Soorsagar, Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Laxman Singh S/o Sh. Tulsiram, Aged About 65 Years, R/o Near Kali Beri School, Soorsagar, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Jayram Saran for Mr. Mahaveer Bishnoi For Respondent(s) : Mr. M.S. Bhati, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/11/2021

The present misc. petition has been filed for quashing the

FIR No. 191/2020 registered at Police Station Soorsagar, District

Jodhpur City West for the offence under Sections 451, 323, 354 &

143 of IPC.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that parties have

entered into a compromise outside the Court.

(2 of 2) [CRLMP-5333/2021]

The fact of compromise is not disputed by learned Public

Prosecutor.

Learned counsel for the petitioner has relied upon the

judgment of the Hon'ble 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)

and prays that the proceedings arising out of the FIR may be

quashed.

In view of the aforementioned compromise arrived at

between the parties and considering the fact that the compromise

is not disputed by learned Public Prosecutor as also applying the

law laid down in Gian Singh vs. State of Punjab (Supra),

State of M.P. V/s Laxmi Narayan & Ors. (Supra) & Ram

Gopal and Ors. Vs. State of Madhya Pradesh (Supra) this

Court deems it just and proper to invoke inherent powers under

Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the

impugned FIR No. 191/2020 registered at Police Station

Soorsagar, District Jodhpur City West for the offence under

Sections 451, 323, 354 & 143 of IPC is quashed.

(VINIT KUMAR MATHUR),J

189-/Vivek/-

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