Mahipal Singh vs State
2021 Latest Caselaw 16675 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2781/2020

1. Mahipal Singh S/o Sh. Kan Singh, Aged About 33 Years, r/o Harnava, Gachhipura, District Nagaur.

2. Parvat Singh S/o Sh. Karan Singh, Aged About 35 Years, r/o Badu, Gachhipura, District Nagaur.

----Petitioners Versus

1. State, Through P.p.

2. Hari Singh S/o Sh. Ghasiram, r/o Gadi, Gachhipura, District Nagaur.

----Respondents

For Petitioner(s) : Mr. Sanjay Mathur For Respondent(s) : Mr. S.K. Bhati, PP Mr. S.S. Gaur for complainant

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

09/11/2021

The present misc. petition has been filed for quashing the

FIR No. 50/2020 registered at Police Station Gachhipura, District

Nagaur for the offences under Sections 307, 506 and 336/34 of

IPC and Section 27 of Arms Act.

Heard learned counsel for the parties.

Learned counsel for the petitioners submits that the parties

have compromised the matter outside the Court.

The fact of compromise is not disputed by the counsel for the

complainant.

Learned counsel for the petitioners relies upon the judgment

of Hon'ble the Supreme Court in the case of Gian Singh vs.

State of Punjab, (2012) 10 SCC 303, State of M.P. V/s

(2 of 2) [CRLMP-2781/2020]

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 F.I.R. No. 50/2020 registered at Police Station

Gachhipura, District Nagaur may kindly be quashed.

I have considered the submissions made at the Bar.

Since, the parties have entered into a compromise, in light of

the judgment of Hon'ble the Supreme Court in the case of Gian

Singh, State of M.P. & Ram Gopal and Ors. (supra), the

present petition is allowed. The F.I.R. No. 50/2020 registered at

Police Station Gachhipura, District Nagaur is quashed.

(VINIT KUMAR MATHUR),J

16-payal/-

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