Vijai vs State Of Rajasthan
2021 Latest Caselaw 16888 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6092/2021

1. Vijai S/o Subhash, Aged About 33 Years, B/c Jat, R/o Sanvtsar, Tehsil Raisinghnagar, Dist. Sri Ganganagar.

2. Vinod S/o Dhanpat, Aged About 29 Years, B/c Jat, R/o Sanvtsar, Tehsil Raisinghnagar, Dist. Sri Ganganagar.

3. Kulwant S/o Badriprasad, Aged About 34 Years, B/c Jat, R/o Sanvtsar, Tehsil Raisinghnagar, Dist. Sri Ganganagar.

4. Rahul S/o Balram, Aged About 27 Years, B/c Jat, R/o Sanvtsar, Tehsil Raisinghnagar, Dist. Sri Ganganagar.

5. Sudhir S/o Balram, Aged About 29 Years, B/c Jat, R/o Sanvtsar, Tehsil Raisinghnagar, Dist. Sri Ganganagar.

----Petitioners Versus

1. State Of Rajasthan, Through PP

2. Rameshwari Devi W/o Sh. Ranjeetram, B/c Jat, R/o Sanvtsar, (32 PS A) Tehsil Raisinghnagar, Dist. Sri Ganganagar.

3. Kamla Devi W/o Sh. Lalchand, B/c Jat, R/o Sanvtsar (32 PS A) Tehsil Raisinghnagar, Dist. Sri Ganganagar.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Naresh Tak
For Respondent(s)        :     Mr. S.K. Bhati, PP
                               Ms. Kirti Pareek
                               Mr. N.L. Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment

12/11/2021

The present misc. petition has been filed for quashing the

FIR No.101/2021 registered at Police Station Sameja Kothi,

District Sri Ganganagar for the offences under Sections 323, 341,

307, 458, 147, 148 and 149 of IPC.

(2 of 2) [CRLMP-6092/2021]

Heard learned counsel for the parties.

Learned counsel for the petitioner that parties have entered

into a compromise outside the Court.

The fact of compromise is not disputed by learned counsel

appearing for the respondent.

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 counsel for the respondent 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.101/2021 registered at Police Station Sameja

Kothi, District Sri Ganganagar for the offences under Sections 323,

341, 307, 458, 147, 148 and 149 of IPC is quashed.

(VINIT KUMAR MATHUR),J 72-Shahenshah/Vivek-

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