Rishabh Dak vs State Of Rajasthan
2021 Latest Caselaw 16892 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4754/2021

1. Rishabh Dak S/o Sh. Chand Mal, Aged About 27 Years, r/o Bhim, Rajasamand, Dist. Rajsamand (Raj.).

2. Laxmi Devi W/o Sh. Chand Mal, Aged About 60 Years, r/o Bhim, Rajasamand, Dist. Rajsamand (Raj.).

3. Chand Mal S/o Sh. Amba Lal, Aged About 63 Years, r/o Bhim, Rajasamand, Dist. Rajsamand (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Smt. Nikita Jain D/o Sh. Gotamchand Jain, aged 24 years, r/o Sardapuram Nagar, Nagaur, P.s. Kotwali, Dist. Nagaur (Raj.).

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal For Respondent(s) : Mr. M.K. Trivedi, PP Mr. Om Singh Chouhan for complainant

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

12/11/2021

The present misc. petition has been filed for quashing the

FIR No. 80/2021 registered at Police Station Mahila Thana, District

Nagaur for the offences under Sections 498-A and 406 of IPC and

Section 4 of the Dowry Prohibition Act 1961.

Heard learned counsel for the parties.

Learned counsel for the petitioners submits that during the

pendency of this petition, the parties have compromised the

matter outside the Court. The compromise have been filed before

this Court.

(2 of 2) [CRLMP-4754/2021]

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

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. 80/2021 registered at Police Station Mahila

Thana, 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. 80/2020 registered at

Police Station Mahila Thana, District Nagaur is quashed.

(VINIT KUMAR MATHUR),J

134-payal/-

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