Pavan Sopan Goswami vs State
2021 Latest Caselaw 17126 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4221/2019

1. Mr. Pavan Sopan Goswami S/o Sopan Goswami, Aged About 40 Years, R/o.Survey No. 46/4, Madhuvan Hillview Housing Society, Irandwan Paud Road, Pune.

2. Sopan Gopal Goswami S/o Gopal Goswami, Aged About 68 Years, R/o.Survey No. 46/4, Madhuvan Hillview Housing Society, Irandwan Paud Road, Pune.

3. Asha Sopan Goswani W/o Sopan Goswani, Aged About 58 Years, R/o.Survey No. 46/4, Madhuvan Hillview Housing Society, Irandwan Paud Road, Pune.

----Petitioners Versus

1. State, Through P.p.

2. Mrs. Anima Puri Goswami, Aged About 36 Years, R/o.D-15 A, Chitrakut Colony, Kalwad Road, Jhotwada, Municipal Ward No. 12, Jaipur.

----Respondents

For Petitioner(s) : Mr. Himanshu Solanki For Respondent(s) : Mr. Mukesh K. Trivedi, PP Mr. Vinit Sanadhaya

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

16/11/2021

The present misc. petition has been filed for quashing the

FIR No.53/2011 registered at Police Station Mahila Thana, District

Chittorgarh, for the offences under Sections 498A, 406, 420, 323,

324, 504 and 506 of IPC.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the parties

have compromised the matter outside the Court.

(2 of 2) [CRLMP-4221/2019]

The fact of compromise is placed and the same 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. 53/2011 registered at Police Station Mahila

Thana, District Chittorgarh, for the offences under Sections 498A,

406, 420, 323, 324, 504 and 506 of IPC and proceedings pending

in RCC No.2088/2014 before J.M.F.C. 10 th Court, Chittorgarh are

quashed.

(VINIT KUMAR MATHUR),J

58-SanjayS/-

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