Ranjeet Singh vs State And Anr
2021 Latest Caselaw 17620 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3526/2017

Ranjeet Singh S/o Shri Balveer Singh (Mentioned As Soni S/o Balveer Singh in FIR, By Caste Mehra, R/o 60, Gurunanak Vihar, SSB Road, Tehsil And District Sriganganagar (Mentioned As Resident Of Near S.S.B.. Gate, Purani Aabadi, District Sriganganagar in FIR)

----Petitioner Versus

1. State Of Rajasthan Through Public Prosecutor.

2. Surjan Singh S/o Sahel Singh, B/c Mehar, R/o 22 PS Raisinghnagar, Distt. Shriganganagar.

----Respondents

For Petitioner(s) : Mr. Rahul Rajpurohit For Respondent(s) : Mr. Mukesh Trivedi, PP Mr. Umesh Kant Vyas

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

24/11/2021

The present misc. petition has been filed for quashing the

FIR No.71/2017 registered at Police Station Raisinghnagar, District

Shriganganagar for the offence under Section 306 of IPC.

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the parties

have compromised the matter outside the Court. The

compromised deed is filed before the Investigating Officer who has

verified the compromise entered into between the parties.

The fact of compromise is not disputed by learned counsel

appearing for the respondent No.2.

(2 of 2) [CRLMP-3526/2017]

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.71/2017 registered at Police Station

Raisinghnagar, District Shriganganagar for the offence under

Section 306 of IPC is quashed and set aside.

(VINIT KUMAR MATHUR),J

86-/Vivek/-

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