Raydhan Khan vs State Of Rajasthan
2021 Latest Caselaw 17807 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6521/2021

1. Raydhan Khan S/o Ismail Khan, Aged About 24 Years, Village Odwara, Tehsil Ahore, Dist. Jalore.

2. Hanif Khan S/o Ismail Khan, Aged About 28 Years, Village Odwara, Tehsil Ahore, Dist. Jalore.

3. Ramesh Kumar S/o Pratapram, Aged About 28 Years, Vediya, Tehsil Ahore, Dist. Jalore.

4. Ismail Khan S/o Subhan Khan, Aged About 60 Years, Odvwara P.s. Kotwali Jalore, Dist. Jalore.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Amara Ram S/o Thakar Ji Dewasi, Nagni, Teh. Bagra, Dist. Jalore.

----Respondents

For Petitioner(s) : Mr. Pankaj Kumar Gupta For Respondent(s) : Mr. A.R. Choudhary, P.P.

Mr. Ankit Bishnoi for complainant

HON'BLE MR. JUSTICE FARJAND ALI

Order

26/11/2021

Learned counsel for the petitioner submits that after lodging

of the FIR impugned, the parties have resolved the dispute

amicably and a compromise deed has been executed in between

them. Therefore, in view of the judgment passed in Gyan Singh

Vs. State of Punjab by Hon'ble Supreme Court, the FIR and all

further proceedings in pursuance thereof may be quashed and set

aside. He submits that the dispute is purely interse between the

parties and does not effect the society at large. Therefore, in view

of the judgment referred (supra), the FIR may be quashed.

                                                                          (2 of 2)                      [CRLMP-6521/2021]



                                        Issue notice.

Since the parties are represented through their counsel,

notices need not be issued.

Shri Ankit Bishnoi appearing on behalf of the complainant

does not object to the quashing of the FIR and admits that the

parties have resolved the dispute amicably.

In this view of the matter, both the petitioner and the

complainant are directed to appear before the Investigating Officer

on or before 17th December, 2021. The Investigating Officer is

directed to verify the factum of compromise and send his report

along with the case diary to this Court.

Put up on 10th January, 2022.

Meanwhile, the petitioner shall not be arrested.

(FARJAND ALI),J

172-Babulal/-

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