Sundaram Haritwal S/O Hemaram Jat vs State Of Rajasthan
2021 Latest Caselaw 6268 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                         S.B. Criminal Miscellaneous (Petition) No. 7020/2021

                                    Sundaram Haritwal S/o Hemaram Jat, Aged About 47 Years, R/o
                                    Sodika     Ki   Dhani,    Tehsil     Chomu,         Anatpura,       Distt.   Jaipur,
                                    Rajasthan.
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.       State Of Rajasthan, Through P.p.
                                    2.       Victim W/o Omprakash, R/o Plot no. 14, Bid ki Dhani
                                             Machra, Thana Harmada, Jaipur District, Jaipur
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Ravi Jangir For Complainant(s) : Mr. Sumer Saini For State : Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 09/11/2021

1. Petitioner has preferred this Misc. Petition under Section 482

Cr.P.C. for quashing of FIR No. 194/2021 registered at police

station Samod, Jaipur District, Jaipur.

2. It is contended by counsel for the petitioner that parties have

entered into a compromise.

3. I have considered the contentions and perused the FIR.

4. This Court is not inclined to entertain this misc. petition for

quashing of FIR as matter pertains to offence of rape and is still at

the stage of investigation.

5. Accordingly, this Criminal Misc. Petition is dismissed.

6. Stay application stands disposed.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /74

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