Mahesh Chand Meena Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6270 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 5782/2021

Mahesh Chand Meena Son Of Shri Gangasahay, Resident Of Village
Bhontwada, Tehsil Todabheem, Police Station, Shrimahaveerji, District
Karauli (Rajasthan)

                                                                        ----Petitioner

                                      Versus

1.     State Of Rajasthan, Through P.p.

2.     Jitendra     Son    Of    Prakash       Meena,        Resident    Of   Village
       Bhontwada, Police Station, Shrimahaveerji, District Karauli
       (Rajasthan)

                                                                  ----Respondents

Connected With

S.B. Criminal Miscellaneous (Petition) No. 5801/2021

Jitendra Meena Son Of Shri Prakash Meena, Aged About 26 Years, Resident Of Village Bhontwada, Tehsil Todabheem, Police Station, Shrimahaveerji, District Karauli (Rajasthan)

----Petitioner

Versus

1. The State Of Rajasthan, Through P.p.

2. Mahesh Chand Meena Son Of Gangasahay Meena, Aged About 38 Years, Resident Of Village Bhontwada, Police Station, Shrimahaveerji, District Karauli (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Krishan Kumar Shama in Criminal Misc. Petition No.5782/2021 and Mr. Rajneesh Gupta in Criminal Misc.

Petition No. 5801/2021 For Complainant(s) : Mr. Krishan Kumar Shama in Criminal Misc. Petition No.5801/2021 and Mr. Rajneesh Gupta in Criminal Misc.

Petition No. 5782/2021 For State : Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order

09/11/2021

(2 of 2) [CRLMP-5782/2021]

1. Petitioners have preferred these misc petitions seeking

quashing of FIR No.118/2021 & 117/2021 registered at Police

Station Mahaveerji, District Karauli.

2. It is contended by counsels for the petitioners that in

Criminal Misc. Petition Nos. 5782/2021 & 5801/2021 parties are

related to each other. The dispute took place on the spur of the

moment. None of the injured have sustained any injuries which is

dangerous to life. Injured persons are present in court and the

parties do not wish to continue the proceedings against each

other. There is cross FIR and parties have amicably settled their

dispute in both the FIR.

3. Counsel for the complainant in Criminal Misc. Petition Nos.

5782/2021 & 5801/2021 have not disputed the facts that they

have amicably settled their disputes and do not wish to proceed

further in the FIRs.

4. I have considered the contentions.

5. In view of the fact that parties are related to each other and

have amicably settled their dispute in both the FIRs and they do

not wish to proceed further in the FIRs, I deem it proper to allow

these misc. petitions.

6. Hence, these misc. petitions are allowed. FIR No.118/2021 &

117/2021 registered at Police Station Mahaveerji, District Karauli

are quashed.

7. Stay applications stand disposed.

8. A copy of this order be sent to the concerned S.H.O.

9. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /40-41

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