Ravi Ajmera Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6273 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 5462/2021
Ravi Ajmera Son Of Shri Harinarayan Ajmera, Aged About 45
Years, Resident Of Malviya Nagar, Jaipur.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.p.
2.      Mahesh Sharma Son Of Shri Nanagram Sharma, Aged
        About   38    Years,      Resident        Of    Village   Jaipura,   Post
        Gulnama, Tehsil Baswa, District Dausa, Rajasthan.
                                                                 ----Respondents

S.B. Criminal Miscellaneous (Petition) No. 6025/2021 Nawal Ajmera Son Of Shri Nanchi Lal Ajmera, Resident Of 1351, Barkat Nagar, Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Mahesh Sharma Son Of Shri Nanagram Sharma, Aged About 38 Years, Resident Of Village Jaipura, Post Gulnama, Tehsil Baswa, District Dausa, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. D. K. Dixit
For Complainant(s)        :     Mr. Neeraj Sharma for Mr. Arvind
                                Sharma
For State                 :     Mr. F. R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

09/11/2021

1. Petitioners have preferred these misc petitions seeking

quashing of FIR No. 44/2021 registered at Police Station Muhana,

District Jaipur City (South).

(2 of 2) [CRLMP-5462/2021]

2. It is contended by counsel for the petitioners that the dispute

pertained to some plot and parties have amicably settled their

dispute. Complainant does not want to proceed further in the FIR

lodged by him.

3. Complainant along with his counsel is present in court and

has not disputed the fact of parties having entered into

compromise. He does not want to proceed further in the FIR

lodged by him and he has no objection to the quashing of FIR.

4. I have considered the contentions.

5. In view of the fact that parties have amicably settled their

dispute and complainant does not want to proceed further in the

FIR lodged by him, I deem it proper to allow these misc. petitions.

6. Hence, these misc. petitions are allowed. FIR No. 44/2021

registered at Police Station Muhana, District Jaipur City (South) is

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 /46,48

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