Shantanu Bhargava S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6516 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 2827/2020

1.        Shantanu Bhargava S/o Shri Ahkilesh Chandra Bhargava,
          Aged About 42 Years, R/o Plot No. 493, Sector 1, Behind
          Ayappa Temple, Gandhinagar, Gujarat.
2.        Dr. Asha Bhargava W/o Shri Ahkilesh Chandra Bhargava,
          Aged About 69 Years, R/o 8, Abhilasha Banglows, Sola,
          Ahmedabad, Gujraj.
3.        Shivani Bhargava W/o Shri Vipul Bhargava, Aged About
          46 Years, R/o 50 Mahalaya Banglows, Behind Petrol
          Pump, Sola, Ahemdabad, Gujraj.
                                                                        ----Petitioners
                                        Versus
1.        State Of Rajasthan, Through Pp
2.        Mrs. Anjali Singh D/o Shri Nirvikar Singh, Aged About 39
          Years, R/o 2, Brij Colony, Hawa Sadak, Civil Lines, Sodala,
          Jaipur, Raj.
                                                                      ----Respondents

For Petitioner(s) : Mr. T C Sharma for Mr. Swadeep Singh Hora Mr. Amit Kaviya Mr. Sahil Jain For Complainant(s) : Mr. Rajeev Surana For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

15/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of F.I.R No.28/2020

registered at Mahila Police Station, Jaipur City (South).

2. It is contended by counsel for the petitioners that there was

matrimonial dispute between the parties. Now parties have

(2 of 2) [CRLMP-2827/2020]

amicably settled their dispute. A divorce of mutual consent was

obtained by the parties. It is also contended that as per the terms

of the compromise, complainant-respondent has agreed to

withdrawing the criminal case registered against the petitioners.

3. Complainant-respondent alongwith her counsel is present in

person in the Court, who has not disputed the fact of parties

having entered into compromise and she has no objection to

quashing of the F.I.R.

4. I have considered the contentions.

5. In view of the fact that the matrimonial dispute has been

settled between the parties and Mediation has been successful and

parties have obtained the divorce by mutual consent, hence

criminal misc. petition deserves to be and is accordingly, allowed.

6. Accordingly, Criminal Misc. Petition is allowed. F.I.R

No.28/2020 registered at Mahila Police Station, Jaipur City (South)

is quashed.

7. Demand draft of Rs.35,00,000/- drawn by HDFC Bank in

favour of Ms. Anjali Singh is handed over to the complainant-

respondent in Court today.

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

(PANKAJ BHANDARI),J

CHANDAN-ARTI SHARMA /731

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