Sodan Singh S/O Shri Pratap Singh vs State Of Rajasthan
2021 Latest Caselaw 6615 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6896/2021

1.       Sodan Singh S/o Shri Pratap Singh, Aged About 32 Years,
         R/o Manpura, Sarola, Distt. Jhalawar (Raj).
2.       Chain Singh S/o Shri Pratap Gurjar, Aged About 27 Years,
         R/o Manpura, Sarola, Distt. Jhalawar (Raj).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Director General Of Police, Jaipur.
3.       Superintendent Of Police, Distt. Baran (Raj).
4.       S.h.o, P.s. Chhipabaroad, Baran (Raj).
5.       Investigation Officer In The F.i.r Bearing No. 44/2021
         Registered At P.s. Chhipabaroad, Distt. Baran (Raj).
6.       Shree Babu Lal S/o Shri Phool Chand Khatodiya, Aged
         About 40 Years, R/o Bhagawatpura, Chhipabaroad, Distt.
         Baran (Raj).
                                                                 ----Respondents

For Petitioner(s) : Mr. Sumer Sharma for Mr. Sanjay Sharma For Complainant(s) : Mr. Mukesh Pal Jadoun For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

17/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. for quashing of F.I.R. No.44/2021 registered at

Police Station Chhipabaroad, District Baran.

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

are neighbour. They have entered into compromise and

complainant-respondent has given an affidavit that he had lodged

(2 of 2) [CRLMP-6896/2021]

the report under pressure of some persons. It is also contended

that to maintain the harmony between the neighbours,

proceedings in F.I.R. No.44/2021 registered at Police Station

Chhipabaroad, District Baran be quashed.

3. Complainant-respondent alongwith his counsel is present in

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

having entered into compromise and he does not wish to proceed

further with the F.I.R. He has also stated before the Court that the

injuries which he had received were simple in nature.

4. I have considered the contention.

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

dispute, they are neighbours and complainant does not wish to

proceed further with the F.I.R., therefore, Criminal Misc. Petition

deserves to be and is accordingly, allowed.

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

No.44/2021 registered at Police Station Chhipabaroad, District

Baran is quashed. Stay application also stands disposed.

7. Copy of this order be sent to the concerned S.H.O.

(PANKAJ BHANDARI),J

ARTI SHARMA /182

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