Sahun Son Of Aasu vs State Of Rajasthan
2021 Latest Caselaw 6766 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7251/2021

1.      Sahun Son Of Aasu, Resident Of Birar, Kaman, Bharatpur,
        Rajasthan.
2.      Jaibuna Wife Of Sahun, Resident Of Birar, Kaman,
        Bharatpur, Rajasthan.
3.      Majid   Son       Of   Chahat,        Resident        Of        Birar,   Kaman,
        Bharatpur, Rajasthan.
4.      Usman       Son   Of    Chahat,        Resident           Of    Birar,   Kaman,
        Bharatpur, Rajasthan.
5.      Billa Son Of Majid, Resident Of Birar, Kaman, Bharatpur,
        Rajasthan.
6.      Memuna Wife Of Majeed, Resident Of Birar, Kaman,
        Bharatpur, Rajasthan.
7.      Basim   Son       Of    Usman,        Resident        Of        Birar,   Kaman,
        Bharatpur, Rajasthan.
8.      Kasmiri Wife Of Usman, Resident Of Birar, Kaman,
        Bharatpur, Rajasthan.
9.      Aamir   Son       Of    Majid,      Resident         Of        Majid,    Kaman,
        Bharatpur, Rajasthan.
                                                                         ----Petitioners
                                     Versus
1.      State Of Rajasthan, Through P.p.
2.      Bahid Son Of Fatte Khan, Resident Of Birar, Police Station
        Kaman, Bharatpur, Rajasthan.
                                                                       ----Respondents

For Petitioner(s) : Mr. Ankit Khandelwal For Complainant(s) : Mr. Anupam Sharma for Mr. Arvind Sharma For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

(2 of 2) [CRLMP-7251/2021]

1. Petitioners have preferred this misc petition seeking

quashing of entire proceeding for petitioners arising out of FIR

No.568/2020 registered at Police Station Kaman, District

Bharatpur.

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

and the complainant-victim are related to each other. Parties have

amicably settled their dispute. Affidavit has been annexed with the

petition.

3. Complainant 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.

4. I have considered the contentions.

5. Taking note of the fact that parties are related to each other

and they have amicably settled their dispute and complainant

does not wish to proceed further in the FIR. No purpose would be

served continuing the proceedings in order to maintain the

harmony between the parties, I deem it proper to allow the misc.

petition.

6. Hence, the misc. petition is allowed. Entire proceeding for

petitioners arising out of FIR No.568/2020 registered at Police

Station Kaman, District Bharatpur is quashed.

7. Stay application stands disposed.

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

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /76

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