Sanjay Kumar Meena Son Of Shri ... vs State Of Rajasthan
2021 Latest Caselaw 6775 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7508/2021

Sanjay Kumar Meena Son Of Shri Mukut Bihari Meena, Aged
About 27 Years, Resident Of 53-A, Maruti Vihar Mundiya Ramsar,
Jhotwara, Jaipur, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      Victim, daughter of Shri Raivati Lal Saini, R/o House of
        Sanjay Meena, Maruti Nagar, Mundiya Ramsar, Bhankrota,
        Jaipur (West) Rajasthan.
                                                                ----Respondents

Connected With S.B. Criminal Miscellaneous (Petition) No. 4214/2021 Shankar Meena S/o Shri Gopal Lal, Aged About 31 Years, R/o Haspur, Tehsil Srimadhopur District Sikar, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Victim, daughter of Shri Raivati Lal Saini, R/o House of Sanjay Meena, Maruti Nagar, Mundiya Ramsar, Bhankrota, Jaipur (West) Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Dheeraj Tripathi
For State                :     Mr. F.R. Meena, PP



            HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

22/11/2021

1. Petitioners have preferred these criminal misc. petitions

under Sections 482 Cr.P.C. seeking quashing of the F.I.R. No.

178/2021 registered at police station Bhankrota, Jaipur (West).

(2 of 2) [CRLMP-7508/2021]

2. It is contended by counsel for the petitioner-Sanjay Kumar

Meena that the victim lodged the F.I.R. alleging therein that

petitioner-Sanjay Kumar Meena is not marrying her and on the

assurance that he would marry her, had sexual relations with her.

It is also contended that petitioner-Sanjay Kumar Meena and the

victim now have entered into a registered marriage on 29.10.2021

and victim does not wish to proceed further with the F.I.R. filed

against the petitioners.

3. Victim alongwith her counsel is present in the Court in

person and has not disputed the fact of her having entered into

marriage with petitioner-Sanjay Kumar meena and she does not

wish to proceed further with the F.I.R. lodged against petitioners

Sanjay Kumar Meena & Shankar Meena.

4. I have considered the contentions.

5. Since complainant has entered into a registered marriage

with the petitioner-Sanjay Kumar Meena and she does not wish to

proceed further with the F.I.R. lodged against the petitioners and

to maintain the harmony between the couple, I deem it proper to

allow the misc. petition.

6. Accordingly, Criminal Misc. Petition is allowed and F.I.R. No.

178/2021 registered at police station Bhankrota, Jaipur (West) is

quashed. Stay applications also stand disposed.

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

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

(PANKAJ BHANDARI),J ARTI SHARMA /91-92

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