Sunita Yadav And Ors vs State Of Raj And Anr
2021 Latest Caselaw 6778 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 4978/2017

1.      Sunita Yadav W/o Shri Rahul Yadav, R/o Budpur, Tehsil
        Rewari, Haryana.
2.      Rahul Yadav S/o Sh. Narendra Yadav, R/o Budpur, Tehsil
        Rewari, Haryana.
3.      Dr. Virendra Yadav S/o Prahlad Singh, R/o Virendra
        Hospital Orthopaedic, Lions Chowk, Rewari, Haryana.
                                                                    ----Petitioners
                                     Versus
1.      State Of Rajasthan Through P.p.
2.      Shri Samay Singh Yadav S/o Late Sh. Kanwar Singh
        Yadav, R/o C-130, Aashiyana Garden, Bhiwadi, District
        Alwar, Raj.
                                                                  ----Respondents

For Petitioner(s) : Mr. Anil Kumar Sharma For Complainant(s) : Mr. Bajrang Choudhary and Mr. Parth Sharma for Mr. Sudhir Jain For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

22/11/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of F.I.R. No.501/2017,

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

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

some money dispute between the parties which they have

amicably settled their dispute and complainant does not wish to

proceed further with the F.I.R. A compromise has also been filed

before the Court.

(2 of 2) [CRLMP-4978/2017]

3. Complainant 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.

4. I have considered the contentions.

5. Since the dispute has arrived at between the parties and

complainant does not wish to proceed further with the F.I.R.,

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

allowed.

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

No.501/2017, registered at Police Station Mansarovar, Jaipur City

(South), Jaipur is quashed. Stay application also stands disposed.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /175

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