Janta Wife Of Asharam vs State Of Rajasthan
2021 Latest Caselaw 6915 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 7727/2021

1.      Janta Wife Of Asharam, Resident Of Sitarampura, Tehsil
        Todaraisingh
2.      Asharam Son Of Shri Ramlal, Resident Of Sitarampura,
        Tehsil Todaraisingh
3.      Hansraj Son Of Shri Ramlal, Resident Of Sitarampura,
        Tehsil Todaraisingh
4.      Ramesh Son Of Shri Ramlal, Resident Of Sitarampura,
        Tehsil Todaraisingh
5.      Chotu Son Of Shri Ramkuvar, Resident Of Sarodiya, Thesil
        Todaraisingh, District Tonk Rajasthan.
                                                                         ----Petitioners
                                      Versus
1.      State Of Rajasthan, Through P.p.
2.      Ramsaroop Son Of Shri Danna Meena, Aged About 40
        Years,      R/o     Sarodiya          Thesil       And          Police    Station
        Todaraisingh, District Tonk (Raj).
                                                                    ----Respondents

For Petitioner(s) : Mr. Shyam Bihari Gautam For Complainant(s) : Mr. Om Prakash Sharma For STate : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/11/2021

1. Petitioners have preferred this criminal misc petition seeking

quashing of FIR No.205/2016 registered at Police Station

Todaraisingh, District Tonk.

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

some property dispute between the parties. Now parties have

amicably settled their dispute and compromise has arrived at

(2 of 2) [CRLMP-7727/2021]

between the parties. Complainant does not want to proceed

further in the FIR lodged by him. It is also contended that

petitioners are resident of the same Tehsil and to maintain peace

and harmony, the long standing dispute pending since last more

than five years was resolved between the parties amicably.

3. Complainant respondent No.2 along with his counsel is

present in court and has not disputed the fact of parties having

entered into compromise. He does not wish to proceed further in

the FIR lodged by him and he has no objection to quashing of FIR.

4. I have considered the contentions.

5. Since parties have amicably resolved the dispute,

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

to maintain peace and harmony between the parties, I deem it

proper to allow the misc. petition.

6. Accordingly, Criminal Misc. Petition is allowed. FIR

No.205/2016 registered at Police Station Todaraisingh, District

Tonk is quashed.

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

8. Stay application also stands disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA /155

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