Dharmendra vs State
2021 Latest Caselaw 15600 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 2536/2020

1. Dharmendra S/o Shri Ganga Ram, Aged About 27 Years, R/o Barra Ki Dhani, Sangaria, Tehsil And District Jodhpur (Raj.).

2. Smt. Munni W/o Shri Ganga Ram, Aged About 50 Years, R/o Barra Ki Dhani, Sangaria, Tehsil And District Jodhpur (Raj.).

----Petitioners Versus

1. State, Through P.p.

2. Smt. Rekha W/o Shri Dharmendra D/o Shri Badri Ram Ji, Aged About 25 Years, R/o 104, Gayatri Nagar, Pal Road, Jodhpur.

                                                                 ----Respondents


For Petitioner(s)          :     Mr. Dharmendra Surana
For Complainant(s)         :     Mr. Bhoop Singh Choudhary for Mr.
                                 Darshan Ram
For State                  :     Mr. M. S. Bhati, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

06/10/2021

1. Petitioners have preferred this misc. petition seeking

quashing of FIR No. 74/2020 registered at Mahila Thana (West),

Jodhpur Metropolitan.

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

have amicably settled their disputes and have filed application

under Section 13-B of Hindu Marriage Act before the Family Court.

It is also contended that the compromise was produced before the

Investigating Officer. As per the compromise, counsel for the

complainant does not want to proceed with the FIR lodged by her.

(2 of 2) [CRLMP-2536/2020]

3. Counsel for the complainant is present in Court and has not

disputed the above facts that parties have entered into

compromise and has no objection for quashing of FIR.

4. I have considered the contentions.

5. In view of the fact that parties have entered into a

compromise and have already filed an application under Section

13-B of Hindu Marriage Act for divorce by mutual consent and

counsel for the complainant has not objected for quashing of the

FIR, I deem it proper to allow the misc. petition.

6. Accordingly, this Criminal Misc. Petition is allowed. FIR No.

74/2020 registered at Mahila Thana (West), Jodhpur Metropolitan

is quashed and set aside.

7. Stay application stands disposed.

(PANKAJ BHANDARI),J

186-nirmala-nikhil

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