Rajeev Kumar Sharma vs State Of Rajasthan
2021 Latest Caselaw 15988 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 134/2021

Rajeev Kumar Sharma S/o Mihi Lal Sharma, Aged About 55 Years, Plot No. 1 Sukher Palace, Near Lodha Petrol Pump, Sukher, Udaipur.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Ranveer Singh S/o Late Yadvendra Singh, 425, Panchratan Road No. 3, Fatahpura, Ambamata, Udaipur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Abhishek Charan
For Respondent(s)        :     Mr. Arun Kumar, PP
                               Mr.   Dhirendra    Singh               for   the
                               complainant

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/10/2021

The present misc. petition has been filed for quashing the

FIR No. 237/2020 registered at Police Station Sukher, District

Udaipur for the offence under Sections 447 & 323 of IPC.

Learned counsel for the petitioner submits that during the

pendency of this petition, the parties have compromised the

matter outside the Court. Learned counsel for the petitioner

placed on record a certified copy of the compromise which was

placed before the learned trial court.

The fact of compromise is not disputed by the learned

counsel for the complainant-respondent No2.

Learned counsel for the petitioner has relied upon the

judgment of the Hon'ble Supreme Court in the case of Gian

(2 of 2) [CRLMP-134/2021]

Singh vs. State of Punjab, (2012) 10 SCC 303, State of M.P.

V/s Laxmi Narayan & Ors. [AIR 2019 SC 1296] & Ram

Gopal and Ors. Vs. State of Madhya Pradesh (Criminal

Appeal No. 1489 and 1488 of 2012 decided on 29.09.2021)

and submits that the proceedings arising out of FIR may be

quashed.

In view of the aforementioned compromise arrived at

between the parties and considering the fact that the fact of

compromise is not disputed as also applying law laid down in

decision of Gian Singh vs. State of Punjab, (2012) 10 SCC

303, State of M.P. V/s Laxmi Narayan & Ors. [AIR 2019 SC

1296] & Ram Gopal and Ors. Vs. State of Madhya Pradesh

(Criminal Appeal No. 1489 and 1488 of 2012 decided on

29.09.2021), this Court deems it just and proper to invoke

inherent powers under Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the

impugned FIR No. 237/2020 registered at Police Station Sukher,

District Udaipur for the offence under Sections 447 & 323 of IPC is

quashed.

(VINIT KUMAR MATHUR),J

3-/Vivek/-

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