Narpat Lal vs Sunil
2021 Latest Caselaw 16156 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 5775/2021

1. Narpat Lal S/o Shri Hanuman Ram, Aged About 33 Years, B/c Mali, R/o Jethantari, District Barmer.

2. Nagendra Singh S/o Shri Mohan Singh, Aged About 35 Years, B/c Rajpurohit, R/o Jethantari, District Barmer.

----Petitioners Versus

1. Sunil S/o Kishan Lal, B/c Harijan, R/o Lal Bangla, New Campus Road, Jodhpur.

2. State Of Rajasthan, Through Pp

----Respondents

For Petitioner(s) : Mr. Gokulesh Bohra For Respondent(s) : Mr. S.K. Bhati, PP Mr. Mahendra Thanvi for the complainant

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/10/2021

The present misc. petition has been filed for quashing the

FIR No. 97/2020 registered at Police Station Jhanwar, District

Jodhpur for the offence under Sections 420, 467, 468, 471 & 120-

B of IPC.

Learned counsel for the petitioners submits that the parties

have compromised the matter outside the Court and the

compromise deed has been filed before this Court. The same is

taken on record.

The compromise is not disputed by the learned counsel for

the complainant-respondent No2.

(2 of 2) [CRLMP-5775/2021]

Learned counsel for the petitioners has relied upon the

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

and submits that the proceedings arising out of the FIR may be

quashed.

In view of the aforementioned compromise arrived at

between the parties and considering the fact that the compromise

is not disputed by learned counsel for the complainant as also

applying the law laid down in Gian Singh vs. State of Punjab

(Supra), State of M.P. V/s Laxmi Narayan & Ors. (Supra) &

Ram Gopal and Ors. Vs. State of Madhya Pradesh (Supra)

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. 97/2020 qua petitioner Nos.1 & 2 Narpat

Singh and Nagendra Singh registered at Police Station Jhanwar,

District Jodhpur for the offence under Sections 143, 341 & 323 of

IPC and under Sections 420, 467, 468, 471 & 120-B of IPC is

quashed.

(VINIT KUMAR MATHUR),J

75-/Vivek/Shahenshah/-

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