Santokh Singh vs State Of Rajasthan
2021 Latest Caselaw 16196 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 3891/2019

Santokh Singh S/o Sh. Mukund Singh, Aged About 71 Years, By Caste Jat Sikh, Resident Of Tibbi, Tehsil Tibbi, District Hanumangarh.

----Petitioner Versus

1. State Of Rajasthan, Through P.p.

2. Avtar Singh S/o Dalbara Singh, By Caste Kambhoj Sikh, Resident Of Ward No. 22, Tibbi, Tehsil Tibbi, District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. P.K. Gupta For Respondent(s) : Mr. Arun Kumar, PP

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/10/2021

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that the parties

have entered into a compromise, the application for the same is

filed before the trial court. The certified copy of the same is

produced therewith and the same is taken on record. The fact of

compromise is not disputed by the counsel for the respondent No.

2.

Learned counsel for the petitioner submits that in view of the

compromise entered into between the parties and the judgment of

Hon'ble the 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.

(2 of 2) [CRLMP-3891/2019]

Vs. State of Madhya Pradesh (Criminal Appeal No. 1489 and

1488 of 2012 decided on 29.09.2021), the proceedings

pending before learned J.M. Class First Tibbi, District

Hanumangarh, in Criminal Case No. 658/2016 may be quashed.

I have considered the submissions made at the Bar.

Since, the parties have entered into a compromise, in light of

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

Singh, State of M.P. & Ram Gopal and Ors. (supra), the

proceedings pending before learned J.M. Class First Tibbi, District

Hanumangarh, in Criminal Case No. 658/2016 are quashed and

set aside.

(VINIT KUMAR MATHUR),J

1-payal/-

Powered by TCPDF (www.tcpdf.org)