Shobag Devi Wife Of Shri Pradhan ... vs State Of Rajasthan
2021 Latest Caselaw 5595 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 5598/2021

1.      Shobag Devi Wife Of Shri Pradhan Jat, Resident Of Village
        Chhotalamba Police Station Arai District Ajmer.
2.      Balu Ram Son Of Shri Mallaram Jat, Resident Of Village
        Mundoti Police Station Arai District Ajmer.
3.      Kana Son Of Shri Harkaran Jat, Resident Of Village
        Mundoti Police Station Arai District Ajmer.
4.      Shokin Son Of Shri Surajkaran Jat, Resident Of Village
        Mundoti Police Station Arai District Ajmer.
                                                         ----Accused-Petitioners
                                      Versus
1.      State Of Rajasthan, Through The P.P.
                                                           ..........Non-Petitioner
2.      Shri Badri Jat Son Of Shri Laxman Jat, Aged About 50
        Years, Resident Of Village Chhotalamba Police Station Arai
        District Ajmer.
                                              ----Complainant-Non-Petitioner


For Petitioner(s)            :     Mr. Harendra Singh with
                                   Mr. Dharmendra Choudhary
For Respondent(s)            :     Mr. Prashant Sharma

Mr. Sikander Singh Shekhawat for the complainant Complainant present in person

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

05/10/2021 This criminal miscellaneous petition under Section 482 Cr.P.C.

has been filed for quashing the FIR No.160/2021 dated

30.07.2021 registered at Police Station Arai, District Ajmer for

offence under Sections 420 and 120-B of IPC.

      Relying    on    the        affidavit    of    the      complainant     dated

18.08.2021,     learned          counsel      submitted       that   the    dispute,


                                                                         (2 of 2)                   [CRLMP-5598/2021]

predominantly of civil and private in nature, has amicably been

settled between the parties. Referring the judgments of the

Hon'ble Apex Court of India in cases of Gian Singh versus State

of Punjab & Anr. reported in JT 2012 (9) SC-426 & Narinder

Singh & Ors. versus State of Punjab & Anr. reported in 2014

Cr.L.R. (SC) 351, he prayed that FIR in question be quashed.

Learned Public Prosecutor opposed the criminal

miscellaneous petition.

The complainant present in person alongwith his counsel

acknowledging the factum of amicable settlement of dispute

between the parties, submitted that he does not want to

prosecute the matter further against the petitioners and has no

objection if the FIR in question is quashed.

Heard the learned counsels for the parties and perused the

record.

From the material on record, it is apparent that the dispute,

predominantly of civil and private in nature, has amicably been

settled between the parties. In view thereof and the law laid down

by the Hon'ble Apex Court of India in cases of Gian Singh

(supra) & Narinder Singh (supra), this Court deems it just and

proper to quash the FIR in question.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.160/2021 dated 30.07.2021 registered at Police

Station Arai, District Ajmer for offence under Sections 420 and

120-B of IPC is quashed.

(MAHENDAR KUMAR GOYAL),J

Sudha/165

Powered by TCPDF (www.tcpdf.org)