Pawan Kumar Meena S/O Shri ... vs State Of Rajasthan
2021 Latest Caselaw 5606 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 3614/2021

Pawan Kumar Meena S/o Shri Ramphool Meena, Aged About 27
Years, R/o Village And Post Khataipura Tehsil Bassi, District
Jaipur (Raj.)
                                                        ----Accused-Petitioner
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor
2.     Shri Narayan Lal Meena S/o Jansiram Meena, R/o
       Ramchandrapura, Tehsil Kotkhawada, P.s. Kotkhawada,
       District Jaipur.
                                             ----Complainant-Respondents

For Petitioner(s) : Mr. Rajendra Singh Raghav For Respondent(s) : Mr. Prashant Sharma, PP Mr. Chaman Singh and Mr. Shamuddin Ansari for complainant(s)

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.89/2018 dated 17.05.2018

registered at Police Station Kotkhawada, District Jaipur City

(South) for offence under Sections 143, 323, 341, 308, 379 and

427 of IPC.

Learned counsel for the petitioner submits that he is not

named in the FIR and while filing charge sheet against co-accused

persons, investigation was kept pending against him under Section

173(8) Cr.P.C. Drawing attention of this Court towards the

compromise deed dated 22.06.2021 executed in between him and

the complainant and another compromise deed dated even

entered into in between him and the injured Sita Ram Meena,

(2 of 2) [CRLMP-3614/2021]

learned counsel submitted that disputed, 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 for quashing

the FIR in question.

Learned Public Prosecutor opposed the criminal

miscellaneous petition.

Learned counsel for the complainant acknowledging the

contents of compromise deed dated 22.06.2021, submitted that

he has no objection if the FIR in question is quashed qua the

petitioner.

Heard the learned counsels for the parties and perused the

record.

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

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 allow this criminal

miscellaneous petition.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.89/2018 dated 17.05.2018 registered at Police Station

Kotkhawada, District Jaipur City (South) for offence under

Sections 143, 323, 341, 308, 379 and 427 of IPC is quashed qua

petitioner.

(MAHENDAR KUMAR GOYAL),J MADAN/161

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