Ashish Goyal S/O Shri Mukund Goyal vs State Of Rajasthan
2021 Latest Caselaw 5607 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 5508/2019

1.      Ashish Goyal S/o Shri Mukund Goyal,
2.      Mukund Goyal S/o Radheyshyam Goyal,
        Both are R/o 303, Avadh Nemi Sagar Colony, Queens
        Road, Vaishali Nagar, Jaipur.
                                                        ----Accused/Petitioners
                                    Versus
1.      State Of Rajasthan, Through PP
                                                                  ----Respondent

2. Pradeep Agarwal, Representative Of M/s Advance Lifestyles Limited, Registered Office Second Floor West Wing, Electric Mansion, Appa Saheb Marathe Marg, Worli, Mumbai 400025.

----Complainant-Non-Petitioner

For Petitioner(s) : Mr. Rinesh Gupta with Mr. Tanay Jain for Mr. Arvind Kumar Gupta For Respondent(s) : Mr. S.K. Mahala, PP Mr. Javed Khan with Mr. Jaideep Malik for complainant

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.169/2019 registered at

Police Station Sodala, District Jaiupr City (South) for offence under

Sections 406, 420, 468, 471 & 120-B of IPC.

Learned counsel for the petitioners submitted that the

dispute, 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

(2 of 2) [CRLMP-5508/2019]

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.

Learned counsel appearing for the complainant

acknowledging the factum of compromise between the parties,

submitted that he has no objection if the FIR in question is

quashed.

Heard the learned counsels for the parties and perused the

record.

A perusal of the material on record shows 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

qua the petitioners. The FIR No.169/2019 registered at Police

Station Sodala, District Jaiupr City (South) for offence under

Sections 406, 420, 468, 471 & 120-B of IPC is quashed.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/17

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