Deeparam S/O Shri Parkha Ram vs State Of Rajasthan
2021 Latest Caselaw 5655 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6307/2021

Deeparam S/o Shri Parkha Ram,
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan & Anr.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shamsuddin Ansari, Adv. For Respondent(s) : Mr.S.S.Mehla, Public Prosecutor Mr. Mohar Pal Meena, Adv. For complainant

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

20/10/2021

Learned counsel for the petitioner and the complainant

submitted that the parties have entered into compromise and the

complainant has deposed before this Court that she has lodged

FIR against her husband, as she was misguided by certain

persons.

Learned counsel for the petitioner submitted that this Court

has inherent powers under Section 482 Cr.P.C. for quashing FIR

and as such reliance has been placed on the judgment passed in

S.B.Criminal Miscellaneous (Petition) no.5536/2021

(Rekhit Pandel Vs. State of Rajasthan & Anr.) dated

18.10.2021.

Learned Public Prosecutor submits that the prosecutrix has

got her statement recorded under Section 164 Cr.P.C. and later on

she has also resiled from the same.

(2 of 2) [CRLMP-6307/2021]

Learned Public Prosecutor submitted that the Apex Court in

similar circumstances has refused to quash the FIR and as such he

wants to place on record the case law on this issue.

List the matter on 08.11.2021.

In the meanwhile, the petitioner may not be arrested and no

coercive action may be taken against him by the Police

Authorities.

(ASHOK KUMAR GAUR),J

Monika/Ramesh Vaishnav

Powered by TCPDF (www.tcpdf.org)