Bhoor Singh Meena S/O Shri Kalu Ram ... vs State Of Rajasthan
2021 Latest Caselaw 5773 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No.68/2019

Bhoor Singh Meena S/o Shri Kalu Ram Meena
                                                                   ----Petitioner
                                    Versus
State of Rajasthan
                                                                 ----Respondent

For Petitioner(s) : Mr.Shailesh Prakash Sharma, Adv. For Respondent(s) : Mr.Laxman Meena, Public Prosecutor.

Mr.Dinesh Chand Sharma, Adv. for Complainant.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

22/10/2021

Learned counsel for the petitioner and complainant

submitted that the present matter can be disposed of by this

Court in view of compromise, which has been arrived at between

the parties, for the purpose of quashing the proceedings which

have been initiated against the petitioners under Section 323, 324

& 307 of IPC.

Learned counsel for the petitioner places reliance on a

judgment passed by the Apex Court in the case of Narinder

Singh & Ors. Vs. State of Punjab & Anr. Criminal Appeal

No.686/2014, decided by common order dated 27.03.2014.

This Court asked learned counsel for the petitioner to

come prepared about the scope of Section 482 of Cr.PC to

compound the offences in view of latest judgment passed by the

Apex Court in the case of Ramgopal & Ors. Vs. The State of

(2 of 2) [CRLMP-68/2019]

Madhya Pradesh, Criminal Appeal Nos.1488 & 1489/2012

decided on 29.09.2021.

This Court finds that since parties have come to the

Court today, their presence may be marked, however, the present

case can be decided on the next date.

List this case on 08.11.2021.

(ASHOK KUMAR GAUR), J

Himanshu Soni/Parul/5

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