Vinod Kumar S/O Shri Jagdish ... vs State Of Rajasthan
2021 Latest Caselaw 5841 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 5410/2019

Vinod Kumar S/o Shri Jagdish Prasad, R/o House No.c-346,
Vidhyadhar Nagar, Jaipur, Raj.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Pp.
2.      Krishna Kant Gautam S/o Shri Hanuman Sahai, R/o C-42,
        Vidhyadhar Nagar, Jaipur, Raj.
3.      Smt. Monika W/o Shri Krishna Kant Gautam, R/o C-42,
        Vidhyadhar Nagar, Jaipur, Raj.
                                                                ----Respondents

For Petitioner(s) : Mr. Satyam Khandelwal For Complainant(s) : Mr. Iskandh Sharma For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/10/2021

1. Petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of the proceedings pending

before the Metropolitan Magistrate No.21, Jaipur Metropolitan

Jaipur in Criminal Case No.80/2006.

2. It is contended by counsel for the petitioner that a

compromises was arrived at between the parties and same is filed

before the Court below by Respondent No.2 & 3 and accused-

petitioner. Court below has compounded the offence under Section

323, 341 & 354 of IPC and Section 452 of IPC is not

compoundable, the same was not compounded. It is further

contended that Respondent No.2 has expired on 05.05.2021.

(2 of 2) [CRLMP-5410/2019]

3. Counsel for the victim/respondent No.3 has not disputed the

above facts. He has no objection of quashing of the proceedings

pending before the Court below.

4. I have considered the contentions.

5. Taking note of the fact that parties has amicably settled the

dispute and a compromise was filed way back on 02.03.2019

before the Court below and Court has compounded the offence

under Section 323, 341 & 354 of IPC, I deem it proper to allow the

misc. petition.

6. Accordingly, Criminal Misc. Petition is allowed and

proceedings pending before the Court below are quashed.

7. Stay application also stands disposed of.

(PANKAJ BHANDARI),J

ARTI SHARMA /131

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