Suresh Kumar S/O Mohanlal vs State Of Rajasthan
2021 Latest Caselaw 5850 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6571/2021

Suresh Kumar S/o Mohanlal, Aged About 35 Years, R/o Sanwali
Police Station Laxmangarh, Dist. Sikar.
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      Chotti   Devi      W/o       Nathuram,           R/o     Ganga    Colony,
        Laxmangarh, Sikar.
                                                                 ----Respondents

For Petitioner(s) : Mr. Shivraj Chauhan For Complainant(s) : Mr. Dushyant Singh Naruka 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 F.I.R. No.190/2021

registered at Police Station Laxmangarh, Sikar.

2. It is contended by counsel for the petitioner parties have

entered into a compromise. There was some money dispute

between the parties. Statement of victim has been recorded under

Section 164 Cr.P.C., wherein also she has mentioned that she has

taken money on loan from the petitioner and that she does not

want to proceed against him. She has also stated that no harm

was caused to her.

3. A duly attested compromise has been produced before the

Court today, which is taken on record.

(2 of 2) [CRLMP-6571/2021]

4. Complainant is present in person in the Court, who has not

disputed the fact of parties having entered into a compromise.

5. I have considered the contentions and have perused the

record.

6. From perusal of the record, it is evident that victim has not

suffered from any injury. In the F.I.R. also, it is mentioned that

there was no visible injury on the person of the victim and also

taking note of the facts and circumstances of the case and the

fact of parties having entered into a compromise, no purpose

would be served in continuing with the proceedings, hence I deem

it proper to allow the misc. petition.

7. Accordingly, Criminal Misc. Petition is allowed and

proceedings pending before the Court below are quashed.

8. Stay application also stands disposed of.

(PANKAJ BHANDARI),J

ARTI SHARMA/73

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