Ram Mala Wife Of Om Prakash vs State Of Rajasthan
2021 Latest Caselaw 5851 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 1643/2021

Ram Mala Wife Of Om Prakash, Aged About 30 Years, R/o
Dhoriyapada, Mandrail, Police Station Mandarail, District Karauli
(Raj).
                                                   ----Complainant-Petitioner
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Shiv Charan Son Of Bhagani, R/o Hariyapura, Mandrail,
         District Karauli.
                                                    ----Accused-Respondents

For Complainant- : Mr. Anshul Sharma for Mr. Abdul Petitioner(s) Rahim Khan For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

25/10/2021

1. Complainant-Petitioner has preferred this criminal misc.

petition under Section 482 Cr.P.C. seeking quashing of the

proceedings pending before the trial Court.

2. It is contended by complainant-petitioner that a compromise

application was filed before the trial Court but the trial Court

rejected the application on the grounds that the offence under

Section 354 IPC is non-compoundable.

3. I have considered the contentions.

4. Taking note of the fact that the complainant-petitioner has

approached this Court for quashing of the proceedings pending

before the trial Court and has submitted that parties has amicably

settled their dispute, I deem it proper to allow the misc. petition.

(2 of 2) [CRLMP-1643/2021]

5. Accordingly, Criminal Misc. Petition is allowed. Offence under

Section 354 IPC is compounded and the proceedings pending

before the Court below are quashed. A copy of this order be sent

to the Court below. Stay application also stands disposed.

(PANKAJ BHANDARI),J

ARTI SHARMA /15

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