Vijay Kumar Son Of Late Shri Munshi ... vs State Of Rajasthan
2021 Latest Caselaw 5942 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6653/2021

Vijay Kumar Son Of Late Shri Munshi Ram Tutlani, Aged About
50 Years, Resident Of 1/598, Vidhyadhar Nagar Jaipur At Present
220 Shiv Shakti Paradise, Vidhyadhar Nagar, Jaipur, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      Pawan Kumar Tutlani Son Of Late Shri Munshi Ram
        Tutlani, Resident Of C- 28 Awho Colony, Sector- 1,
        Vidhyadhar Nagar, Jaipur Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Dileep Singh Jadaun For Respondent(s) : Mr. Dhanna Ram For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

1. Petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of F.I.R. No.324/2021,

registered at police station Vidhyadhar Nagar, Jaipur City (North).

2. It is contended by counsel for the petitioner that accused-

petitioner and complainant-respondent are real brothers. They

have amicably settled their dispute and complainant does not wish

to pursue with his F.I.R. Compromise in this regard has been

submitted before the Court.

3. Petitioner and complainant both are present in person in the

Court. They have not disputed the fact that they have entered into

a compromise and complainant also states that he does not wish

to proceed further with the F.I.R.

(2 of 2) [CRLMP-6653/2021]

4. I have considered the contentions.

5. Taking note of the fact that parties are real brothers and they

have amicably settled their dispute. Complainant does not wish to

proceed further with the F.I.R., I deem it proper to allow the

criminal misc. petition.

6. Accordingly, Criminal Misc. Petition is allowed. F.I.R.

No.324/2021 is quashed. Stay application also stands disposed of.

(PANKAJ BHANDARI),J

ARTI SHARMA/174

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