Mohammad Afjal Son Of Sanaulla vs State Of Rajasthan
2021 Latest Caselaw 5948 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6387/2021

1.      Mohammad Afjal Son Of Sanaulla, R/o House No. 4358,
        Topkhana Ka Rasta, Chandpole Bazar, Jaipur.
2.      Mohammad Lala Son Of Idrish, R/o House No. 4358,
        Topkhana Ka Rasta, Chandpole Bazar, Jaipur.
3.      Mohammad Jagariya Son Of Mujahid, R/o House No.
        4358, Topkhana Ka Rasta, Chandpole Bazar, Jaipur.
4.      Shahjad Son Of Gulab Navi, R/o House No. 4358,
        Topkhana Ka Rasta, Chandpole Bazar, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      Harish Kumar Pipliwal Son Of Late Shri Mangilal Pipliwal,
        R/o House No. 4383, Raigaro Ka Mohalla, Near Grain
        Mandi Gate, Topkhana Ka Rasta, Chandpole Bazar, Jaipur
        (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Jiya Ur Rahman For Respondent(s) : Mr. Mohammed Zubeir For State : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

1. Petitioner has preferred this Misc. Petition under Section 482

Cr.P.C. for quashing the FIR No.265/2021 registered at police

station Kotwali Jaipur City North.

2. It is contended by counsel for the petitioners that petitioners

and respondent-complainant are residents of the same locality.

They have amicably settled their disputes. A cross case was

(2 of 2) [CRLMP-6387/2021]

registered between the parties and they have settled their

disputes in both cases.

3. It is informed by learned Public Prosecutor that petitioners

are not having any criminal antecedents.

4. Respondent-complainant is present in Court with the counsel

who states that he has entered into a compromise and does not

wish to proceed further with the FIR.

5. I have considered the contentions.

6. Taking note of the fact that parties have amicably settled

their disputes and they are residents of the same locality.

Accused-petitioners are not having any criminal antecedents.

Complainant does not wish to proceed further in the FIR. A cross-

case registered between the parties and they have settled their

disputes in both cases, hence, the Criminal Misc. Petition deserves

and is accordingly allowed.

7. Accordingly, the Criminal Misc. Petition is allowed and FIR

No. 265/2021 registered at police station Kotwali Jaipur City North

is quashed and set aside.

8. Stay application stands disposed of.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /122

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