Rohit Meena S/O Nanag Ram Meena vs State Of Rajasthan
2021 Latest Caselaw 5955 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6197/2021

1.      Rohit Meena S/o Nanag Ram Meena, Aged About 19
        Years, R/o Karoli, Post Dantli Tehsil Sanganer Distrit
        Jaipur.
2.      Dharmesh Meena S/o Rajender Prasad Meena, Aged
        About 19 Years, R/o New Mandi Road, Near Kiran Nursing
        Home, Nidhivan Nagar, Distrit Dausa.
3.      Akash Meena S/o Ramvilas Meena, Aged About 18 Years,
        R/o Shivala Bangali, Sawai Madhopur.
4.      Hemant Jareda S/o Danbihari Meena, Aged About 19
        Years, R/o Village Maswa, Tehsil Nadoti District Karoli.
5.      Vaibhav Meena S/o Hansraj Meena, Aged About 18 Years,
        R/o Kemla Tehsil Nadoti Karoli.
6.      Akshay Meena S/o Jagdish Meena, Aged About 19 Years,
        R/o Kathedia Road, Bangali, District Sawai Madhopur.
7.      Nitin Meena S/o Lakhan Singh, Aged About 21 Years, R/o
        Anant Ram Pura Tehsil Bhusawar District Bharatpur.
                                                                 ----Petitioners
                                   Versus
State Of Rajasthan, Through P.p.
                                                                ----Respondent

For Petitioner(s) : Mr. Yogesh Choudhary for Mr. Pallav Choudhary For Complainant(s) : Mr. Arvind Balaut For State : Mr. Shyam Prakash Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

26/10/2021

1. Petitioners have preferred this Misc. Petition under Section

482 Cr.P.C. seeking quashing of FIR No. 324/2021 registered at

police station Ramnagariya, District Jaipur.

(2 of 2) [CRLMP-6197/2021]

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

as well as the complainant are students. Some petty dispute took

place between the parties. Now parties have entered into a

compromise. The compromise deed have been filed before the

Court.

3. Counsel for the respondent-complainant has not disputed the

above facts.

4. I have considered the contentions.

5. In view of the fact that parties have entered into a

compromise. Petitioner as well as the complainant are students.

They have amicably settled their disputes, hence the same

deserves to be and is accordingly allowed.

6. The Criminal Misc. Petition is accordingly, allowed and FIR

No. 324/2021 registered at police station Ramnagariya, District

Jaipur is quashed and set aside.

7. Stay application stands disposed of.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /92

Powered by TCPDF (www.tcpdf.org)