Harchand S/O Sh. Pratap vs State Of Rajasthan
2021 Latest Caselaw 6025 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6729/2021

1.      Harchand S/o Sh. Pratap, R/o Village Beawar Khas, Tehsil
        Beawar, District Ajmer (Raj).
2.      Pukhraj S/o Sh. Harchand, R/o Village Beawar Khas,
        Tehsil Beawar, District Ajmer (Raj).
                                                                  ----Petitioners
                                   Versus
1.      State Of Rajasthan, Through P.p.
2.      Pintu Ram S/o Sh. Ramchandar Regar, Aged About 30
        Years, R/o Regran Mohalla, Pisangan Road, Village Beawar
        Khas, Tehsil Beawar, District Ajmer (Raj). At Present R/o
        Adarsh Vijay Colony, Ajmer Road, Beawar, District Ajmer
        (Raj).
3.      Preetam S/o Sh. Ramchandar Regar, Aged About 22
        Years, Regran Mohalla, Pisangan Road, Village Beawar
        Khas, Tehsil Beawar, District Ajmer (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Deshraj Kalwania For Complainant(s) : Mr. T L Pandey For State : Mr. F.R. Meena, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

27/10/2021

1. Petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of the F.I.R. No.368/2021

registered at Police Station Beawar Sadar, District Ajmer.

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

amicably settled their dispute.

3. Complainant-respondent and the injured are present in the

Court with their counsels. They have not disputed the fact of

(2 of 2) [CRLMP-6729/2021]

parties having entered into compromise. They do not wish to

proceed further with the F.I.R.

4. I have considered the contentions.

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

compromise and they do not wish to proceed further with the

F.I.R., I deem it proper to allow the misc. petition.

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

No.368/2021 registered at Police Station Beawar Sadar, District

Ajmer is quashed.

7. Stay application also stands disposed of.

8. A copy of this order be sent to the concerned S.H.O.

(PANKAJ BHANDARI),J

ARTI SHARMA /141

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