Pawan Kumar Tutalni Son Of Late ... vs State Of Rajasthan
2021 Latest Caselaw 6032 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6664/2021

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

For Petitioner(s)          :     Mr. Dhanna Ram
For Complainant(s)         :     Mr. Dileep Singh Jadaun
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.325/2021

registered at Police Station Vidhyadhar Nagar, Jaipur City (North).

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

and complainant are real brothers. Due to some

misunderstanding, F.I.R. was lodged. It is also contended that

compromise has arrived at between the parties, which has been

submitted before the Court.

3. Complainant alongwith his counsel is present in person in the

Court, who has not disputed that fact of parties having entered

into compromise.

(2 of 2) [CRLMP-6664/2021]

4. I have considered the contentions.

5. The dispute is between two real brothers, who have amicably

settled their dispute and complainant does not wish to proceed

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

petition.

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

No.325/2021 registered at Police Station Vidhyadhar Nagar, Jaipur

City (North) 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 /112

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