Prem Shankar S/O Sitaram vs State Of Rajasthan
2021 Latest Caselaw 6033 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6386/2021

Prem Shankar S/o Sitaram, Aged About 52 Years, Resident Of
Ward No. 27, Losal, Tehsil Dantaramgarh, District Sikar (Raj).
Police Station Losal, Sikar.
                                                                       ----Petitioner
                                       Versus
1.      State Of Rajasthan, Through Public Prosecutor, Jaipur
        City, Jaipur.
2.      Station House Officer, Police Station Losal, District Sikar.
3.      Raju Sharma S/o Nandlal, Resident Of Ward No. 25,
        Losal, Tehsil Dantaramgarh, District Sikar (Raj).
                                                                    ----Respondents

For Petitioner(s) : Mr. Yogesh Kumar Tailor For Complainant(s) : Mr. Shiv Kumar Sharma 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.58/2021

registered at Police Station Losal, District Sikar.

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

some money dispute between the parties. Parties are neighbour

and now they have entered into compromise and have settled

their money dispute. Complainant does not wish to proceed

further with the F.I.R.

3. Complainant is present in the Court with his counsel. He has

not disputed the fact of parties having entered into compromise

and he does not wish to proceed further with the F.I.R.

(2 of 2) [CRLMP-6386/2021]

4. I have considered the contentions.

5. Parties have amicably settled their money dispute and

complainant does not wish to proceed further with the F.I.R.,

hence, Criminal Misc. Petition deserves to be allowed.

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

No.58/2021 registered at Police Station Losal, District Sikar 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 /155

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