Rajaram Gurjar S/O Shri Bhayram ... vs State Of Rajasthan
2021 Latest Caselaw 6098 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6819/2021

Rajaram Gurjar S/o Shri Bhayram Gurjar, Aged About 44 Years,
Resident Of 289, Taru Chaya Nagar, Tonk Road, Jaipur. (Raj).
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Its P.p.
2.      Chandra Ram Jyani S/o Shri Surja Ram Jyani, Aged About
        63 Years, Resident Of Plot No. 13, Mahesh Nagar
        Extension- A, Gopalpura Byepass, Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s)        :     Mr. R K Daga
For Complainant(s)       :     Mr. Mukesh Kumar Saini
For State                :     Mr. Sher Singh Mahla, PP



          HON'BLE MR. JUSTICE PANKAJ BHANDARI

                         Judgment / Order

28/10/2021

1. Petitioner has preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of F.I.R. No.228/2018

registered at Police Station Khonagoriyan, Jaipur City (East),

Jaipur (Raj.)

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

Criminal Misc. Petition No.742/2020 was filed by the petitioner, in

which Court dismissed the petition on the ground that it has

become infructuous as police has submitted negative final report.

Thereafter, the Court referred the matter under Section 173 (8) of

Cr.P.C. to call for investigation. It is also contended that

complainant has amicably settled the dispute. Compromise has

(2 of 2) [CRLMP-6819/2021]

been filed before the Court below. As per the terms of the

compromise, complainant wishes to get the F.I.R. quashed.

3. Complainant has not objected the fact that parties have

entered into compromise and has not objected to quashing of the

F.I.R.

4. I have considered the contentions.

5. In view of the fact that initially police has submitted negative

final report, thereafter the matter was referred to the police under

Section 173 (8) Cr.P.C., also taking note of the fact that

complainant has now entered into compromise and he does not

wish to proceed further with the F.I.R. and has no objection to

quashing of the F.I.R., Criminal Misc. Petition deserves to be and is

accordingly, allowed.

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

No.228/2018 registered at Police Station Khonagoriyan, Jaipur

City (East), Jaipur (Raj.) is quashed and set aside.

7. Stay application stands disposed of.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /210

Powered by TCPDF (www.tcpdf.org)