Bharat Raj S/O Shri Ratan Lal vs State Of Rajasthan
2021 Latest Caselaw 6099 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 2240/2021

1.      Bharat Raj S/o Shri Ratan Lal, Aged About 26 Years,
        Resident Of Village Sanwariya, Police Station Lamba
        Harisingh, Tehsil Todaraisingh, District Tonk, Rajasthan.
2.      Jaisingh Bagri S/o Shri Ramkishan, Aged About 26 Years,
        Resident Of Village Sanwariya, Police Station Lamba
        Harisingh, Tehsil Todaraisingh, District Tonk, Rajasthan.
3.      Jeetram S/o Shri Bhanwar Lal, Aged About 25 Years,
        Resident    Of   Village      Mandolai,        Police    Station   Lamba
        Harisingh, Tehsil Todaraisingh, District Tonk, Rajasthan.
4.      Hemraj S/o Shri Kishan Lal, Aged About 25 Years,
        Resident Of Village Aavada, Police Station Pachevar,
        District Tonk, Rajasthan.
5.      Jugraj S/o Shri Datar Singh, Aged About 30 Years,
        Resident Of Malpura, Police Station Malpura, District Tonk,
        Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.      State Of Rajasthan, Through Public Prosecutor.
2.      Kuldeep Singh S/o Shri Phool Singh, Aged About 54
        Years, Resident Of 62, Arya Nagar, Murlipura, Police
        Station Murlipura, Jaipur, At Present Residing At Rajeev
        Gandhi Vidhyapeeth, Kukad, Tehsil Todaraisingh, District
        Tonk, Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : Mr. Vijay Singh Yadav For Complainant(s) : Mr. Mukesh Dudi For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

(2 of 2) [CRLMP-2240/2021]

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. for quashing of the F.I.R. No.102/2019

registered at police station Todaraisingh, Tonk.

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

regarding college fee took place. Complainant and the victim do

not wish to proceed further with the case. Compromise has arrived

at between the parties and their affidavits have been filed.

3. Complainant-Kuldeep Kulhari and Dr. Jai Ram Meena are

present in person in the Court alongwith their counsel. They have

not objected the fact that they have entered into compromise and

they do not wish to proceed further with the case.

4. I have considered the contentions.

5. In view of the fact that parties have amicably settled their

dispute and the injured does not wish to proceed further with the

case, Criminal Misc. Petition deserves to be and is accordingly,

allowed.

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

No.102/2019 registered at police station Todaraisingh, Tonk is

quashed and set aside.

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

(PANKAJ BHANDARI),J

ARTI SHARMA /292

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