Bhupendra S/O Shri Rajesh vs State Of Rajasthan
2021 Latest Caselaw 6101 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 6678/2019

1.       Bhupendra S/o Shri Rajesh, R/o Village Chandpur Tehsil
         Mundawar, District Alwar.
2.       Sunita W/o Shri Rajesh, R/o Village Chandpur Tehsil
         Mundawar, District Alwar.
3.       Rajesh S/o Shri Mangelal, R/o Village Chandpur Tehsil
         Mundawar, District Alwar.
                                                                  ----Petitioners
                                   Versus
1.       State Of Rajasthan, Through Pp.
2.       Manisha Devi D/o Shri Shrichand, R/o Jindoli, Tehsil
         Mundawar, District Alwar.
                                                                ----Respondents

For Petitioner(s) : Mr. Harendra Singh For Complainant(s) : Mr. Sikandar Singh For State : Mr. Sher Singh Mahla, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

28/10/2021

1. Petitioners have preferred this criminal misc. petition under

Section 482 Cr.P.C. seeking quashing of the Criminal Case

No.392/2014 "State of Rajasthan vs. Bhupendra and Ors." pending

before the Civil Judge and Judicial Magistrate, Mundawar District

Alwar.

2. It is contended by counsel for the petitioners that parties

have amicably settled their dispute. Compromise has been filed

before the Court below. Court below has compounded the offence

under Section 406 IPC but Section 498-A is non-compoundable

(2 of 2) [CRLMP-6678/2019]

offence, the same was not compounded. Complainant does not

wish to proceed further with the case.

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

counsel. He has not objected the fact that parties have entered

into compromise and he does 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 complainant 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. Criminal Case

No.392/2014 "State of Rajasthan vs. Bhupendra and Ors." pending

before the Civil Judge and Judicial Magistrate, Mundawar District

Alwar is quashed and set aside.

7. Stay application stands disposed of.

8. A copy of this order be sent to the concerned Magistrate.

(PANKAJ BHANDARI),J

ARTI SHARMA /272

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