Vijendra Nath Son Of Ramesh Nath vs State Of Rajasthan
2022 Latest Caselaw 1230 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Petition No. 1309/2022

Vijendra Nath Son Of Ramesh Nath, Aged About 20 Years,
Resident Of House No. 241, Ward No. 17, Dinod- 20, Bhiwani
(Haryana).
                                                                     ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through P.P.
2.      Mahendra Natha Son Of Shri Ramji Lal, Aged About 45
        Years, Resident Of Kalbaliyon Ki Dhani, Nangal Lakha,
        District Alwar (Rajasthan).
3.      Victim D/o Mahendra Nath, R/o Kalbaliyon Ki Dhani,
        Nangal Lakha, District Alwar (Rajasthan).
                                                                  ----Respondents

For Petitioner(s) : Mr. Rahul Sharma, Advocate through VC for Mr. Rajneesh Gupta, Advocate For Respondent(s) : Mr. F.R. Meena, PP for the State Mr. Anil Choudhary, Advocate through VC for complainant

HON'BLE MR. JUSTICE FARJAND ALI

Judgment / Order

03/02/2022

The instant miscellaneous petition has been preferred by the

accused-petitioner seeking quashing of FIR No. 305/2021

registered at Police Station Harsora, District Alwar.

Learned counsel for the petitioner submits that though the

allegations levelled in the FIR are highly absurd and preposterous,

but at a later stage the dispute has been resolved between the

parties through an amicable settlement and now prosecutrix does

not wish to continue proceedings against the petitioner.

(2 of 2) [CRLMP-1309/2022]

Mr. Anil Choudhary, learned counsel appearing for the

complainant does not dispute the facts and the proceedings.

In view of the above, both the parties are directed to appear

before the Investigation Officer on or before 28.02.2022. The

Investigating Officer shall verify the factum of compromise and

send his report to this Court on the next date of hearing i.e. on

07.03.2022.

List on 07.03.2022.

Till then the petitioner shall not be arrested.

(FARJAND ALI),J

Mohita /210

Powered by TCPDF (www.tcpdf.org)