Shanti Lal Maru vs State Of Rajasthan
2022 Latest Caselaw 2754 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7054/2021

1. Shanti Lal Maru S/o Sh. Sardar Mal Maru, Aged About 66 Years, 13-14, Bhanbagh, New Fatehpura, Udaipur.

2. Piyush S/o Shanti Lal Maru, Aged About 38 Years, 13-14, Bhanbagh, New Fatehpura, Udaipur.

3. Chirag S/o Shanti Lal Maru, Aged About 33 Years, 13-14, Bhanbagh, New Fatehpura, Udaipur.

4. Vijay S/o Choga Lal, Aged About 45 Years, Rajdeep, Sukhadiya Circle, Udaipur.

5. Sanjay S/o Chhoga Lal Ji, Aged About 40 Years, Rajdeep, Sukhadiya Circle, Udaipur.

6. Rajesh S/o Chhoga Lal Ji, Aged About 35 Years, Rajdeep, Sukhadiya Circle, Udaipur.

7. Smt. Sadhna Mehta W/o Bhagwati Lal Mehta, Aged About 65 Years, Floora Complex, 48, Bhuwana, Udaipur.

8. Bhagwati Lal Mehta S/o Jagannath Ji Mehta, Aged About 66 Years, Floora Complex, 48, Bhuwana, Udaipur.

9. Ritik S/o Dr. Hemraj Solanki, Aged About 48 Years, Dewali, Udaipur.

10. Rajendra Singh S/o Shambhu Singh, Aged About 27 Years, Chitrakoot Nagar, Udaipur.

11. Manjur Ahmad S/o Noor Mohammad, Aged About 40 Years, 80 Feet Road, Sajjan Nagar, Udaipur.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Paras Gameti S/o Bherulal, Paniyo Ki Magri, Bhuwana, Sukher, Udaipur.

----Respondents

For Petitioner(s) : Mr. Deepak Menaria Mr. Hemant Ballani For Respondent(s) : Mr. Laxman Solanki, PP For Complainant(s) : Ms. Priyanka Borana

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

17/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been preferred on behalf of the petitioners with a prayer for

(2 of 2) [CRLMP-7054/2021]

quashing the FIR No.627/2021 lodged at Police Station Sukher,

District Udaipur on the basis of compromise arrived at between

the parties.

Learned counsel for the petitioners has submitted that the

parties have already entered into compromise. It is also submitted

that the civil suit filed on behalf of the respondent No.2 has

already been dismissed by the Additional Senior Civil Judge No.1,

Udaipur vide judgment and decree dated 07.01.2022.

Learned counsel for the respondent No.2 has also verified

that the parties have settled their dispute amicably and the

respondent No.2 has no objection if the impugned FIR is quashed

on the basis of compromise arrived at between the parties.

In view of the above, I deem it appropriate to direct the

petitioners as well as the complainant-respondent No.2 to appear

before the Investigating Officer on or before 25.02.2022 and

apprise him about the factum of compromise arrived at between

the parties in the above-referred FIR.

The Investigating Officer shall verify the factum of

compromise arrived at between the parties and, thereafter, furnish

the factual report before this Court on the next date of hearing.

Put up on 07.03.2022.

Till next date, no coercive action shall be taken against the

petitioners.

(VIJAY BISHNOI),J 52-Arun/-

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