Ladu Ram vs State Of Rajasthan
2022 Latest Caselaw 1170 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 342/2022

Ladu Ram S/o Chimna Ram, Aged About 44 Years, Godaro Ka Bas, Ramasani Sandwan, Teh. Dist. Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Pooja W/o Pintu Bavari, Malkosani, Teh. Bilara, Dist.

Jodhpur.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Tarun Dhaka, through VC

For Respondent(s)        :     Mr. S.K. Bhati, PP

                               Mr. Thana Ram                    Choudhary    for
                               respondent No.2

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

25/01/2022

This criminal misc. petition under Section 482 CrPC

is filed by the petitioner with a prayer for quashing of the

FIR No.438/2021 of Police Station Bilara, Distt. Jodhpur.

Learned counsel for the petitioner has submitted that

the parties have already entered into a compromise and

the dispute between them has already been settled

amicably.

Learned counsel for the complainant-respondent

No.2 has also admitted that the parties have already

entered into a compromise.

In view of the above, the petitioner as well as the

complainant-respondent No.2 are directed to appear

(2 of 2) [CRLMP-342/2022]

before the I.O. on or before 5.2.2022 and apprise him

regarding the compromise arrived at between the parties.

The I.O. shall verify the factum of compromise

arrived at between the parties and, thereafter, submit a

latest factual report before this Court by the next date of

hearing.

List on 10.2.2022.

Till next date, no coercive action shall be taken

against the petitioner in connection with FIR

No.438/2021 of Police Station Bilara, Distt. Jodhpur.

(VIJAY BISHNOI),J

80-msrathore/-

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