Dinesh Kumar Singh Son Of Shri Ram ... vs State Of Rajasthan
2022 Latest Caselaw 133 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 6417/2021

1.     Dinesh Kumar Singh Son Of Shri Ram Raksha Singh, Aged
       About 51 Years, Resident Of G 8/2, Prime Rose Society,
       Sector-15, Kharghar , Police Station Kharghar, Navi
       Mumbai, District Raigarh, Maharashtra.
2.     Uddhav Poddar Son Of Shri Gaurishankar Poddar, Aged
       About 40 Years, Resident Of House No. E-504, Greater
       Kailash Part-2, Police Station Chitranjan Park, New Delhi (
       South).
3.     Madan Gopal Gattani Son Of Shri Merudan Gattani, Aged
       About 69 Years, Resident Of House No. 2/22, Sarvosapri
       Vihar,    Hojkhas,       Police      Station       Hojkhas,      New    Delhi
       (South).
4.     Ashok Tahelani Son Of Shri P.d Tahelani, Aged About 59
       Years, Resident Of House No. 376, Mandakani Enclave,
       Alaknanda Kalkaji, Police Station Chitranjan Park, New
       Delhi ( South).
                                                                      ----Petitioners
                                     Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Dinesh       Kumar       Sharma       Son      Of     Shri     Radheyshyam
       Sharma, Aged About 35 Years, Office At 635, 6 th Floor,
       Jaipur Electronic Mall, Riddhi Siddhi Circle, Gopalpura
       Bypass, Jaipur Presently Residing At 401 A, Manglam
       Arparn,      Patrakar      Colony,       Police      Station     Mansarovar,
       Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Rahul Joshi, Adv. Through V.C. For Respondent(s) : Mr. Arvind Kumar, PP Mr. Mohammad Jubeir, Adv.

through V.C.

HON'BLE MR. JUSTICE FARJAND ALI Order

06/01/2022

1. Instant criminal Miscellaneous petition has been filed under

Section 482 Cr.P.C. for quashing of the First Information Report

(2 of 2) [CRLMP-6417/2021]

No.0533/2021 registered at Police Station Shipra Path, District

Jaipur City (South), Rajasthan for offences under Sections 420,

406, 504 and 379 of IPC.

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

have settled their dispute by way of compromise. Counsel relied

upon the judgment passed by the Hon'ble Supreme Court in the

matter of Gian Singh Vs. State of Punjab & Anr. reported in

2012(10) SCC 303 and prayed that the FIR pending against the

petitioner be quashed in view of the compromise between the

parties.

3. Learned counsel for the complainant-respondent appearing

through Video Conferencing and admitted the fact of compromise

between the parties.

4. Learned Public Prosecutor has opposed the petition.

5. Considering the facts and circumstances of the present case

and the fact that the parties have settled their dispute by way of

compromise and also following the judgment passed by the

Hon'ble Supreme Court in the matter of Gian Singh (supra), the

criminal misc. petition is allowed and the entire proceedings in

connection with the said First Information Report No.0533/2021

registered at Police Station Shipra Path, District Jaipur City

(South) and all consequential proceedings, qua the petitioners,

are hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

Aks/-41

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