Sunil S/O Magniram vs State Of Rajasthan
2022 Latest Caselaw 142 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 7921/2021

1.         Sunil S/o Magniram, R/o Mundelon Ki Dhani Kotadi Thana
           Rupangarh District Ajmer (Raj).
2.         Magniram S/o Mahadev, R/o Mundelon Ki Dhani Kotadi
           Thana Rupangarh District Ajmer (Raj).
                                                                    ----Petitioners
                                     Versus
1.         State Of Rajasthan, Trhough Public Prosecutor.
2.         Smt. Nandu Devi W/o Sunil Jat D/o Motiram, R/o Village
           Junda Police Station Rupangarh District Ajmer (Raj).
                                                                  ----Respondents

For Petitioner(s) : Mr. Dushyant Naruka, through VC. For Respondent(s) : Mr. Aniket Sharma, for Complainant, through VC.

Mr. Mukesh Sheoran, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Order

06/01/2022

1. The instant criminal Miscellaneous petition has been filed

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

Report No.96/2015registered at Police Station Rupnagar, Ajmer for

offence under Sections 498A, 406 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

petitioners be quashed in view of the compromise between the

parties.

(2 of 2) [CRLMP-7921/2021]

3. The respondent No.2 (complainant) along with his counsel is

present in the court 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 said First Information

Report mentioned above, qua the petitioner, is hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

PREETI VALECHA /64

Powered by TCPDF (www.tcpdf.org)