Gyanchand Gurjar S/O Shri Ramdev ... vs State Of Rajasthan
2022 Latest Caselaw 161 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8511/2021

1.         Gyanchand Gurjar S/o Shri Ramdev Gurjar, Aged About
           34 Years, Resident Of Gurjaro Ki Dhani, Gram Thikariya,
           Jaipur (Rajasthan).
2.         Kanta Devi W/o Gyanchand Gurjar, Resident Of Gurjaro Ki
           Dhani, Gram Thikariya, Jaipur (Rajasthan).
                                                                    ----Petitioners
                                     Versus
1.         State Of Rajasthan, Through Public Prosecutor.
2.         Shyoji Lal Gurjar S/o Late Shree Hazari Gurjar, Aged
           About 50 Years, Resident Of Plot No. 90, Antrik Vatika,
           Nirmal House Dhawas, Jaipur, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Deepak Chauhan, through VC. For Respondent(s) : Mr. Arvind Kumar, PP.

HON'BLE MR. JUSTICE FARJAND ALI

Order

07/01/2022

1. The instant criminal Miscellaneous petition has been filed

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

Report No.846/2021 registered at Police Station Muhana, Jaipur

City (South) for offence under Sections 304, 379, 34 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-8511/2021]

3. Learned counsel for the complainant-respondent is present

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 mentioned above

and all consequential proceedings, qua the petitioners, are hereby

quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

PREETI VALECHA /145

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