Muhammad Irfan @ Kalu S/O Shri ... vs State Of Rajasthan
2022 Latest Caselaw 163 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 8296/2021

Muhammad Irfan @ Kalu S/o Shri Muhammad Yusuf, Resident Of
Ward No. 14, Khariya Kua, Mochiwada Chowk Police Thana
Kotwali Sikar, Tehsil And District Sikar Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through P.p.
2.         Imran S/o Shri Hazi Makbul, Resident Of Mohalla Narwan,
           Police Thana Kotwali Sikar, Tehsil And District Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Hardik Mishra, 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.318/2021 registered at Police Station Kotwali, Sikar for

offence under Sections 341, 323, 506, 34 and 308 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.

3. Learned counsel for the complainant-respondent is present

(2 of 2) [CRLMP-8296/2021]

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 petitioner, are hereby

quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

PREETI VALECHA /134

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