Saraswati Devi W/O Shri Mahendra ... vs State Of Rajasthan
2022 Latest Caselaw 165 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Criminal Miscellaneous (Petition) No. 449/2021

Saraswati Devi W/o Shri Mahendra Singh Katewa, Aged About 69
Years, R/o Bakhatawar Pura P.s. Bagar Distt. Jhunjhunu.
                                                                     ----Petitioner
                                     Versus
1.         State Of Rajasthan, Through P.p.
2.         Sunita W/o Shri Anil, R/o Bakhatawar Pura P.s. Bagar
           Distt. Jhunjhunu.
                                                                  ----Respondents

For Petitioner(s) : Mr. Satya Bhan Singh through VC For Respondent(s) : Mr. Arvind Kumar, PP Mr. Gajveer Singh Rajawat through VC

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. 135/2015 registered at Police Station Bagar, District

Jhunjhunu for offence under Sections 420, 467, 468, 471 & 120B

IPC.

2. It is submitted by counsel for the petitioner 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.

(2 of 2) [CRLMP-449/2021]

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 petitioner, are hereby

quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

SAHIL SONI /198

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