Deepanshu Vagela vs State Of Rajasthan
2022 Latest Caselaw 22 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6971/2021 Deepanshu Vagela S/o Sh. Dharmendra Vagela, Aged About 26 Years, R/o Vagela Bhawan, Shivgarh, District Ratlam (M.p.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Anjali W/o Deepanshu Vaghela, D/o Kamlesh Tailor, At Present R/o Areapati Road, Keshav Maghav Nagar, Pratapgarh (Raj.)

----Respondents

For Petitioner : Mr. Vishan Das Vaishnav For Respondent No.1 : Mr. SK Bhati, PP For Respondent No.2 : Mr. Priyansh Arora

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 03/01/2022

Learned counsel for the petitioner has submitted that as the

matter has been compromised between the petitioner and the

complainant-respondent No.2, the impugned FIR regarding the

harassment and cruelty may kindly be quashed.

Learned counsel appearing for the respondent No.2 has also

verified the factum of compromise arrived at between the parties.

In view of the above, the petitioner and the respondent No.2

are directed to appear before the Investigating Officer on or

before 10.01.2022 and informed him/her about the factum of

compromise arrived at between them. The Investigating Officer

shall verify the factum of compromise arrived at between them

and submit the factual report on the next date of hearing.

List on 14.01.2022.

(VIJAY BISHNOI),J Surabhii/102-

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