Ramesh Vaishnav vs State Of Rajasthan
2022 Latest Caselaw 579 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 65/2022

1. Ramesh Vaishnav S/o Lt. Tarachand, Aged About 45 Years, Mandwada Khalsa Teh. Pindwara Dist. Sirohi Rajasthan At Present Darwaja No. 13-01-66 Sneha Apartment Old Andra Bank Ganjaaredigudam Dist. West Godawari (Andra-Pradesh).

2. Manish Bhati S/o Gulab Ram Bhati, Aged About 33 Years, Bhatiyo Ka Vas Gudiya Teh. Sumerpur Dist. Pali Rajasthan.

3. Mukkar Ali S/o Kasam Khan Ji, Aged About 36 Years, Jujani Bus Stand Bhinmal Teh. Bhinmal, Dist. Jalore, Rajasthan.

4. Abdul Hamild S/o Taj Mohd., Aged About 42 Years, Dhoravas Village Takhatgarh Teh. Sumerpur Dist. Pali, Rajasthan.

5. Rajendra Kumar S/o Fularam Ji, Aged About 33 Years, Main Road Takhatgarh Teh. Sumerpur Dist. Pali, Rajasthan.

6. Hitesh Kumar S/o Sh. Fularam, Aged About 31 Years, Main Road Takhatgarh Teh. Sumerpur Dist. Pali, Rajasthan.

7. Ganpat Singh S/o Sh. Chandidan, Aged About 50 Years, Patwar Bhawan Bhorda Teh. Sumerpur Dist. Pali Rajasthan.

8. Deepa Ram @ Deelip Kumar S/o Sh. Chetan Das, Aged About 46 Years, H.no. 110 Br Complex Kalashiguda Sikandrabad Dist. Haidrabad (Telangana)

9. Chaturbhuj S/o Sh. Sohan Das, Aged About 34 Years, Kamra No. 6 R.b Mane Chaul Vittal Mandir Boriwali Dist. Mumbai Maharastra.

10. Vipul Kumar S/o Sh. Juharmal Ji, Aged About 27 Years, Sonharo Ka Vas Pawa Teh. Sumerpur, Dist. Pali, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Pp

2. Jitendra Kumar S/o Babulal Ji, Aged About 38 Years, Santo Ka Vas Village Pawa Teh. Sumerpur, Dist. Pali,

(2 of 2) [CRLMP-65/2022]

Rajasthan.

----Respondents

For Petitioner(s) : Mr. Ripudaman Singh (through VC) For Respondent(s) : Mr. Mahipal Bishnoi, PP Mr. Surendra Choudhary, for Complainant (through VC)

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 11/01/2022

This criminal misc. petition under Section 482 CrPC is filed by

the petitioners for quashing the FIR No.137/2021 of Police Station

Takhatgarh, District Pali.

Learned counsel for the petitioners as well as learned

counsel for the respondent No.2 have submitted that the parties

have entered into compromise and on the basis of the same, the

impugned FIR may be quashed.

Be that as it may, the petitioners and the complainant are

directed to appear before the Investigating Officer on or before

02.02.2022 and produce the compromise deed. The Investigating

Officer shall verify the compromise deed and place the same

before this Court on the next date of hearing.

Learned Public Prosecutor may procure the factual report

from the Investigating Officer.

Put up on 10.02.2022.

Till next date, no coercive action shall be taken against the

petitioners in connection with FIR No.137/2021 of Police Station

Takhatgarh, District Pali.

(VIJAY BISHNOI),J

47-mohit/-

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