Modulal S/O Late Parsa @ Parasram vs State Of Rajasthan
2022 Latest Caselaw 89 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 5627/2020

1.     Modulal S/o Late Parsa @ Parasram, Aged About 62
       Years, R/o Poti Kuan Nanta Thana, Kunhadi, Kota Raj.
2.     Mannibai W/o Durgashankar Saini D/o Late Shri Parsa @
       Parasram, Aged About 75 Years, R/o Power House Near
       Mataji Mandir, Khai Road, Nayapura Thana Tehsil Ladpura
       Kota Raj.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through PP
2.     Shri Mukesh Kumar Saini S/o Laxminarayan Saini, Aged
       About 37 Years, R/o Bhuriya Near Ganesh Ji Mandir Nanta
       Police Station Kota.
                                                                ----Respondents

For Petitioner(s) : Mr. Abhishek Bhardwaj through Vc For Respondent(s) : Mr. Arvind Kumar, PP Mr. S.K. Laddha through VC

HON'BLE MR. JUSTICE FARJAND ALI

Order

05/01/2022

1. The instant criminal Miscellaneous petition has been filed

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

Report No.358/2019 registered at Police Station Nayapura, Kota

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

(2 of 2) [CRLMP-5627/2020]

petitioners be quashed in view of the compromise between the

parties.

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 said First Information

Report mentioned above, qua the petitioners, is hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J

SAHIL SONI /142

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