Virendra Singh S/O Shri Chotu ... vs State Of Rajasthan
2022 Latest Caselaw 90 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8516/2021

1.     Virendra Singh S/o Shri Chotu Singh, Aged About 29
       Years, Resident Of Village Dadiya, Police Station Dadiya,
       District Sikar Now Reside At Bhagat Singh Colony, Near
       Tagore School, Nawalgarh Road Sikar, Police Station
       Udhyog Nagar, Sikar (Rajasthan).
2.     Smt. Santosh W/o Shri Chotu Singh, Aged About 59
       Years, Resident Of Village Dadiya, Police Station Dadiya,
       District Sikar Now Reside At Bhagat Singh Colony, Near
       Tagore School, Nawalgarh Road Sikar, Police Station
       Udhyog Nagar, Sikar (Rajasthan).
3.     Shri Chotu Singh S/o Moti Ram, Aged About 58 Years,
       Resident Of Village Dadiya, Police Station Dadiya, District
       Sikar Now Reside At Bhagat Singh Colony, Near Tagore
       School, Nawalgarh Road Sikar, Police Station Udhyog
       Nagar, Sikar (Rajasthan).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Smt. Rajeshwari W/o Shri Virendra Singh, Resident Of
       Village Gokulpura, Police Station Udhyog Nagar, District
       Sikar (Rajasthan).
                                                                ----Respondents

For Petitioner(s) : Mr. Deepak Soni through VC For Respondent(s) : Mr. Arvind Kumar, PP Mr. Dev Prakash Sharma 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.753/2019 registered at Police Station Udhyog Nagar,

(2 of 2) [CRLMP-8516/2021]

Sikar for offence under Sections 498A, 406, 323, 506, 504, 354,

354(a), 354(b) & 377 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

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 /94

Powered by TCPDF (www.tcpdf.org)