Jagdish Prasad Dhaka Son Of Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4602 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 5822/2022

1.     Jagdish Prasad Dhaka Son Of Shri Bhanaram, Aged About
       48 Years, Resident Of Pratap Nagar, Sanganer , District
       Jaipur (Raj).
2.     K.k Yadav ( Krishan Kumar Yadav ) Son Of Shri
       Ghanshyam Yadav, Aged About 49 Years, Resident Of
       Villge Ramchandrapura, District Jaipur (Raj).
3.     Raju Thehat @ Rajendra Prasad Son Of Shri Dhannaram,
       Aged    About    43     Years,      Resident        Of   Ward   No.   05,
       Roopgarh, District Sikar (Raj).
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Public Prosecutor.
2.     Ramcharan Sharma Son Of Shri Gopal Lal Sharma, Aged
       About 57 Years, Resident Of Village Mansarkhedi, Tehsil
       Sanganer, District Jaipur, At Present Administrator Vishnu
       Colonizors Private Limited, Jaipur (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Pradeep Sharma for Mr. K.K.

Bhinda Adv.

For Respondent(s) : Mr. Pankaj Gupta Adv.

Mr. Chandragupt Chopra, PP

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

07/07/2022

This petition is for quashing of FIR No. 137/2022 registered

at Police Station, Bhankrota, District Jaipur (West) for offences

under Section 384 & 120B IPC.

The respondent No. 2 has already appeared and it has been

informed that the parties have reached to a compromise. A written

(2 of 2) [CRLMP-5822/2022]

compromise is already on the record. In the circumstances, the

respondent No. 2 does not want to prosecute.

The parties have relied on the judgment of the Hon'ble

Supreme Court in case of Jayrajsinh Digvijaysinh Rana Rana

vs. State of Gujarat & Anr. Reported in 2012 Cr.L.R. (SC)

743; wherein the compounding of non-compoundable offence was

also allowed in the interest of justice after settlement of dispute

between the parties.

Considering the facts aforesaid, FIR to the extent qua the

petitioners is hereby quashed, the pending proceedings arising out

of the said FIR against the petitioners, is deemed to be quashed

and the petition is allowed to the aforesaid extent.

(BIRENDRA KUMAR),J

ANIL SHARMA /91

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