Teju Puri S/O Pratap Puri vs State Of Rajasthan
2022 Latest Caselaw 4337 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 5466/2022

Teju Puri S/o Pratap Puri, Aged About 52 Years, R/o UGAIss, P.S.
Kekri Sadar, District Ajmer, Rajasthan.
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through P.P.
2.     Raghunath S/o Pratap Puri, Aged About 60 Years, R/o
       UGAI, P.S. Kekri Sadar, District Ajmer, Rajasthan.
3.     Lalaram S/o Pratap Puri, Aged About 45 Years, R/o UGAI,
       P.S. Kekri Sadar, District Ajmer, Rajasthan.
4.     Smt. Pinki W/o Lalaram Puri, Aged About 30 Years, R/o
       UGAI, P.S. Kekri Sadar, District Ajmer, Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Pradeep Sharma For State : Mr. Chandragupt Chopra, PP For Respondent(s) Mr. Atar Singh

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

30/06/2022

This petition is for quashing of FIR No.99/2022 registered at

Police Station Kekri Sadar, District Ajmer for the offence under

Sections 341, 323 and 308 of IPC. Prayer for quashing of the FIR

is on the ground of compromise between the parties as the parties

belong to the same family.

Complainant is present in the Court and submits that the

parties have entered into compromise.

Submission is that though Section 308 of IPC is not

compoundable, however, considering the nature of allegation, a

Bench of this Court in another matter allowed quashing of FIR

(2 of 2) [CRLMP-5466/2022]

under Section 308 of IPC considering the judgment of Hon'ble

Supreme Court in the case of Gian Singh Vs. State of Punjab

[(2012) 10 SCC 303].

In the aforesaid circumstance, continuance of the

proceedings would be an abuse to the process of law. Hence, the

impugned FIR and subsequent proceedings are hereby quashed

and the petition stands allowed.

Pending application, if any, stands disposed of.

(BIRENDRA KUMAR),J

Sunita/66

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