Sujoy Bhatnagar Son Of Shri Sks ... vs State Of Rajasthan
2022 Latest Caselaw 7013 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

     S.B. Criminal Miscellaneous (Petition) No. 5517/2022

1.         Sujoy Bhatnagar Son Of Shri Sks Bhatnagar, Aged About
           56 Years, Resident Of 8/4 Shanti Niketan, New Delhi
           110021.
2.         Mrs. Shela Bhatnagar Wife Of Shri Sujoy Bhatnagar, Aged
           About 51 Years, Resident Of 8/4 Shanti Niketan, New
           Delhi 110021.
                                                                    ----Petitioners
                                     Versus
1.         State Of Rajasthan, Through Public Prosecutor.
2.         Sarvesh Pal Sahgal Son Of Shri Krishan Lal, Resident Of
           27, Onkar Nagar, Civil Lines, Ajmer (Raj.).
                                                                  ----Respondents

For Petitioner(s) : Mr. Dinesh Yadav with Mr. Paras Choudhry For Respondent(s) : Mr. K.K. Jain For State : Mr. Atul Sharma, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

04/11/2022

1. Petitioners have preferred the present Criminal Misc. Petition

for quashing of F.I.R. No.132/2021 registered at Police Station

Kotwali, Ajmer on 23.09.2021.

2. It is contended by counsel for the parties that parties have

amicably settled the dispute. The dispute pertains to certain

original shares which went missing. The memorandum of

understanding has arrived at between the parties. As per

memorandum of understanding the complainant has agreed to

apply before the High Court for quashing of F.I.R.

(2 of 2) [CRLMP-5517/2022]

3. Complainant is present in person before the Court. He has

stated that shares still stand in his name and the petitioners have

entered into a memorandum of understanding that they will not

claim the shares and they have given no objection to the issuance

of the shares in D-mat form to the complainant.

4. I have considered the contentions.

5. In view of the fact that parties have amicably settled the

dispute, it would be a futile exercise to continue with the

proceedings which are pending in F.I.R. No.132/2021, hence, this

Court deems it proper to allow the present Criminal Misc. Petition.

6. Accordingly, present Criminal Misc. Petition is allowed. F.I.R.

No.132/2021 registered with Police Station Kotwali, Ajmer on

23.09.2021 is quashed and set aside.

(PANKAJ BHANDARI),J

ARTI SHARMA /5

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