Jitendra Sharma S/O Shri Hukum ... vs State Of Rajasthan
2022 Latest Caselaw 6442 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 8689/2022

Jitendra Sharma S/o Shri Hukum Chand Sharma, Aged About 39
Years, R/o House No. 13, Shankar Dham, Vijaypura, Jamdoli,
Agra Road, Jaipur (Raj).
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor.
2.       Zuber S/o Shri Salem, Aged About 55 Years, R/o 646,
         Vijay Nagar-A, Bagrana, Post Kanota, Agra Road, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Mamoon Khalid for Ms. Sunita Pareek For State : Mr. Laxman Meena, PP For Respondent No.2 Mr. Adhiraj Modi for Mr. Shubham Kumar Sharma

HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 29/09/2022

Heard the parties.

This petition is for quashing of the FIR No.0277/2022

registered at Police Station Jaisinghpura Khor, Jaipur City (North)

for offences under Sections 420, 406, 467, 468, 471 and 120-B

IPC.

The dispute between the parties is of private nature. The

case is covered by the judgment in the case of Gian Singh Vs.

State of Punjab & Anr. reported in (2012) 10 SCC 303.

The respondent No.2 is physically present in the Court and

submits that the parties have entered into compromise.

After compromise, continuance of criminal proceedings would

amount to abuse of the process of law.

(2 of 2) [CRLMP-8689/2022]

Hence, FIR and subsequent proceedings arising out of the

FIR stands quashed and petition stands allowed.

Pending application, if any, stands disposed of.

(BIRENDRA KUMAR),J

Sunita/46

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