Pramod Jain S/O Shri Vimal Kumar ... vs State Of Rajasthan
2022 Latest Caselaw 6444 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

      S.B. Criminal Miscellaneous (Petition) No. 8693/2022

1.     Pramod Jain S/o Shri Vimal Kumar Jain, Aged About 31
       Years, R/o House No. 8, G-2, Prathviraj Nagar, Maharani
       Farm, Durgapura, Police Station Shipra Path, Jaipur (Raj).
2.     Prathviraj Gurjar S/o Shri Raghuvar Dayal Gurjar, Aged
       About 37 Years, R/o Charnon Ki Dhani, Chomukha, Police
       Station Jamwaramgarh, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through P.p.
2.     Smt. Mona Kanwar W/o Srhi Govind Singh Rathore D/o
       Shri Chhotu Singh, Aged About 28 Years, R/o 154B,
       Shankar Nagar, Tempo Stand, Brahampuri, Police Station
       Brahampuri, Jaipur (Raj).
3.     Chhotu Singh S/o Shri Moolsingh Rajawat, Aged About 65
       Years, R/o 376-A, Chhipiwada, Opposite Lal Maharaj Ki
       Bagichi, Amer Road, Police Station Brahampuri, Jaipur
       (Raj).
                                                                ----Respondents

For Petitioner(s) : Mr. Karma Veer For State : Mr. Laxman Meena, PP For Respondent(s) Mr. Vijay Poonia

HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

29/09/2022

Heard the parties.

This petition is for quashing of the FIR No.0147/2022

registered at Police Station Brahampuri, Jaipur City (North) for

offences under Sections 341, 323, 354, 379, 143 and 436 IPC.

(2 of 2) [CRLMP-8693/2022]

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.

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/50

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