Ajayraj S/O Sh. Sayarraj vs State Of Rajasthan
2023 Latest Caselaw 3155 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

       S.B. Criminal Miscellaneous (Petition) No. 4480/2023

 Ajayraj S/o Sh. Sayarraj, Aged About 35 Years, R/o A-4 Pearl
 Ananda Delwara Road Beawar Distt. Ajmer (Rajasthan).
                                                                    ----Petitioner
                                    Versus
 1.     State Of Rajasthan, Through Public Prosecutor.
 2.     Pradeep Kumar S/o Pushkar Narain Panwar, R/o Meera
        Colony Near Stand Chandraverdai Nagar, Ramganj, Ajmer.
                                                                 ----Respondents

For Petitioner(s)         :     Mr. G.S. Sodhi
For Respondent(s)         :     Mr. Atul Sharma, PP
                                Mr. Chandra Shekhar for complainant



         HON'BLE MR. JUSTICE ANIL KUMAR UPMAN

                          Judgment / Order

04/08/2023

1. Both petitioner and complainant are present in person. They

have been duly identified by their respective counsel.

2. By way of this criminal misc. petition under Section 482 of

the Code of Criminal Procedure, the accused-petitioner has

approached this Court with a prayer to quash the FIR

No.264/2023 registered at Police Station Ramganj, Ajmer for the

offences punishable under Sections 323, 341, 392 & 34 IPC.

2. Learned counsel for the petitioner submits that during

pendency of the investigation, the petitioner has entered into a

compromise with the complainant. He submits that it was an

accident plain and simple, which happened on 01.07.2023

However, false allegations of committing offence under Section

392 IPC were levelled while lodging the impugned FIR. He further

(2 of 2) [CRLMP-4480/2023]

submits that the complainant is not inclined to pursue the above

FIR and has no objection, if the impugned FIR is quashed. Copy of

written compromise entered in between the parties has also been

annexed with this petition.

3. Learned Public Prosecutor and learned counsel for the

complainant do not dispute the aforesaid factual position.

4. In view of the aforesaid and considering the submissions

made on behalf of the respective parties; the material made

available for my perusal; considering that the parties have

resolved their dispute and also finding that the present case is

wholly covered by the principle of law laid down by Hon'ble the

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

Anr-reported in 2012 Cr.L.J. (SC) 4934 and in the case of

State of Haryana & Ors. Vs. Choudhary Bhajan Lal & Ors.

[AIR 1992 SC 604], the aforesaid FIR is liable to be quashed in

view of compromise arrived at between the parties.

5. In view of the above, this criminal misc. petition is allowed

and the FIR No.264/2023 registered at Police Station Ramganj,

Ajmer is quashed and set aside. Consequence to follow.

6. The stay application also stands disposed of.

(ANIL KUMAR UPMAN),J

Sudhir Asopa/505

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