Wasim Khan vs State Of Rajasthan (2023:Rj-Jd:43265)
2023 Latest Caselaw 10617 Raj

Rajasthan High Court - Jodhpur

Wasim Khan vs State Of Rajasthan (2023:Rj-Jd:43265) on 12 December, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:43265]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7399/2023

Wasim Khan S/o Shri Bundu Khan, Aged About 32 Years, R/o
Behind Asan School Udaimandir, Jodhpur (Rajasthan).
                                                                        ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Manish      Kumar     Bohra       S/o      Madan         Lal   Bohra,    R/o
         Ashapurna Township, Pali Road, Jodhpur.
                                                                   ----Respondents


For Petitioner(s)          :     Mr. Anirudh Purohit
For Respondent(s)          :     Mr. Gaurav Singh, AGA
                                 Mr. Mahaveer Singh



                HON'BLE MR. JUSTICE FARJAND ALI

Order

12/12/2023

1. The instant criminal miscellaneous petition has been filed

under Section 482 of the Cr.P.C. seeking quashing of the First

Information Report No.268/2023 registered at the Police Station

Kotwali, Pali for the offences under Sections 342 & 384 of IPC.

2. It is submitted by counsel for the petitioner that the parties

have settled their dispute by way of compromise. Learned counsel

has relied upon the judgment passed by the Hon'ble Supreme

Court in the matter of Gian Singh Vs. State of Punjab & Anr.

reported in 2012(10) SCC 303 and prayed that the FIR pending

against the petitioners be quashed in view of the compromise

between the parties.

3. Learned counsel for the complainant-respondent has admitted

the fact of compromise between the parties and expresses his

[2023:RJ-JD:43265] (2 of 2) [CRLMP-7399/2023]

inclination in favour of quashing of the FIR on the ground of

compromise.

4. Learned Public Prosecutor has opposed the petition.

5. Considering the facts and circumstances of the present case

and the fact that the parties have settled their dispute by way of

compromise and also following the judgment passed by the

Hon'ble Supreme Court in the matter of Gian Singh (supra), the

instant criminal miscellaneous petition is allowed and the entire

proceedings in connection with the First Information Report

mentioned above and all consequential proceedings, qua the

petitioner, are hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI), J.

266-Samvedana/-

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