Mohammad Bilal vs State Of Rajasthan
2023 Latest Caselaw 10782 Raj

Rajasthan High Court - Jodhpur

Mohammad Bilal vs State Of Rajasthan on 15 December, 2023

Author: Farjand Ali

Bench: Farjand Ali

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                  S.B. Criminal Misc(Pet.) No. 7518/2023

Mohammad Bilal S/o Akram Khan, Aged About 21 Years, R/o
Shekh Ji Ki Pol Ke Piche, Laykan Mohalla, Jodhpur, Dist. Jodhpur
(Raj.)
                                                                      ----Petitioner
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Ankit Prajapat S/o Gordhan Prajapat, B/c Prajapat, R/o
         Kumharo Ki Gali, Katla Bazar, Jodhpur, Dist. Jodhpur
         (Raj.)
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Ritu Raj Singh Bhati.
For Respondent(s)           :     Mr. Mahipal Bishnoi, PP.
                                  Mr. Khet Singh Rajpurohit.



              HON'BLE MR. JUSTICE FARJAND ALI

Order

15/12/2023

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.22/2022 registered at the Station House

Officer, Police Station Sadar Kotwali, District Jodhpur for the

offences under Sections 323, 341, 147 and 149 of the 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 Criminal

regular Case No. 9874/2022 (State Vs. Akram Khan & Ors.)

pending in the Court of Metropolitan Magistrate No. 3, Jodhpur

(2 of 2) [CRLMP-7518/2023]

Metro against the petitioner 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

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, is hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J 591-sumer/-

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