Raju Ram Shiyag vs State Of Rajasthan
2023 Latest Caselaw 10784 Raj

Rajasthan High Court - Jodhpur

Raju Ram Shiyag 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. 7619/2023

Raju Ram Shiyag S/o Dhola Ram, Aged About 47 Years, R/o
Chopasni Housing Board, Jodhpur, (Rajasthan).
                                                                   ----Petitioner
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Smt. Vimlesh Jangid W/o Rameshwar Lal, Aged About 58
       Years, R/o 133/34, Ist Sardarpura A Road, Jodhpur,
       (Raj.).
                                                                ----Respondents


For Petitioner(s)        :     Mr. Sukha Dev.
For Respondent(s)        :     Mr. Mahipal Bishnoi.
                               Mr. Jogendar.



             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.279/2023 registered at the Police Station

Chopasni Housing Board, District Jodhpur City (West) for the

offences under Sections 448 and 379 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 FIR pending

against the petitioner be quashed in view of the compromise

between the parties.

(2 of 2) [CRLMP-7619/2023]

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

petitioners, are hereby quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J 560-sumer/-

Powered by TCPDF (www.tcpdf.org)