Shrichand Son Of Shri Sarjeevan vs State Of Rajasthan (2023:Rj-Jp:40593)
2023 Latest Caselaw 6820 Raj/2

Rajasthan High Court

Shrichand Son Of Shri Sarjeevan vs State Of Rajasthan (2023:Rj-Jp:40593) on 19 December, 2023

Author: Sameer Jain

Bench: Sameer Jain

[2023:RJ-JP:40593]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

          S.B. Criminal Miscellaneous (Petition) No. 6334/2023

Shrichand Son Of Shri Sarjeevan, R/o User Nadbai Bharatpur,
Rajasthan.
                                                                 ....Accused-Petitioner
                                          Versus
1.        State      Of     Rajasthan,         Through         The     Learned   Public
          Prosecutor.

.....Respondent

2. Jeetendra Singh Son Of Shri Bharat Sing, R/o Ward. 9, User, Nadbai Bharatpur Rajasthan.

                                                                       ----Complainant


For Petitioner(s)               :     Mr. Ajay Singh
For State                       :     Mr. Sher Singh Mehla, PP
For Complainant                 :     Mr. Rahul Agrawal



                  HON'BLE MR. JUSTICE SAMEER JAIN

                                           Order

19/12/2023

1. Present petition is filed under Section 482 Cr.P.C. for

quashing of the FIR No.395/2023 registered at Police Station

Nadbai, District Bharatpur for the offences u/s 143, 323, 341, 504

of IPC.

2. It is jointly submitted by learned counsel for the petitioner

and learned counsel for the complainant that since the parties

have resolved their inter-se dispute by way of a compromise, no

useful purpose would be served by proceeding with the

investigation and/or prosecution in pursuance to the aforesaid FIR.

3. Considering that the parties have amicably resolved their

dispute by way of compromise, which is on record, this Court is

[2023:RJ-JP:40593] (2 of 2) [CRLMP-6334/2023]

inclined to quash the impugned FIR, in light of Apex Court

judgments of Gian Singh Vs. State of Punjab & Anr., reported

in 2012 Cr.L.J. (SC) 4934 and Dimpey Gujral Vs. Union

Territory through Administrator, U.T. Chandigarh & Ors.,

reported in 2013 Cr.L.J. (SC) 520.

4. Consequently, the FIR No. 395/2023 registered at Police

Station Nadbai, District Bharatpur is quashed and set aside.

5. Accordingly, the present petition stands disposed of in light of

the compromise arrived at between the parties.

(SAMEER JAIN),J

DEEPAK/Garima/768

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