Jitendra Chaudhary S/O Chob Singh ... vs State Of Rajasthan (2023:Rj-Jp:40599)
2023 Latest Caselaw 6822 Raj/2

Rajasthan High Court

Jitendra Chaudhary S/O Chob Singh ... vs State Of Rajasthan (2023:Rj-Jp:40599) on 19 December, 2023

Author: Sameer Jain

Bench: Sameer Jain

[2023:RJ-JP:40599]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 7180/2023

Jitendra Chaudhary S/o Chob Singh Chaudhary, Aged About 38
Years, R/o Gf-44, JDA Colony, Royalty Marg, Jhalana Doongri,
Police Station Gandhi Nagar, Jaipur 302004
                                                            ----Petitioner/Accused
                                       Versus
1.       State Of Rajasthan, Through P.P
                                                                      ....Respondent
2.       Shankarlal Prajapat S/o Bhivaram Prajapat, Aged about
         36    years,    R/o     Kumharo          Ki    Dhani,      Village   Mundla,
         Bhutpuriya, Tehsil And District Dausa.
                                                   .....Respondent/Complainant
3.       Ramjilal Prajapat S/o Bhivaram Prajapat, Aged About 32
         Years, R/o Kumharo Ki Dhani, Village Mundla, Bhutpuriya,
         Tehsil And District Dausa.
                                                            ----Respondent/Victim


For Petitioner(s)            :     Mr. Rudraksh Sharma
For State                    :     Mr. Sher Singh Mehla, PP
For Complainant              :     Mr. Ripunjay Sharma



                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.651/2014 registered at Police Station Bajaj

Nagar, District Jaipur City (East) for the offences u/s 279, 337,

338 of IPC and Section 134/187 of Motor Vehicles Act.

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

and learned counsel for the complainant that since the parties

have resolved their matrimonial dispute by way of a compromise,

[2023:RJ-JP:40599] (2 of 2) [CRLMP-7180/2023]

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

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. 651/2014 registered at Police

Station Bajaj Nagar, District Jaipur City (East) 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/842

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