Shivraj Singh vs State Of Rajasthan (2023:Rj-Jd:40265)
2023 Latest Caselaw 10003 Raj

Rajasthan High Court - Jodhpur

Shivraj Singh vs State Of Rajasthan (2023:Rj-Jd:40265) on 22 November, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:40265]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
                S.B. Criminal Misc(Pet.) No. 7247/2023

1.       Shivraj Singh S/o Shri Rama Kishan, Aged About 23
         Years,      R/o   Jambhshwar           Nagar,      P.s.   Lohawat,    Dist.
         Jodhpur,raj.
2.       Rama Kishan S/o Shri Bhera Ram, Aged About 56 Years,
         R/o Jambhshwar Nagar, P.s. Lohawat, Dist. Jodhpur,raj.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Suaa W/o Shivraj Singh, R/o Jambhshwar Nagar, P.s.
         Lohawat, Dist. Jodhpur,raj.
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Jaswant Singh Bhati for
                                  Mr. P.R. Mehta
For Respondent(s)           :     Mr. Shrawan Bishnoi, PP
For Complainant             :     Mr. Rahul Sharma



                HON'BLE MR. JUSTICE FARJAND ALI

Order

22/11/2023

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.326/2023 registered at the Police Station

Lohawat for the offences under Sections 323, 341, 328 & 498 of

IPC.

2. It is submitted by counsel for the petitioners 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

[2023:RJ-JD:40265] (2 of 2) [CRLMP-7247/2023]

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

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 935-Samvedana/-

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