Ashok Kumar vs State Of Rajasthan (2023:Rj-Jd:40742)
2023 Latest Caselaw 10071 Raj

Rajasthan High Court - Jodhpur

Ashok Kumar vs State Of Rajasthan (2023:Rj-Jd:40742) on 24 November, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:40742]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 6111/2023

Ashok Kumar S/o Shiv Bhagwan, Aged About 55 Years, R/o
Paladi, P.s. Laxmangarh, Dist. Sikar, At Present R/o Bhakra
Colony Khanpur, P.s. Jaswantgarh, Dist. Nagaur.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Anil Kumar S/o Noranglal, R/o Ward No. 27 Near Blood
         Bank, Sujangarh, Dist. Churu.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Pankaj Gupta
For Respondent(s)          :     Mr. S.K. Bhati, PP



                HON'BLE MR. JUSTICE FARJAND ALI

Order

24/11/2023

1. The instant criminal miscellaneous petition has been filed

under Section 482 of the Cr.P.C. seeking quashing of the

proceedings of Criminal Case No.271/2017 pending in the Court of

learned ACJM, Sujangarh, District Churu arising out of FIR

No.318/2014 registered at the Police Station Sujangarh, District

Churu for the offences under Sections 467, 468, 471 and 120-B of

the IPC.

2. It is submitted by counsel for the petitioner that the parties

have settled their dispute by way of compromise. The said

compromise was submitted in the trial court, however, the learned

trial court has verified the same only upto the extent of Section

420 of the IPC. Learned counsel has relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of Gian

[2023:RJ-JD:40742] (2 of 2) [CRLMP-6111/2023]

Singh Vs. State of Punjab & Anr. reported in 2012(10) SCC

303 and prayed that the criminal proceedings against the

petitioner be quashed in view of the compromise between the

parties.

3. Learned Public Prosecutor has opposed the petition.

4. 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 Criminal Case No.271/2017

pending in the Court of learned ACJM, Sujangarh, District Churu

arising out of FIR No.318/2014 registered at the Police Station

Sujangarh, District Churu and all consequential proceedings, qua

the petitioner, are hereby quashed.

5. The stay application also stands disposed of.

(FARJAND ALI),J 498-Pramod/-

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