Ranu Singh vs State Of Rajasthan (2023:Rj-Jd:40730)
2023 Latest Caselaw 10094 Raj

Rajasthan High Court - Jodhpur

Ranu Singh vs State Of Rajasthan (2023:Rj-Jd:40730) on 24 November, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:40730]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7376/2023

1.       Ranu Singh S/o Guman Singh, Aged About 26 Years, B/c
         Rajput,     R/o    Village       Padiyal       Tehsil     Phalodi,   Dist.
         Jodhpur,raj.
2.       Swaroop Singh S/o Guman Singh, Aged About 25 Years,
         B/c Rajput R/o Village Padiyal, Tehsil Phalodi, Dist.
         Jodhpur,raj.
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Bhanwar Lal S/o Ghevar Ram, B/c Meghwal, R/o Artiya
         Kalla, P.s. Bhopalgarh, Dist. Jodhpur,raj.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Ritu Raj Singh Bhati
For Respondent(s)          :     Mr. S.K. Bhati, PP
                                 Mr. Om Singh Rathore



                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

proceeding in Sessions Case No.252/2017 (State Vs. Ranu

Singh & Anr.) pending before the learned Special Judge, SC/ST

(Prevention of Atrocities) Act Cases, Jodhpur for the offences

under Sections 341, 323, 354/34 of the IPC and Sections 3(1)(R)

(S) and 3(2)(VA) of the SC/ST Act.

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

[2023:RJ-JD:40730] (2 of 2) [CRLMP-7376/2023]

Court in the matter of Gian Singh Vs. State of Punjab & Anr.

reported in 2012(10) SCC 303 and prayed that the proceeding in

Sessions Case No.252/2017 (State Vs. Ranu Singh & Anr.)

pending before the learned Special Judge, SC/ST (Prevention of

Atrocities) Act Cases, Jodhpur pending 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 of the proceeding in Sessions

Case No.252/2017 (State Vs. Ranu Singh & Anr.) pending

before the learned Special Judge, SC/ST (Prevention of Atrocities)

Act Cases, Jodhpur 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 sessions case number

mentioned above and all consequential proceedings, qua the

petitioners, are hereby quashed.

(FARJAND ALI),J 532-divya/-

Powered by TCPDF (www.tcpdf.org)