Vajid Parvej vs State Of Rajasthan (2023:Rj-Jd:40869)
2023 Latest Caselaw 10118 Raj

Rajasthan High Court - Jodhpur

Vajid Parvej vs State Of Rajasthan (2023:Rj-Jd:40869) on 28 November, 2023

Author: Sameer Jain

Bench: Sameer Jain

[2023:RJ-JD:40869]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7267/2023

1.       Vajid Parvej S/o Abdul Salim, Aged About 36 Years, B/c
         Muslim R/o 459, Devi Road, Vikas Nagar, Chandna
         Bhakhar, Jodhpur West, Pratap Nagar, Jodhpur City West,
         Jodhpur, Raj.
2.       Abdul Salim S/o Abdul Shakur, Aged About 58 Years, B/c
         Muslim R/o 459, Devi Road, Vikas Nagar, Chandna
         Bhakhar, Jodhpur West, Pratap Nagar, Jodhpur City West,
         Jodhpur, Raj.
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Pp
2.       Smt. Najima D/o Vajid Parvej D/o Abudl Kadir, R/o 60 Gali
         No. 2, Chhipa Nadi, Sanjay C Colony, Pratapnagar,
         Jodhpur City West, Raj.
                                                                      ----Respondents


For Petitioner(s)              :    Mr. Hari Prasad.
For Respondent(s)              :    Mr. Vikram Singh, P.P.
                                    Mr. Vikas Godara.



               HON'BLE MR. JUSTICE SAMEER JAIN

Order

28/11/2023

1. The present petition is filed under Section 482 of CrPC for

quashing entire proceedings in Criminal Case No. 189/2018 (NCV

No. 17579/2018) in connection of FIR No. 211/2018 registered at

PS Mahila Thana, Jodhpur City West for the alleged offence under

Section 498-A and 406 of IPC.

2. Learned counsel for the petitioner submits that the

controversy involved in the present matter is matrimonial in

nature and was an inter se dispute between the parties on account

[2023:RJ-JD:40869] (2 of 2) [CRLMP-7267/2023]

of some misunderstanding. The parties have since resolved their

inter-se dispute and have arrived at a compromise, which is on

record. Therefore, a prayer is made to quash the impugned FIR

and the subsequent proceedings arising out of the same.

3. Learned counsel for the complainant/victim has supported

the submissions made on behalf of the petitioner and has verified

the fact of compromise.

4. Considering that the parties have amicably resolved their

inter-se dispute, this Court is of the opinion that no useful purpose

would be served by continuing with the proceedings arising out of

the impugned FIR, as the alleged offence does not affect the

society at large.

5. In view of the above and considering the Apex Court

judgment of Gian Singh vs. State of Punjab: (2012) 10 SCC

303, this Court is inclined to quash the impugned FIR and the

consequent proceedings.

6. Accordingly, the impugned FIR and the consequent

proceedings are quashed and set aside.

7. The present petition is disposed of in terms of the

compromise arrived at between the parties. Pending

application(s), if any, shall stand disposed of.

(SAMEER JAIN),J 248-Sumit/-

Powered by TCPDF (www.tcpdf.org)