Shravan Kumar vs State Of Rajasthan (2023:Rj-Jd:41046)
2023 Latest Caselaw 10125 Raj

Rajasthan High Court - Jodhpur

Shravan Kumar vs State Of Rajasthan (2023:Rj-Jd:41046) on 28 November, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:41046]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7430/2023

Shravan Kumar S/o Gopi Ram, Aged About 40 Years, R/o
Jankidaswala, Tehsil Suratgarh, Dist. Sri Ganganagar.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Aanand Kumar S/o Visavnath, Aged About 42 Years, R/o
         Ward No. 24 Current Ward No. 11, Tehsil Suratgarh, Dist.
         Sriganganagar.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Suryadeep
For Respondent(s)         :     Mr. S.K. Bhati, PP
                                Mr. Mohan Ram Choudhary for the
                                complainant



                HON'BLE MR. JUSTICE FARJAND ALI

Order

28/11/2023

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.249/2023 registered at the Police Station

Suratgarh, District Sri Ganganagar for the offence under Sections

420, 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. 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

against the petitioner be quashed in view of the compromise

between the parties.

[2023:RJ-JD:41046] (2 of 2) [CRLMP-7430/2023]

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. Learned counsel for the petitioner has placed on record a

compromise deed, wherein it is recited that the matter relates to

money transaction and the parties have now settled their dispute

out of the court and agreed that they shall not pursue the cases

registered by them against each other. 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 petitioner, are hereby

quashed.

6. The stay application also stands disposed of.

(FARJAND ALI),J 561-Pramod/-

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