Bhagwanti vs State Of Rajasthan (2023:Rj-Jd:40951)
2023 Latest Caselaw 10150 Raj

Rajasthan High Court - Jodhpur

Bhagwanti vs State Of Rajasthan (2023:Rj-Jd:40951) on 28 November, 2023

Author: Farjand Ali

Bench: Farjand Ali

[2023:RJ-JD:40951]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 7396/2023

1.       Bhagwanti W/o Ray Singh, Aged About 49 Years, R/o
         Kuchander,   Tehsil  Tibbi,  Hanumangarh,    Dist.
         Hanumangarh.
2.       Ray Singh S/o Ramchander, Aged About 37 Years, R/o
         Kuchander,   Tehsil  Tibbi,  Hanumangarh,     Dist.
         Hanumangarh.
3.       Vidhya Devi W/o Ramchander, Aged About 58 Years, R/o
         Kuchander,   Tehsil  Tibbi,   Hanumangarh,      Dist.
         Hanumangarh.
4.       Bhajan Lal S/o Kanaram, Aged About 30 Years, R/o
         Ramgarh, Tehsil Nohar, Dist. Hanumangarh.
5.       Bhupendra Kumar S/o Rajendra Kumar, Aged About 30
         Years, R/o Sector 6, Hanumangarh Junction, Tehsil And
         Dist. Hanumangarh.
6.       Deepak S/o Lalchand, Aged About 27                          Years,   R/o
         Sureshiya, Tehsil And Dist. Hanumangarh.
7.       Krishna D/o Ramchander, Aged About 49 Years, R/o
         Kuchander,   Tehsil Tibbi,  Hanumangarh,    Dist.
         Hanumangarh.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Saykori W/o Late Sh. Premaram, Aged About 93 Years, R/
         o 26 Ssw, Tehsil And Dist. Hanumangarh.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Vinod Sihag
For Respondent(s)         :     Mr. Abhishek Purohit, AGA
                                Mr. Suresh Kumar


                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.430/2023 registered at the Police Station

Hanumangarh Town, District Hanumangarh for the offences under

Sections 420, 406, 467, 468, 471 and 120-B of the IPC.

[2023:RJ-JD:40951] (2 of 2) [CRLMP-7396/2023]

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

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 556-divya/-

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