Pravinder Singh vs State Of Rajasthan ...
2023 Latest Caselaw 9314 Raj

[2023:RJ-JD:38828]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 6860/2023

Pravinder Singh S/o Shri Balvant Singh, Aged About 45 Years, R/o Chak 37 RB, Tehsil Padampur, Dist. Sriganganagar, Raj.

----Petitioner Versus

1. State Of Rajasthan, Through PP

2. Gurdev Singh S/o Shri Karnail Singh, Aged About 51 Years, R/o Tamkot, Tehsil Padampur, Dist. Sriganganagar, Raj.

----Respondents

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. A.R. Choudhary, PP

HON'BLE MR. JUSTICE FARJAND ALI

Order

08/11/2023

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.217/2022 registered at the

Police Station Padampur, District Sri Ganganagar for the

offences under Sections 420, 467, 468, 471 & 120-B of I.P.C.

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:38828] (2 of 2) [CRLMP-6860/2023]

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. 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 565-Ashutosh/-

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