Maduram @ Karmveer S/O Bahadur vs State Of Rajasthan (2024:Rj-Jp:35051)
2024 Latest Caselaw 5372 Raj/2

Rajasthan High Court

Maduram @ Karmveer S/O Bahadur vs State Of Rajasthan (2024:Rj-Jp:35051) on 20 August, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:35051]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 5013/2024

1.       Maduram @ Karmveer S/o Bahadur,
2.       Ashok S/o Kartar Jat,
3.       Ankit S/o Hoshiyar,
4.       Sandeep Doctor S/o Ratan Singh,
         All R/o Kankra Bardod, Police Station Behror Sadar,
         District Kotputli - Behror.
                                                            Accused--Petitioners
                                    Versus
1.       State of Rajasthan, through P.P.
                                                                    Respondent

2. Govind Singh S/o Sher Singh, R/o Kankardopa, Tehsil Behror, District Kotputli- Behror.

Complainant-Respondent

For Petitioner(s) : Mr. Sumer Singh Ola For Respondent(s) : Mr. Manvendra Singh Shekhawat, PP Mr. Pallav Choudhary

HON'BLE MR. JUSTICE SAMEER JAIN

Order

20/08/2024

1. This petition under Section 482 Cr. P.C. is filed, with a prayer

to quash the FIR No.192/2024 registered at Police Station Behror

Sadar, District Kotputli-Behror for offences under Sections 326(g),

351(3), 189(2) of Bhartiya Nyaya Sanhita, 2023, on the basis of

compromise effectuated between the parties herein, in respect of

their inter-se dispute.

2. Learned counsel for both the parties have submitted that the

dispute at hand is inter-se private in nature, which has been

resolved by the parties amicably.

[2024:RJ-JP:35051] (2 of 2) [CRLMP-5013/2024]

3. Heard and considered.

4. At the outset, this Court deems it appropriate to place

reliance upon the judgment passed by the Hon'ble Apex Court in

Gian Singh Vs. State of Punjab [(2012) 10 SCC 303] and

Ramgopal Vs. The State of Madhya Pradesh reported in

[2022 (14) SCC 531], relevant portion of which is reproduced

below:

"12. The High Court, therefore, having regard to the nature of the offence and the fact that parties have amicably settled their dispute and the victim has willingly consented to the nullification of criminal proceedings, can quash such proceedings in exercise of its inherent powers under Section 482 Cr.P.C., even if the offences are non- compoundable."

5. In view of the position of law laid down by the Hon'ble Apex

Court in aforementioned case, and considering the personal nature

of dispute, which has been amicably settled between parties, this

Court deems it just and proper to allow the present misc. petition.

Compromise is taken on record.

6. Considering the aforementioned, the present criminal

miscellaneous petition is allowed and the FIR No.192/2024

registered at Police Station Behror Sadar, District Kotputli-Behror

with all consequential proceedings, are hereby quashed and set

aside.

7. Accordingly, the instant petition is allowed. Pending

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

(SAMEER JAIN),J

JKP/37

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