Kaluram Meena Son Of Lalaram Meena vs State Of Rajasthan (2024:Rj-Jp:591)
2024 Latest Caselaw 27 Raj/2

Rajasthan High Court

Kaluram Meena Son Of Lalaram Meena vs State Of Rajasthan (2024:Rj-Jp:591) on 4 January, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:591]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6232/2023

 Kaluram Meena Son Of Lalaram Meena, Resident Of Dabak,
 Tehsil Nagar, District Bharatpur (Raj).
                                                        ----Accused/Petitioner
                                   Versus
 1.      State Of Rajasthan, Through The Public Prosecutor

Respondent

2. Maya Meena D/o Mansingh Meena, Resident Of Gundbas, Bahutukalan, Police Station Dholagarh, District Alwar (Raj).

                                              ----Complainant/Respondent


For Petitioner(s)        :     Ms. Sunita Meena
For Respondent(s)        :     Mr. Atul Sharma, P.P.
                               Mr. Kartik Soti for
                               Mr. Anshul Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

04/01/2024

This criminal miscellaneous petition under Section 482

Cr.P.C. has been filed for quashing the FIR No.0219 dated

15.08.2023 lodged by the respondent No.2/complainant against

the petitioner registered at Police Station Manpur, District Dausa

for offence under Section(s) 365 & 143 IPC.

Learned counsel for the petitioner inviting attention of this

Court towards the affidavit dated 29.08.2023 of the victim-Lokesh

(Annexure-2) and the affidavit dated Nil of the complainant

attested by the Notary Public on 01.09.2023, would submit that

the dispute of trivial nature has amicably been settled between

[2024:RJ-JP:591] (2 of 2) [CRLMP-6232/2023]

the parties. He, therefore, prays that the criminal miscellaneous

petition be allowed and the subject FIR be quashed.

Although, learned Public Prosecutor opposed the prayer; but,

he did not dispute that the complainant has submitted an affidavit

with the Investigating Officer stating therein that the matter has

been compromised between the parties and she does not want to

prosecute the matter further.

Learned counsel for the respondent No.2/complainant

acknowledging the factum of compromise between the parties,

would submit that he has no objection if the FIR in question is

quashed.

Heard. Considered.

Taking into consideration the contentions advanced by

learned counsels for the respective parties, the material on record

which reflects that the dispute has amicably been settled between

the parties and the law laid down by the Hon'ble Supreme Court of

India in case of Gian Singh versus State of Punjab & Anr.:

(2012) 10 SCC 303, this Court deems it just and proper to

quash the subject FIR.

Resultantly, this criminal miscellaneous petition is allowed.

The FIR No.0219 dated 15.08.2023 lodged by the respondent

No.2/complainant against the petitioner registered at Police

Station Manpur, District Dausa for offence under Section(s) 365 &

143 IPC is quashed.

(MAHENDAR KUMAR GOYAL),J

Manish/793

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