Babu Khan Son Of Shri Masit Khan vs State Of Rajasthan (2024:Rj-Jp:68)
2024 Latest Caselaw 3 Raj/2

Rajasthan High Court

Babu Khan Son Of Shri Masit Khan vs State Of Rajasthan (2024:Rj-Jp:68) on 2 January, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:68]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 8021/2023

 1.        Babu Khan Son Of Shri Masit Khan, Aged About 40 Years,
           Resident Of Chopda Ki Dhandhi, Kho- Nagoriyan, Police
           Station Kho- Nagoriyan, Jaipur.
 2.        Sayeda Begum W/o Shri Babu Khan, Aged About 38
           Years, Resident Of Chopda Ki Dhandhi, Kho- Nagoriyan,
           Police Station Kho- Nagoriyan, Jaipur.
                                                            ----Petitioner-Accused
                                       Versus
 1.        State Of Rajasthan, Through Public Prosecutor

---Respondent

2. Shri Vazeed Khan S/o Shri Ziyauddin, Resident Of Chopda Ki Dhandhi, Kho- Nagoriyan, Police Station Kho- Nagoriyan, Jaipur.

                                                  ----Respondent-Complainant


For Petitioner(s)            :     Mr. Mohd. Adil
For State                    :     Mr. G.S. Rathore GA-cum-AAG with
For Complainant                    Mr. Mangal Singh Saini, PP
                                   Mr. Mamoom Khalid



                  HON'BLE MR. JUSTICE SAMEER JAIN

                                        Order

02/01/2024

1. Present petition is filed under Section 482 Cr.P.C. for

quashing of the FIR No.517/2023 registered at Police Station Kho

Nagoriyan District Jaipur City (East) for the offences u/s 420, 406,

467, 468, 471 and 120-B of IPC.

2. It is jointly submitted by learned counsel for the petitioner

and learned counsel for the complainant that since the parties

have resolved their inter-se dispute by way of a compromise, no

[2024:RJ-JP:68] (2 of 2) [CRLMP-8021/2023]

useful purpose would be served by proceeding with the

investigation and/or prosecution in pursuance to the aforesaid FIR.

3. Considering that the parties have amicably resolved their

dispute by way of compromise, which is on record, this Court is

inclined to quash the impugned FIR, in light of Apex Court

judgments of Gian Singh Vs. State of Punjab & Anr., reported

in 2012 Cr.L.J. (SC) 4934 and Dimpey Gujral Vs. Union

Territory through Administrator, U.T. Chandigarh & Ors.,

reported in 2013 Cr.L.J. (SC) 520.

4. Consequently, the FIR No.517/2023 registered at Police

Station Kho Nagoriyan, District Jaipur City(East) is quashed and

set aside.

5. Accordingly, the present petition stands disposed of in light of

the compromise arrived at between the parties.

(SAMEER JAIN),J

GARIMA /149

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