Ved Prakash vs State Of Rajasthan (2024:Rj-Jd:248)
2024 Latest Caselaw 62 Raj

Rajasthan High Court - Jodhpur

Ved Prakash vs State Of Rajasthan (2024:Rj-Jd:248) on 3 January, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:248]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Criminal Misc(Pet.) No. 7982/2023

1.       Ved Prakash S/o Shri Gopi Ram, Aged About 43 Years,
         R/o       Ward      No.      11,      Sangria        P.S.    Sangria,     Dist.
         Hanumangarh (Raj.)
2.       Vaishav Dev S/o Shri Gopi Ram, Aged About 52 Years,
         R/o       Ward      No.      11,      Sangria        P.S.    Sangria,     Dist.
         Hanumangarh (Raj.).
                                                                        ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through PP
2.       Ram Kumar Chhimpa S/o Shri Ladhu Ram, Aged About 45
         Years, R/o Ward No. 2, Near Hanuman Mandir Ghesura,
         P.S. Mahajan, Tehsil Lunkaransar, Dist. Bikaner (Raj.).
                                                                      ----Respondents


For Petitioner(s)              :     Mr. S.R. Godara
For Respondent(s)              :     Mr. Mahipal Bishnoi, PP
                                     Mr. B.R. Godara



                   HON'BLE MR. JUSTICE FARJAND ALI

Order

03/01/2024

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.610/2023 registered at the Police

Station Suratgarh, District Ganganagar for the offences under

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

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

[2024:RJ-JD:248] (2 of 2) [CRLMP-7982/2023]

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.

138-Ashutosh/-

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