Nikhil vs State Of Rajasthan (2024:Rj-Jd:251)
2024 Latest Caselaw 65 Raj

Rajasthan High Court - Jodhpur

Nikhil vs State Of Rajasthan (2024:Rj-Jd:251) on 3 January, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:251]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Criminal Misc(Pet.) No. 7984/2023

1.       Nikhil S/o Bhagwan Dev, Aged About 22 Years, R/o A16
         Amar Colony Naglai, P.S. Naglai, Delhi At Present Residing
         At Earth A 404 RSG Apartment Sector No. 9, P.S. Savina,
         Dist. Udaipur
2.       Ankit Kumar S/o Laxman Ram, Aged About 22 Years, R/o
         Padar Road Mandar, P.s. Mandar, Dist. Sirohi (Raj.).
                                                                      ----Petitioners
                                       Versus
1.       State Of Rajasthan, Through PP
2.       Ravi Narsawat S/o Narayan Lal, R/o 145 Gokul Village
         Nh8 Titaradi Savina, P.S. Savina, Dist. Udaipur (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. R.K. Charan
For Respondent(s)            :     Mr. Mahipal Bishnoi, PP



                   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.66/2023 registered at the Police

Station Cyber Police Station, District Udaipur for the offences

under Sections 420 and 406 and Section 66 of the IT Act.

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

Punjab & Anr. reported in 2012(10) SCC 303 and prayed

[2024:RJ-JD:251] (2 of 2) [CRLMP-7984/2023]

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. A report to this

effect shall be submitted to learned trial Court within a period

of next 60 days.

6. The stay application also stands disposed of.

(FARJAND ALI), J.

139-Ashutosh/-

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