Karan Kumar vs State Of Rajasthan (2024:Rj-Jd:23939)
2024 Latest Caselaw 4697 Raj

Rajasthan High Court - Jodhpur

Karan Kumar vs State Of Rajasthan (2024:Rj-Jd:23939) on 24 May, 2024

Author: Farjand Ali

Bench: Farjand Ali

[2024:RJ-JD:23939]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2336/2024

Karan Kumar S/o Shri Dinesh Raj, Aged About 20 Years, R/o
Jatiyawas, Naya Bass No. 2, Meghwal Mandir Ke Samane,
P.s.kotwali Sirohi, Dist. Sirohi (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through PP
2.       Ravina      Gourd       D/o    Damodar         Gourd,        R/o    11E/208,
         Chopasani Housing Board, Jodhpur
                                                                    ----Respondents


For Petitioner(s)            :    Mr. Jagatveer Singh Deora
For Respondent(s)            :    Mr. Arun Kumar, P.P.



                HON'BLE MR. JUSTICE FARJAND ALI

Order

24/05/2024

1. The instant criminal misc. Petition has been filed under

Section 482 Cr.P.C for quashing of the entire proceedings

pending in the Court of learned Metropolitan Magistrate No.8,

Jodhpur Metropolitan bearing Criminal Case No.10844/2022

arising out of FIR No.208/2020 registered at Police Station

Chopasani Housing Board, District Jodhpur City West on the

ground of compromise.

2. It is submitted that the dispute in this matter is interse

between the parties which does not affect the societal interest

or anyway disturb the tranquility or public peace. Both the

parties have settled their disputes through amicable

settlement, for which a compromise deed has been executed

[2024:RJ-JD:23939] (2 of 2) [CRLMP-2336/2024]

and submitted before the trial Court. Since the offences under

Sections 354, 384 of IPC and Sections 67-A and 66 of IT Act

are non-compoundable, therefore, proceeding has been kept

pending. Learned counsel has relied upon the Judgment

passed by Hon'ble the Supreme Court in the case of Gian

Singh vs. State of Punjab reported in (2012) 10 SCC 303.

3. Heard learned counsel for the parties.

4. Since, the parties have resolved their disputes permanently;

the complainant does not wish to continue the proceedings

against them; and present is not a case of public disorder,

mental depravity and for heinous offences; I deem it

appropriate to allow the petition.

5. Accordingly the misc. petition is allowed. The entire criminal

proceedings of Criminal Case No.10844/2022 (arose out of

FIR No.208/2020, registered at Police Station Chopasani

Housing Board, District Jodhpur City West) pending in the

Court of Additional Metropolitan Magistrate No. 8, Jodhpur

Metropolitan are hereby quashed and set aside.

6. The accused petitioner is acquitted from the charges. His bail

bonds are discharged.

7. The stay petition is disposed of.

(FARJAND ALI),J 141-Ashutosh/-

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