Uday Singh S/O Shri Parsadilal vs State Of Rajasthan (2024:Rj-Jp:42984)
2024 Latest Caselaw 6119 Raj/2

Citation : 2024 Latest Caselaw 6119 Raj/2
Judgement Date : 10 October, 2024

Rajasthan High Court

Uday Singh S/O Shri Parsadilal vs State Of Rajasthan (2024:Rj-Jp:42984) on 10 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:42984]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3571/2021

Uday Singh S/o Shri Parsadilal, R/o Plot No. Cd-314, Shree
Dadudayal Nagar, Kalyanpura, Teh.-Sanganer, Jaipur (Raj.)
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Its Public Prosecutor.

2. Umesh Naranaiya S/o Shri Chandalal Naranaiya, Aged About 51 Years, R/o Near Dal Mil, Teh. Sanganer, District Jaipur (Raj.).

----Respondents

For Petitioner(s) : Mr. Rajendra Prsad Jogi Mr. Hetram Meena For Respondent(s) : Mr. Manvendra Singh Shekhawat, PP Mr. Rishi Raj Singh Rathore, PP Complainant : Mr. Varun Sharma

HON'BLE MR. JUSTICE SAMEER JAIN

Order

10/10/2024

1. This petition under Section 482 Cr. P.C. is filed, with a prayer

to quash the FIR No.508/2020 registered at Police Station Muhana

Thana, District Jaipur City (South) for offences under Sections

420, 406, 467, 468, 471 of IPC, on the basis of compromise

effectuated between the parties herein, in respect of their inter-se

dispute.

2. Learned counsel for both the parties have submitted that the

dispute at hand is inter-se private in nature, which has been

resolved by the parties amicably.

3. Heard and considered.

[2024:RJ-JP:42984] (2 of 2) [CRLMP-3571/2021]

4. At the outset, this Court deems it appropriate to place reliance upon the judgment passed by the Hon'ble Apex Court in Gian Singh Vs. State of Punjab [(2012) 10 SCC 303] and Ramgopal Vs. The State of Madhya Pradesh reported in [2022 (14) SCC 531], relevant portion of which is reproduced below:

"12. The High Court, therefore, having regard to the nature of the offence and the fact that parties have amicably settled their dispute and the victim has willingly consented to the nullification of criminal proceedings, can quash such proceedings in exercise of its inherent powers under Section 482 Cr.P.C., even if the offences are non- compoundable."

5. In view of the position of law laid down by the Hon'ble Apex

Court in aforementioned case, and considering the personal nature

of dispute, which has been amicably settled between parties, this

Court deems it just and proper to allow the present misc. petition.

Compromise is taken on record.

6. Considering the aforementioned, the present criminal

miscellaneous petition is allowed and the FIR No. 508/2020

registered at Police Station Muhana Thana, District Jaipur City

(South) with all consequential proceedings, are hereby quashed

and set aside.

7. Accordingly, the instant petition is allowed. Pending

application(s), if any, stand disposed of.