Abhishek Meena, S/O Suresh Meena vs State Of Rajasthan (2024:Rj-Jp:44136)
2024 Latest Caselaw 6186 Raj/2

Citation : 2024 Latest Caselaw 6186 Raj/2
Judgement Date : 21 October, 2024

Rajasthan High Court

Abhishek Meena, S/O Suresh Meena vs State Of Rajasthan (2024:Rj-Jp:44136) on 21 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:44136]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6609/2024

1.       Abhishek Meena, S/o Suresh Meena, Aged About 20
         Years, R/o Radhe Ki Thana Bamanwas, Sawai Madhopur
         ( Naveen Jeela Gangapur City), Rajasthan.
2.       Gyan Singh S/o Badrilal Meena, Aged About 19 Years, R/o
         Radhe Ki Thana Bamanwas, Sawai Madhopur ( Naveen
         Jeela Gangapur City), Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Harish Kumar Meena S/o Gopal Meena, Aged About 20
         Years, R/o Radhe Ki Thana Bamanwas, Sawai Madhopur
         ( Naveen Jeela Gangapur City), Rajasthan.
                                                                 ----Respondents

For Petitioner(s)         :     Ms. Vaishnavi
For Respondent(s)         :     Mr. M. S. Shekhawat, PP
                                Mr. Hem Bhushan Vedi for
                                Complainant



                HON'BLE MR. JUSTICE SAMEER JAIN

                                     Order

21/10/2024

1. This petition under Section 528 of BNSS is filed, with a

prayer to quash the FIR No. 442/2024 registered at Police Station

Ramnagariya District Jaipur City (East) for offences under Sections

307 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:44136] (2 of 2) [CRLMP-6609/2024]

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. 442/2024

registered at Police Station Ramnagariya District Jaipur City (East)

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.