Ratan Kumar Meena @ Dilkhush Meena S/O ... vs State Of Rajasthan (2024:Rj-Jp:43836)
2024 Latest Caselaw 6340 Raj/2

Rajasthan High Court

Ratan Kumar Meena @ Dilkhush Meena S/O ... vs State Of Rajasthan (2024:Rj-Jp:43836) on 19 October, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:43836]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6675/2024

1.       Ratan Kumar Meena @ Dilkhush Meena S/o Hanuman
         Meena, R/o Village Alinagar, Tehsil Aligarh, District Tonk.
2.       Gaurav Meena S/o Premraj Meena, R/o Village Alinagar,
         Tehsil Aligarh, District Tonk.
3.       Murarilal   Meena      S/o     Ramdayal          Meena,       R/o   Village
         Mahmood Nagar, Devli, District Tonk.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through P.p.
2.       Devishankar     S/o     Ramdhan           Meena,        R/o   Aadalwada,
         Chouth Ka Barwada, District Sawai Madhopur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Nitesh Dadhich For Respondent(s) : Mr. M.S. Shekhawat, PP Mr. Rishi Raj Singh Rathore, PP

HON'BLE MR. JUSTICE SAMEER JAIN

Order

19/10/2024

1. This petition under Section 528 B.N.S.S. is filed, with a

prayer to quash the FIR No.184/2024 registered at Police Station

Karwar, District Bundi for offences under Sections 189(2), 126(2),

115(2), 119(1), 307 of B.N.S. 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:43836] (2 of 2) [CRLMP-6675/2024]

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. 184/2024

registered at Police Station Karwar, District Bundi 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.

(SAMEER JAIN),J

Neeru/s-405

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