Rajasthan High Court - Jodhpur
Ronak Pathan vs State Of Rajasthan (2024:Rj-Jd:41125) on 8 October, 2024
[2024:RJ-JD:41125]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 6990/2024
1. Ronak Pathan S/o Makbul Khan, Aged About 22 Years, R/
o Near Heera Factory, Subhash Nagar, Bhilwara
2. Sohel Khan Pathan S/o Mozam Hussain, Aged About 28
Years, R/o Hussian Colony, Shastri Nagar, 506,
Bhopalpura Road, Near National Public School, Bhilwara
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Puneet Gurjar @ Parshant S/o Kishore Kumar Gurjer, R/o
Gyan Bhawan Ki Gali, Gurjer Mohalla, Bhilwara,raj.
----Respondents
For Petitioner(s) : Mr. Sikander Khan
For Respondent(s) : Mr. Vikram Rajpurohit, PP
Mr. Mohd. Sameer Khan
HON'BLE MR. JUSTICE ARUN MONGA
Order (Oral)
08/10/2024
1. Quashing of an FIR No.344/2024, dated 19.07.2024, for the
alleged offences committed under Sections 333, 115(2), 324(4)
and 303(2) of BNS, registered at P.S. Kotwali, District Bhilwara
and all consequential proceedings, on the basis of compromise, is
sought herein.
2. It is stated that the petitioners and the complainant are well
acquainted with each other. The allegation against the petitioners
inter-alia is that on 19.07.2024, they came to the complainant's
shop and damaged his property. On Court query, learned counsel
for the respondent No.2-complainant points out that allegations
were made against the petitioners in the heat of the moment
[2024:RJ-JD:41125] (2 of 2) [CRLMP-6990/2024]
during the registration of the FIR in question. Subsequently,
parties have buried their hatchet and have entered into a
compromise, pursuant to which they wish to enjoy mutual
cordiality with each other.
3. Learned counsel for the petitioners submits that parties have
entered into compromise is borne out from the compromise-deed
dated 20.07.2024. The respondent No.2-complainant, now does
not want to press charges against the petitioners.
4. Learned Public Prosecutor and learned counsel for the
complainant concur with the factum of compromise arrived
between the parties and thus convey no objection to the quashing
of the FIR.
5. In the premise, in the larger interest of justice, invoking
inherent powers vested with this Court under Section Section 528
of the BNSS, it is deemed expedient to quash the FIR in question
arising out of a dispute between the parties and all consequential
proceedings arising therefrom for mutual good relations between
the parties and to maintain societal peace. Reference in this
context may be had to judgment rendered in the case of Gian
Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].
6. Consequently, the instant petition is allowed. The impugned
FIR No.344/2024, dated 19.07.2024, registered at P.S. Kotwali,
District Bhilwara and all consequential proceedings arising
therefrom, are hereby quashed.
7. All pending application(s), if any, shall also stand disposed of.
(ARUN MONGA),J
202-skm/-
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