Ajay Jandeda S/O Harikishan Meena vs State Of Rajasthan (2024:Rj-Jp:37202)
2024 Latest Caselaw 5683 Raj/2

Rajasthan High Court

Ajay Jandeda S/O Harikishan Meena vs State Of Rajasthan (2024:Rj-Jp:37202) on 4 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:37202]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 3786/2024
1.       Ajay Jandeda S/o Harikishan Meena, R/o Village Gudliya,
         Tehsil Bandikui, District Jaipur City (East), At Present R/o
         Civil Line, Haripura Road, Jaipur City (East)
2.       Akshya Meena S/o Nanagram Meena, R/o Village Rohada
         Kalan, Post Khuri Kalan, Tehsil And District Jaipur City
         (East)
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Public Prosecutor

2. Shri Riyahind S/o Shri Gull Mohammad, R/o C-4/197, Gali No. 4, Barjpuri Nala Road, Bhagirati Vihar, Gokulpuri, Eastern Delhi At Present R/o A-15/16, Chinab Apartment, Sector-20, Pratapnagar, Jaipur City (East)

----Respondents

For Petitioner(s) : Mr. Mohar Pal Meena For State : Mr. Rishi Raj Singh Rathore, PP with Mr. Manvendra Singh Shekhawat, PP For Complainant : Mr. Shamsuddin Ansari

HON'BLE MR. JUSTICE SAMEER JAIN

Order

04/09/2024

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

to quash the FIR No.30/2023 registered at Police Station Malpura

Gate, District Jaipur City (East) for offences under Sections 143,

323, 341, 379, 427 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.

[2024:RJ-JP:37202] (2 of 2) [CRLMP-3786/2024]

3. Heard and considered.

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. 30/2023

registered at Police Station Malpura Gate, 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.

(SAMEER JAIN),J

DEEPAK/171

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