Arjun Singh S/O Heera Lal vs State Of Rajasthan (2024:Rj-Jp:40928)
2024 Latest Caselaw 5973 Raj/2

Rajasthan High Court

Arjun Singh S/O Heera Lal vs State Of Rajasthan (2024:Rj-Jp:40928) on 25 September, 2024

Author: Sameer Jain

Bench: Sameer Jain

[2024:RJ-JP:40928]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous (Petition) No. 6324/2024

Arjun Singh S/o Heera Lal, Aged About 26 Years, Resident Of
Main Road, Tehsil Chhabra, Googor, Baran (Raj.) 325220.
                                                                 Accused-Petitioner
                                    Versus
1.       State Of Rajasthan, Through P.P.
         --State -Respondent

2. Man Singh S/o Shri Panchu Lal, Aged About 29 Years, Resident Of Googor, Police Station Kotri, District Baran (Raj.)-325220

---Complainant-Respondent

For Petitioner(s) : Mr. Bheem Singh Meena For Respondent(s) : Mr. Rishi Raj Singh Rathore, PP For Complainant : Mr. Monu Kumar

HON'BLE MR. JUSTICE SAMEER JAIN

Order

25/09/2024

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

to quash the FIR No.171/2024 registered at Chhabra District

Baran (Raj.) for offences under Sections 420, 120B 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.

4. At the outset, this Court deems it appropriate to place

reliance upon the judgment passed by the Hon'ble Apex Court in

[2024:RJ-JP:40928] (2 of 2) [CRLMP-6324/2024]

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.171/2024

registered at Chhabra District Baran (Raj.) 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

JKP/44

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