Subhash Chand Bijnoriya vs State Of Rajasthan (2024:Rj-Jd:37145)
2024 Latest Caselaw 7640 Raj

Rajasthan High Court - Jodhpur

Subhash Chand Bijnoriya vs State Of Rajasthan (2024:Rj-Jd:37145) on 3 September, 2024

[2024:RJ-JD:37145]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 5091/2024

Subhash Chand Bijnoriya S/o Namechand Bijnoriya, Aged About
44 Years, R/o Ward No. 3, Panlawa, Sikar,raj.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Sharwan     Choudhary         S/o      Rajendra         Choudhary,   R/o
         Hatundi, Tehsil Baori, Dist. Jodhpur
                                                                 ----Respondents


For Petitioner(s)         :     Mr. M.C. Gupta.
For Respondent(s)         :     Mr. S.R. Choudhary, PP
                                Mr. Ashish Gehlot - R/2.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

03/09/2024

1. Quashing of an FIR No.20/2023, dated 30.01.2023, for the

alleged offences committed under Sections 406, 419, 420 & 120-B

IPC and Sections 66-D & 43-D of I.T. Act, registered at P.S.

Airport, District Jodhpur East and all consequential proceedings,

are sought herein on the basis of compromise.

2. Learned counsel for the petitioner submits that the matter

has already been compromised as is borne out from the

compromise-deed dated 22.07.2024.

3. Learned Public Prosecutor and learned counsel for the

complainant concur with the factum of compromise arrived

between the parties and convey no objection to the quashing of

the FIR.

[2024:RJ-JD:37145] (2 of 2) [CRLMP-5091/2024]

4. In the premise, in the larger interest of justice, invoking

inherent powers vested with this Court under Section 482 Cr.P.C. 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].

5. Consequently, the instant petition is allowed. The impugned

FIR No.20/2023, dated 30.01.2023, registered at P.S. Airport,

District Jodhpur East and all consequential proceedings arising

therefrom, are hereby quashed.

6. All pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J 43-Rmathur/-

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