Avtar Singh vs State Of Rajasthan (2024:Rj-Jd:37138)
2024 Latest Caselaw 7641 Raj

Rajasthan High Court - Jodhpur

Avtar Singh vs State Of Rajasthan (2024:Rj-Jd:37138) on 3 September, 2024

[2024:RJ-JD:37138]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 3510/2024

Avtar Singh S/o Shri Gurmel Singh, Aged About 35 Years, R/o
House No. 15, Gali No. 1, Suna Road, Patiyala, Punjab.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Satnam Singh S/o Shri Pal Singh, B/c Kamboj Sikh, R/o
         Ward No. 4, Anupgarh, Tehsil And Dist. Anupgarh (Raj.)
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ratish Bhatnagar
For Respondent(s)         :     Mr. Vikram Rajpurohit, PP
                                with Mr. R.S. Bhati
                                Mr. Amit Gaur - R/2.



               HON'BLE MR. JUSTICE ARUN MONGA

Order (Oral)

03/09/2024

1. Quashing of an FIR No.60/2012, dated 03.02.2012, for the

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

registered at P.S. Anupgarh, District Sriganganagar 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 19.04.2024.

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:37138] (2 of 2) [CRLMP-3510/2024]

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.60/2012, dated 03.02.2012, registered at P.S. Anupgarh,

District Sriganganagar and all consequential proceedings arising

therefrom, are hereby quashed.

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

(ARUN MONGA),J 23-skm/-

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