Satnam Singh vs State Of Rajasthan (2024:Rj-Jd:37708)
2024 Latest Caselaw 7922 Raj

Rajasthan High Court - Jodhpur

Satnam Singh vs State Of Rajasthan (2024:Rj-Jd:37708) on 10 September, 2024

[2024:RJ-JD:37708]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 1393/2024

1.       Satnam Singh S/o Sh. Sardul Singh, Aged About 48
         Years, R/o Silwala Kalan, Talwara, Dist. Hanumangarh
         (Raj.).
2.       Ravi S/o Sh. Ranjeet Raysikh, Aged About 19 Years, R/o
         Silwala Kalan, Talwara, Dist. Hanumangarh (Raj.).
3.       Anil S/o Sh. Mahender Kumar, Aged About 22 Years, R/o
         Silwala Kalan, Talwara, Dist. Hanumangarh (Raj.).
4.       Ranjeet Singh S/o Sh. Laxman Singh, Aged About 33
         Years, R/o Silwala Kalan, Talwara, Dist. Hanumangarh
         (Raj.).
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan, Through Pp
2.       Sandeep Singh S/o Sh. Hardev Singh, Aged About 21
         Years, R/o Ward No. 5, Silwala Kalan, Talwara, Dist.
         Hanumangarh (Raj.).
3.       Hardev Singh S/o Sh. Mukhtyar Singh, Aged About 39
         Years, R/o 644, R.d., Silwala Kalan, Tehsil Tibbi, Dist.
         Hanumangarh (Raj.).
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Ravindra Kumar.
For Respondent(s)         :     Mr. H.S. Jodha, PP
                                Mr. Jogendra Singh - R/2.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

10/09/2024

1. Quashing of an FIR No.144/2023, dated 15.07.2023, for the

alleged offences committed under Sections 452, 323 & 143 of IPC

and Sections 3(1)(s) & 3(2)(v) of the SC/ST (Prevention of

[2024:RJ-JD:37708] (2 of 2) [CRLMP-1393/2024]

Atrocities) Act, registered at P.S. Talwara, District Hanumangarh

and all consequential proceedings, are sought herein.

2. Learned counsel for the petitioners submits that during the

pendency of this petition, the parties have entered into

compromise as is borne out from the compromise-deed dated

12.02.2024.

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.

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

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

(now 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].

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

FIR No.144/2023, dated 15.07.2023, registered at P.S. Talwara,

District Hanumangarh and all consequential proceedings arising

therefrom, are hereby quashed.

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

(ARUN MONGA),J 11-skm/-

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