Avtar Singh vs State Of Rajasthan (2024:Rj-Jd:39550)
2024 Latest Caselaw 8152 Raj

Rajasthan High Court - Jodhpur

Avtar Singh vs State Of Rajasthan (2024:Rj-Jd:39550) on 18 September, 2024

[2024:RJ-JD:39550]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   S.B. Criminal Misc(Pet.) No. 6024/2024

Avtar Singh S/o Shri Dharm Singh, Aged About 29 Years, R/o
Chak 2, C Chhoti, Tehsil And Dist. Sriganganagar,raj.
                                                                          ----Petitioner
                                          Versus
1.       State Of Rajasthan, Through Pp
2.       Biker Singh S/o Shri Shadhu Singh, R/o House No. 32, B
         Block, P.s. Kotwali, Sri Ganganagar, Raj.
                                                                       ----Respondents


For Petitioner(s)               :     Mr. K.V. Vyas.
For Respondent(s)               :     Mr. Dhanraj Vaishnav, PP
                                      Mr. Hanuman Singh Gaur -R/2.



               HON'BLE MR. JUSTICE ARUN MONGA

Order

18/09/2024

1. Quashing of an FIR No.344/2022, dated 25.07.2022, for the

alleged offences committed under Sections 341, 323, 382, 143 &

506 of IPC, registered at P.S. Kotwali, Sriganganagar and all

consequential proceedings, are sought herein.

2. Learned counsel for the petitioner submits that during the

pendency of the petition, the parties have entered into

compromise as is borne out from the affidavit filed by the

respondent No.2 - complainant dated 24.08.2023.

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:39550] (2 of 2) [CRLMP-6024/2024]

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

inherent powers vested with this Court under 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.344/2022, dated 25.07.2022, registered at P.S. Kotwali,

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 115-Rmathur/-

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