Gurjeet Singh vs State Of Rajasthan
2024 Latest Caselaw 8589 Raj

Rajasthan High Court - Jodhpur

Gurjeet Singh vs State Of Rajasthan on 26 September, 2024

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Criminal Misc(Pet.) No. 5787/2024

1.     Gurjeet Singh S/o Sh. Swarn Singh, Aged About 39 Years,
       R/o Village 26H, Dalpatsinghpura, Tehsil Srikaranpur, Dist.
       Sriganganagar
2.     Deepu @ Devendra Singh S/o Sh. Rana Singh, Aged
       About 28 Years, R/o 7W(Lakhiya), Tehsil Sri Karanpur,
       Dist. Sriganganagar
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through Pp
2.     Sultan Ram S/o Sh. Ramrakh, R/o 2 Kwm At Present R/o
       19 Np, Tehsil Raisinghnagar, Dist. Anupgarh
                                                                ----Respondents


For Petitioner(s)        :     Mr. Shardul Singh Bishnoi.
For Respondent(s)        :     Mr. H.S. Jodha, PP
                               Mr. Balvinder Singh - R/2.



             HON'BLE MR. JUSTICE ARUN MONGA

Order

26/09/2024

1. Petitioners seek quashing of criminal proceedings in Criminal

Case No.555/2021 pending before the learned Additional Chief

Judicial Magistrate, Padampur, Sriganganagar arising out of FIR

No.232/2019, dated 06.11.2019, registered at P.S. Padampur,

Sriganganagar for the offence punishable under Sections 419,

420, 467, 468, 471 & 120-B of IPC on the basis of compromise

arrived between the parties.

2. Learned counsel for the petitioners submits that during the

pendency of the criminal case, the petitioners and the respondent

No.2-complainant have entered in a written compromise. An

(2 of 2) [CRLMP-5787/2024]

application for the compromise was filed by the respondent No.2 -

complainant before the learned trial Court, which was dismissed

vide order dated 03.09.2024 by the learned trial court.

3. On a Court query, learned counsel for the respondent No.2 -

complainant apprises that pursuant to the mutual settlement

arrived between the parties, the respondent No.2 - complainant

does not want to press the charges against the petitioners.

4. It is borne out from the order dated 03.09.2024 passed by

the learned trial Court that compromise has indeed been arrived.

The genuineness thereof is not in dispute. 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 criminal proceedings in question arising out of a dispute

between the parties 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 criminal

proceedings in Criminal Case No.555/2021 pending before the

learned Additional Chief Judicial Magistrate, Padampur,

Sriganganagar arising out of FIR No.232/2019, dated 06.11.2019,

registered at P.S. Padampur, Sriganganagar, are hereby quashed.

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

(ARUN MONGA),J 53-Rmathur/-

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