Ashutosh Sharma vs State Of Rajasthan (2025:Rj-Jd:53794)
2025 Latest Caselaw 16533 Raj

Rajasthan High Court - Jodhpur

Ashutosh Sharma vs State Of Rajasthan (2025:Rj-Jd:53794) on 10 December, 2025

Author: Sameer Jain

Bench: Sameer Jain

[2025:RJ-JD:53794]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 2365/2025

1.       Ashutosh Sharma S/o Shri Jayprakash Sharma, Aged
         About 33 Years, Resident Of 145 Ward No 7 Mohalla
         Brahamdarwaja Bb Nagar District Bulandshahar
2.       Ankur Dube S/o Shri Sp Dubey, Aged About 37 Years,
         Resident Of 103 A Gali No 41 Sadh Nagar 2 Palam Village
         Najafgarh South West Delhi Delhi 110045
3.       Mayank Sharma S/o Shri Dharmendra Sharma, Aged
         About 28 Years, Resident Of F 503 Rg Residency Sector
         120 Noida District Gautam Budh Nagar
                                                                    ----Petitioners
                                     Versus
1.       State Of Rajasthan, Through Public Prosecutor
2.       Balwant     Kumar        S/o       Moman          Ram,     Resident     Of
         Shivpurabass Bhadra District Hanumangarh Rajasthan
                                                                  ----Respondents
                               Connected With
                S.B. Criminal Misc(Pet.) No. 9728/2025
Arun Kumar Choudhary S/o Niranjan Singh Choudhary, Aged
About 51 Years, Flat No. 1107, Sumeru Tower, Saket Sriyam,
Kapra,      Near     Orchids        International           School,     Malkajgiri,
Secunderabad, Hyderabad, Telangana.
                                                                      ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Pp
2.       Balwant Kumar @ Balwant Beniwal S/o Momanram,
         Shivpura Bass, Bhadra, Hanumangarh, Rajasthan.
                                                                  ----Respondents


For Petitioner(s)          :     Mr. Deepak Bishnoi
                                 Mr. Ambalal
For Respondent(s)          :     Mr. Ramesh Dewasi, P.P.
                                 Mr. R.S. Choudhary



               HON'BLE MR. JUSTICE SAMEER JAIN

Order

(Uploaded on 15/12/2025 at 04:28:51 PM)

[2025:RJ-JD:53794] (2 of 2) [CRLMP-2365/2025]

10/12/2025

Learned counsels for the petitioners have submitted that

they have entered into a compromise in FIR No.200/2024 of Police

Station Bhadara, District Hanumangarh.

The said fact has not refuted by the learned counsel for the

complainant. They have also placed on record the compromise

agreement which is being duly notarized. They have relied upon

the judgment of Gian Singh vs. State of Punjab & Anr. (2012)

10 SCC 303 and has submitted that the matter is private in

nature. Provisions of Section 420/406 were invoked.

Considering the petitioners' submissions and the fact not

refuted, the present petitions are allowed and quashing the

proceedings in pursuance of FIR No.200/2024 of Police Station

Bhadara, District Hanumangarh on the statement made by learned

counsel for the petitioners and not refuted by learned counsel for

the complainant.

(SAMEER JAIN),J 312-Taruna/-

(Uploaded on 15/12/2025 at 04:28:51 PM)

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