Rajasthan High Court - Jodhpur
Mukaddar Khan vs State Of Rajasthan (2025:Rj-Jd:8837) on 13 February, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:8837]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 1051/2025
Mukaddar Khan S/o Baabu Khan, Aged About 38 Years, R/o Ward
No.25 Sujangarh, Churu (Raj)
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Tahira Bano W/o Mukaddar Khan, Aged About 35 Years,
D/o Usmaan Ali Khan, R/o Ward No.31 Churu Kotwali,
Churu (Raj)
----Respondents
For Petitioner(s) : Mr. Om Rajpurohit
For Respondent(s) : Mr. Vikram Singh Rajpurohit, Dy.G.A.
Mr. Ravindra Singh Bhati, Asst.G.A.
For Complainant : Mr. Rajendra
HON'BLE MR. JUSTICE FARJAND ALI
Order
13/02/2025
1. The instant criminal misc. petition has been filed under
Section 482 Cr.PC/528 BNSS on behalf of the petitioner for
quashing of the entire proceeding pending against him in the
Court of learned Chief Judicial Magistrate Court, Churu
(hereinafter to be referred as 'the trial court') in Case
No.89/2020, arising out of FIR No.25/2019 registered at
Police Station Mahila Thana Churu, District Churu for the
offence under Sections 498-A and 406 of the IPC, on the
ground of compromise.
2. Learned counsel for the petitioner submits that the dispute in
this matter is inter se between the parties which does not
affect the societal interest or anyway disturb the tranquility
[2025:RJ-JD:8837] (2 of 4) [CRLMP-1051/2025]
or public peace. It is further submitted that both the parties
have settled their disputes through amicable settlement, for
which a compromise-deed has been executed and submitted
before the learned trial court.
3. It is also submitted by learned counsel for the petitioner that
the charge-sheet has been filed against the petitioner for the
offence under Sections 498-A and 406 of the IPC. It is
submitted that as the parties have entered into compromise,
there remains no controversy in between them and the
parties do not wish to continue the criminal proceedings
further.
4. Learned counsel for the petitioner has relied upon the
judgment passed by Hon'ble the Supreme Court in the case
of Gian Singh Vs. State of Punjab reported in (2012) 10
SCC 303.
5. On the other hand, learned counsel appearing for
complainant-respondent No.2 admits the fact of compromise
and submits that the complainant-respondent No.2 is willing
if the FIR and the proceedings are quashed on the basis of
compromise entered in between the parties.
6. Learned Deputy Government Advocate has opposed the
petition.
7. Heard learned counsel for the parties and perused the
material available on record more particularly the police
report, nature of allegation and the compromise deed
executed in between the parties. The parties to the lis have
resolved their dispute amicably and do not wish to continue
[2025:RJ-JD:8837] (3 of 4) [CRLMP-1051/2025]
the criminal proceedings and have jointly prayed for
quashing of the same.
8. Some of the offences alleged in this matter are
non-compoundable, however, Hon'ble Supreme Court in the
case of Gian Singh (supra) has propounded that if it is
convinced that offences are entirely personal in nature and
do not affect the public peace or tranquility and where it
feels that quashing of such proceedings on account of
compromise would bring about peace and would secure ends
of justice, the High Court should not hesitate to quash the
same by exercising the inherent powers vested in it. It is
observed that in such cases, the prosecution becomes a
lame prosecution and pursuing such a lame prosecution
would be a waste of time and energy that will also unsettle
the compromise and obstruct restoration of peace. This court
is aptly guided by the principles propounded by Hon'ble the
Supreme Court and feels that where the dispute is
essentially inter se between the parties, either they are
relatives, neighbours or having business relationship and
which does not affect the society at large, then in such
cases, with a view to maintain harmonious relationships
between the two sides, to end-up the dispute in between
them permanently as well as for restitution of relationship,
the High Court should exercise its inherent power to quash
the FIR and all other subsequent proceedings initiated
thereto.
[2025:RJ-JD:8837] (4 of 4) [CRLMP-1051/2025]
9. Here in this case, though some of the offences are not
compoundable but the parties have settled the dispute
amicably, the complainant-respondent No.2 do not wish to
continue the proceedings against the petitioner and, that is
essentially in between the parties, which is not affecting
public peace and tranquility, therefore, with a view to
maintain the harmony and to resolve the dispute finally in
between the parties, it is deemed appropriate to quash the
FIR and the entire proceedings undertaken in pursuance
thereof.
10. Accordingly the instant criminal misc. petition is allowed. The
entire proceeding pending in the Court of learned Chief
Judicial Magistrate Court, Churu in Case No.89/2020 arising
out of FIR No.25/2019 registered at Police Station Mahila
Thana Churu, District Churu are hereby quashed and set
aside.
11. The accused petitioner is acquitted from the charges and if
he is on bail, his bail bonds are discharged.
12. The stay petition is disposed of.
(FARJAND ALI),J
249-Ashutosh/-
Powered by TCPDF (www.tcpdf.org)
