Bhuraram vs State Of Rajasthan (2025:Rj-Jd:1286)
2025 Latest Caselaw 3920 Raj

Rajasthan High Court - Jodhpur

Bhuraram vs State Of Rajasthan (2025:Rj-Jd:1286) on 8 January, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:1286]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 9287/2024

                                   Bhuraram S/o Sh. Dinaram, Aged About 30 Years, R/o Malar,
                                   Pipar City, Dist. Jodhpur.
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through PP
                                   2.       Smt. Putki W/o Sh. Prakash, R/o Malar, Pipad City, Dist.
                                            Jodhpur.
                                                                                                      ----Respondents


                                   For Petitioner(s)         :     Mr. Ramniwas
                                   For Respondent(s)         :     Mr. Shriram Choudhary, Addl. GA
                                                                   Mr. Rakesh Kumar Puri


                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order 08/01/2025

There are allegations of committing rape and now the parties

seeks quashing of the FIR on the ground of compromise. In light

of the judgment passed in the case of Gian Singh Vs. State of

Punjab [(2012) 10 SCC 303 and the recent judgment passed in

the case of Shri Ramji Lal Bariwa & Anr. Vs. State of

Rajasthan & Ors. in Crl. Appeal No.3403/2023 decided on

07.11.2024, the High Court is not expected to quash criminal

proceedings based on compromise in the cases which are

pertaining to murder, dacoity, prevention of corruption act, dowry

death, rape and mental depravity. Thus, the misc. petition is

dismissed.

The stay petition also stand disposed of.

(FARJAND ALI),J 93-Hanuman/-

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