Laxman Sen vs State Of Rajasthan (2025:Rj-Jd:3342)
2025 Latest Caselaw 4802 Raj

Rajasthan High Court - Jodhpur

Laxman Sen vs State Of Rajasthan (2025:Rj-Jd:3342) on 17 January, 2025

Author: Manoj Kumar Garg

Bench: Manoj Kumar Garg

[2025:RJ-JD:3342]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Misc(Pet.) No. 8844/2024

Laxman Sen S/o Shri Parasmal Sen, Aged About 52 Years, R/o
Village Jadan P.s. Shivpura, Tehsil Marwad Junction Dist. Pali
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through PP
2.       Shri Chensingh S/o Shri Motisingh, R/o Village Jadan P.s.
         Shivpura, Tehsil Marwad Junction, Dist. Pali
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Kalu Ram Bhati
For Respondent(s)         :     Mr. Narendra Singh Chandawat, PP
                                Mr. Prakash Sen



          HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

17/01/2025 The instant criminal misc. petition under Section 482 Cr.P.C.

(Section 528 BNSS) has been filed by the petitioner for quashing

of proceeding in Original Criminal Case No.1760/2014 pending

before learned Judicial Magistrate, Sojat, District Pali, on the basis

of compromise arrived at between the parties.

Counsel for the petitioner submits that the matter has

already been compromised between the parties and it is borne out

from the compromise that respondent No.2-complainant is not

inclined to proceed further in the matter. Counsel has placed

reliance on a decision of Supreme Court in the case of Gian

Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303]. In

these circumstances, the aforesaid criminal proceedings may be

quashed on the basis of compromise.

[2025:RJ-JD:3342] (2 of 2) [CRLMP-8844/2024]

Counsel for the respondent No.2-complainant concurs the

fact of compromise and submits that in view of the compromise,

the respondents No.2-complainant does not want to proceed

further in the matter.

In view of compromise arrived at between the parties and

applying the ratio in decision of Gian Singh (Supra), I deem it

just and proper to invoke inherent powers of this Court under

Section 482 Cr.P.C. (Section 528 BNSS).

Accordingly, the present misc. petition is allowed and

criminal proceedings in Original Criminal Case No.1760/2014

pending before learned Judicial Magistrate, Sojat, District Pali is

hereby quashed on the basis of compromise deed.

Stay application also decided.

(MANOJ KUMAR GARG),J 58-mSingh/-

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