Rajasthan High Court - Jodhpur
Abhishek Kalla vs State Of Rajasthan (2025:Rj-Jd:3860) on 20 January, 2025
Author: Farjand Ali
Bench: Farjand Ali
[2025:RJ-JD:3860]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 390/2025
Abhishek Kalla S/o Tirathraj Kalla, Aged About 40 Years, R/o
Tilak Basti, Udaimandir, Kala Chowk, Nagori Gate, Jodhpur.
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Smt. Suman @ Rakhi W/o Abhishek Kalla, R/o Ram
Mohalla, Kaga Colony, Nagori Gate, Ps Nagori Gate,
Jodhpur.
----Respondents
For Petitioner : Mr. J.P. Kuldeep
For Respondent No.1 : Mr. Vikram Singh Rajpurohit, Dy.GA
HON'BLE MR. JUSTICE FARJAND ALI
Order
20/01/2025
1. The instant criminal misc. petition has been filed under
Section 482 Cr.PC for quashing of the entire proceeding pending in
the Court of learned Metropolitan Magistrate No.2, Jodhpur
Metropolitan (hereinafter to be referred as 'the trial court') in Case
No.19/2022 (NCV No.2264/2022), arising out of FIR No.162/2021
registered at Police Station Mahila Thana, District Jodhpur City
East for the offences under Sections 498-A, 406 and 323 of 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 or public
peace. It is further submitted that both the parties have settled
[2025:RJ-JD:3860] (2 of 4) [CRLMP-390/2025]
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
offences under Sections 498-A and 323 of IPC, however, the
learned trial court has attested the compromise for the offence
under Section 323 of IPC but refused to attest the compromise for
the offence under Section 498-A of IPC as the same is not
compoundable and kept the proceeding pending by it. 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. It is emanating from the record that the
complainant-respondent No.2 entered into compromise and she is
willing if the FIR and the proceedings are quashed on the basis of
compromise entered in between the parties.
6. Learned Dy.GA has opposed the petition.
7. Heard learned counsel for the parties and perused the
material available on record more particularly the nature of
allegation, compromise-deed executed in between the parties and
the order-sheet of the learned trial court, wherein the factum of
compromise has bee averred. The parties to the lis have resolved
[2025:RJ-JD:3860] (3 of 4) [CRLMP-390/2025]
their dispute amicably and do not wish to continue 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 Vs. State of Punjab reported in (2012) 10 SCC
303 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.
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
[2025:RJ-JD:3860] (4 of 4) [CRLMP-390/2025]
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 Metropolitan
Magistrate No.2, Jodhpur Metropolitan in Case No.19/2022 (NCV
No.2264/2022) arising out of FIR No.162/2021 registered at Police
Station Mahila Thana, District Jodhpur City East are hereby
quashed and set aside.
11. The accused petitioner is acquitted from the charges and his
bail bonds are discharged.
(FARJAND ALI),J
Abhishek Kumar
S.No.146
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