Vishal vs State Of Rajasthan (2025:Rj-Jd:14481)
2025 Latest Caselaw 8995 Raj

Rajasthan High Court - Jodhpur

Vishal vs State Of Rajasthan (2025:Rj-Jd:14481) on 18 March, 2025

Author: Farjand Ali

Bench: Farjand Ali

                                   [2025:RJ-JD:14481]

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                   S.B. Criminal Misc(Pet.) No. 2136/2025

                                   Vishal S/o Ramesh Acharya, Aged About 19 Years, Acharyaon Ka
                                   Bas, Killi Khana, Jodhpur (Raj.)
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Pp
                                   2.       Ajay Acharya S/o Chetan Prakash, Acharyaon Ka Bas, Killi
                                            Khana, Jodhpur (Raj.)
                                                                                                      ----Respondents


                                   For Petitioner(s)          :    Mr. Sandeep Sharma
                                   For Respondent(s)          :    Mr. Surendra Bishnoi, AGA



                                                   HON'BLE MR. JUSTICE FARJAND ALI

Order

18/03/2025

1. The instant petition has been filed for quashing of the

proceeding based on compromise.

2. Heard learned counsel for the parties.

3. There are allegations of causing injuries to the victim on his

thoracic cage and repeated injuries were caused. There are

allegations of making an attempt to kill the victim. In light of the

judgment passed by Hon'ble Supreme Court in the case of Gian

Singh Vs. State of Punjab [(2012) 10 SCC 303], no case is

made out for quashing of the FIR at this nascent stage.

4. Accordingly, the instant misc. petition as well as stay

petitioner is dismissed.

(FARJAND ALI),J 225-Samvedana/-

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