Rajasthan High Court - Jodhpur
Sumati Chand Jain vs State Of Rajasthan (2025:Rj-Jd:42315) on 20 September, 2025
[2025:RJ-JD:42315]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4082/2025
1. Rajni @ Nikita W/o Shreyansh Mehta, Aged About 39
Years, R/o 28, Ajeet Colony, Jodhpur
2. Mahaveer Kankaria S/o Mishrimal Kankaria, Aged About
65 Years, R/o 28, Ajeet Colony, Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Shreyansh S/o Sumtichand Jain, R/o Villa No. 16, Ummed
Haritage, P.s. Ratanada, Jodhpur
----Respondents
Connected With
S.B. Criminal Misc(Pet.) No. 3607/2025
1. Sumati Chand Jain S/o Anraj Jain, Aged About 65 Years,
R/o D-13, Sector D, Shastri Nagar, Jodhpur.
2. Padma Jain W/o Sumat Chand Jain, Aged About 63 Years,
R/o D-13, Sector D, Shastri Nagar, Jodhpur.
3. Shreyans Mehta S/o Sh. Sumati Chand Jain, Aged About
40 Years, Villa No. 16 Umeed Heritage Society, Ratanada,
Jodhpur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Rajni Mehta W/o Shreyans Mehta, Villa No. 16 Umeed
Heritage Society, Ratanada, Jodhpur.
----Respondents
S.B. Criminal Misc(Pet.) No. 3906/2025
Shreyans Mehta S/o Shri Sumati Chand Jain, Aged About 40
Years, R/o Villa No. 16, Umeed Heritage Society, Ratanada,
Jodhpur, At Present Residing At House No. D-13, Pandt Circle,
Shastri Nagar, Jodhpur
----Petitioner
Versus
1. State Of Rajasthan, Through Pp
2. Rajni Mehta W/o Shreyans Mehta, D/o Mahaveer
Kankariya R/o Villa No. 16, Umeed Heritage Society,
Ratanada, Jodhpur, At Present Residing At Her Maternal
House Ratanada, Jodhpur
----Respondents
S.B. Criminal Misc(Pet.) No. 7122/2025
1. Rajani Mehta Alias Nikita W/o Shri Shreyansh Mehta,
Aged About 40 Years, R/o 28, Ajeet Colony, Jodhpur (Raj)
2. Mahaveer Kankaria S/o Mishrimal Kankaria, Aged About
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(Downloaded on 23/09/2025 at 09:53:58 PM)
[2025:RJ-JD:42315] (2 of 3) [CRLMP-4082/2025]
69 Years, R/o 28, Ajeet Colony, Jodhpur (Raj)
3. Abhishek Kankaria S/o Mahaveer Kankaria, Aged About
38 Years, R/o 28, Ajeet Colony, Jodhpur (Raj)
4. Sarita Parakh W/o Nitesh Parakh, Aged About 45 Years,
R/o 75, Adarsh Society, Near I.t.i. Circle, Shastri Nagar,
Jodhpur (Raj)
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Shreyansh Mehta S/o Sumati Chand, R/o 16, Ummed
Heritage, Ratanada, Police Station Ratanada, Jodhpur City
(East), Rajasthan.
----Respondents
For Petitioner(s) : Mr. Gokulesh Bohra
Mr. Vipul Dharnia
Mr. Teja Ram
For Respondent(s) : Mr. Narendra Singh Chandawat, PP
Mr. Pravin Vyas
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order
20/09/2025
S.B. Criminal Misc(Pet.) No. 4082/2025 & 3607/2025
1. Learned counsel for the parties submit that in pursuance to
the direction issued by this Court on 26.08.2025, the matter was
referred to the Mediation Center of this High Court.
2. Today, the report of the learned Mediator has been received
wherein the mediation between the parties has been declared
successful in terms therein.
3. In view of the success of mediation, nothing remains for
consideration in the instant petition.
4. With the above observations, the instant petition is allowed
and the impugned FIR along with all consequential proceedings
thereof are hereby quashed and set aside qua the petitioner in
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[2025:RJ-JD:42315] (3 of 3) [CRLMP-4082/2025]
light of judgment rendered by the Hon'ble Supreme Court in Gian
Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].
S.B. Criminal Misc(Pet.) No. 3906/2025 & 7122/2025
1. Learned counsel for the petitioner has moved an application
(01/2025) for taking compromise deed on record.
2. For reasons mentioned in the application, the same is
allowed and the compromise deed is hereby taken on record.
3. With the above observations, the instant petition is allowed
and the impugned FIR along with all consequential proceedings
thereof are hereby quashed and set aside qua the petitioners in
light of judgment rendered by the Hon'ble Supreme Court in Gian
Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].
(MUKESH RAJPUROHIT),J
387-390-mSingh/-
(Uploaded on 23/09/2025 at 04:02:12 PM)
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