Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rohit vs State Of Rajasthan
2026 Latest Caselaw 5695 Raj

Citation : 2026 Latest Caselaw 5695 Raj
Judgement Date : 13 April, 2026

[Cites 2, Cited by 0]

Rajasthan High Court - Jodhpur

Rohit vs State Of Rajasthan on 13 April, 2026

[2026:RJ-JD:17158]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous (Petition) No. 2959/2026

1.       Dayal Tak S/o Shambhu Lal, Aged About 30 Years,
         Mateshari         Hotel,   Somnath           Circle,kankaroli,      District
         Rajsamand.
2.       Sandeep Alias Dinesh Tak S/o Shambhu Lal, Aged About
         29 Years, Mateshari Hotel, Somnath Circle,kankaroli,
         District Rajsamand.
3.       Shambhu Lal S/o Ramlal Tak, Aged About 59 Years,
         Mateshari         Hotel,   Somnath           Circle,kankaroli,      District
         Rajsamand.
                                                                     ----Petitioners
                                      Versus
1.       State Of Rajasthan, Through Pp
2.       Kishan Lal S/o Hukmi Chand, Dhoinda,police Station
         Kankroli, District Rajsamand.
                                                                   ----Respondents


     S.B. Criminal Miscellaneous (Petition) No. 2960/2026

 1.       Rohit      S/o    Raju,     Aged       About        22    Years,   Mohta
          Giri,dhoinda, Police Station Kankaroli, Tehsil And District
          Rajsamand.
 2.       Mukesh S/o Sohan Gameti, Aged About 32 Years,
          Jawad, Police Station Kankaroli, Tehsil And District
          Rajsamand.
 3.       Kishan Lal Alias Udai Lal S/o Hukmi Chand, Aged About
          27 Years, Dhoinda, Police Station Kankroli, District
          Rajsamand.
                                                                     ----Petitioners
                                      Versus
 1.       State Of Rajasthan, Through Pp
 2.       Shambhu Lal S/o Ram Lal Ji, Piparda, Police Station
          Rajnagar Tehsil And District Rajasamand
                                                                   ----Respondents




                        (Uploaded on 15/04/2026 at 08:30:53 AM)
                       (Downloaded on 16/04/2026 at 08:46:15 PM)
 [2026:RJ-JD:17158]                    (2 of 4)                      [CRLMP-2959/2026]



For Petitioner(s)           :    Mr. Bhagat Dadhich
For Respondent(s)           :    Mr. Vikram Singh Rajpurohit, PP
                                 Mr. Mohan Jakhar, for complainant



      HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU

Order

13/04/2026 The present criminal misc. petitions under Section 528 BNSS

have been filed by petitioners for quashing of FIR No.284/2025 &

283/2025, registered at Police Station Kankroli, District

Rajsamand.

Counsel for both the parties submit that for the same

incident, cross-FIRs were registered by them.

Counsel for the petitioner submits that during investigation

in the matter, compromise has been arrived at between both the

parties and they have settled their dispute amicably.

Learned counsel for the complainant does not dispute the

factum of compromise arrived at between the parties.

The Hon'ble Apex Court while answering a reference in the

case of Gian Singh Vs. State of Punjab & Anr. reported in JT

2012(9) SC - 426 has held as below:-

"57. The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz; (i) to secure the ends of justice or (ii) to prevent abuse of the process of any Court. In what cases power to quash the criminal proceeding or complaint or F.I.R may be

(Uploaded on 15/04/2026 at 08:30:53 AM)

[2026:RJ-JD:17158] (3 of 4) [CRLMP-2959/2026]

exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even though the victim or victim's family and the offender have settled the dispute. Such offences are not private in nature and have serious impact on society. Similarly, any compromise between the victim and offender in relation to the offences under special statutes like Prevention of Corruption Act or the offences committed by public servants while working in that capacity etc; cannot provide for any basis for quashing criminal proceedings involving such offences. But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the offences arising out of matrimony relating to dowry, etc. or the family disputes where the wrong is basically private or personal in nature and the parties have resolved their entire dispute. In this category of cases, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete settlement and compromise with the victim. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceeding or continuation of the criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between the victim and wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding."

Keeping in view observations made by Hon'ble Supreme

Court in Gian Singh's case (supra), this Court is of the opinion

that it is a fit case wherein criminal proceedings pending against

(Uploaded on 15/04/2026 at 08:30:53 AM)

[2026:RJ-JD:17158] (4 of 4) [CRLMP-2959/2026]

the petitioners can be quashed while exercising powers under

Section 528 of BNSS.

Accordingly, the both the criminal misc. petition are allowed.

FIR No.284/2025 & 283/2025, registered qua the petitioners at

Police Station Kankroli, District Rajsamand as well as the entire

other proceedings pending against the petitioners, are hereby

quashed and set aside.

Stay application and all pending applications, if any, stands

disposed of accordingly.

(BALJINDER SINGH SANDHU),J 286-287 Sanjay/-

(Uploaded on 15/04/2026 at 08:30:53 AM)

Powered by TCPDF (www.tcpdf.org)

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter