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Rajasthan High Court - Jodhpur
Raseed Khan vs State Of Rajasthan (2026:Rj-Jd:13926) on 24 March, 2026
[2026:RJ-JD:13926]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 3604/2023
1. Raseed Khan S/o Khueshid Khan, Aged About 47 Years,
R/o Merta City, Merta, Dist. Nagaur.
2. Salim Mohammad S/o Gaffur Khan, Aged About 45 Years,
R/o Merta City, Merta, Dist. Nagaur.
3. Mohd. Raseed S/o Chand Khan, Aged About 43 Years, R/o
Merta City, Merta, Dist. Nagaur.
4. Akram Joya S/o Akbar Khan, Aged About 40 Years, R/o
Merta City, Merta, Dist. Nagaur.
5. Sultan S/o Niwaz Khan, Aged About 35 Years, R/o Merta
City, Merta, Dist. Nagaur.
6. Naseem Bano W/o Raseed Khan, Aged About 36 Years, R/
o Merta City, Merta, Dist. Nagaur.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Anil Kumar S/o Jagdev Prasad, Qadari Colony, Merta City,
Dist. Nagaur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Raghu Raj Sharma
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
Mr. O.P. Joshi
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
24/03/2026
The instant criminal miscellaneous petition under Section
528 of the BNSS has been filed by the petitioners seeking
quashing of FIR No. 164/2023, registered at Police Station Merta
City, District Nagaur, for the offences under Sections 420, 465,
467, and 120-B of the IPC, as well as Sections 3(1)(f), 3(1)(g),
and 3(2)(v) of the SC/ST Act.
Learned counsel for the parties submit that the parties have
amicably settled their disputes and have arrived at a compromise
on 18.03.2026.
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[2026:RJ-JD:13926] (2 of 3) [CRLMP-3604/2023]
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 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
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[2026:RJ-JD:13926] (3 of 3) [CRLMP-3604/2023]
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."
He, therefore, prayed that the impugned criminal
proceedings may kindly be quashed.
Learned counsel for the complainant concurs with the factum
of compromise and submits that in view of the compromise, the
complainant is not inclined to further prosecute the petitioners.
In view of the compromise arrived at between the parties
and applying the ratio laid down in the decision of Gian Singh
(supra), this Court deems it just and proper to invoke its inherent
powers under Section 528 of the BNSS.
Accordingly, the present Criminal Miscellaneous Petition is
allowed. The FIR No.164/2023, registered at Police Station Merta
City, District Nagaur, for the offence under Sections 420, 465, 467
and 120-B of the IPC and Section 3(1)(f), 3(1)(g) and 3(2)(v) of
SC/ST Act, and all subsequent criminal proceedings arising
therefrom against the petitioners, are hereby quashed.
All pending application(s), if any, stand disposed of.
(BALJINDER SINGH SANDHU),J
248-Hanuman/-
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