Citation : 2026 Latest Caselaw 4562 Raj
Judgement Date : 25 March, 2026
[2026:RJ-JD:14033]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2304/2026
1. Natharam Alias Nathmal S/o Shri Jaitaram, Aged About
37 Years, R/o Goliya, Ps Dangiyawas, District Jodhpur,
Rajasthan
2. Jhamku Devi W/o Shri Jaitaram, Aged About 70 Years, R/
o Goliya, Ps Dangiyawas, District Jodhpur, Rajasthan
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Sangeeta W/o Shri Natharam, Aged About 27 Years, D/o
Shri Bhanwar Lal,, R/o Goliya, Ps Dangiyawas, District
Jodhpur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Mohit Sharma
For Respondent(s) : Mr. Vikram Rajpurohit, PP
Mr. Ramesh Borana
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order
25/03/2026
This criminal misc. petition under Section 528 BNSS (482
CrPC) has been preferred by the petitioner with the prayer for
quashing criminal proceedings pending against the petitioners
before the court of learned Additional District Judge (Women
Atrocities), Jodhpur in Case No.50/2021, titled as "State Vs.
Nathram @ Nathmal & Anr.", (arising out of FIR No.91/2021,
registered at Police Station Dangiyawas, Jodhpur), whereby the
learned trial court vide order dated 20.02.2026 has attested the
compromise under Sections 341, 323, 325 and 406 IPC, however,
refused to attest the compromise to the extent of offence under
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[2026:RJ-JD:14033] (2 of 4) [CRLMP-2304/2026]
Sections 498-A, 341, 323, 406/34, 324, 325, 326, 307 IPC and
Section 4/25 of Arms Act, as the same being non-compoundable.
Learned counsel for the petitioner submits that compromise
has been arrived at between the parties and the matter has been
settled amicably.
Learned counsel for the private respondents 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 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
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[2026:RJ-JD:14033] (3 of 4) [CRLMP-2304/2026]
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 the observations made by the Hon'ble
Supreme Court in Gian Singh's case (supra), this Court is of the
opinion that it is a fit case, wherein the criminal proceedings
pending against the petitioner can be quashed while exercising
powers under Section 528 BNSS (482 CrPC).
Accordingly, this criminal misc. petition is allowed and the
criminal proceedings pending against the petitioners before the
court of learned Additional District Judge (Women Atrocities),
Jodhpur in Case No.50/2021, titled as "State Vs. Nathram @
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[2026:RJ-JD:14033] (4 of 4) [CRLMP-2304/2026]
Nathmal & Anr.", (arising out of FIR No.91/2021, registered at
Police Station Dangiyawas, Jodhpur) and all other subsequent
criminal proceedings sought to be taken thereunder against the
petitioner are hereby quashed.
Stay application and all pending applications, if any, stands
disposed of accordingly.
(BALJINDER SINGH SANDHU),J 74-deep/-
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