Rajasthan High Court - Jaipur
Rekha W/O Chhitar vs State Of Rajasthan (2026:Rj-Jp:227) on 6 January, 2026
[2026:RJ-JP:227]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 3650/2025
1. Rekha W/o Chhitar, R/o Mund Ki Dhani, Nevta, Police Sta-
tion Sez, Jaipur City (West).
2. Bhawati W/o Ghasiram, R/o Mund Ki Dhani, Nevta, Police
Station Sez, Jaipur City (West).
3. Munni W/o Jhutharam, R/o Mund Ki Dhani, Nevta, Police
Station Sez, Jaipur City (West).
4. Rekha W/o Mukesh, R/o Mund Ki Dhani, Nevta, Police
Station Sez, Jaipur City (West).
5. Dinesh @ Shyoji S/o Jhutharam, R/o Mund Ki Dhani,
Nevta, Police Station Sez, Jaipur City (West).
6. Shyochand Jat S/o Boduram, R/o Ward No. 9 , Village
Jhai, Tehsil Singaner, District Jaipur.
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor, Jaipur
(Rajasthan).
2. Mohan Lal S/o Bhanwarlal, R/o Mund Ki Dhani , Nevta,
Police Station, Sez, Jaipur City (West).
----Respondents
For Petitioner(s) : Mr. Virender Godara
For Respondent(s) : Mr. Amit Punia, PP
For Complainant(s) : Mr. Swadeep Singh Hora
HON'BLE MR. JUSTICE ANIL KUMAR UPMAN
Order
06/01/2026
1. Instant criminal misc. petition under Section 528 of the
BNSS has been filed on behalf of the accused petitioners for
quashing the impugned FIR No.69/2025 registered at Police
Station SEZ, District Jaipur (West) for offences punishable under
Sections 115(2), 126(2) & 189(2) of the Bharatiya Nyaya Sanhita,
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[2026:RJ-JP:227] (2 of 6) [CRLMP-3650/2025]
(in short 'BNS') 2023 and Sections 3(1)(r), 3(1)(s) & 3(2)(va) of
SC/ST (Prevention of Atrocities) Act, 1989 (Amendment 2015)
along with all subsequent proceedings arising out of it.
2. Learned counsel for the petitioners submits that parties have
settled their dispute amicably and they have entered into
compromise.
3. Learned counsel for the complainant while accepting the
factum of compromise submits that the complainant has no
objection if the impugned FIR and all subsequent proceedings are
quashed.
4. Learned Public Prosecutor submits that since the FIR has
been registered under the provisions of SC/ST Act, the same
cannot be quashed on the basis of compromise. He, however,
accepts the factum of compromise having been entered into
without coercion and duress.
5. In order to support his contention that FIR/proceedings
under the provisions of Scheduled Castes and Scheduled Tribes
(Prevention of Atrocities) Act, 1989 (hereinafter referred to as the
'SC/ST Act') can be quashed, learned counsel for the petitioner
invites attention of this Court towards the order dated 25.10.2021 passed by Hon'ble Supreme Court in the case of Ramawatar versus State of Madhya Pradesh reported in AIR 2021 SC 5228.
6. In the above referred case of Ramawatar (supra), Hon'ble Supreme Court has observed the following:
"12. In view of the settled proposition of law, we affirm the decision of this Court in Ramgopal (Supra) and reiterate that the powers of this Court under (Uploaded on 19/01/2026 at 11:24:56 AM) (Downloaded on 23/01/2026 at 10:24:51 PM) [2026:RJ-JP:227] (3 of 6) [CRLMP-3650/2025] Article 142 can be invoked to quash a criminal proceeding on the basis of a voluntary compromise between the complainant/victim and the accused.
13. We, however, put a further caveat that the powers under Article 142 or under Section 482 Cr.P.C., are exercisable in post conviction matters only where an appeal is pending before one or the other Judicial forum. This is on the premise that an order of conviction does not attain finality till the accused has exhausted his/her legal remedies and the finality is subjudice before an appellate court. The pendency of legal proceedings, be that may before the final Court, is sine qua non to involve the superior court's plenary powers to do complete justice. Conversely, where a settlement has ensued post the attainment of all legal remedies, the annulment of proceedings on the basis of a compromise would be impermissible. Such an embargo is necessitated to prevent the accused from gaining an indefinite leverage, for such a settlement/compromise will always be loaded with lurking suspicion about its bona fide. We have already clarified that the purpose of these extra- ordinary powers is not to incentivise any hollow - hearted agreements between the accused and the victim but to do complete justice by effecting genuine settlement(s).
14. With respect to the second question before us, it must be noted that even though the powers of this Court under Article 142 are wide and far reaching, the same cannot be exercised in a vacuum. True it is that ordinary statutes or any restrictions contained therein, cannot be constructed as a limitation on the Court's power to do "complete justice". However, this is not to say that this Court can altogether ignore the statutory provisions or other express (Uploaded on 19/01/2026 at 11:24:56 AM) (Downloaded on 23/01/2026 at 10:24:51 PM) [2026:RJ-JP:227] (4 of 6) [CRLMP-3650/2025] prohibitions in law. In fact, the Court is obligated to take note of the relevant laws and will have to regulate the use of its power and discretion accordingly. The Constitution Bench decision in the case of Supreme Court Bar Assn. v. Union of India & Anr. has eloquently clarified this point as follows:
"48. The Supreme Court in exercise of its jurisdiction under Article 142 has the power to make such order as is necessary for doing complete justice "between the parties in any cause or matter pending before it". The very nature of the power must lead the Court to set limits for itself within which to exercise those powers and 6 (1998) 4 SCC 409, 48 ordinarily it cannot disregard a statutory provision governing a subject, except perhaps to balance the equities between the conflicting claims of the litigating parties by "ironing out the creases" in a cause or matter before it. Indeed this Court is not a court of restricted jurisdiction of only dispute settling. It is well recognised and established that this Court has always been a law maker and its role travels beyond merely dispute settling. It is a "problem -
solver in the nebulous areas" (see K. Veeraswami v. Union of India [(1991) 3 SCC 655: 1991 SCC (Cri) 734] but the substantive statutory provisions dealing with the subject matter of a given case cannot be altogether ignored by this Court, while making an order under Article 142. Indeed, these constitutional powers cannot, in any way, be controlled by any statutory provisions but at the same time these powers are not meant to be exercised when (Uploaded on 19/01/2026 at 11:24:56 AM) (Downloaded on 23/01/2026 at 10:24:51 PM) [2026:RJ-JP:227] (5 of 6) [CRLMP-3650/2025] their exercise may come directly in conflict with what has been expressly provided for in a statute dealing expressly with the subject."
15. Ordinarily, when dealing with offences arising out of special statutes such as the SC/ST Act, the Court will be extremely circumspect in its approach. The SC/ST Act has been specifically enacted to deter acts of indignity, humiliation and harassment against members of Scheduled Castes and Scheduled Tribes. The Act is also a recognition of the depressing reality that despite undertaking several measures, the Scheduled Castes/Scheduled Tribes continue to be subjected to various atrocities at the hands of upper- castes. The Courts have to be mindful of the fact that the Act has been enacted keeping in view the express constitutional safeguards enumerated in Articles 15, 17 and 21 of the Constitution, with a twin fold objective of protecting the members of these vulnerable communities as well as to provide relief and rehabilitation to the victims of caste based atrocities.
16. On the other hand, where it appears to the Court that the offence in question, although covered under the SC/ST Act, is primarily private or civil in nature, or where the alleged offence has not been committed on account of the caste of the victim, or where the continuation of the legal proceedings would be an abuse of the process of law, the Court can exercise its powers to quash the proceedings. On similar lines, when considering a prayer for quashing on the basis of a compromise/settlement, if the Court is satisfied that the underlying objective of the Act would not be contravened or diminished even if the felony in question goes unpunished, the (Uploaded on 19/01/2026 at 11:24:56 AM) (Downloaded on 23/01/2026 at 10:24:51 PM) [2026:RJ-JP:227] (6 of 6) [CRLMP-3650/2025] mere fact that the offence is covered under a 'special statute' would not refrain this Court or the High Court, from exercising their respective powers under Article 142 of the Constitution or Section 482 Cr.P.C."
7. The aforesaid judgment of Hon'ble Supreme Court settles the legal position so far as this Court's power to quash the proceedings/FIR (in exercise of powers under Section 528 of BNSS) is concerned, in cases where the parties have entered into compromise in the cases involving offences under the provisions of SC/ST Act. The only caution which is to be borne in mind is, that the compromise must be with free will.
8. In view of the aforesaid legal position and considering the submissions made on behalf of the respective parties and in light of judgment of Hon'ble Supreme Court in the case of Ramawatar (supra), the impugned FIR is liable to be quashed in the face of compromise arrived at between the parties although the offences are not compoundable.
9. In view of the above, this criminal misc. petition is allowed and the impugned FIR No.69/2025 registered at Police Station SEZ, District Jaipur (West) along with all subsequent proceedings arising out of it are hereby quashed and set aside. Consequence to follow.
10. The stay application and pending application(s), if any, also stand disposed of.
(ANIL KUMAR UPMAN),J GAUTAM JAIN /274 (Uploaded on 19/01/2026 at 11:24:56 AM) (Downloaded on 23/01/2026 at 10:24:51 PM) Powered by TCPDF (www.tcpdf.org)