Rajasthan High Court - Jodhpur
Jitendra & Anr vs State & Anr on 18 July, 2017
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 2227 / 2017
1. Jitendra Soni S/o Shyam Lal, B/c Soni, R/o Chandra Kiran
Building, 101B Wing, Andheri (West) Mumbai P.S. Navdhar Dist.
Mumbari (West).
2. Olan Rewatu S/o Baba Lala, B/c Christian, R/o - 12, Obantoko
Road, Ablokata State O Gun-6, Nigeria, Love Less Building, A Wing
Flet Holol, Thane East Mumbai.
----Petitioners
Versus
1. The State of Rajasthan Through P.P.
2. Maharana Pratap Chouhan S/o Shri Netrapal Singh, R/o Budi
Bawal, Kot Qasim Alwar (RAJ)
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Bharat Devasi
For Respondent(s) : Mr. M.S. Panwar, PP
_____________________________________________________
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 18/07/2017
1. The petitioners have preferred this criminal misc. petition under Section 482 Cr.P.C. for quashing of FIR bearing No.137/2017 registered at Police Station Mahamandir, District Jodhpur for the offence under Section 420 IPC.
2. Learned counsel for both the parties states that a compromise has already been arrived between the parties. Copy of the bail order before the learned Sessions Court, Jodhpur Metropolitan dated 30.05.2017 has also been shown in which the compromise has been acknowledged by the learned court below at the time of hearing of bail application.
(2 of 2) [CRLMP-2227/2017]
3. Learned Public Prosecutor assures this Court that if the compromise is brought on record, the same shall be dealt with strictly in accordance with law and the investigation shall be appropriately completed.
4. In light of the assurance given by learned Public Prosecutor, the present petition is disposed of with a direction to the investigating authority that he shall take the compromise on record and complete the investigation strictly in accordance with law.
(DR. PUSHPENDRA SINGH BHATI)J. zeeshan/