Rajasthan High Court - Jodhpur
Kulvinder Singh vs State Of Rajasthan (2025:Rj-Jd:39816) on 8 September, 2025
[2025:RJ-JD:39816]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 4085/2025
1. Kulvinder Singh S/o Mukha Singh, Aged About 40 Years,
R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
2. Rajvindra Singh S/o Kulvinder Singh, Aged About 20
Years, R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
3. Mukha Singh S/o Niranjan Singh, Aged About 75 Years,
R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
4. Smt. Veerpal Kaur W/o Kulvinder Singh, Aged About 40
Years, R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
5. Resham Singh S/o Mahendra Singh, Aged About 56 Years,
R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
6. Daljeet Singh S/o Darshan Singh, Aged About 40 Years,
R/o 52, Rb, Padampur, Dist. Sriganganagar,raj.
7. Sunil Kumar S/o Balram Singh, Aged About 29 Years, R/o
52, Rb, Padampur, Dist. Sriganganagar,raj.
8. Balram S/o Chandu Ram, Aged About 50 Years, R/o 52,
Rb, Padampur, Dist. Sriganganagar,raj.
9. Raju Ram S/o Chandu Ram, Aged About 47 Years, R/o 52,
Rb, Padampur, Dist. Sriganganagar,raj.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Rakesh Kumar S/o Ramdas Meghwal, R/o 52, Rb,
Padampur, Dist. Sriganganagar,raj.
----Respondents
For Petitioner(s) : Mr. KV Vyas.
For Respondent(s) : Mr. HS Jodha a/w Mr. NS Chandawat,
PP.
Mr. Shubham Ojha for complainant.
HON'BLE MR. JUSTICE MUKESH RAJPUROHIT
Order 08/09/2025
1. Learned counsel for the parties jointly submitted that a compromise has been arrived at between the parties. It is also submitted that the complainant is not inclined to proceed further in the matter.
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2. Learned counsel for the parties has placed reliance on a decision of Supreme Court in case of Gian Singh V/s. State of Punjab & Anr. [(2012) 10 SCC 303].
3. Learned Public Prosecutor states that the compromise happened between the parties, and thus, the factum of such compromise has been verified by Investigating Officer. The factual report is taken on record.
4. In view of compromise arrived at between the parties and the submission made by the learned Public Prosecutor regarding verification of such compromise by the concerned investigating officer, a compromise deed appended with the petition and applying the ratio in decision of Gian Singh (Supra), I deem it just and proper to invoke inherent powers of this Court under Section 528 of BNSS, 2023 (Section 482 Cr.P.C) to avoid undue hardship to the parties.
5. Accordingly, the present misc. petition is allowed and the FIR No.33/2025 lodged at Police Station Padampur, District Ganganagar for the offences under Sections 331(5), 115(2), 126(2), 324(4), 352, and 189(2) of BNS, 2023, along with entire proceedings pursuant thereto, qua the petitioners, are hereby quashed. All pending applications also stand disposed of accordingly.
(MUKESH RAJPUROHIT),J 369-/Jitender//-
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