Rajasthan High Court - Jodhpur
Mangi Lal Chopra vs State Of Rajasthan on 18 November, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 7732/2022
1. Mangi Lal Chopra S/o Babu Lal Chopra, Aged About 65
Years, B/c Jain R/o 349 4-B -Road Sardarpura Jodhpur
Raj.
2. Omprakash S/o Raymal Ram Durguda, Aged About 40
Years, B/c Jat R/o Plot No. 59 Khasra No. 25/2 Ratanmuni
Nagar Sangariya Salawas Road Jodhpur Raj.
3. Kesa Ram S/o Kumbha Ram, Aged About 38 Years, R/o
Luna Kalla Tehsil Sindhari Dist. Barmer Raj.
4. Daula Ram S/o Banshi Lal, Aged About 40 Years, B/c Jat
R/o Mahadev Nagar Sangariya Jodhpur Raj.
5. Pramod Kumar Gandhi S/o Jagdish Kumar Gandhi, Aged
About 40 Years, B/c Maheshwari R/o Dharmnarayan Ji
Hatha Jodhpur Raj.
6. Babu Lal Choudhary S/o Hanshraj, Aged About 42 Years,
B/c Jat R/o Gangana Dist. Jodhpur
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Nanji Ram S/o Moti Ram, Aged About 41 Years, R/o Vill.
Dungarawa Tehsil Bagora Dist. Jalore
----Respondents
For Petitioner(s) : Mr. Awar Dan Ujjwal
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE FARJAND ALI
Order 18/11/2022 The instant criminal misc. Petition has been filed under Section 482 Cr.PC for quashing of FIR No.358/2022 registered at P.S Udaimandir, Distt. Jodhpur for the offence under Sections 420, 406, 467, 468, 471, 120-B IPC.
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(2 of 3) [CRLMP-7732/2022] It is submitted by counsel for the petitioner that the dispute in between the parties has been resolved through an amicable settlement and now there remains no controversy in between them and the parties do not wish to continue the criminal proceeding further.
On the other hand, learned counsel appearing for the respondent/complainant/victim admits the fact of compromise and submits that he is wiling if the FIR and the proceedings are quashed on the basis of compromise entered in between the parties.
Learned Public Prosecutor has opposed the petition. Heard, perused the material available on record more particularly the police report, nature of allegation and the compromise deed executed in between the parties. The parties to the lis have resolved their dispute amicably and do not wish to continue the criminal proceedings and have jointly prayed for quashing of the same. The offence alleged in this matter is non- compoundable, however Hon'ble Supreme Court in the case of Gian Singh Vs. State of Punjab reported in (2012) 10 SCC 303 has propounded that if it is convinced that offences are entirely personal in nature and do not affect the public peace or tranquility and where it feels that quashing of such proceedings on account of compromise would bring about peace and would secure ends of justice, the High Court should not hesitate to quash the same by exercising the inherent powers vested in it. It is observed that in such cases, the prosecution becomes the lame prosecution and pursuing such a lame prosecution would be a waste of time and energy. That will also unsettle the compromise and obstruct (Downloaded on 19/11/2022 at 09:01:55 PM) (3 of 3) [CRLMP-7732/2022] restoration of peace. This court is aptly guided by the principles propounded by Hon'ble the Supreme Court and feels that whether dispute is essentially inter se between the parties, either they are relatives; neighbours or having business relationship and which does not affect the society at large, then in such cases, with a view to maintain harmonious relationships between the two sides and for restitution of relationship and with a view to end-up the dispute in between them permanently, the High Court should exercise its inherent power to quash the FIR and all other subsequent proceedings initiated thereto.
Here in this case, though the offences are not compoundable but the parties have settled the dispute amicably and that is essentially in between the parties which is not affecting public peace and tranquility therefore with a view to maintain the harmony and to resolve the dispute finally in between the parties, it is deemed appropriate to quash the FIR and all further proceedings undertaken in pursuance thereof.
Accordingly, the criminal misc. Petition is allowed and the FIR mentioned above, and all further proceedings undertaken in pursuance thereof are hereby quashed and set aside. The SHO concerned is directed to file a closure report with the concerned Judicial Magistrate within a period of one month from the date of receiving copy of this order. The stay petition also stands disposed of.
(FARJAND ALI),J 140-mohit/-
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