Rajasthan High Court - Jaipur
Arun Singh S/O Ravindra Singh vs State Of Rajasthan Through Pp on 10 October, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 5258/2018
Arun Singh S/o Ravindra Singh, R/o Plot No. 150, Mohan Nagar,
Mandi Road, Hindaun City, Distt. Karauli (Raj.)
----Petitioner
Versus
1. State Of Rajasthan Through Pp, Raj.
2. Dinesh Kumar Kumawat S/o Babu Lal Kumawat, R/o Ward
No. 19, Bhairu Ji Mod, Ringus, Distt. Sikar (Raj.)
3. Vikram Kachhawa S/o Rajendra Kachhawa, R/o 813,
Rajput Colony, Ramchandrapura Chhawani Kota.
4. Rohit Yadav Lamba S/o Rajesh Kumar Yadav, R/o
Karampur, Tehsil Tijara, Distt. Alwar.
----Respondents
For Petitioner(s) : Mr. Rajneesh Gupta
For Respondent(s) : Mr. Rajendra Yadav GA Cum AAG
Mr. Nishant Sharma
Mr. Mukesh Goyal
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order
10/10/2022
This criminal miscellaneous petition has been filed by the
petitioner under Section 482 Cr.P.C. for quashing FIR No.499/2015
registered at Police Station Pratap Nagar, Jaipur (East) for the
offence under Section 380 IPC and consequential criminal
proceedings.
Learned counsel for the petitioner as well as learned counsel
for the complainant submitted that compromise has been arrived
between the parties and they have settled their dispute.
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Learned counsel for the petitioner submits that offence u/s
380 IPC is non-compoundable. So, criminal proceedings pending
between them, be set aside.
Learned Public Prosecutor has opposed the arguments
advanced by learned counsel for the petitioner.
Learned counsel for the complainant acknowledging the factum of compromise between the parties and submitted that he has no objection if the FIR in question and consequential criminal proceeding are quashed.
Heard learned counsel for both the parties and perused the record.
A perusal of the material on record shows that the dispute between the parties has amicably been settled by them. In view of compromise and the law laid down by the Hon'ble Apex Court of India in cases of Gian Singh Vs. State of Punjab (2012) 10 SCC 303 and Narinder Singh Vs. State of Punjab (2014) 6 SCC 466, this Court deems it just and proper to quash the FIR in question and consequential criminal proceeding.
Resultantly, this criminal miscellaneous petition is allowed. The FIR No.499/2015 registered at Police Station Pratap Nagar, Jaipur (East) for the offence under Section 380 IPC and consequential criminal proceedings are quashed.
(NARENDRA SINGH DHADDHA),J Brijesh 45.
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