Rajasthan High Court - Jaipur
Dr. Ankit Purohit Son Of Shri Shailendra ... vs State Of Rajasthan on 4 March, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 1672/2022
1. Dr. Ankit Purohit Son Of Shri Shailendra Purohit, Resident
Of F-22, Spaze Privy The Address, Sector-93A, Guru-
gram, Haryana.
2. Smt. Asha Purohit Wife Of Shri Shailendra Purohit, Resi-
dent Of F-22, Spaze Privy The Address, Sector-93A, Gu-
rugram, Haryana.
----Petitioners
Versus
1. State Of Rajasthan, Through Public Prosecutor.
2. Pallavi Shringi, Wife Of Dr. Ankit Purohit, Daughter Of Om Prakash Shringi, Resident Of 518, Akashganga Apart- ment, 22 Godam Road, Civil Lines, Jaipur (Raj).
----Respondents Connected With S.B. Criminal Miscellaneous (Petition) No. 7716/2019
1. Shailendra Purohit Son Of Shri Pyare Lal Purohit, Resident Of F-22, Spaze Privy The Address, Sector- 93A, Guru- gram, Haryana
2. Aakash Purohit Son Of Shri Shailendra Purohit, Resident Of F-22, Spaze Privy The Address, Sector- 93A, Guru- gram, Haryana
----Petitioners Versus
1. State Of Rajasthan, Through Public Prosecutor.
2. Pallavi Shringi Wife Of Dr. Ankit Purohi Daughter Of Om Prakash Shringi, Resident Of 518, Akashganga Apart- ment, 22 Godam Road, Civil Lines, Jaipur (Raj.)
----Respondents For Petitioner(s) : Ms. Suruchi Kasliwal, Mr. Prayansh Jain, Ms. Devika Jain For Respondent(s) : Mr. Mangal Singh Saini, PP.
Mr. Divesh Sharma HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA (Downloaded on 05/03/2022 at 09:03:18 PM) (2 of 3) [CRLMP-1672/2022] Order 04/03/2022 This criminal miscellaneous petitions have been filed by the petitioners under Section 482 Cr.P.C. for quashing FIR No.193/2019 dated 10.10.2019 registered at Police Station Mahila Thana, Jaipur City (South) for the offence under Sections 498A, 406, 377, 420 and 120(B) of IPC and consequential criminal proceedings.
Learned counsel for the petitioners as well as learned counsel for the complainant-respondents submitted that compro- mise has been arrived between the parties and they have settled their dispute. So, criminal proceedings pending between them, be set aside.
Learned Public Prosecutor has opposed the arguments advanced by learned counsel for the petitioners.
Learned counsel for the complainants acknowledging the factum of compromise between the parties and submitted that they have no objection if the FIR in question and consequential criminal proceedings 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 & 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. (Downloaded on 05/03/2022 at 09:03:18 PM)
(3 of 3) [CRLMP-1672/2022] Resultantly, this criminal miscellaneous petitions are allowed. The FIR No.193/2019 dated 10.10.2019 registered at Police Sta- tion Mahila Thana, Jaipur City (South) for the offence under Sec- tions 498A, 406, 377, 420 and 120(B) of IPC and consequential criminal proceedings are quashed.
A copy of this order be placed in connected file.
(NARENDRA SINGH DHADDHA),J Seema/67-68 (Downloaded on 05/03/2022 at 09:03:18 PM) Powered by TCPDF (www.tcpdf.org)