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Rajasthan High Court - Jodhpur

Sidha Ram & Ors vs State & Anr on 24 July, 2017

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
             S.B. Criminal Misc(Pet.) No. 1903 / 2013
1. Sidha Ram S/o Girdhari Ram, by caste Jat,
2. Satta Ram S/o Ganga Ram, by caste Jat,
3. Shyam Lal S/o Deva Ram, by caste Jat.
4. Rafiq Mohd. S/o Vali Mohd., by caste Musalman,
     All R/o village Dangiyawas, District Jodhpur.
                                                         ----Petitioners
                                 Versus
1. State of Rajasthan.
2. Vinod Arya S/o Rajesh Arya, by caste Nayak, R/o Pabupura,
Airport Road, Jodhpur.
                                                       ----Respondents
_____________________________________________________
For Petitioner(s)   :    Mr. JS Choudhary Sr. Advocate, with Mr.
                         Tarun Dhaka
For Respondent(s) :      Mr. VS Rajpurohit, PP
                         Mr. Firoz Kha, for the complainant
_____________________________________________________
     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order 24/07/2017

1. Petitioners have preferred this misc. petition under Section 482 of Cr.P.C. for quashing of the FIR No.110/2013 dated 13.03.2013 Police Station Udai Mandir (Jodhpur) for the offence under Section 406, 420, 120-B of IPC and 3(iv) (xv) SC/ST Act.

2. At the outset, learned counsel for the petitioner and learned counsel for the complainant has submitted that compromise has already been happened in the matter concerned between the parties.

(2 of 2) [CRLMP-1903/2013]

3. Learned Public Prosecutor assures this Court that if such compromise has been brought on record then the same shall be considered before completing of the investigation strictly in accordance with law.

4. In light of the assurance given by learned Public Prosecutor, this misc. petition is disposed of with the direction to the investigating authority to take the compromise on record and complete the investigation strictly in accordance with law. In case, the petitioners need to be arrested then 15 days prior notice be given by the investigating authority before doing so. It is needless to say that the petitioners shall be at liberty to approach this Court in case need arises.

(DR. PUSHPENDRA SINGH BHATI)J. sudheer