Rajasthan High Court - Jaipur
Jeet Ram Son Of Shri Hari Kishan vs State Of Rajasthan on 27 September, 2022
Author: Narendra Singh Dhaddha
Bench: Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 7527/2021
Jeet Ram Son Of Shri Hari Kishan, Resident Of 442, Saini
Colony, Village Dharuhera, District Rewari, Haryana.
----Petitioner
Versus
1. State Of Rajasthan, Through P.p.
2. Victim, Resident Of
----Respondents
For Petitioner(s) : Mr. Rahul Tiwari
For Respondent(s) : Mr. Rajendra Yadav, GA-Cum-AAG,
Mr. Mahesh Chand Gautam
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Order
27/09/2022
This criminal miscellaneous petition has been filed by the
petitioner under Section 482 Cr.P.C. for quashing FIR No.38/2021
registered at Police Station Mahila Police Thana, Bhiwadi, District
Police Bhiwadi, District Alwar for the offence under Section 376,
292 of IPC and Sections 67 & 67A Information Technology Act,
2020 proceedings pursuant thereto.
Learned counsel for the petitioner as well as learned
counsel for the complainant-respondent submitted that
compromise has been arrived between the parties and they have
settled their dispute. So, criminal proceedings pending between
them, be set aside.
Learned GA-Cum-AAG have opposed the arguments
advanced by learned counsel for the petitioner.
(Downloaded on 30/09/2022 at 09:39:39 PM) (2 of 2) [CRLMP-7527/2021] 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 and Manoj Agarwal & Anr. Vs. The State of Uttar Pradesh & Anr. decided on 04.03.2022 by the Hon'ble Supreme Court, this Court deems it just and proper to quash the FIR in question and consequential criminal proceedings.
Resultantly, this criminal miscellaneous petition is allowed. The FIR No.38/2021 registered at Police Station Mahila Police Thana, Bhiwadi, District Police Bhiwadi, District Alwar for the offence under Section 376, 292 of IPC and Sections 67 & 67A Information Technology Act, 2020 and proceedings pursuant thereto are hereby quashed and set aside.
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