Rajasthan High Court - Jodhpur
Nandram vs State Of Rajasthan (2026:Rj-Jd:4444) on 23 January, 2026
[2026:RJ-JD:4444]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 583/2026
1. Nandram S/o Shri Narayanlal Teli, Aged About 56 Years,
R/o Godaji Ka Kua, Mohi, Police Station Kankroli, District
Rajsamand.
2. Surendra Kamlesh S/o Shri Nandaram Ji Teli, Aged About
30 Years, R/o Godaji Ka Kua, Mohi, Police Station
Kankroli, District Rajsamand.
3. Vinod S/o Shri Nandaram Ji Teli, Aged About 24 Years, R/
o Godaji Ka Kua, Mohi, Police Station Kankroli, District
Rajsamand.
4. Devilal S/o Shri Nandaram Ji Teli, Aged About 40 Years,
R/o Godaji Ka Kua, Mohi, Police Station Kankroli, District
Rajsamand.
5. Shankerlal S/o Shri Ramlal Dhobi, Aged About 47 Years,
R/o Sadar Bazaar Mohi, Police Station Kankroli, District
Rajsamand
6. Gopal Lal S/o Shri Bansilal Dhobi, Aged About 30 Years,
R/o Pathwari Mohalla, Mohi, Police Station Kankroli,
District Rajsamand
7. Shankerlal S/o Shri Laxmilal Ji, Aged About 45 Years, Rio
Purbia Mohalla, Mohi, Police Station Kankroli, District
Rajsamand
8. Harial Alias Kalulal S/o Shri Pannalal Purbia, Aged About
64 Years, R/o Purbia Mohalla, Mohi, Police Station
Kankroli, District Rajsamand
9. Laxmsilal S/o Shri Pema Ji Purbia, Aged About 61 Years,
R/o Purbia Mohalla, Mohi, Police Station Kankroli, District
Rajsamand
----Petitioners
Versus
1. State Of Rajasthan, Through Pp
2. Madhulal S/o Shri Mohanlal Jat, Aged About 52 Years, R/o
Bagher, Police Station Gangapur, District Bhilwara,
Rajasthan.
----Respondents
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[2026:RJ-JD:4444] (2 of 3) [CRLMP-583/2026]
For Petitioner(s) : Mr. Jayant Joshi
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
Mr. Tanay Jain
HON'BLE MR. JUSTICE BALJINDER SINGH SANDHU
Order 23/01/2026 The instant criminal misc. petition under Section 528 BNSS has been filed by the petitioner seeking quashing of the FIR No.41/2023 registered at Police Station Kankroli, District Rajsamand for the offences under Sections 365, 342, 386, 327, 323 and 379 of the IPC.
Learned counsel for the parties submitted that the parties have settled their disputes and have arrived at a compromise.
Learned counsel for the petitioner has placed reliance on a decision of Hon'ble the Supreme Court in the cases of Gian Singh Vs. State of Punjab & Anr. reported in (2012)10 SCC 303 and B.S. Joshi Vs. State of Haryana, reported in (2003)4 SCC
675. He therefore prayed that the impugned FIR may kindly be quashed.
Learned counsel for the complainant concurs with the factum of compromise and submits that in view of the compromise, the complainant is not inclined to proceed further in the matter.
In view of compromise arrived at between the parties and applying the ratio in decision of Gian Singh (Supra) and B.S. Joshi (supra), this Court deems it just and proper to invoke inherent powers under Section 528 of BNSS.
(Uploaded on 24/01/2026 at 02:33:19 PM) (Downloaded on 27/01/2026 at 08:49:27 PM) [2026:RJ-JD:4444] (3 of 3) [CRLMP-583/2026] Accordingly, the present misc. petition is allowed. The FIR No.41/2023 registered at Police Station Kankroli, District Rajsamand for the offences under Sections 365, 342, 386, 327, 323 and 379 of the IPC and all subsequent criminal proceedings sought to be taken thereunder against the petitioner, are quashed.
(BALJINDER SINGH SANDHU),J 37-Hanuman/-
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