Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 5, Cited by 0]

Rajasthan High Court - Jaipur

Dr. Lalchand Morani S/O Shri N.R. Morani vs State Of Rajasthan on 25 August, 2022

Author: Birendra Kumar

Bench: Birendra Kumar

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                              S.B. Criminal Miscellaneous (Petition) No. 6310/2022

                                    Dr. Lalchand Morani S/o Shri N.r. Morani, Aged About 56 Years,
                                    R/o Plot No. 14, Bajaj Nagar Enclave, Bajaj Nagar, Jaipur.
                                                                                                            ----Petitioner
                                                                          Versus
                                    1.         State Of Rajasthan, Through P.p.
                                    2.         Lalita Sharma W/o Shri R.p. Sharma, Aged About 54
                                               Years, R/o Plot No. B-8, Everest Vihar, Shyam Nagar,
                                               Jaipur (Raj.).
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Girdhari Lal Gupta For Respondent(s) : Mr. Prashant Sharma, PP Dr. Shivendra Singh Rathore HON'BLE MR. JUSTICE BIRENDRA KUMAR Order 25/08/2022 Instant petition has been filed for quashing of cognizance order dated 01.11.2017 whereby court below has taken cognizance under Section 420, 467, 468, 471 and 120-B IPC on the ground of compromise of the case.

Respondent No. 2 is present in person and informs that matter has been compromised between the parties, written compromise is also on the record.

After compromise of the private dispute, continuance of criminal proceedings would be an abuse of the process of law. Hence, the impugned order is hereby quashed and the petition is allowed.

(BIRENDRA KUMAR),J ashu /64 (Downloaded on 27/08/2022 at 11:12:55 PM) Powered by TCPDF (www.tcpdf.org)