Rajasthan High Court - Jaipur
Pankaj S/O Ramavatar B/C Aheer vs State Of Rajasthan on 13 November, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 6887/2019
1. Pankaj S/o Ramavatar B/c Aheer, R/o House No.303,
Paprawat, Tan Najafgarh, New Delhi.
2. Ramavatar S/o Ratansingh B/c Aheer, R/o House No.303,
Paprawat, Tan Najafgarh, New Delhi.
3. Sunita W/o Ramavatar B/c Aheer, R/o House No.303,
Paprawat, Tan Najafgarh, New Delhi.
----Petitioners
Versus
1. State Of Rajasthan, Through Pp.
2. Ekta W/o Panka, D/o Ramsharan B/c Aheer, R/o House
No.303, Paprawat, Tan Najafgarh, New Delhi, Presently R/
o Dheerpur, Tehsil Bansoor, District Alwar, Raj.
----Respondents
For Petitioner(s) : Mr. Bharat Yadav.
For Respondent(s) : Mr. F.R. Meena, P.P.
For Complainant Mr. Narendra Mewara.
HON'BLE MR. JUSTICE INDERJEET SINGH
Order
13/11/2019
1. Instant criminal Miscellaneous petition has been filed under Section 482 Cr.P.C. for quashing of the First Information Report No.16/2018 registered at Police Station Harsora District Alwar for the offence under Sections 498-A, 406, 354, 376 & 511 of IPC.
2. It is submitted by counsel for the petitioner that the petitioner no.1 (husband) and respondent no.2 (wife) have entered into a compromise and decide to live together again. Counsel further submits that the divorce petition filed by the respondent no.2 before the Additional District Judge, Bansur, (Downloaded on 18/11/2019 at 11:41:14 PM) (2 of 2) [CRLMP-6887/2019] Alwar has already been decided by way of compromise in National Lok Adalat held on 12.01.2018. Counsel further submits that the FIR lodged by the respondent no.2 (wife) be quashed and set aside in view of the compromise between the parties.
3. Counsel for the respondent no.2 (wife) has not disputed this fact that the parties have entered into a compromise and submitted that the parties have decided to live together peacefully.
4. Considering the facts and circumstances of the present case and in view of the fact that the parties have entered into a compromise, the criminal misc. petition is allowed and the First Information Report No.16/2018 registered at Police Station Harsora District Alwar for the offences under Sections 498-A, 406, 354, 376 & 511 of IPC is hereby quashed.
5. The stay application also stands disposed of.
(INDERJEET SINGH),J MG/108 (Downloaded on 18/11/2019 at 11:41:14 PM) Powered by TCPDF (www.tcpdf.org)