Rajasthan High Court - Jodhpur
Praveen Singh vs State Of Rajasthan on 18 July, 2022
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 4044/2022 Praveen Singh S/o Shri Hem Singh, Aged About 38 Years, R/o Barar Tehsil Bheem Distt. Rajsamand Presently Posted As Head Constable At Ps Bheem Dist. Rajsamand
----Petitioner Versus
1. State Of Rajasthan, Through Pp
2. Manju W/o Shri Bahadur Singh, B/c Rawat R/o Opposite Lic Office Nandawat Tehsil Bheem Dist. Rajsamand
----Respondents For Petitioner(s) : Mr. Jayant Joshi For Respondent(s) : Mr. Javed Mohd. Gouri, PP Mr. V.D. Gaur JUSTICE DINESH MEHTA Order 18/07/2022
1. By way of this criminal misc. petition under Section 482 of the Code of Criminal Procedure, 1973, the petitioner has sought quashment of FIR No.188/2022, P.S. Bheem, District Rajsamand registered against the petitioner for the offences under Sections 457, 376, 323 and 506 of the Indian Penal Code.
2. Learned counsel for the petitioner submitted that during the course of investigation, the petitioner and the complainant, who were in relationship (live-in), have entered into compromise and pursuant thereto they have started living together.
3. Learned Public Prosecutor accepted the factum of compromise having been signed by the complainant without any fear and coersion.
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4. Learned counsel for the complainant, while accepting the factum of compromise, submitted that the complainant has no objection if the FIR in question is quashed.
5. In view of the aforesaid and considering that the petitioner and complainant have started living together and being guided by the principle of law laid down by Hon'ble the Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr-reported in 2012 Cr.L.J. (SC) 4934 and in the case of State of Haryana & Ors. Vs. Choudhary Bhajan Lal & Ors. [AIR 1992 SC 604], this Court deems it appropriate to quash the FIR in question.
6. In view of the above, this criminal misc. petition is allowed and the FIR No.188/2022, registered at P.S. Bheem, District Rajsamand is quashed. Consequence to follow.
7. The stay application also stands disposed of accordingly.
(DINESH MEHTA),J 54-skm/-
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