Bajrang Lal vs State Of Rajasthan And Ors

This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the criminal proceeding in Criminal Case No.3/2015, State

Vs. Bajranglal pending in the Court of learned Additional Chief Judicial Magistrate, Dantaramgarh, District Sikar (Raj.) under Sections 420, 406, 467,

468 and 471 IPC arising out of FIR No.33/2013 registered at Police Station Danta Ramgarh, District Sikar.

Learned counsel for the petitioner submitted that the criminal proceeding arises out of private dispute between the parties predominantly of civil

nature. Relying on the compromise dated 25.09.2018, she submitted that since the matter has been settled amicably between the parties, the criminal

proceeding is liable to be quashed in view of the judgments of the Hon'ble Apex Court of India in cases of Gian Singh versus State of Punjab & Anr.

reported in JT 2012 (9) SC-426 & Narinder Singh & Ors. versus State of Punjab & Anr. reported in 2014 Cr.L.R. (SC) Learned Public Prosecutor

has opposed the criminal miscellaneous petition.

Learned counsel appearing for the complainant acknowledging the factum of compromise between the parties, submitted that he has no objection if

the criminal proceeding is quashed.

Heard the learned counsels for the parties and perused the record.

From the material on record, it is apparent that the dispute, private in nature and predominantly of civil nature, has amicably been settled between the

parties. In view of compromise and the law laid down by the Hon'ble Apex Court of India in cases of Gian Singh (supra) & Narinder Singh (supra),

this Court deems it just and proper to quash the criminal proceeding qua Sections 420, 406, 467, 468 and 471 of IPC also.

Resultantly, this criminal miscellaneous petition is allowed. The criminal proceeding in Criminal Case No.3/2015, State Vs. Bajranglal pending in the

Court of learned Additional Chief Judicial Magistrate, Dantaramgarh, District Sikar (Raj.) under Sections 420, 406, 467, 468 and 471 IPC arising out of

FIR No.33/2013 registered at Police Station Danta Ramgarh, District Sikar is quashed.