Dharamchand And Ors vs State Of Rajasthan And Ors

This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.125/2020 dated 07.05.2020 registered at Police

Station Mundawar (Police District Bhiwadi), District Alwar for offence under Sections 143, 323, 341 & 379 of I.P.C.

Learned counsel for the petitioner submitted that the FIR in question arises out of minor dispute between the parties and does not involve any heinous

offence. Relying on the affidavit of the complainant dated 24.11.2020, he submitted that since the matter has amicably been settled between the

parties, the FIR in question 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) 351.

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 FIR in question is quashed.

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

A perusal of the material on record shows that the dispute between the parties has amicably been settled by them on the basis of compromise. In view

of compromise between the parties and the law laid down by the Hon'ble Supreme Court in cases of Gian Singh (Supra) & Narinder Singh (supra),

this Court deems it just and proper to quash the FIR in question.

Resultantly, this criminal miscellaneous petition is allowed. The FIR No.125/2020 dated 07.05.2020 registered at Police Station Mundawar (Police

District Bhiwadi), District Alwar for offence under Sections 143, 323, 341 & 379 of I.P.C. is quashed.