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Judgment
This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No. 0075/2020 dated 10.02.2020 registered at
Police Station Bhankrota, District Jaipur (West) for offence under Sections 143, 323, 342, 365 and 386 of I.P.C.
Learned counsel for the petitioner submitted that the FIR in question arises out of a minor dispute, predominantly of civil nature and does not involve
any heinous offence. Relying on the compromise dated 03.06.2020, he submitted that the matter has amicably been settled between the parties.
Referring 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, he prayed that FIR in question be quashed.
Learned Public Prosecutor 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.
From the material on record, it is apparent that the dispute, not involving any heinous offence, 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 FIR in question.
Resultantly, this criminal miscellaneous petition is allowed. The FIR No. 0075/2020 dated 10.02.2020 registered at Police Station Bhankrota, District
Jaipur (West) for offence under Sections 143, 323, 342, 365 and 386 of I.P.C. is quashed.