Ramesh Beniwal And Others vs State Of Rajasthan And Others

Manoj Kumar Garg, J

The instant criminal misc. petition under Section 482 Cr.P.c. has been filed by the petitioners for quashing of criminal proceedings in connection with FIR No.305/2018 registered at Police Station Shastri Nagar, District Jodhpur City West and all consequential proceedings for offences under Sections 341, 323, 365, 395, 347, 120-B of IPC on the basis of compromise entered between the parties.

Mr. Narpat Singh, present in person and he submits that the matter has already been compromised between the parties which is borne out from the compromise deed that the respondent No.2-complainant is not inclined to proceed further in the matter. He has placed reliance on a decision of Supreme Court in the case of Gian Singh Vs. State of Punjab & Anr. [(2012) 10 SCC 303].

In these circumstances, the impugned FIR and all consequential proceedings may be quashed on the basis of compromise.

Respondent No.2-Mr. Mahaveer Singh Rajpurohit, present in person and he concurs the fact of compromise and submits that in view of the compromise, he does not want to proceed further in the matter.

In view of compromise arrived at between the parties and applying the ratio in decision of Gian Singh (Supra), I deem it just and proper to invoke inherent powers of this Court under Section 482 Cr.P.C.

Accordingly, the present misc. petition is allowed and the FIR No.305/2018 registered at Police Station Shastri Nagar, District Jodhpur City West and all consequential proceedings for offences under Sections 341, 323, 365, 395, 347, 120-B of IPC lodged against the petitioners are hereby quashed on the basis of compromise deed.

Stay application also decided.