SANWAR LAL PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned Pubic Prosecutor submitted the status report dated 01.11.2020 furnished by SHO, Police Station Vijay Nagar, District Ajmer, which is taken on record.

(2.) This criminal miscellaneous petition under Section 482 Cr.P.C. has been filed for quashing the FIR No.130/2020 dated 13.05.2020 registered at Police Station Vijay Nagar, District Ajmer for offence under Sections 186, 509, 451 and 353 of IPC and Sections 3(1)(D), 3(1)(S), 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(3.) Learned counsel submitted that the FIR in question arises out of dispute between the parties working in the same office and does not involve any heinous offence. Relying on the affidavit of the complainant dated 24.12.2020, 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 v. State of Punjab and Anr. reported in JT 2012 (9) SC-426 and Narinder Singh and Ors. v. State of Punjab and Anr. reported in 2014 Cr.L.R. (SC) 351.