PHULI KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the petitioner submits that the main accused namely Rajesh Kumar and Jepa Ram have filed two separate misc. petitions being SB Cr. Misc. Petition Nos.5299/2022 and 14/2023 respectively and both the petitioners were allowed by this Court and the impugned FIR along with entire criminal proceedings initiated pursuant thereto have been quashed. Counsel submits that the parties have entered into a compromise in the on-going criminal proceedings. Counsel further submits that the prosecutrix has also been examined before the trial court as PW-1 and she has been declared hostile. In such circumstances, the impugned FIR along with criminal proceedings initiated pursuant thereto against the petitioner may be quashed.

(2.) This Court is conscious of the judgment rendered by Hon'ble Supreme Court in the matter of Prashant Bhartiya Vs. State of Delhi and Ors. in Criminal Appeal No.708 of 2021 decided on 30/7/2021, relevant portion of which reads as follows:-

(3.) Learned counsels for the petitioner has submitted the following order for consideration passed by this Court in S.B. Criminal Misc. (Petition) No.4119/2021 decided on 6/4/2022 (Dhabba Nath Vs. State of Rajasthan and Anr.), which reads as follows:-