JAHEER ANSARI @ JAHEER AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner-Jaheer Ansari @ Jaheer Ahmed and the complainant Smt.Narayani Devi are present in person and have been duly identified by their respective Counsel.

(2.) These two misc. petitions under Sec. 482 of the Code of Criminal Procedure have been filed on behalf of the petitioner(s) with a prayer to quash FIR No. 357/2020 registered at Police Station Kotwali Sikar, District Sikar for the offences punishable under Ss. 420, 467, 468, 471 and 120-B of IPC and Sec. 3(2)(va) of SC/ST Act and all subsequent proceedings arising out of it. The first Criminal Misc Petition (S.B Criminal Misc. Petition No. 5087/2021) was filed on behalf of the accused petitioner Jaheer Ansari challenging the aforesaid FIR on merits. However, the second criminal misc. petition (No. 5712/2023) has been filed on behalf of the petitioners for quashing of the aforesaid FIR on the basis of compromise entered into between the parties.

(3.) Learned Counsel for the petitioners submits that during pendency of investigation, the petitioners have entered into a compromise with the complainant and she does not want to pursue the impugned FIR. He further submits that the complainant/respondent No. 2 has also filed a criminal misc. petition (No. 6260/2023) for quashing of the impugned FIR on the ground of compromise entered into between the parties, which is listed today before this Court along with these two misc. petitions.