KISHAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing this criminal misc. petition under Sec. 528 BNSS, the petitioners seek quashing of the proceedings arising out of FIR No. 42/2025 registered at Police Station Kelwara, District Rajsamand for the offences punishable under Ss. 115(2), 126(2), 109(1) and 189(2) of the BNS in view of the compromise arrived at between the parties.

(2.) Learned Counsel for the petitioners and respondent No. 2 jointly submitted that the Hon'ble Supreme Court of India in the case of Gian Singh Vs. State of Punjab (2012) 10 SCC 303 has authoritatively held that while certain offences may be non-compoundable, the High Court, in the exercise of its inherent powers, can quash proceedings where the dispute is entirely private in nature and does not affect public peace or order. Learned Counsel submitted that in case of Gian Singh (supra), it was observed that where parties have amicably resolved their differences, and the prosecution is rendered meaningless, Courts should not hesitate to quash such proceedings to uphold the spirit of justice, peace, and reconciliation.

(3.) Heard learned Counsel for the parties at bar. Perused the material available on record.