The single judge bench of Justice Karamjit Singh of the Punjab and Haryana High Court in the case of Harphool Singh and another Vs State of Punjab and another quashed the FIR registered under offenses sections 420, 465, 467, 468, 471, 120-B IPC (Section 406 IPC added later on) on the basis of compromise.
BRIEF FACTS
The factual matrix of the case is that the petition was filed for quashing of the FIR registered under sections 420, 465, 467, 468, 471, 120-B IPC (Section 406 IPC added later on).
The learned counsel appearing on behalf of the petitioners and for the respondent contended that in view of the settlement effected between the parties, the present petition deserves to be accepted. It has also come on record that the aforesaid compromise is genuine and the parties effected the same without any undue influence or coercion.
COURT’S OBSERVATION
The hon’ble high court relied upon the judgements titled Gian Singh v. State of Punjab and another and Kulwinder Singh and others v. State of Punjab and another and quashed the FIR registered under offenses sections 420, 465, 467, 468, 471, 120-B IPC (Section 406 IPC added later on) on the basis of compromise.
CASE NAME- Harphool Singh and another Vs State of Punjab and another
CITATION- CRM-M-8819-2022 (O&M)
CORUM- Justice Karamjit Singh
DATE- 24.11.22
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