The single judge bench of Justice Namit Kumar of the Punjab and Haryana High Court in the case of Sonu and others Vs State of Haryana and others quashed the FIR under Sections 323/34/506 of IPC read with Section 3 of SC/ST (Prevention of Atrocities Act), 1989 (Section 325 of IPC added later on), and all other consequential proceedings arising therefrom are hereby quashed, on the basis of compromise, qua the petitioners only.
BRIEF FACTS
The factual matrix of the case is that the petition under Section 482 of the Criminal Procedure Code for the quashing of under Sections 323/34/506 of the IPC read with Section 3 of the SC/ST (Prevention of Atrocities Act), 1989 (Section 325 of the IPC added subsequently), and all related subsequent procedures on the basis of compromise.
COURT’S OBSERVATION
The hon’ble court relied upon the judgments titled Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102, and Gian Singh Versus State of Punjab and another. 2012(4) RCR (Criminal) 543.
The hon’ble court held that the compromise has been arrived at with the intervention of the respectables and family members and the parties have decided to keep harmony between them and to live peacefully in future.
Hence, it would be in the interest of justice that parties are allowed to compromise the matter. Moreover, learned counsel for the parties are ad idem that, in view of the settlement of disputes between the parties, the present petition deserves to be accepted in this context.
Furthermore, quashed the FIR under Sections 323/34/506 of IPC read with Section 3 of SC/ST (Prevention of Atrocities Act), 1989 (Section 325 of IPC added later on), and all other consequential proceedings arising therefrom are hereby quashed, on the basis of compromise, qua the petitioners only.
CASE NAME- Sonu and others Vs State of Haryana and others
CITATION- CRM-M-30072-2019
CORUM- Justice Namit Kumar
DATE- 31.10.22
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