The single judge bench of Justice Namit Kumar of the Punjab and Haryana High court in the case of Pardeep Mittal and another Vs State of Punjab and another allowed the parties to compromise the matter in the interest of Justice and quashed the consequential proceedings.
BRIEF FACTS
The factual matrix of the case is that the petition under Section 482 Cr.P.C. for quashing of FIR under Sections 420, 447, 427, 506, 511, and 120-B IPC as the parties have amicably settled their dispute.
COURT’S OBSERVATION
The hon'ble court relied upon the judgments titled Kulwinder Singh vs. the State of Punjab and another, and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another in which it was observed that
“Compounding of offense can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court, and in cases of involving non-compoundable offense.”
Further, the hon'ble court relied upon the judgments titled Gian Singh Versus State of Punjab and another and Narinder Singh and others Vs. State of Punjab and another.
The hon'ble court held that the compromise has been arrived at with the intervention of the respectable and family members and the parties have decided to keep harmony between them and to live peacefully in the future. Hence, it would be in the interest of justice that parties are allowed to compromise the matter. Thereby, all other consequential proceedings arising therefrom are hereby quashed, on the basis of compromise, qua the petitioners only.
CASE NAME- Pardeep Mittal and another Vs State of Punjab and another
CITATION- CRM-M-12859 of 2021
CORUM- Justice Namit Kumar
DATED- 13.09.22
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