The single-judge bench of Justice Harnaresh Singh Gill of the Punjab and Haryana High Court in the case of Karan Kumar Vs the State of Punjab quashed the FIR Since the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing the criminal proceedings to continue.
BRIEF FACTS
The factual matrix of the case is that the petitioner has filed the present petition under Section 482 Cr.P.C. for quashing of FIR registered under Sections 337, 338, 279 IPC, and all subsequent proceedings arising therefrom 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, Gian Singh Versus State of Punjab and another. 2012(4) RCR (Criminal) 543, and Narinder Singh and others Vs. State of Punjab and another, 2014(2) RCR (Criminal) 482. It was further held that since the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing the criminal proceedings to continue.
CASE NAME- Karan Kumar Vs the State of Punjab
CITATION- CRM-M-13449-2019 (O&M)
CORUM- Justice Harnaresh Singh Gill
DATE- 21.10.2022
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