Sagar Dhillon And Others vs State Of Punjab And Others
2022 Latest Caselaw 8394 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

117                                            CRM-M-2509-2020
                                               Date of decision:03.08.2022

SAGAR DHILLON AND OTHERS
                                                               ...petitioners

              V/S

STATE OF PUNJAB AND OTHERS
                                                               ...respondents

CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present:-     None for the petitioners
              Mr.Rana Harjasdeep Singh, DAG Punjab,

                    ****

Amol Rattan Singh, J. (Oral)

By this petition, the petitioners seek quashing, on the basis of a

compromise arrived at between them and respondent no.2 and 3, of FIR

No.16 dated 19.01.2018, registered at Police Station City Batala, District

Batala, for the alleged commission of offences punishable under Sections

307,326,323 and 34 of the IPC, as also all other subsequent proceedings

arising therefrom. A copy of the compromise deed dated 07.12.2019 has been

annexed as Annexure P-2 with the petition.

It is seen that ever since the petition came up for hearing for the

first time on 21.01.2020 and thereafter on 17.02.2020, 16.03.2020 and even

on 25.07.2022, either learned counsel for the petitioners had sought an

adjournment or had not come present at all. Today also, learned counsel for

the petitioners is not present despite the matter having been called out twice.

In any case, unless he could have made out a case that an offence

punishable under Section 307 IPC was not even made out in the first place,

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even in terms of the judgment of the Supreme Court in "Narinder Singh vs.

State of Punjab" (2014) 6 SCC 466, as to how an FIR alleging therein the

commission of such an offence (Section 307 IPC) can be quashed even on the

basis of a compromise, is not understood.

In view of the above, this petition stands dismissed.

(AMOL RATTAN SINGH) JUDGE 03.08.2022 neenu

Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No

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