Anuj Chahal And Others vs State Of Punjab And Another
2022 Latest Caselaw 12721 P&H

                    CRM-M-26597-2022 (O&M)                                        -1-

                    252                IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH

                                                               CRM-M-26597-2022 (O&M)
                                                               Date of Decision : 30.09.2022


                    Anuj Chahal and others                                        ...Petitioners

                                                         Versus

                     State of Punjab and another                                 ..Respondents


                    CORAM:- HON'BLE MR. JUSTICE SANJAY VASHISTH

                    Present:-          Mr. Ram Kumar Saini, Advocate for the petitioners.

                                       Mr. Jaswinder Singh Arora, DAG, Punjab.

                                       Mr. Pranjal P. Chaudhary, Advocate for respondent No. 2.
                                                               ****

                    SANJAY VASHISTH, J. (Oral)

By way of present petition filed under Section 482, Cr.P.C.,

petitioners are seeking quashing of FIR No. 5, dated 05.01.2020

(Annexure P-1), for the offences punishable under Sections 382 and 34

IPC, registered at Police Station City Rupnagar, District Rupnagar, and

all the consequential proceedings arising therefrom, on the basis of

compromise deed dated 24.02.2020 (Annexure P-2).

Report dated 3.9.2022 from learned Trial Court has been

received after recording the statements of parties on the compromise.

Trial Court has also sent a copy of statements of both the parties. The

trial Court has reported that the compromise reached between the parties

is voluntary, without any pressure or coercion.

Learned counsel for respondent No.2, also does not dispute

the compromise.

JAWALA RAM 2022.10.01 16:11 I attest to the accuracy and authenticity of this order/judgment.

CRM-M-26597-2022 (O&M) -2-

Learned State counsel submits that respondent No.2 is the

only aggrieved person and no useful purpose would be served to keep the

proceedings pending in the FIR.

In view of the above, no useful purpose would be served to

continue with the proceedings before the trial Court in the instant FIR.

Following the principles laid down by the Full Bench

judgment of this Court in Kulwinder Singh and others v. State of

Punjab and another, 2007 (3) RCR (Criminal) 1052 (P&H) and

approved by the Hon'ble Supreme Court in Gian Singh v. State of

Punjab and others, (2012)10 SCC 303, this petition is allowed and FIR

No. 5, dated 05.01.2020 (Annexure P-1), for the offences punishable

under Sections 382 and 34IPC, registered at Police Station City

Rupnagar, District Rupnagar, and all the consequential proceedings

emanating therefrom are hereby quashed qua all petitioners in the present

petition, on the basis of compromise deed dated 24.02.2020 (Annexure P-

2).

Needless to say that the parties shall remain bound by the

terms of compromise and their statements made before the Court below.

                    30.09.022                                        (SANJAY VASHISTH)
                    Riya                                                  JUDGE

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




JAWALA RAM
2022.10.01 16:11
I attest to the accuracy and
authenticity of this order/judgment.