Karansher Singh Alias Karan And ... vs State Of Punjab And Another
2023 Latest Caselaw 3400 P&H

                                                                                          2023:PHHC:048016
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.245                        CRM-M-11028-2022
                                                          Date of Decision : April 10, 2023

                        Karansher Singh @ Karan and another                              ...Petitioners

                                                           Versus

                        State of Punjab and another                                      ...Respondents

                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL

                        Present:     Mr. Sarbjit Singh, Advocate, for the petitioners.
                                     Mr. Gurlal Singh Dhillon, AAG, Punjab.
                                     Mr. G.S. Thind, Advocate, for respondent No.2.
                                     *****

                        SUDHIR MITTAL, J. (ORAL)

The present petition has been filed for quashing of FIR No.281, dated 28.07.2021, registered at Police Station Islamabad, District Police Commissionerate, Amritsar, under Section 420 IPC and Section 13 of Punjab Travel Professionals (Regulation) Act, 2014 (Annexure P-1) on the basis of compromise and affidavit dated 18.02.2022 (Annexures P-2 & P-3).

Pursuant to order dated 15.03.2022, report dated 14.06.2022 has been received from Judicial Magistrate Ist Class, Amritsar, according to which, the statements of the parties have been recorded and the compromise is genuine and has been arrived at between them without any pressure, threat, duress or influence.

In view of the above, the petition is allowed and FIR No.281, dated 28.07.2021, registered at Police Station Islamabad, District Police Commissionerate, Amritsar, under Section 420 IPC and Section 13 of Punjab Travel Professionals (Regulation) Act, 2014 (Annexure P-1) along with all consequential proceedings having arisen therefrom, is quashed qua the petitioners.

                        April 10, 2023                                       (SUDHIR MITTAL)
                        Ankur                                                    JUDGE
                        Whether speaking/reasoned             Yes/No
                        Whether Reportable                    Yes/No

ANKUR GOYAL
2023.04.10 15:55
I attest to the accuracy and
integrity of this order/judgment