Deev Acharaya And Anr vs State Of Punjab And Another
2023 Latest Caselaw 5179 P&H

REENA

2023:PHHC:057196
246
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-8995 of 2023
Date of Decision: April 24, 2023

Deev Acharaya and another
haces Petitioners

versus

State of Punjab and another
seve Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present: Mr. Abnash Singh, Advocate
for the petitioners

Mr. Gurlal Singh Dhillon, AAG Punjab

Ms. Rameet Bakshi, Advocate
for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 185 dated

08.06.2019 registered at Police Station Zirakhpur, District SAS Nagar under Sections 379 and 427 IPC on the basis of compromise dated 07.02.2023(Annexure P-2).

Pursuant to order dated 21.02.2023, report dated 24.03.2023 has been received from Judicial Magistrate 1* Class, Dera Bassi. According to this report, statements of the parties have been recorded and that the compromise is genuine and has been arrived at without any threat or coercion.

In view of the above, the petition is allowed and the FIR No. 185 dated 08.06.2019 registered at Police Station Zirakhpur, District SAS Nagar under Sections 379 and 427 IPC and all the consequential proceedings having arisen therefrom are hereby quashed qua the petitioners.

April 24, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No

2023.04 24 124 Whether Reportable : Yes/No

| attest to the accuracy and integrity of this order/ judgment

Chandigarh