Devesh Kumar vs State Of Punjab And Another
2023 Latest Caselaw 5180 P&H

2023:PHHC:057202
245
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-31606 of 2022
Date of Decision: April 24, 2023

Devesh Kumar
hecees Petitioner

versus

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

kK

Present: Ms. Surinder Kaur, Advocate
for the petitioner

Mr. Gurlal Singh Dhillon, AAG Punjab

Mr. Jagpal Singh, Advocate
for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 33 dated

21.02.2022 registered at Police Station Adampur, District Jalandhar Rural under Sections 279, 427 IPC on the basis of compromise dated 04.07.2022(Annexure P-

2).

Pursuant to order dated 28.02.2023, report dated 12.04.2023 has been received from Judicial Magistrate 1" Class, Jalandhar. 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. 33 dated 21.02.2022 registered at Police Station Adampur, District Jalandhar Rural under Sections 279, 427 IPC and all the consequential proceedings having arisen therefrom are hereby quashed qua the petitioner.

April 24, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No

REENA 2023.04 24 1433 Whether Reportable : Yes/No

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

Chandigarh