Gagandeep vs State Of Punjab And Another
2023 Latest Caselaw 5184 P&H

2023:PHHC:057188
247/A
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-9054 of 2023
Date of Decision: April 24, 2023

Gagandeep
haces Petitioner

versus

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

kK

Present: Ms. Amandeep Kaur, Advocate
for the petitioner

Mr. Gurlal Singh Dhillon, AAG Punjab

Ms. Kamlesh, Advocate
for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 215 dated

29.08.2020 registered under Sections 452, 323 and 324 IPC at Police Station Tanda, District Hoshiarpur on the basis of compromise dated 31.01.2023(Annexure P-4).

Pursuant to order dated 21.02.2023, report dated 06.04.2023 has been received from Judicial Magistrate 1* Class, Dasuya. 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. 215 dated 29.08.2020 registered under Sections 452, 323 and 324 IPC at Police Station Tanda, District Hoshiarpur 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