Swaranjeet Singh And Others vs State Of Punjab And Another
2023 Latest Caselaw 5476 P&H

REENA

2023:PHHC:059085
238
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Cri. Misc. No. M-2289 of 2021
Date of Decision: April 26, 2023

Swaranjeet Singh and others
haces Petitioners
versus

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

kK

Present: Mr. Jasvir Singh Dhaliwal, Advocate
for the petitioners

Mr. Gurlal Singh Dhillon, AAG Punjab

Ms. Harpreet Kaur, Advocate for
Mr. Balwinder Singh Chahal, Advocate
for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 86 dated

26.05.2019 registered at Police Station Lambi, District Sri Muktsar Sahib under Sections 452, 324, 323, 34 IPC on the basis of compromise dated 27.12.2020 (Annexure P-2).

Pursuant to order dated 17.12.2021, report dated 06.01.2022 has been received from Judicial Magistrate 1* Class, Malout. 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. 86 dated 26.05.2019 registered at Police Station Lambi, District Sri Muktsar Sahib under Sections 452, 324, 323, 34 IPC and all the consequential proceedings having arisen therefrom are hereby quashed qua the petitioners.

April 26, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No

2023.04.26 15:51 Whether Reportable : Yes/No

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

Chandigarh