Balwan @ Balwan Singh vs State Of Haryana And Another
2023 Latest Caselaw 5581 P&H

                                                                                   2023:PHHC:059922
                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH

                        Sr. No.251                        CRM-M-12221-2023
                                                          Date of Decision : April 27, 2023

                        Balwan @ Balwan Singh                                         ...Petitioner

                                                           Versus

                        State of Haryana and another                                 ...Respondents


                        CORAM: HON'BLE MR. JUSTICE SUDHIR MITTAL


                        Present:      Ms. Kamlesh, Advocate, for the petitioner.
                                      Mr. Deepak Grewal, DAG, Haryana.
                                      Mr. Sukhdeep Singh, Advocate for
                                      Mr. Parminder Singh, Advocate, for respondent No.2.
                                      *****

                        SUDHIR MITTAL, J. (ORAL)

The present petition has been filed for quashing of FIR No.885, dated 19.09.2022, registered at Police Station Karnal Sadar, District Karnal, under Sections 323, 427 & 506 IPC (Annexure P-1) on the basis of compromise dated 20.02.2023 (Annexure P-2).

2. Pursuant to order dated 13.03.2023, report dated 29.03.2023 has been received from Additional Chief Judicial Magistrate, Karnal, 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 or coercion.

3. In view of the above, the petition is allowed and FIR No.885, dated 19.09.2022, registered at Police Station Karnal Sadar, District Karnal, under Sections 323, 427 & 506 IPC (Annexure P-1) along with all consequential proceedings having arisen therefrom, is quashed qua the petitioner.

                        April 27, 2023                                      (SUDHIR MITTAL)
                        Ankur                                                   JUDGE
                        Whether speaking/reasoned             Yes/No
                        Whether Reportable                    Yes/No

ANKUR GOYAL
2023.04.27 14:59
I attest to the accuracy and
integrity of this order/judgment