Narinder Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 5611 P&H

REENA

2023:PHHC:059962
249
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-9273 of 2023
Date of Decision: April 27, 2023
Narinder Singh and others
haces Petitioners
versus
State of Punjab and others

seve Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kK

Present: Mr. Lakshay Bector, Advocate
for the petitioners

Mr. Gurlal Singh Dhillon, AAG Punjab

Mr. Saurav Kanojia, Advocate
for respondents No. 2 to 8

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 151 dated

14.09.2022 registered at Police Station Sadar Khanna, District Ludhiana under Sections 341, 323, 279, 506, 148 and 149 IPC on the basis of compromise dated 20.12.2022 (Annexure P-2).

Pursuant to order dated 27.02.2023, report dated 13.04.2023 has been received from Judicial Magistrate 1* Class, Khanna. 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. 151 dated 14.09.2022 registered at Police Station Sadar Khanna, District Ludhiana under Sections 341, 323, 279, 506, 148 and 149 IPC and _ all the consequential

proceedings having arisen therefrom are hereby quashed qua the petitioners.

April 27, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No

2023.04.27 16:13 | attest to the accuracy and Whether Reportable : Yes/No integrity of this order/ judgment

Chandigarh