Sahil And Others vs State Of Haryana And Another
2023 Latest Caselaw 5684 P&H

                                                          Neutral Citation No:=2023:PHHC:060789




                                                          2023:PHHC:060789

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****
223                             CRM-M-1300-2023
                                Date of Decision:28.04.2023

Sahil and Others                                     .....Petitioners
                 Vs.
State of Haryana and Another                         .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Vivek Goyal, Advocate
            for the petitioners.

            Mr. Parveen Kumar Aggarwal, DAG, Haryana.

            Mr. Ajay Beniwal, Advocate
            for respondent No.2.

                          ****

DEEPAK GUPTA, J.

Prayer in this petition filed under Section 482 Cr.P.C. is for

quashing of F.I.R. No.427 dated 30.08.2022 registered under Sections

148, 149, 323, 365, 506 of the IPC registered at Police Station

Chandimandir, District Panchkula and all subsequent proceedings

arising therefrom on the basis of compromise dated 06.01.2023

(Annexure P-2).

This Court vide order dated 11.01.2023 had directed the

parties to appear before the trial Court to get their statements recorded

and the learned Magistrate was directed to send its report qua the

genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared

before Learned Additional Chief Judicial Magistrate and got their

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Neutral Citation No:=2023:PHHC:060789

2023:PHHC:060789

statements recorded. On the basis of the statements so recorded,

Learned Magistrate has submitted report dated 09.02.2023 to the effect

that the compromise has been effected between the parties voluntarily

and without any coercion or undue influence.

Learned State counsel as well as learned counsel for

respondent No.2 have not disputed the factum of compromise between

the parties.

In view of the above, no useful purpose would be served to

continue with the proceedings before the trial Court in the instant F.I.R.

Following the principles laid down by the Full Bench

judgment of this Court in Kulwinder Singh and others Versus State of

Punjab and another 2007 (3) RCR (Criminal) 1052 and approved by

the Hon'ble Supreme Court in Gian Singh Versus State of Punjab

and others (2012) 10 SCC 303, this petition is allowed and

F.I.R. No.427 dated 30.08.2022 registered under Sections 148, 149,

323, 365, 506 of the IPC registered at Police Station Chandimandir,

District Panchkula and all subsequent proceedings arising therefrom on

the basis of compromise dated 06.01.2023 (Annexure P-2), are quashed

qua the petitioners.

April 28, 2023                                         ( DEEPAK GUPTA )
Neetika Tuteja                                              JUDGE
                 Whether Speaking/reasoned        Yes/No
                 Whether Reportable               Yes/No

Neutral Citation No:=2023:PHHC:060789

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