Abhishek Chaudhary vs State Of Ut Chandigarh And Another
2023 Latest Caselaw 11815 P&H

                                                         Neutral Citation No:=2023:PHHC:099984




                                                         2023:PHHC:099984

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****

275                                           CRM-M-18580-2023
                                              Date of Decision:03.08.2023

Abhishek Chaudhary                                         .....Petitioner
            Vs.
State of UT Chandigarh and Another                         .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Rishu Bajaj, Advocate
            for the petitioner.

            Mr. Ankur Bali, Addl. PP, U.T. Chandigarh.

            Mr. Srishtti, 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.103 dated 30.09.2022 registered under Sections 411 &

427 of the IPC registered at Police Station P.S. North, District Chandigarh

and all subsequent proceedings arising therefrom on the basis of

compromise dated 10.04.2023 (Annexure P-2).

This Court vide order dated 17.04.2023 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 Chief Judicial Magistrate and got their statements recorded. On the

basis of the statements so recorded, Learned Magistrate has submitted report

dated 24.04.2023 to the effect that the compromise has been effected

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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.103 dated 30.09.2022

registered under Sections 411 & 427 of the IPC registered at Police Station

P.S. North, District Chandigarh and all subsequent proceedings arising

therefrom on the basis of compromise dated 10.04.2023 (Annexure P-2), are

quashed qua the petitioner.

August 03, 2023                                         ( DEEPAK GUPTA )
Neetika Tuteja                                               JUDGE

                 Whether Speaking/reasoned        Yes/No
                 Whether Reportable               Yes/No




                                                             Neutral Citation No:=2023:PHHC:099984

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