Punjab-Haryana High Court
Saroop Singh And Another vs State Of Punjab And Another on 7 August, 2023
2023:PHHC:101926
CRM-M-23374-2023 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
275 CRM-M-23374-2023
Date of decision:07.08.2023
Saroop Singh and another ... Petitioners
Vs.
State of Punjab and another ... Respondents
CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL
Present: Mr. Tarun Singla, Advocate
for the petitioners.
Mr. Anup Singh, AAG, Punjab.
Mr. Deepak Kohli, Advocate for
Mr. Gagandeep Singh, Advocate for respondent No.2.
2K 2 3
SUVIR SEHGAL J. (ORAL)
1. Instant petition has been filed under Section 482 of Cr.P.C. for
quashing of FIR No.32 dated 22.02.2023 under Sections 452, 323, 506
and 34 of IPC, 1860, registered at Police Station Dayalpura, District
Bathinda, Annexure P-1, alongwith all subsequent proceedings arising
therefrom, on the basis of panchayati compromise, Annexure P-2, arrived
at between the parties.
2. Pursuant to order dated 09.05.2023 passed by this Court, report
has been received from the Trial Court, relevant extract of which is as
under:-
"71. As per the statement of ASI Amritpal Singh --
Investigating Officer, there are two accused,
namely, Saroop Singh and Jagseer Singh @ Jagsir
Singh.
2. As per the statement of ASI Amritpal Singh --
Investigating Officer, none of the accused has been
SHEETAL
2023.08.08 17:20
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integrity of this document
Chandigarh
2023:PHHC:101926
declared a proclaimed offender.
3. The compromise arrived at between the parties is
genuine, voluntary and without any coercion or
undue influence, being outcome of their free will and
consent."
3. Counsel representing respondent No.2 does not have any
objection in case the compromise is given effect to.
4. Heard counsel for the parties.
5. Dispute has been amicably resolved amongst the parties with
the intervention of the respectables by virtue of compromise,
Annexure P-2.
6. In view of the report given by the Trial Court and the judgment
of the Supreme Court in Gian Singh Versus State of Punjab and
another, 2012(4) RCR (Criminal) 543 and a Full Bench of this Court in
Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR
(Criminal) 1052, this Court is of the view that keeping the criminal
proceedings alive would not serve any purpose and setting them aside
would enable the parties to lead a harmonious and peaceful life.
7. Accordingly, the petition is allowed. FIR No.32 dated
22.02.2023 under Sections 452, 323, 506 and 34 of IPC, 1860, registered
at Police Station Dayalpura, District Bathinda, Annexure P-1, along with
all subsequent proceedings arising therefrom, are quashed qua the
petitioners.
07.08.2023 (SUVIR SEHGAL)
sheetal JUDGE
Whether Speaking/Reasoned Yes/No
Whether Reportable Yes/No
SHEETAL
2023.08.08 17:20
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integrity of this document
Chandigarh
