Kulbir Kaur And Ors vs State Of Punjab And Another
2023 Latest Caselaw 14048 P&H

                                                         Neutral Citation No:=2023:PHHC:111100




                                                         2023:PHHC:111100

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

282                                           CRM-M-19872-2023
                                              Date of Decision:24.08.2023

Kulbir Kaur and Others                                     .....Petitioners
            Vs.
State of Punjab and Another                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Ms. Gurpreet Kaur, Advocate
            for the petitioners.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            Mr. Jagpal Singh, 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.0084 dated 06.05.2022 registered under Sections 323,

324, 326, 452, 379, 427, 148, 149 of the IPC registered at Police Station

Ajnala, District Amritsar Rural and all subsequent proceedings arising

therefrom on the basis of compromise dated 20.02.2023 (Annexure P-2).

This Court vide order dated 21.04.2023 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 Sub Divisional Judicial Magistrate and got their statements

recorded. On the basis of the statements so recorded, Learned Magistrate has

submitted report dated 19.05.2023 to the effect that the compromise has

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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.0084 dated 06.05.2022

registered under Sections 323, 324, 326, 452, 379, 427, 148, 149 of the IPC

registered at Police Station Ajnala, District Amritsar Rural and all

subsequent proceedings arising therefrom on the basis of compromise dated

20.02.2023 (Annexure P-2), are quashed qua the petitioners.

                                                        ( DEEPAK GUPTA )
August 24, 2023                                              JUDGE
Neetika Tuteja


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




                                                             Neutral Citation No:=2023:PHHC:111100

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