Punjab-Haryana High Court
Gurtej Singh Alias Teji vs State Of Punjab And Another on 4 December, 2023
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2023:PHHC:153906
2023:PHHC:153906
CRM-M-40525-2023 -1-
276
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-40525-2023
Date of decision :04.12.2023
GURTEJ SINGH ALIAS TEJI
... Petitioner(s)
Versus
STATE OF PUNJAB AND ANOTHER
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Arshit Goel, Advocate
for the petitioner(s).
Ms. Ramta K Chaudhary, DAG, Punjab
for respondent No.1.
Mr. Ajay Sheoran, Advocate
for respondent No.2.
JASJIT SINGH BEDI, J. (ORAL)
The prayer in this petition is for quashing of an FIR
No.0165 dated 16.09.2022 (Annexure P-1) registered under Sections
379-B, 323, 324, 341 and 34 IPC at Police Station Passiana, District
Patiala along with all consequential proceedings arising therefrom on the
basis of a compromise arrived at between the parties.
Vide order dated 18.08.2023 this Court had directed the
parties to appear before Illaqa Magistrate for getting their statements
recorded with regard to the compromise dated 10.08.2023 (P-2) and the
Illaqa Magistrate/trial Court was to submit a report in this regard giving
certain details as enumerated in the said order.
Pursuant to the order dated 18.08.2023 passed by this Court,
the parties have appeared before the Judicial Magistrate, 1st Class,
1 of 3
Neutral Citation No:=2023:PHHC:153906
2023:PHHC:153906
Patiala and as per the report dated 09.10.2023 submitted to this Court,
both the parties have got recorded their respective statements in Court.
A perusal of the aforesaid report would show that the parties
have a effected genuine compromise without there being any pressure,
coercion or undue influence. In view of the compromise there is a
remote possibility of the complainant coming forward to support the
prosecution case. The powers under Section 482 Cr.PC can be exercised
in such like situation in order to prevent unnecessary vagaries of
criminal trial to be faced by the parties, when there are remote chances
of conviction of the accused. The compromise in question is found to be
fully in consonance with the direction issued by the Court in "Kulwinder
Singh & Ors. Vs. State of Punjab 2007(3) RCR (Criminal) 1052 and
Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543".
Further, the learned counsel for the petitioner, while placing
reliance upon the judgments passed by the Hon'ble Supreme Court in
Jayrajsinh Digvijaysinh Rana Versus State of Gujarat and another,
2012(4) R.C.R. (Criminal) 589 and this Court in Joginder Singh &
another Vs. State of Punjab and another, CRM-M-23739-2010
decided on 27.04.2011, Rajinder Singh Vs. State of Punjab &
another, CRM-M-37395-2016 decided on 16.05.2017, Bhoj Raj Vs.
State of Punjab & another, CRM-24945-2019 decided on 27.09.2019
and Vimal Kalra & others Versus State of Punjab & another, CRM-
M-20355-2022, decided on 25.07.2022 submits that partial quashing of
the FIR was possible on the basis of a compromise.
2 of 3
Neutral Citation No:=2023:PHHC:153906
2023:PHHC:153906
In view of the aforesaid report of the learned Judicial
Magistrate, 1st Class, Patiala accompanied by statements of both the
parties, the FIR No.0165 dated 16.09.2022 (Annexure P-1) registered
under Sections 379-B, 323, 324, 341 and 34 IPC at Police Station
Passiana, District Patiala along with all consequential proceedings
arising therefrom are hereby quashed qua the petitioner.
Petition stands disposed of.
(JASJIT SINGH BEDI)
JUDGE
04.12.2023
JITESH
Whether speaking/reasoned:- Yes/No
Whether reportable:- Yes/No
Neutral Citation No:=2023:PHHC:153906
3 of 3
