Gurlal Singh @ Lali And Others vs State Of Punjab And Another
2023 Latest Caselaw 21119 P&H

Punjab-Haryana High Court

Gurlal Singh @ Lali And Others vs State Of Punjab And Another on 5 December, 2023

                                                         Neutral Citation No:=2023:PHHC:155052




                                            2023:PHHC:155052
284        IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                 CRM-M-37792-2023
                                                 Date of decision: 05.12.2023
GURLAL SINGH @ LALI AND OTHERS
                                                                ...PETITIONERS
                          V/S

STATE OF PUNJAB AND ANOTHER
                                                                ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:    Ms. Navjot Kaur, Advocate for
            Mr. A.S. Khinda, Advocate for the petitioners.

            Mr. Parneet Singh Pandher, AAG, Punjab.
                  ****

DEEPAK GUPTA J. (ORAL)

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

quashing of F.I.R. No.18 dated 03.02.2022, registered under Sections 323, 341,

325, 506, 427, 34 of IPC at Police Station Sultanpur Lodhi, District Kapurthala

and all subsequent proceedings arising therefrom on the basis of compromise

dated 27.07.2023 (Annexure P-2).

This Court vide order dated 03.08.2023, had directed the parties to

appear before the Trial Court/Illaqa Magistrate to get their statements recorded

and the learned Magistrate was directed to send his/her report qua the

genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared before

learned Sub Divisional Judicial Magistrate, Sultanpur Lodhi and got their

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

Magistrate has submitted report dated 13.09.2023 to the effect that the

compromise has been effected between the parties is genuine, voluntarily and

without any coercion or undue influence.

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Neutral Citation No:=2023:PHHC:155052

2023:PHHC:155052

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.18 dated 03.02.2022, registered under Sections 323,

341, 325, 506, 427, 34 of IPC at Police Station Sultanpur Lodhi, District

Kapurthala and all subsequent proceedings arising therefrom on the basis of

compromise qua petitioner(s), are hereby quashed.

                                                            (DEEPAK GUPTA)
December 05, 2023                                                JUDGE
manisha


            (i)     Whether speaking/reasoned                    Yes/No

            (ii)    Whether reportable                           Yes/No




                                                          Neutral Citation No:=2023:PHHC:155052

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