Rajandeep Singh vs State Of Punjab And Others
2023 Latest Caselaw 21125 P&H

Punjab-Haryana High Court

Rajandeep Singh vs State Of Punjab And Others on 5 December, 2023

                                                         Neutral Citation No:=2023:PHHC:155060




                                            2023:PHHC:155060
287        IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                 CRM-M-52014-2023
                                                 Date of decision: 05.12.2023
RAJANDEEP SINGH
                                                                ...PETITIONER
                          V/S

STATE OF PUNJAB AND OTHERS
                                                                ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:    Mr. Kunal R. Choksi, Advocate for the petitioner.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            Ms. Sandeep Kaur, Advocate for respondents No.2 and 3.
            ****
DEEPAK GUPTA J. (ORAL)

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

quashing of F.I.R. No.268 dated 29.10.2018, registered under Sections 279,

337, 338, 427 of IPC at Police Station Sadar Tarntaran, District Tarntaran and

all subsequent proceedings arising therefrom on the basis of compromise dated

29.09.2023 (Annexure P-2).

This Court vide order dated 13.10.2023, 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 Additional Chief Judicial Magistrate, Tarn Taran and got their

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

Magistrate has submitted report dated 06.11.2023 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:155060

2023:PHHC:155060

Learned State counsel as well as learned counsel for respondent

Nos.2 and 3 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.268 dated 29.10.2018, registered under Sections 279,

337, 338, 427 of IPC at Police Station Sadar Tarntaran, District Tarntaran 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:155060

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