Om Singh And Others vs State Of Haryana And Others
2023 Latest Caselaw 21457 P&H

Punjab-Haryana High Court

Om Singh And Others vs State Of Haryana And Others on 8 December, 2023

                                                        Neutral Citation No:=2023:PHHC:157414




S. No.235                              2023:PHHC:157414
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                   ****
                             CRM-M-52293 of 2023
                             Date of Decision:08.12.2023

Om Singh and others         .....Petitioners
      Vs.
State of Haryana and another .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. B.S. Mann, Advocate for Mr. G.S. Nagra,
            Advocate for the petitioners.

            Mr. Parveen Kumar Aggarwal, DAG, Haryana.

            Mr. H.S. Gharoo, Advocate for Mr. K.S. Rawat,
            Advocate for respondent No.2.
                       ****

DEEPAK GUPTA, J. (Oral)

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

quashing of F.I.R. No.235 dated 29.04.2023 registered under Sections 420,

120-B IPC at Police Station City Tohana, District Fatehabad along with all

subsequent proceedings arising therefrom, on the basis of compromise dated

08.08.2023 (Annexure P.2).

This Court vide order dated 13.10.2023 had directed the parties

to appear before the trial Court/Area Magistrate 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, Tohana, and got their statements

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

submitted report dated 31.10.2023 to the effect that the compromise

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has 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.235 dated 29.04.2023

registered under Sections 420, 120-B IPC at Police Station City Tohana,

District Fatehabad along with all subsequent proceedings arising therefrom,

on the basis of compromise dated 08.08.2023 (Annexure P.2), are quashed

qua the petitioners.

December 08, 2023                                   ( DEEPAK GUPTA )
renu                                                     JUDGE
          Whether Speaking/reasoned            Yes/No
          Whether Reportable                   Yes/No




                                                          Neutral Citation No:=2023:PHHC:157414

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