Punjab-Haryana High Court
Manpreet Singh @ Manna And Ors vs State Of Punjab And Others on 11 December, 2023
Neutral Citation No:=2023:PHHC:158305
292 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Neutral Citation No. 2023:PHHC:158305
CRM-M-38684-2023
Date of Decision: December 11, 2023
Manpreet Singh @ Manna and others ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:- Mr. J.S. Ghuman, Advocate for the petitioners.
Mr. Parneet Singh Pandher, AAG, Punjab.
Mr. Arman Gagneja, Advocate for respondent Nos.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.244 dated 20.08.2020, registered under Sections
323, 324, 295, 506, 364, 148, 149 and 120-B of IPC (Section 295 deleted
and Section 295-A IPC added later on) at Police Station Division No.8,
District Police Commissionerate Jalandhar and all subsequent
proceedings arising therefrom on the basis of compromise dated
20.12.2022 (Annexure P-2).
This Court vide order dated 17.08.2023 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 Additional Sessions Judge, Jalandhar and got their statements
recorded. On the basis of the statements so recorded, learned ASJ has
submitted report dated 13.09.2023 to the effect that the compromise has
been effected between the parties voluntarily and without any coercion or
undue influence.
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Neutral Citation No:=2023:PHHC:158305
Neutral Citation No. 2023:PHHC:158305
CRM-M-38684-2023
Statement of Respondent Nos.2 and 3-complainants, namely,
Simranjit Sing hand Inderjit Singh respectively with regard to
compromise was recorded before learned Addl. Sessions Judge, on
12.09.2023.
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.244 dated 20.08.2020,
registered under Sections 323, 324, 295, 506, 364, 148, 149 and 120-B of
IPC (Section 295 deleted and Section 295-A IPC added later on) at Police
Station Division No.8, District Police Commissionerate Jalandhar and all
subsequent proceedings arising therefrom on the basis of compromise
dated 20.12.2022 (Annexure P-2) qua petitioner(s), are hereby quashed.
December 11, 2023 (DEEPAK GUPTA)
sarita JUDGE
Whether reasoned/speaking: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:158305
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