Punjab-Haryana High Court
Gurmeet Singh And Others vs State Of Punjab And Another on 13 December, 2023
Neutral Citation No:=2023:PHHC:159711
2023:PHHC:159711
CRM-M-11035-2023 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
(278) CRM-M-11035-2023
Date of decision:- 13.12.2023
Gurmeet Singh and ors. ...Petitioners
Versus
State of Punjab and anr. ...Respondents
CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA
Present: Mr. Yogesh Kumar Aneja, Advocate for the petitioners.
Mr. Parneet Singh Pandher, AAG, Punjab.
Mr. Suresh Kumar Aneja, Advocate for respondent No.2.
****
DEEPAK GUPTA, J. (Oral)
1. By way of this present petition under Section 482 Cr.P.C.,
the petitioner prays for quashing of FIR No.48 dated 03.05.2021
(Annexure P-1) under Sections 452, 323, 324, 379-B, 295-A, 148, 149 of
IPC registered at Police Station Sadar, Jalalabad, District Fazilka and all
subsequent proceedings arising therefrom on the basis of compromise
dated 19.11.2022 (Annexure P-3) between the parties.
2. This Court vide order dated 07.10.2023 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.
3. Pursuant to the aforesaid order, parties have appeared before
learned Judicial Magistrate First Class, Jalalabad and got their statements
recorded. On the basis of the statements so recorded, learned Magistrate
has submitted report dated 17.11.2023 to the effect that the compromise
has been effected between the parties voluntarily and without any
coercion or undue influence.
1 of 2
Neutral Citation No:=2023:PHHC:159711
2023:PHHC:159711
4. Statement of respondent No.2-complainant, namely, Jasveer
Singh with regard to compromise was recorded before learned Magistrate
on 20.10.2023.
5. Learned State counsel as well as learned counsel for
respondent No.2 has not disputed the factum of compromise between the
parties.
6. 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 reported as 2007 (3) RCR (Criminal) 1052 and approved by the
Hon'ble Supreme Court in Gian Singh Versus State of Punjab and
others reported as (2012) 10 SCC 303, this petition is allowed and FIR
No.48 dated 03.05.2021 (Annexure P-1) under Sections 452, 323, 324,
379-B, 295-A, 148, 149 of IPC registered at Police Station Sadar,
Jalalabad, District Fazilka and all subsequent proceedings arising
therefrom on the basis of compromise dated 19.11.2022 (Annexure P-2),
qua petitioners, are hereby quashed.
(DEEPAK GUPTA)
JUDGE
13th December, 2023
spn
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
Neutral Citation No:=2023:PHHC:159711
2 of 2
