Vikramjit Singh Alias Vikcy And Ors vs State Of Punjab And Another
2023 Latest Caselaw 22020 P&H

Punjab-Haryana High Court

Vikramjit Singh Alias Vikcy And Ors vs State Of Punjab And Another on 15 December, 2023

                                                   Neutral Citation No:=2023:PHHC:161462




                                                              2023:PHHC:161462

[238]        IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                 CRM-M-17667-2022
                                 Date of Decision :15.12.2023

Vikramjit Singh @ Vicky and others                          ...Petitioners

             versus

State of Punjab and another                                 ....Respondents


Coram :      HON'BLE MR. JUSTICE DEEPAK GUPTA

Present :    Mr. Amandeep Singh, Advocate for the petitioners.
             Mr. Parneet Singh Pandher, AAG, Punjab.
             Mr. Ankit Kharbanda, Advocate for respondent No.2.

             ***

DEEPAK GUPTA, J. (ORAL)

[1] At the outset, learned counsel for the petitioners states that

petitioner No.3 namely 'Sukhpreet Singh @ Sukha' has expired, therefore,

he does not press the instant petition qua petitioner No.3.

[2] In view of the statement of learned counsel for the petitioners,

the present petition qua petitioner No.3 is dismissed.

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

quashing of F.I.R. No.77 dated 05.04.2022, registered under Sections 364

and 120-B of IPC, 1860 and Section 25 of Arms Act, 1959 at Police Station

Sarabha Nagar, District Ludhiana and all subsequent proceedings arising

therefrom on the basis of compromise.

[4] This Court vide order dated 20.05.2022 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 report qua the

genuineness of the compromise.

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Neutral Citation No:=2023:PHHC:161462

2023:PHHC:161462

[5] Pursuant to the aforesaid order, parties have appeared before

learned Chief Judicial Magistrate, Ludhiana and got their statements record-

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

submitted report dated 02.09.2022 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

undue influence.

[6] Statement of Respondent No.2-complainant, namely, Chandan

Singh, with regard to compromise was recorded before learned Magistrate

on 02.09.2022.

[7] Learned State counsel as well as learned counsel for respondent

No.2 have not disputed the factum of compromise between the parties.

[8] 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.77 dated 05.04.2022, registered under

Sections 364 and 120-B of IPC, 1860 and Section 25 of Arms Act, 1959 at

Police Station Sarabha Nagar, District Ludhiana and all subsequent

proceedings arising therefrom on the basis of compromise qua petitioners,

are hereby quashed.

                                                     (DEEPAK GUPTA)
                                                        JUDGE
15.12.2023
'Rajneesh'
                    Whether speaking/ reasoned   :     Yes/No
                    Whether reportable           :    Neutral
                                                       Yes/NoCitation No:=2023:PHHC:161462
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