Punjab-Haryana High Court
Ranjit Singh And Others vs State Of Haryana And Others on 19 December, 2023
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2023:PHHC:162923
2023:PHHC:162923
CRM-M-50444-2023 #1#
270 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-50444-2023
Date of decision :19.12.2023
RANJIT SINGH AND OTHERS
... Petitioner(s)
Versus
STATE OF HARYANA AND OTHERS
...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. S.K. Rana, Advocate
for the petitioner(s).
Mr. Rajiv Goel, DAG, Haryana
for respondent No.1.
Ms. Geeta Rani, Advocate for
Ms. Manpreet Kaur, Advocate
for respondent Nos.2 to 4.
***
JASJIT SINGH BEDI, J.(ORAL)
The prayer in this petition is for quashing of FIR No.0211 dated
01.11.2014 (Annexure P-1) under Sections 323, 506 and 34 IPC at Police
Station Ladwa, District Kurukshetra and all consequential proceedings as well
as Judgment and Conviction Order dated 20/23.03.2023 (Annexure P-2)
passed by the JMIC, Kurukshetra, on the basis of compromise dated
20.09.2023 (Annexure P-6) arrived at between the parties.
Vide order dated 06.10.2023 this Court had directed the parties to
appear before Illaqa Magistrate for getting their statements recorded in terms of
certain parameters given in the aforesaid order dated 06.10.2023 with regard to
the compromise dated 20.09.2023 (P-6).
The Illaqa Magistrate/trial Court was to submit a report in this
regard giving certain details as enumerated in the said order.
Pursuant to the order dated 06.10.2023 passed by this Court, the
parties have appeared before the JMIC, Kurukshetra and as per the report dated
1 of 2
Neutral Citation No:=2023:PHHC:162923
2023:PHHC:162923
CRM-M-50444-2023 #2#
09.11.2023 submitted to this Court, both the parties have got recorded their
respective statements in Court.
A perusal of the aforesaid report would show that the parties have
effected a genuine compromise without there being any pressure, coercion or
undue influence.
The Hon'ble Supreme Court in "Ramgopal and another versus
State of Madhya Pradesh, 2021(4) RCR (Criminal) 322", has held that in
non-compoundable cases of pre-dominantly private nature, even if
compromise is reached after conviction, the proceedings can be quashed under
Section 482 Cr.P.C. Further, the compromise in the present case is found to be
fully in consonance of judgments with the direction issued by the Court in
Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR (3) RCR
(Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR
(Crl.) 543".
In view of the aforesaid report of the Judicial Magistrate 1st Class,
Kurukshetra accompanied by statements of both the parties, the FIR No.0211
dated 01.11.2014 (Annexure P-1) under Sections 323, 506 and 34 IPC at
Police Station Ladwa, District Kurukshetra along with all consequential
proceedings arising therefrom including the judgment of conviction dated
20/23.03.2023 (Annexure P-2) passed by the JMIC, Kurukshetra are hereby
quashed qua the petitioners.
Petition stands disposed of.
( JASJIT SINGH BEDI )
JUDGE
19.12.2023
jitesh
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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