Hashin And Others vs State Of Haryana And Another
2023 Latest Caselaw 22317 P&H

Punjab-Haryana High Court

Hashin And Others vs State Of Haryana And Another on 19 December, 2023

                                                   Neutral Citation No:=2023:PHHC:164326




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

                                 CRM-M-55854-2023
                                 Date of Decision :19.12.2023

Hashin and others                                           ...Petitioners

            versus

State of Haryana and another                                ....Respondents


Coram :     HON'BLE MR. JUSTICE DEEPAK GUPTA

Present :   Mr. Nitin Meel, Advocate for the petitioners.
            Mr. Randhir Singh, Addl. AG, Haryana.
            Mr. Manish Beniwal, Advocate for respondent No.2.

            ***

DEEPAK GUPTA, J. (ORAL)

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

quashing of F.I.R. No.139 dated 18.04.2023, registered under Sections 323,

365, 148, 149 and 506 of IPC at Police Station Model Town, Panipat,

District Panipat and all subsequent proceedings arising therefrom on the

basis of compromise.

[2] This Court vide order dated 06.11.2023 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 report qua the

genuineness of the compromise.

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

learned Chief Judicial Magistrate, Panipat, and got their statements

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

submitted report dated 29.11.2023 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:164326

[4] Statement of Respondent No.2-complainant, namely, Sumeet

with regard to compromise was recorded before learned Magistrate on

20.11.2023.

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

No.2 have 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 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.139 dated 18.04.2023, registered under

Sections 323, 365, 148, 149 and 506 of IPC at Police Station Model Town,

Panipat, District Panipat and all subsequent proceedings arising therefrom

on the basis of compromise qua petitioners, are hereby quashed.

                                                      (DEEPAK GUPTA)
                                                         JUDGE

19.12.2023
'Rajneesh'

                     Whether speaking/ reasoned   :     Yes/No
                     Whether reportable           :     Yes/No




                                                       Neutral Citation No:=2023:PHHC:164326

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