Jasvir Kaur And Others vs State Of Punjab And Another
2023 Latest Caselaw 22411 P&H

Punjab-Haryana High Court

Jasvir Kaur And Others vs State Of Punjab And Another on 20 December, 2023

                                                   Neutral Citation No:=2023:PHHC:164031




                                                     2023:PHHC:164031

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

                                 CRM-M-28067-2023
                                 Date of Decision :20.12.2023

Jasvir Kaur and others                                      ...Petitioners

            versus

State of Punjab and another                                 ....Respondents


Coram :     HON'BLE MR. JUSTICE DEEPAK GUPTA

Present :   Ms. Puja Chopra, Advocate and
            Mr. Puneet Singh, Advocate
            for the petitioners.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            None 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.1 dated 01.01.2011, registered under Sections 307,

452, 323, 379, 356, 294, 506 and 34 IPC at Police Station City Jagraon,

District Ludhiana (Rural) and all subsequent proceedings arising therefrom

on the basis of compromise (Annexure P-2).

[2] This Court vide order dated 03.11.2023 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 Sub Divisional Judicial Magistrate, Jagraon, Ludhiana, 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 1 of 2

Neutral Citation No:=2023:PHHC:164031

2023:PHHC:164031

compromise has been effected between the parties voluntarily and without

any coercion or undue influence.

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

Singh with regard to compromise was recorded before learned Magistrate on

24.11.2023.

[5] Learned State counsel 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 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.1 dated 01.01.2011, registered under

Sections 307, 452, 323, 379, 356, 294, 506 and 34 IPC at Police Station City

Jagraon, District Ludhiana (Rural) and all subsequent proceedings arising

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

                                                       (DEEPAK GUPTA)
                                                         JUDGE

20.12.2023
'Rajneesh'

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




                                                      Neutral Citation No:=2023:PHHC:164031

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