Gurpreet Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 1203 P&H

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****
255                          CRM-M-40155 of 2022
                             Date of Decision:19.01.2023

Gurpreet Singh and others                                 .....Petitioners

                  Vs.

State of Punjab and others                                .....Respondents


CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Amit Gupta, Advocate for
            Mr. Sumeet Puri, Advocate for the petitioners.

            Mr. P.S. Pandher, AAG, Punjab.

            Mr. Gurmeet Singh, Advocate for
            Mr. H.S. Mann, Advocate for
            respondent Nos.2 & 5.

                        ****

DEEPAK GUPTA, J.

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

quashing of F.I.R. No.88 dated 03.07.2022 registered under Sections

452, 341, 323, 506, 148 & 149 of the IPC registered at Police Station

Longowal, District Sangrur and all subsequent proceedings arising

therefrom on the basis of compromise dated 28.07.2022 as (Annexure

P-2).

This Court vide order dated 29.11.2022 had directed the

parties to appear before the trial Court to get their statements recorded

and the learned Magistrate was directed to send its report qua the

genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared

before learned Judicial Magistrate Ist Class, Sangrur and got their

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statements recorded. On the basis of the statements so recorded,

learned Magistrate has submitted report dated 09.01.2023 to the effect

that the compromise has been effected between the parties voluntarily

and without any coercion or undue influence.

Learned State counsel as well as learned counsel for

respondents have not disputed the factum of compromise between the

parties.

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.88

dated 03.07.2022 registered under Sections 452, 341, 323, 506, 148 &

149 of the IPC registered at Police Station Longowal, District Sangrur

and all subsequent proceedings arising therefrom on the basis of

compromise dated 28.07.2022 as (Annexure P-2), are quashed.

January 19, 2023                                  ( DEEPAK GUPTA )
Neetika Tuteja                                         JUDGE

                 Whether Speaking/reasoned        Yes/No
                 Whether Reportable               Yes/No




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