Sandeep Kaur And Others vs State Of Punjab And Another
2023 Latest Caselaw 11055 P&H

                                                          Neutral Citation No:=2023:PHHC:096735




CRM-M-21059-2023                 1                    2023:PHHC:096735


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

282-2                                               CRM-M-21059-2023
                                                    Date of decision: 27.07.2023

Sandeep Kaur and others                                             ...Petitioners
                                      Versus
State of Punjab and another                                         ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:     Mr. Ravinder Singh, Advocate
             for the petitioners.

             Mr. Arun Luthra, DAG, Punjab.

             Mr. Naresh Paul Chandel, Advocate
             for respondent No.2.

         ***
SUVIR SEHGAL, J. (ORAL)

1. Instant petition has been filed under Section 482 Cr.PC. seeking

quashing of cross case Rapat/GD No.36 dated 11.08.2020 under Sections 323,

341, 506, 34 IPC, Police Station Sadar Patiala, District Patiala (Annexure P-1)

in case FIR No.157 dated 11.08.2020 under Sections 323, 341, 506, 34 of IPC,

1860 registered at Police Station Sadar Patiala, District Patiala and all the

consequential proceedings arising therefrom, on the basis of compromise dated

27.02.2023 (Annexure P-2).

2. In deference to order dated 28.04.2023, report has been received

from the trial Court. The relevant extract of the same is as under:

"The undersigned has carefully gone through the statements got recorded before the undersigned by the complainant/respondent namely Jasvir Kaur and Petitioners/accused persons namely Sandeep Kaur, Jagdev Singh, Paramjit Kaur and Mandeep Kaur.

Ex-facie, it transpires from the statements of the parties (recorded in the court) that they have arrived at compromise with their free volition, without any inducement, threat, promise, coercion or

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undue influence from any quarter. Apparently, the compromise has been genuinely arrived at to eliminate bitterness and acrimony between the parties and in order to restore cordial relations among them and is without any fraud, misrepresentation, coercion or undue influence and is the result of the free will of the parties."

3. Keeping in view the above settlement, report of the Trial Court and

the judgments of Supreme Court in B.S. Joshi and others Versus State of

Haryana and another (2003) 2 RCR (Criminal) 888 and Narinder Singh

Versus State of Punjab (2014) 6 SCC 466 this Court is of the opinion that

keeping the criminal proceedings alive would not serve any purpose and setting

them aside would enable the parties, who are co-villagers, to lead a peaceful

and harmonious life.

4. Accordingly, petition is allowed. Cross case Rapat/GD No.36

dated 11.08.2020 under Sections 323, 341, 506, 34 IPC, Police Station Sadar

Patiala, District Patiala (Annexure P-1) in case FIR No.157 dated 11.08.2020

under Sections 323, 341, 506, 34 of IPC, 1860 registered at Police Station Sadar

Patiala, District Patiala, is quashed qua the petitioners.

                                                           (SUVIR SEHGAL)
27.07.2023                                                      JUDGE
Parveen kumar


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




                                                             Neutral Citation No:=2023:PHHC:096735

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