Rajiv Dahiya And Ors vs State Of Haryana And Another
2023 Latest Caselaw 11077 P&H

                                                           Neutral Citation No:=2023:PHHC:096037




                                                                2023: PHHC:096037

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                             CHANDIGARH
                                 ****
                                                CRM-15876-2023 in/and
                                                     CRM-M-56370-2022
                                             Date of Decision:27.07.2023
Dr. Rajiv Dahiya and others
                                                            . . . . Petitioners
                                  Vs.
State of Haryana and another
                                                         . . . . Respondents
                                 ****
CORAM: HON'BLE MR JUSTICE DEEPAK GUPTA
                                 ****
Present: - Mr. Sumeet Goel, Sr. Advocate, with
             Mr. Deepak Singh Saini, Ms. Shivani Kaushik and
             Ms. Vibha Nagar, Advocates, for the petitioners.

             Mr. Vipul Sherwal, AAG, Haryana.

             Mr. Ishaan Bhardwaj, Advocate, for respondent No.2.

                                      ****
DEEPAK GUPTA, J.

CRM-15876-2023

This application is filed for quashing of FIR on the basis of

settlement agreement/compromise entered into between the parties during

pendency of the petition and to place on record settlement

agreement/compromise dated 28.03.2023 (Annexure A1).

Application is allowed.

Settlement agreement/compromise dated 28.03.2023

(Annexure A1) is taken on record.

CRM-M-56370-2022

Prayer in this petition is to quash FIR No.0380 dated

15.11.2022 registered at Police Station Sadar, Kaithal, under Sections 294,

504, 506, 120B read with Sections 3(1)(R), 3(1)(S) and 3(2) (VA) of the

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Neutral Citation No:=2023:PHHC:096037

CRM-15876-2023 in/and 2023:PHHC:096037 CRM-M-56370-2022

Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act,

1989.

2. On the request of counsel for the parties, matter was referred to

the Mediation and Conciliation Centre of this Court. Report of Mediator has

been received, as per which, matter has been settled. Settlement

agreement/compromise was executed between the parties, which has also

been sent to this Court along with the report of the Mediator.

3. Learned counsel for respondent No.2-complainant admits the

factum of settlement having been effected between the parties before the

Mediation Centre.

4. In view of the above, 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, FIR No.0380 dated 15.11.2022 registered at

Police Station Sadar, Kaithal, under Sections 294, 504, 506, 120B read with

Section 3(1)(R), 3(1)(S) and 3(2) (VA) of the Scheduled Castes and

Scheduled Tribes (Prevention of Atrocities) Act, 1989. (Regulation) Act,

2014 and all consequential proceedings arising therefrom are hereby

quashed in terms of the settlement agreement/compromise dated 28.03.2023

(Annexure A1).

Disposed of.

(DEEPAK GUPTA) JUDGE 27.07.2023 Vivek

1. Whether speaking/reasoned? Yes/No

2. Whether reportable? Yes/No

Neutral Citation No:=2023:PHHC:096037

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