Jaswinder Singh vs State Of Haryana And Another
2023 Latest Caselaw 11328 P&H

                                                             Neutral Citation No:=2023:PHHC:097924




CRM-M-22947-2023                        1                      2023:PHHC:097924


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

262                                                   CRM-M-22947-2023
                                                      Date of decision: 31.07.2023

Jaswinder Singh                                                        ...Petitioner
                                        Versus
State of Haryana and another                                           ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:     Mr. Vishal Thakur, Advocate
             for the petitioner.

             Mr. Ramender Singh Chauhan, AAG, Haryana.

             Mr. Baljeet Beniwal, Advocate for
             Mr. Sudhir Rana, Advocate
             for respondent No.1-complainant.

             ***

SUVIR SEHGAL, J. (ORAL)

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

quashing of FIR No.865 dated 29.12.2022 registered under Sections 406, 420,

506 Indian Penal Code, 1860 and Section 24 of the Immigration Act, 1983, at

Police Station Sector 32-33 Karnal, District Karnal and all the subsequent

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

2. In deference to order dated 08.05.2023, report has been received

from the trial Court and its relevant extract is as under:

1 As per the statement of investigating officer, there is only one person namely Jaswinder Singh arrayed as accused in the present FIR.

2. No accused has been declared proclaimed offender.

3. Compromise entered between the parties is genuine, voluntary and without any coercion or undue influence.

4. Accused is not involved in any other case.

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5. Challan has not been received so far in the court in the present case.

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 to lead a peaceful and harmonious life.

4. Accordingly, petition is allowed. FIR No.865 dated 29.12.2022

registered under Sections 406, 420, 506 Indian Penal Code, 1860 and Section

24 of the Immigration Act, 1983, at Police Station Sector 32-33 Karnal, District

Karnal, is quashed qua the petitioner.

                                                            (SUVIR SEHGAL)
31.07.2023                                                       JUDGE
Parveen kumar


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

Neutral Citation No:=2023:PHHC:097924

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