Lovely Rana vs State Of Haryana And Others
2023 Latest Caselaw 9400 P&H

                                                         Neutral Citation No:=2023:PHHC:084464




                                                         2023:PHHC:084464

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****
266                             CRM-M-29679-2022 (O&M)
                                Date of Decision:05.07.2023

Lovely Rana                                                .....Petitioner
                 Vs.
State of Haryana and Others                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. S.S. Nain, Advocate
            for the petitioner.

            Mr. Parveen Kumar Aggarwal, DAG, Haryana.

            Mr. Pardeep Panwar, Advocate
            for respondent No.2.

                         ****

DEEPAK GUPTA, J.

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

quashing of F.I.R. No.102 dated 12.03.2016 registered under Section 420 of

the IPC registered at Police Station Civil Lines, Sonipat, District Sonipat

and all subsequent proceedings arising therefrom on the basis of

compromise dated 29.05.2022 (Annexure P-2).

This Court vide order dated 13.07.2022 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 1st Class and got their statements recorded. On

the basis of the statements so recorded, Learned Magistrate has submitted

report dated 16.09.2022 to the effect that the compromise has been effected

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between the parties voluntarily and without any coercion or undue influence.

Learned State counsel as well as learned counsel for respondent

No.2 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.102 dated 12.03.2016

registered under Section 420 of the IPC registered at Police Station Civil

Lines, Sonipat, District Sonipat and all subsequent proceedings arising

therefrom on the basis of compromise dated 29.05.2022 (Annexure P-2), are

quashed qua the petitioner.

July 05, 2023                                           ( DEEPAK GUPTA )
Neetika Tuteja                                               JUDGE

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




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