Asha Rani And Others vs State Of Punjab And Another
2023 Latest Caselaw 9402 P&H

                                                         Neutral Citation No:=2023:PHHC:084538




                                                         2023:PHHC:084538

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****
263                             CRM-M-8827-2022
                                Date of Decision:05.07.2023

Asha Rani and Others                                       .....Petitioners
                 Vs.
State of Punjab and Another                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Harkaran Singh, Advocate
            for the petitioners.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            Mr. Shivenderpal Singh, 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.0013 dated 14.01.2022 registered under Sections 336,

148, 149 of the IPC, 1860 and Section 25, 27 of Arms Act, 1959 registered

at Police Station Model Town, District Hoshiarpur and all subsequent

proceedings arising therefrom on the basis of compromise dated 22.02.2022

(Annexure P-4).

This Court vide order dated 02.03.2022 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 Chief Judicial Magistrate and got their statements recorded. On the

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

dated 30.04.2022 to the effect that the compromise has been effected

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2023:PHHC:084538

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.0013 dated 14.01.2022

registered under Sections 336, 148, 149 of the IPC, 1860 and Section 25, 27

of Arms Act, 1959 registered at Police Station Model Town, District

Hoshiarpur and all subsequent proceedings arising therefrom on the basis of

compromise dated 22.02.2022 (Annexure P-4), are quashed qua the

petitioners.

July 05, 2023                                           ( DEEPAK GUPTA )
Neetika Tuteja                                               JUDGE

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




                                                             Neutral Citation No:=2023:PHHC:084538

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