Kanwaljit Singh vs State Of Punjab And Another
2023 Latest Caselaw 8797 P&H

                                                         Neutral Citation No:=2023:PHHC:080490




                                                         2023:PHHC:080490

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                 AT CHANDIGARH
                           ****
211                             CRM-M-25445-2022
                                Date of Decision:01.06.2023

Kanwaljit Singh                                            .....Petitioner
                 Vs.
State of Punjab & Another                                  .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. G.S. Bawa, Advocate
            for the petitioner.

            Mr. Randeep Singh Khaira, DAG, Punjab.

            Mr. Gobind Singh Randhawa, 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.255 dated 20.05.2017 registered under Sections 420,

201 of the IPC registered at Police Station Civil Lines Amritsar, District

Police Commissionerate Amritsar and all subsequent proceedings arising

therefrom on the basis of compromise dated 20.04.2022 (Annexure P-2).

This Court vide order dated 02.06.2022 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 14.11.2022 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.255 dated 20.05.2017

registered under Sections 420, 201 of the IPC registered at Police Station

Civil Lines Amritsar, District Police Commissionerate Amritsar, and all

subsequent proceedings arising therefrom on the basis of compromise dated

20.04.2022 (Annexure P-2), are quashed qua the petitioner.

June 01, 2023                                           ( DEEPAK GUPTA )
Neetika Tuteja                                               JUDGE

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




                                                             Neutral Citation No:=2023:PHHC:080490

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