Sonam Anand vs State Of Punjab And Another
2023 Latest Caselaw 6379 P&H

REENA

2023:PHHC:064075
245
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-14805 of 2023
Date of Decision: May 04, 2023

Sonam Anand
haces Petitioner
versus
State of Punjab and another
eee Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL
KEK
Present: Mr. Parunjeet Singh, Advocate for the petitioner

Mr. Gurlal Singh Dhillon, AAG Punjab

Ms. Vibhuti Narania, Advocate for
Mr. Gaurav Sharma, Advocate for respondent No. 2

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 161 dated

12.08.2022 registered at Police Station Phase 1, District SAS Nagar under Sections 406, 420 & 120-B IPC and Section 13 of the Punjab Travel Professionals (Regulation) Act, 2014 on the basis of compromise dated 27.12.2022(Annexure P-

3).

Pursuant to order dated 23.03.2023, report dated 01.05.2023 has been received from Chief Judicial Magistrate-cum-Addl. Civil Judge (Senior Division), SAS Nagar, Mohali. According to this report, statements of the parties have been recorded and that the compromise is genuine and has been arrived at without any threat or coercion.

In view of the above, the petition is allowed and the FIR No. 161 dated 12.08.2022 registered at Police Station Phase 1, District SAS Nagar under Sections 406, 420 & 120-B IPC and Section 13 of the Punjab Travel Professionals (Regulation) Act, 2014 and all the consequential proceedings having arisen therefrom are hereby quashed qua the petitioner.

May 04, 2023 [SUDHIR MITTAL] reena JUDGE

Whether speaking/reasoned : Yes/No

2023.05.04 15:07 | attest to the accuracy and Whether Reportable : Yes/No

integrity of this order/ judgment

Chandigarh