Kamal Krishan Devgan @ Kamal ... vs State Of Punjab And Ors
2023 Latest Caselaw 6383 P&H

REENA

2023:PHHC:064161
243
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH

Crl. Misc. No. M-12910 of 2023
Date of Decision: May 04, 2023

Kamal Krishan Devgan @ Kamal Devgan
eens Petitioner
versus

State of Punjab and others

seve Respondents
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL

kaEK
Present: Mr. Jaideep Verma, Advocate
for the petitioner
Mr. Gurlal Singh Dhillon, AAG Punjab

Mr. Himanshu Chhabra, Advocate
for respondents No. 2 and 3

Sudhir Mittal, J. (Oral)

The present petition has been filed for quashing of FIR No. 80 dated

01.09.2019 registered at Police Station City Kurali, SAS Nagar, Mohali under Sections 452, 323, 341 and 506 IPC' on the basis of compromise dated 06.03.2023(Annexure P-2).

Pursuant to order dated 15.03.2023, report dated 20.04.2023 has been received from Civil Judge (Jr. Division)-cum-Judicial Magistrate 1* Class, Kharar. 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. 80 dated 01.09.2019 registered at Police Station City Kurali, SAS Nagar, Mohali under Sections 452, 323, 341 and 506 IPC 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