Gurinderjit Singh vs State Of Punjab And Another
2023 Latest Caselaw 6974 P&H

                                                             Neutral Citation No:=2023:PHHC:068433




CRM-M-5159-2023                 2023:PHHC:068433                                           1



             IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH


Sr. No.250                                       CRM-M-5159-2023
                                                 Date of Decision: 11.05.2023

GURINDERJIT SINGH                                                  .... Petitioner
                                      Versus

STATE OF PUNJAB AND ANOTHER                                          ... Respondents


CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Mr. S. P. S. Khaira, Advocate
             for the petitioner.

             Mr. P. S. Pandher, AAG, Punjab.

             Mr. Arjunveer Sharma, Advocate
             for respondent No.2.

            ****
DEEPAK GUPTA, J. (ORAL)

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

FIR No.61 dated 02.04.2021 registered under Sections 323/341/506 IPC at Police

Station Sadar Ludhiana, District Ludhiana (Annexure P-1), and all subsequent

proceedings arising therefrom on the basis of compromise (Annexure P-2).

This Court vide order dated 02.02.2023 had directed the parties to

appear before the trial Court/Illaqa Magistrate 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 First Class, Ludhiana and got their statements recorded. On the

basis of the statements so recorded, learned Magistrate has submitted report dated

18.03.2023 to the effect that the compromise has been effected between the parties

voluntarily and without any coercion or undue influence.

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Neutral Citation No:=2023:PHHC:068433

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

FIR No.61 dated 02.04.2021 registered under Sections 323/341/506 IPC at Police

Station Sadar Ludhiana, District Ludhiana (Annexure P-1), and all subsequent

proceedings arising therefrom on the basis of compromise (Annexure P-2), are

quashed.

                                                   (DEEPAK GUPTA)
                                                      JUDGE
11.05.2023
M.Sikka




Whether speaking/reasoned :      Yes/No
Whether reportable        :      Yes/No




                                                            Neutral Citation No:=2023:PHHC:068433

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