Deepak vs State Of Haryana And Others
2023 Latest Caselaw 8494 P&H

                                                         Neutral Citation No:=2023:PHHC:078203




                                                         2023:PHHC:078203

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH
                            ****
238                              CRM-M-12552-2023
                                 Date of Decision:29.05.2023

Deepak                                                     .....Petitioner
                 Vs.
State of Haryana & Others                                  .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Gaurav Grover, Advocate
            for the petitioner.

            Mr. Randeep Singh Khaira, DAG, Punjab.

            Mr. Mohit Kumar, Advocate
            for respondent Nos.2 to 5.

                         ****

DEEPAK GUPTA, J.

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

quashing of F.I.R. No.737 dated 25.12.2022 registered under Sections 279,

337 of the IPC registered at Police Station Ambala City, District Ambala,

and all subsequent proceedings arising therefrom on the basis of

compromise dated 24.02.2023 (Annexure P-2).

This Court vide order dated 21.03.2023 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 20.04.2023 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

Nos.2 to 5 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.737 dated 25.12.2022

registered under Sections 279, 337 of the IPC registered at Police Station

Ambala City, District Ambala, Rural and all subsequent proceedings arising

therefrom on the basis of compromise dated 24.02.2023 (Annexure P-2), are

quashed qua the petitioner.

May 29, 2023                                            ( DEEPAK GUPTA )
Neetika Tuteja                                               JUDGE

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




                                                             Neutral Citation No:=2023:PHHC:078203

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