Devender vs State Of Haryana
2023 Latest Caselaw 19693 P&H

                                                    Neutral Citation No:=2023:PHHC:144247




                                                      2023:PHHC:144247

CRR-550-2012 (O&M)                                              -1-


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     IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                  CHANDIGARH
                               CRR-550-2012 (O&M)
                              Date of decision :14.11.2023
Devender
                                            ... petitioner(s)
                                   Versus
State of Haryana and another
                                                            ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:    Mr.Amit Khatkar, Advocate
            for the petitioner.

            Mr. Rajiv Goel, DAG, Haryana.

          Mr. Vinod Kumar Polist, Advocate
          for the complainant.
                 ****
JASJIT SINGH BEDI, J. (ORAL)

The present revision petition has been filed against the

judgment dated 08.02.2012 passed by the Additional Sessions Judge,

Hisar, vide which the appeal preferred by the petitioner against the

judgment of conviction and order of sentence dated 21/22.07.2009

passed by the Judicial Magistrate Ist Class, Hisar, has been dismissed.

The revision petition came to be filed on 22.02.2012 and was

admitted vide order dated 19.04.2012.

During the pendency of the instant petition, a compromise has

been effected between the parties as is evident from compromise/affidavit

dated 14.03.2023. A copy of the aforesaid affidavit is taken on record as

Mark 'A'.

The Hon'ble Supreme Court in "Ramgopal and another

versus State of Madhya Pradesh, 2021(4) RCR (Criminal) 322", has

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CRR-550-2012 (O&M) -2-

held that in non-compoundable cases of pre-dominantly private nature,

even if a compromise is reached after conviction, the proceedings can be

quashed under Section 482 Cr.P.C. Further, the compromise in the

present case is found to be fully in consonance of judgments with the

direction issued by the Court in Kulwinder Singh & Ors. Vs. State of

Punjab 2007(3) RCR (3) RCR (Criminal) 1052 and Gian Singh Vs.

State of Punjab & Anr., 2012(4) RCR (Crl.) 543".

In view of the compromise arrived at between the parties

which has been accepted by the counsel for the complainant, by invoking

this Court's inherent powers under Section 482 Cr.P.C., the FIR No.777

dated 14.10.2003 under Sections 279/337/338 IPC registered at Police

Station Sadar Hisar along with all consequential proceedings arising

therefrom including the judgment dated 08.02.2012 passed by the

Additional Sessions Judge, Hisar and judgment of conviction/order of

sentence dated 21.07.2009/22.07.2009 passed by the Judicial Magistrate

Ist Class, Hisar are hereby quashed qua the petitioner.

The petition stands disposed of.

(JASJIT SINGH BEDI) JUDGE November 14, 2023 sukhpreet

Neutral Citation No:=2023:PHHC:144247

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