Jasanpreet @ Jaspreet Singh @ ... vs State Of Punjab And Another
2023 Latest Caselaw 19786 P&H

                                                      Neutral Citation No:=2023:PHHC:145228




                                                      2023:PHHC:145228
CRM-M-13009-2023
                                                        -1-
294

       IN THE HIGH COURT OF PUNJAB AND HARYANA
            AT CHANDIGARH

                                           CRM-M-13009-2023
                                           Date of decision:-15.11.2023

Jasanpreet @ Jaspreet Singh @ Honey Walia and others
                                                                     ...Petitioners

                       Versus

State of Punjab and another
                                                                  ...Respondents

CORAM : HON'BLE MR. JUSTICE SUVIR SEHGAL


Present : Mr.Gulrej Khan, Advocate
          for the petitioners.

                Mr.Anup Singh, AAG, Punjab.

                Mr.Mehtab Singh, Advocate
                for the complainant/respondent No.2.

                ****

SUVIR SEHGAL, J.(ORAL)

1. Instant petition has been filed under Section 482 of the

Code of Criminal Procedure, 1973 for quashing of FIR No.217 dated

18.12.2022, under Sections 452, 506, 148, 149 and 427 IPC, registered

at Police Station Kotwali, District Bathinda, Annexure P1, along with all

subsequent proceedings arising therefrom, on the basis of compromise

dated 07.01.2023, Annexure P2, arrived at between the parties.

2. Counsel for the petitioners submits that the FIR is an

outcome of minor altercation, which has been amicably settled between

the parties.

3. Counsel for the respondent No.2/complainant has admitted

the factum of compromise.

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2023:PHHC:145228 CRM-M-13009-2023

4. Heard counsel for the parties.

5. Pursuant to order dated 01.08.2023 passed by this Court,

report has been received from the Judicial Magistrate, relevant extract of

which is as under:-

"1. As per statement of Investigating Officer, there is only one

Complainant namely Ajaib Singh son of Harpal Singh and nine

Accused persons namely Jasanpreet @ Jaspreet Singh @ Honey

Walia, Avtar Singh @ Rahul, Amandeep Singh @ Pittal,

Gurvinder Singh @ Guri, Gaurav Kumar, Kritik Kumar @ Ritik,

Divesh Kumar, Sahil Romana and Sagar Kumar in FIR No.217

dated 18.12.2022, U/S 452/506/148/149/427 IPC, Police Station

Kotwali.

2. As per statement of Investigating Officer, no accused

persons are declared proclaimed offender in any case.

3. As per record and statement of Investigating Officer,

Challan has not been presented till now in this FIR.

4. From the statement of parties that appeared in this petition,

the compromise appears to be genuine, voluntary and without any

pressure or coercion or undue influence."

6. In view of the report given by the learned Magistrate and

judgment of the Supreme Court in Gian Singh Versus State of Punjab

and another, 2012(4) RCR (Criminal) 543 and a Full Bench of this

Court in Kulwinder Singh vs. State of Punjab and another, 2007(3)

RCR (Criminal) 1052, this Court is of the view that keeping the criminal

proceedings alive would not serve any purpose and setting them aside

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would enable the parties to lead a harmonious and peaceful life.

7. Accordingly, the petition is allowed. FIR No.217 dated

18.12.2022, under Sections 452, 506, 148, 149 and 427 IPC, registered

at Police Station Kotwali, District Bathinda, Annexure P1, along with all

subsequent proceedings arising therefrom, are quashed qua the

petitioners.

                                                  (SUVIR SEHGAL)
15.11.2023                                           JUDGE
Brij

Whether reasoned/speaking :                Yes/No

Whether reportable                   :     Yes/No

Neutral Citation No:=2023:PHHC:145228

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