Tejinder Singh @ Teji vs State Of Punjab And Another
2023 Latest Caselaw 19873 P&H

                                                      Neutral Citation No:=2023:PHHC:145912




                          Neutral Citation No. 2023:PHHC:145912
CRM-M No. 40942 of 2023                                                        -1-

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

Sr. No.288                                    CRM-M No.40942 of 2023
                                              Date of Decision: 16.11.2023

Tejinder Singh @ Teji
                                                     .......Petitioner
                   Vs.

State of Punjab & anr.
                                                     ........Respondents

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-    Mr. Kanwar Inder Singh, Advocate,
             for the petitioner.

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

             Mr. Vikramjeet Singh, Advocate,
             for respondent No.2.

DEEPAK GUPTA, J. (ORAL)

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

quashing of F.I.R. No.238 dated 24.08.2022, registered under Sections

406, 420, 467, 468, 471 and 120-B of IPC at Police Station Tripuri, Patiala

and all subsequent proceedings arising therefrom on the basis of

compromise dated 01.08.2023.

This Court vide order dated 21.08.2023 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 his/her report qua

the genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared before

learned Judicial Magistrate 1st Class, Patiala and got their statements

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Neutral Citation No:=2023:PHHC:145912

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recorded. On the basis of the statements so recorded, learned Magistrate has

submitted report dated 06.10.2023 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

undue influence.

Statement of respondent No.2-complainant, namely,

Vikramjeet Singh Mann with regard to compromise was recorded before

learned Magistrate on 14.09.2023.

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 F.I.R. No.238 dated 24.08.2022, registered

under Sections 406, 420, 467, 468, 471 and 120-B of IPC at Police Station

Tripuri, Patiala and all subsequent proceedings arising therefrom on the

basis of compromise qua petitioner(s), are hereby quashed.

16.11.2023                                    ( DEEPAK GUPTA )
monika                                              JUDGE
                   Whether speaking/reasoned Yes/No
                   Whether reportable        Yes/No



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