Rajesh Goyal And Anr vs State Of Haryana And Anr
2023 Latest Caselaw 20768 P&H

Punjab-Haryana High Court

Rajesh Goyal And Anr vs State Of Haryana And Anr on 30 November, 2023

                                                        Neutral Citation No:=2023:PHHC:152414




S. No.308                        2023:PHHC:152414
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                   ****
                            CRM-M-30034 of 2023
                             Date of Decision:30.11.2023

Rajesh Goyal and another                           .....Petitioners
      Vs.
State of Haryana and another                       .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Sanjiv Kumar Aggarwal, Advocate and
            Mr. Ojas Bansal, Advocate for the petitioners.

            Mr. Sumit Jain, Addl. AG, Haryana.

            Mr. Tejas Bansal, 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.990 dated 03.10.2018 registered under Sections 323,

341 and 34 IPC at Police Station Sirsa City, District Sirsa along with all

subsequent proceedings arising therefrom, on the basis of compromise dated

22.05.2023 (Annexure P.2).

This Court vide order dated 03.07.2023/19.09.2023 had directed

the parties to appear before the trial Court/Area 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 Additional Chief Judicial Magistrate, Sirsa, and got their statements

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

submitted report dated 20.11.2023 to the effect that the compromise

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has been effected between the parties voluntarily and without

any coercion or undue influence.

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.990 dated 03.10.2018

registered under Sections 323, 341 and 34 IPC at Police Station Sirsa City,

District Sirsa along with all subsequent proceedings arising therefrom, on

the basis of compromise dated 22.05.2023 (Annexure P.2), are quashed qua

the petitioners.

November 30, 2023                                           ( DEEPAK GUPTA )
renu                                                             JUDGE
          Whether Speaking/reasoned            Yes/No
          Whether Reportable                   Yes/No




                                                          Neutral Citation No:=2023:PHHC:152414

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