Lal Ji vs State Of Punjab And Others
2023 Latest Caselaw 18225 P&H

                                                         Neutral Citation No:=2023:PHHC:135410




                                                         2023:PHHC:135410

         IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH
                            ****

286                                           CRM-M-36604-2023
                                              Date of Decision:17.10.2023

Lal Ji                                              .....Petitioner
            Vs.
State of Punjab and Others                          .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. J.S. Ghumman, Advocate
            for the petitioner.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            Mr. Mohit Sharma, Advocate
            for respondent Nos.2 & 3.

                         ****

DEEPAK GUPTA, J.

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

quashing of F.I.R. No.86 dated 04.05.2022 registered under Sections 3(X) of

SC & ST (Prevention of Atrocities) Act, 1989 registered at Police Station

Phillaur, District Jalandhar Rural and all subsequent proceedings arising

therefrom on the basis of compromise dated 15.02.2023 (Annexure P-2).

This Court vide order dated 28.07.2023 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 Additional Sessions Judge and got their statements recorded. On the

basis of the statements so recorded, Learned Special Judge has submitted

report dated 16.08.2023 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 & 3 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.86 dated 04.05.2022

registered under Sections 3(X) of SC & ST (Prevention of Atrocities) Act,

1989 registered at Police Station Phillaur, District Jalandhar Rural and all

subsequent proceedings arising therefrom on the basis of compromise dated

15.02.2023 (Annexure P-2), are quashed qua the petitioner.

                                                        ( DEEPAK GUPTA )
                                                             JUDGE
October 17, 2023
Neetika Tuteja


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




                                                             Neutral Citation No:=2023:PHHC:135410

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