Anterpreet Singh And Others vs State Of Punjab And Others
2023 Latest Caselaw 15307 P&H

                                                         Neutral Citation No:=2023:PHHC:117929




                                                         2023:PHHC:117929

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

258                                           CRM-M-33914-2019 (O&M)
                                              Date of Decision:06.09.2023

Anterpreet Singh and Others                                .....Petitioners
            Vs.
State of Punjab and Others                                 .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Satnam Singh Gill, Advocate
            for the petitioners.

            Mr. Parneet Singh Pandher, AAG, Punjab.

            Mr. R.K. 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.63 dated 04.04.2019 registered under Sections 307,

427, 148, 149 of the IPC and Sections 25 & 27 of Arms Act registered at

Police Station Division B, Amritsar, District Amritsar and all subsequent

proceedings arising therefrom on the basis of compromise/affidavits dated

08.05.2019 & 02.07.2019 (Annexure P-2 & Annexure P-3).

This Court vide order dated 16.11.2019 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 Judicial Magistrate 1st Class and got their statements recorded. On

the basis of the statements so recorded, Learned Magistrate has submitted

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report dated 09.01.2020 to the effect that the compromise has been effected

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.63 dated 04.04.2019

registered under Sections 307, 427, 148, 149 of the IPC and Sections 25 &

27 of Arms Act registered at Police Station Division B, Amritsar, District

Amritsar and all subsequent proceedings arising therefrom on the basis of

compromise/affidavits dated 08.05.2019 & 02.07.2019 (Annexure P-2 &

Annexure P-3), are quashed qua the petitioners.

Pending application(s), if any, also stands disposed of.

                                                         ( DEEPAK GUPTA )
September 06, 2023                                            JUDGE
Neetika Tuteja


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




                                                              Neutral Citation No:=2023:PHHC:117929

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