Raja Kumar And Anr vs State Of Ut Chandigarh And Anr
2023 Latest Caselaw 15487 P&H

                                                         Neutral Citation No:=2023:PHHC:118856




                                                         2023:PHHC:118856

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

275                                           CRM-M-28956-2023
                                              Date of Decision:11.09.2023

Raja Kumar and Another                                     .....Petitioners
            Vs.
State of U.T., Chandigarh and Another                      .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Ms. Kamlesh, Advocate
            for the petitioners.

            Mr. Sidakmeet Singh Sandhu, Addl.
            P.P., U.T., Chandigarh.

            Ms. Amandip Kaur, Advocate
            for respondent No.2.

                         ****

DEEPAK GUPTA, J.

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

quashing of F.I.R. No.19 dated 16.08.2022 registered under Sections 419,

420, 120-B, 467, 468, 471 of the IPC registered at Police Station Cyber

Crime Chandigarh and all subsequent proceedings arising therefrom on the

basis of compromise dated 20.04.2023 (Annexure P-2).

This Court vide order dated 02.06.2023 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 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 24.07.2023 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

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.19 dated 16.08.2022

registered under Sections 419, 420, 120-B, 467, 468, 471 of the IPC

registered at Police Station Cyber Crime Chandigarh and all subsequent

proceedings arising therefrom on the basis of compromise dated 20.04.2023

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

                                                        ( DEEPAK GUPTA )
                                                             JUDGE
September 11, 2023
Neetika Tuteja


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




                                                             Neutral Citation No:=2023:PHHC:118856

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