Nardeep Singh And Ors vs State Of Punjab And Others
2023 Latest Caselaw 16587 P&H

                                                          Neutral Citation No:=2023:PHHC:125218




S. No.233                                    2023:PHHC:125218
      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
                   ****
                            CRM-M-7283 of 2023
                             Date of Decision:22.09.2023

Nardeep Singh and others               .....Petitioners
      Vs.
State of Punjab and another            .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Adarshdeep Singh, Advocate
            for the petitioners.

            Mr. M.S. Nagra, AAG, Punjab.

            Mr. Mandeep 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.0096 dated 20.04.2019 registered under Sections 382,

341, 506, 34, 323 IPC at Police Station Talwandi Sabo along with all

subsequent proceedings arising therefrom, on the basis of compromise

(Annexure P.2).

This Court vide order dated 10.02.2023 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 Judicial Magistrate Ist Class, Talwandi Sabo, and got their

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

Magistrate has submitted report dated 10.03.2023 to the effect that the

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compromise has been effected between the parties

voluntarily and without any coercion or undue influence.

Learned State counsel has 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.0096 dated 20.04.2019

registered under Sections 382, 341, 506, 34, 323 IPC at Police Station

Talwandi Sabo along with all subsequent proceedings arising therefrom, on

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

September 22, 2023                                ( DEEPAK GUPTA )
renu                                                   JUDGE
          Whether Speaking/reasoned          Yes/No
          Whether Reportable                 Yes/No




                                                        Neutral Citation No:=2023:PHHC:125218

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