Ravinder Kumar @ Jd And Anr vs State Of Haryana And Another
2023 Latest Caselaw 16700 P&H

                                                    Neutral Citation No:=2023:PHHC:125944




       CRM-M-28426 of 2023                   2023:PHHC:125944              1


IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                         CRM-M-28426 of 2023
                                         Date of decision : September 25, 2023

Ravinder Kumar @ JD and another

                                                           ...... Petitioners
                              Versus

State of Haryana and another
                                                           ...... Respondents

CORAM : HON'BLE MR. JUSTICE DEEPAK GUPTA
             ***
Present :-Mr. J. S. Cooner, Advocate
          for the petitioner.

        Mr. Vipul Sherwal, AAG., Haryana
        for respondent No.1.

        Mr. Virender Kumar, 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.0028 dated 07.03.2021 registered under Sections

120-B, 427, 447, 448, 453 IPC at Police Station Panjokhra, District

Ambala along with all subsequent proceedings arising therefrom, on the

basis of compromise dated 06.04.2023 (Annexure P-2).

This Court vide order dated 01.06.2023 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, Ambala, and got their statements 1 of 2

Neutral Citation No:=2023:PHHC:125944

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

has submitted report dated 07.07.2023 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.0028 dated

07.03.2021 registered under Sections 120-B, 427, 447, 448, 453 IPC at

Police Station Panjokhra, District Ambala along with all subsequent

proceedings arising therefrom, on the basis of compromise (Annexure

P.2), are quashed.

                                                              ( DEEPAK GUPTA )
                                                                 JUDGE
September 25, 2023
archana

              Whether speaking/reasoned               Yes/No
              Whether Reportable :                    Yes/No

Neutral Citation No:=2023:PHHC:125944

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