Dr. V.B. Ajayakumar And Another vs State Of Haryana And Another
2024 Latest Caselaw 6746 P&H

Punjab-Haryana High Court

Dr. V.B. Ajayakumar And Another vs State Of Haryana And Another on 1 April, 2024

                                      Neutral Citation No:=2024:PHHC:043003



                                                         2024:PHHC:043003

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

291                                           CRM-M-5555-2024
                                              Date of Decision:01.04.2024

DR. V.B. AJAYAKUMAR AND ANOTHER                            .....Petitioners

            Vs.

STATE OF HARYANA AND ANOTHER                                    .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Abhimanu Jangra, Advocate
            for the petitioners.
            Mr. Sumit Jain, Additional AG, Haryana.
            Mr. Kamaljeet Yadav, Advocate for
            Mr. Mandeep Singh Lamba, 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.859 dated 20.12.2022, under Sections 406, 420 and

120-B IPC registered at Police Station Sector-8, District Faridabad and all

subsequent proceedings arising therefrom on the basis of compromise dated

20.12.2022 (Annexure P-2).

This Court vide order dated 05.02.2024 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

Judicial Magistrate Ist Class, Faridabad and got their statements recorded.

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

submitted report dated 29.02.2024 to the effect that the compromise has

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Neutral Citation No:=2024:PHHC:043003

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been effected between the parties voluntarily and without any coercion or

undue influence.

Learned State counsel as well as 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.859 dated 20.12.2022, under

Sections 406, 420 and 120-B IPC registered at Police Station Sector-8,

District Faridabad and all subsequent proceedings arising therefrom on the

basis of compromise dated 20.12.2022 (Annexure P-2) are quashed qua the

petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
01.04.2024
pry


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




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