Rajwinder Singh Alias Maan Alias Leela ... vs State Of Punjab And Others
2024 Latest Caselaw 6859 P&H

Punjab-Haryana High Court

Rajwinder Singh Alias Maan Alias Leela ... vs State Of Punjab And Others on 2 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:044062


                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                              CRM-M-1970-2023 (O&M)
                                                              Date of Decision:- 02.04.2024


                 Rajwinder Singh @ Maan @ Leela and another                      ... Petitioners

                                                        Versus

                 State of Punjab and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

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

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Mr. Narinder Singh, Advocate, for respondents No.2 to 4.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Rajwinder Singh @ Maan @ Leela and Dr. Swaranjit

Singh have approached this Court seeking quashing of FIR No.141

dated 24.9.2021, Police Station Sadar Jagraon, District Ludhiana

Rural, under Sections 420, 406, 467, 468, 471, 294, 506 and 120-B

IPC, and all subsequent proceedings emanating therefrom on the basis

of a compromise having been effected between the parties.

2. Vide order dated 16.01.2023, the parties had been directed to appear

before the trial Court/Illaqa Magistrate so as to get their statements

recorded qua the factum of compromise.

3. Report of learned Sub Divisional Judicial Magistrate, Jagraon, has

been received, wherein it has been reported that the statement of

petitioners/accused Rajwinder Singh @ Maan @ Leela and Dr.

integrity of this order/judgment CRM-M-1970-2023 (O&M) -2- 2024:PHHC:044062

Swaranjit Singh and complainant/victim Surinder Kumar, Harvinder

Singh, Harkiranpreet Singh and Harjit Singh have been recorded to

the effect that they have compromised the matter amongst themselves.

4. The complainant/victim Surinder Kumar, Harvinder Singh,

Harkiranpreet Singh and Harjit Singh in their statement had stated

that they have no objection in case the FIR in question is quashed.

5. The learned Sub Divisional Judicial Magistrate, Jagraon, has

specifically opined that the parties have entered into compromise

voluntarily without there being any pressure, coercion or undue

influence.

6. In view of the aforesaid compromise and bearing in mind the law laid

down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052

Kulwinder Singh and others Vs. State of Punjab, the present petition

is allowed and FIR No.141 dated 24.9.2021, Police Station Sadar

Jagraon, District Ludhiana Rural, under Sections 420, 406, 467, 468,

471, 294, 506 and 120-B IPC and all subsequent proceedings

emanating therefrom are hereby quashed qua the petitioners.

                 02.04.2024                                             (GURVINDER SINGH GILL)
                 mohan                                                          JUDGE
                                     Whether speaking /reasoned         Yes / No

                                     Whether Reportable                 Yes / No







integrity of this order/judgment