Yadram @ Mustafa And Others vs State Of Haryana And Another
2024 Latest Caselaw 6861 P&H

Punjab-Haryana High Court

Yadram @ Mustafa And Others vs State Of Haryana And Another on 2 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:044103


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

                                                               CRM-M-9892-2024 (O&M)
                                                               Date of Decision:- 02.04.2024


                 Yadram @ Mustafa and others                                      ... Petitioners

                                                         Versus

                 State of Haryana and another                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. L.K.Gollen, Advocate, for the petitioners.

                                      Mr. Rajinder Singh, DAG, Haryana.

                                      Mr. Lokesh Kaushik, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Yadram @ Mustafa, Gaurav Sharma and Hitesh Kumar @

Himanshu have approached this Court seeking quashing of FIR

No.112, dated 11.3.2020, Police Station Khol, District Rewari, under

Sections 324, 34, 379-B, 420 of IPC (Section 420 of IPC added later

on), and all subsequent proceedings emanating therefrom on the basis

of a compromise having been effected between the parties.

2. Vide order dated 26.02.2024, 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 Additional Sessions Judge, Rewari, has been

received, wherein it has been reported that the statement of

petitioners/accused Yadram @ Mustafa, Gaurav Sharma, Hitesh

integrity of this order/judgment CRM-M-9892-2024 (O&M) -2- 2024:PHHC:044103

Kumar @ Himanshu and complainant Dharmender have been

recorded to the effect that they have compromised the matter amongst

themselves.

4. The complainant Dharmender in his statement had stated that he has

no objection in case the FIR in question is quashed.

5. The learned Additional Sessions Judge, Rewari, 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.112, dated 11.3.2020, Police Station Khol,

District Rewari, under Sections 324, 34, 379-B, 420 of IPC (Section

420 of IPC added later on) 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