Saurav Chhabra And Others vs State Of Punjab And Another
2024 Latest Caselaw 6862 P&H

Punjab-Haryana High Court

Saurav Chhabra And Others vs State Of Punjab And Another on 2 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:044112


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

                                                               CRM-M-9926-2024 (O&M)
                                                               Date of Decision:- 02.04.2024


                 Saurav Chhabra @ Saurav and others                               ... Petitioners

                                                         Versus

                 State of Punjab and another                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Davinder Pal Soni Joura, Advocate, for the petitioners.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Mr. Vikas Bishnoi, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Saurav Chhabra @ Saurav, Varinder Singh @ Jony and

Navi have approached this Court seeking quashing of FIR No.237,

dated 27.12.2018, Police Station City Dhuri, District Sangrur, undfer

Sections 341, 323, 427, 506, 34 IPC, 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 Sub Divisional Judicial Magistrate, Dhuri, has been

received, wherein it has been reported that the statement of

petitioners/accused Saurav Chhabra @ Saurav, Varinder Singh @

integrity of this order/judgment CRM-M-9926-2024 (O&M) -2- 2024:PHHC:044112

Jony, Navi and complainant Rohit Singla have been recorded to the

effect that they have compromised the matter amongst themselves.

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

no objection in case the FIR in question is quashed.

5. The learned Sub Divisional Judicial Magistrate, Dhuri, 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.237, dated 27.12.2018, Police Station City

Dhuri, District Sangrur, undfer Sections 341, 323, 427, 506, 34 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