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Anil Kumar vs State Of Punjab And Anr
2024 Latest Caselaw 6979 P&H

Citation : 2024 Latest Caselaw 6979 P&H
Judgement Date : 3 April, 2024

Punjab-Haryana High Court

Anil Kumar vs State Of Punjab And Anr on 3 April, 2024

            277                                                    2024:PHHC:045104
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH

                                                                     CRM-M-18982-2023
                                                         Date of Decision: April 03, 2024

            ANIL KUMAR                                                    ........Petitioner
                                 Versus
            STATE OF PUNJAB AND ANR                                      ........Respondents

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:           Mr. Chahat Goyal, Advocate for the petitioner.

                               Mr. Siddharth Sandhu, AAG, Punjab.

                    Mr. Bilawal Singh, Advocate for
                    Mr. Pankaj, Advocate for respondent No.2.
                                         ****
            HARKESH MANUJA, J. (ORAL)

By way of this petition filed under Section 482 Cr.P.C. the

petitioner prays for quashing of case bearing FIR No.20 dated 30.01.2023

registered under Sections 457, 380 and 411 of IPC at P.S. City-1,

Sangrur, District Sangrur, along with all consequential proceedings

arising out of the same on the basis of compromise.

2. As per the allegations levelled in the FIR, the electric wires

which were stolen from the shop of complainant-respondent No.2 were

recovered from the petitioner. Though there are total three accused

persons mentioned in the FIR, however, only the present petitioner has

approached this Court.

3. This Court issued notice of motion vide order dated

19.04.2023 and on 16.01.2024 directed the parties to appear before trial

Court for getting their statements recorded as regards the veracity of the

compromise arrived at between them.

             2024:PHHC:045104                                                                -2-

                                                                          CRM-M-18982-2023

4. In pursuance to the order dated 16.01.2024, a report dated

07.02.2024 has been received from the concerned Court, stating that the

compromise in the present case is genuine and voluntary.

5. Thus once, the compromise has been arrived at between

the parties without any pressure and respondent No.2 has no objection

as regard quashing of FIR as well as all other subsequent proceedings

arising out of the same against the petitioner; the dispute purely

personal in nature, there does not appear to be any impediment as

regards quashing of present FIR, in part, qua the petitioner. Even, in

order to maintain peace and harmony between the parties, particularly

under the circumstances wherein the alleged offences have no societal

interest involved, it would be appropriate to render complete quietus to

the aforementioned dispute by quashing the FIR in question, qua the

petitioner, on the basis of compromise entered into between the parties.

6. The parties having settled their dispute so as to live in

peace in future, no useful purpose would be served by proceeding

further with the criminal proceedings. In the light of above

developments, no cause remains for the trial Court to invest further time

and effort in adjudicating this FIR. The compromise in question is even

found to be fully in consonance with the direction issued by the Court in

Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR(Criminal)

1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.)

543".

             2024:PHHC:045104                                                               -3-

                                                                               CRM-M-18982-2023

7. Further, learned counsel for the petitioner, while placing

reliance upon the judgments passed by the Hon'ble Supreme Court in

'Jayrajsingh Digvijaysinh Rana Vs. State of Gujarat and Another',

2012(4) R.C.R. (Criminal) 589 and this Court in 'Joginder Singh &

Another Vs. State of Punjab and Another', passed in CRM-M-23739-

2010 decided on 27.04.2011, 'Rajinder Singh Vs. State of Punjab &

Another', passed in CRM-M- 37395-2016 decided on 16.05.2017 and

'Vimal Kalra & others Vs. State of Punjab & another', passed in

CRM-M-20355-2022, decided on 25.07.2022 submits that partial

quashing of the FIR is possible on the basis of a compromise.

8. Thus, in view of the aforesaid report, accompanied by

statements of both the parties as well as keeping in mind the law laid

down in the aforementioned judgments, the FIR No. 20 dated

30.01.2023 registered under Sections 457, 380 and 411 of IPC at P.S.

City-1, Sangrur, District Sangrur along with all consequential

proceedings arising therefrom, are hereby quashed qua the

petitioners.

9. The aforesaid order shall, however, be subject to payment

of Costs of Rs.5,000/- to be deposited with the Poor Patients' Welfare

Fund, PGIMER, Chandigarh within a period of two weeks from today.





            03.04.2024                                          (HARKESH MANUJA)
            Tejwinder                                                JUDGE
                                      Whether speaking/reasoned   Yes/No
                                         Whether Reportable       Yes/No






 
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