Jasveer Chouhan vs State Of Haryana And Another
2024 Latest Caselaw 7037 P&H

Punjab-Haryana High Court

Jasveer Chouhan vs State Of Haryana And Another on 3 April, 2024

                                      Neutral Citation No:=2024:PHHC:044631



                                                         2024:PHHC:044631

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

291                                           CRM-M-6798-2024
                                              Date of Decision:03.04.2024

JASVEER CHOUHAN                                            .....Petitioner

                         Vs.

STATE OF HARYANA AND ANOTHER                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Rajesh Bansal Advocate
            for the petitioner.
            Mr. Sumit Jain, Additional AG, Haryana.
            Mr. Arun Kumar Gupta, 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.200 dated 14.05.2023, under Sections 406, 420 and

506 of IPC and Section 24 of the Immigration Act, registered at Police

Station Tehsil Camp, Panipat, District Panipat and all subsequent

proceedings arising therefrom on the basis of compromise dated 10.01.2024

(Annexure P-2).

This Court vide order dated 08.02.2024 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, Panipat and got their statements recorded. On

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

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Neutral Citation No:=2024:PHHC:044631

CRM-M-6798-2024 -2- 2024:PHHC:044631

report dated 06.03.2024 to the effect that the compromise has 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.200 dated 14.05.2023, under

Sections 406, 420 and 506 of IPC and Section 24 of the Immigration Act,

registered at Police Station Tehsil Camp, Panipat, District Panipat and all

subsequent proceedings arising therefrom on the basis of compromise dated

10.01.2024 (Annexure P-2) are quashed qua the petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
03.04.2024
pry


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




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