Vikrant vs State Of Punjab And Another
2024 Latest Caselaw 7165 P&H

Punjab-Haryana High Court

Vikrant vs State Of Punjab And Another on 4 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:045897


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

                                                              CRM-M-47290-2023 (O&M)
                                                              Date of Decision:- 04.04.2024


                 Vikrant                                                         ... Petitioner

                                                        Versus

                 State of Punjab and another                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Rupender Singh Rana, Advocate, for the petitioner.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Mr. Rahul Verma, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioner-Vikrant has approached this Court seeking quashing of FIR

No.0256, dated 04.09.2022, Police Station City Kharar, District SAS

Nagar (Mohali), under Sections 323, 324, 342, 506, 34 IPC, and all

subsequent proceedings emanating therefrom on the basis of a

compromise having been effected between the parties.

2. Short reply by way of affidavit of Mr. Karan Singh Sandhu, Deputy

Superintendent of Police, Sub-Division Kharar-1, District SAS Nagar

has been filed. The same is taken on record. A copy of the short

reply has been furnished to learned counsel opposite.

3. Vide order dated 19.09.2023, 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.

integrity of this order/judgment CRM-M-47290-2023 (O&M) -2- 2024:PHHC:045897

4. Report of learned Judicial Magistrate 1st Class, Kharar, has been

received, wherein it has been reported that the statement of

petitioner/accused Vikrant and complainant Mandeep Singh have

been recorded to the effect that they have compromised the matter

amongst themselves.

5. The complainant Mandeep Singh in his statement had stated that he

has no objection in case the FIR in question is quashed.

6. The learned Judicial Magistrate 1st Class, Kharar, has specifically

opined that the parties have entered into compromise voluntarily

without there being any pressure, coercion or undue influence.

7. 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.0256, dated 04.09.2022, Police Station City

Kharar, District SAS Nagar (Mohali), under Sections 323, 324, 342,

506, 34 IPC and all subsequent proceedings emanating therefrom are

hereby quashed qua the petitioner.

                 04.04.2024                                            (GURVINDER SINGH GILL)
                 mohan                                                         JUDGE
                                    Whether speaking /reasoned         Yes / No

                                    Whether Reportable                 Yes / No







integrity of this order/judgment