Harsimran Singh Alias Kinnu vs State Of Punjab And Others
2024 Latest Caselaw 7166 P&H

Punjab-Haryana High Court

Harsimran Singh Alias Kinnu vs State Of Punjab And Others on 4 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:045909


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

                                                               CRM-M-54970-2023 (O&M)
                                                               Date of Decision:- 04.04.2024


                 Harsimran Singh alias Kinnu                                      ... Petitioner

                                                         Versus

                 State of Punjab and another                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Anmol Jeevan S. Gill, Advocate, for the petitioner.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Ms. Simrat Kaur, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioner-Harsimran Singh alias Kinnu has approached this Court

seeking quashing of FIR No.0027, dated 11.03.2022, Police Station

D-Division, District Police Commissionerate Amritsar, under Sections

326, 323, 324, 34 IPC, and all subsequent proceedings emanating

therefrom on the basis of a compromise having been effected between

the parties.

2. Vide order dated 09.01.2024, 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 Judicial Magistrate 1st Class, Amritsar, has been

received, wherein it has been reported that the statement of

petitioner/accused Harsimran Singh alias Kinnu and complainant

integrity of this order/judgment CRM-M-54970-2023 (O&M) -2- 2024:PHHC:045909

Deepak Singh have been recorded to the effect that they have

compromised the matter amongst themselves.

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

no objection in case the FIR in question is quashed.

5. The learned Judicial Magistrate 1st Class, Amritsar, 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.0027, dated 11.03.2022, Police Station D-

Division, District Police Commissionerate Amritsar, under Sections

326, 323, 324, 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