Margapuri Prasanna Rao And Anr vs State Of And Others
2024 Latest Caselaw 7168 P&H

Punjab-Haryana High Court

Margapuri Prasanna Rao And Anr vs State Of And Others on 4 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:045881


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

                                                               CRM-M-44260-2023 (O&M)
                                                               Date of Decision:- 04.04.2024


                 Margapuri Prasanna Rao and another                               ... Petitioners

                                                         Versus

                 State of Haryana and others                                      ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Aditya Sanghi, Advocate, for the petitioners.

                                      Mr. Ramender Singh Chauhan, AAG, Haryana.

                                      Mr. Himanshu Garg, Advocate for
                                      Mr. Saurabh Sharma, Advocate, for respondents No.2 to 7.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Margapuri Prasanna Rao, Director and authorized person

of Arya Collateral Warehousing Services Ltd. have approached this

Court seeking quashing of FIR No.738, dated 08.07.2023, Police

Station Hisr Sadar, District Hisar, under Sections 406, 420, 506, 120-

B IPC, and all subsequent proceedings emanating therefrom on the

basis of a compromise having been effected between the parties.

2. Vide order dated 04.09.2023, 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.

3. Report of learned Additional Chief Judicial Magistrate, Hisar, has

been received, wherein it has been reported that the statement of

integrity of this order/judgment CRM-M-44260-2023 (O&M) -2- 2024:PHHC:045881

petitioner/accused Margapuri Prasanna Rao and complainant/victim

Vinod Kumar, Sanjay Kumar, Krishan Goyal, Hardik Garg, Pawan

Kumar and Amit Kumar have been recorded to the effect that they

have compromised the matter amongst themselves.

4. The complainant/victim Vinod Kumar, Sanjay Kumar, Krishan Goyal,

Hardik Garg, Pawan Kumar and Amit Kumar in their statements had

stated that they have no objection in case the FIR in question is

quashed.

5. The learned Additional Chief Judicial Magistrate, Hisar, 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.738, dated 08.07.2023, Police Station Hisr

Sadar, District Hisar, under Sections 406, 420, 506, 120-B IPC and all

subsequent proceedings emanating therefrom are hereby quashed qua

the petitioners.

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

                                    Whether Reportable                 Yes / No







integrity of this order/judgment