Gajjan Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 7177 P&H

Punjab-Haryana High Court

Gajjan Singh And Others vs State Of Punjab And Another on 4 April, 2024

                                      Neutral Citation No:=2024:PHHC:045497



                                                         2024:PHHC:045497

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

287                                    CRM-M-7115-2024
                                       Date of Decision:04.04.2024

GAJJAN SINGH AND OTHERS                                    .....Petitioners

                         Vs.

STATE OF PUNJAB AND ANOTHER                          .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Ms. Ruby Kaur, Advocate and
            Mr. Gursharanjit Singh Chanota, Advocate
            for the petitioners.
            Mr. Sahil R. Bakshi, AAG, Punjab.
            Mr. H.K. Brinda, 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.20 dated 16.01.2024 under Sections 451, 323, 506 and

34 of IPC, registered at Police Station Tanda, District Hoshiarpur and all

subsequent proceedings arising therefrom on the basis of compromise dated

20.01.2024 (Annexure P-2).

This Court vide order dated 09.02.2024 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, Dasuya and got their statements recorded. On

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

report dated 12.03.2024 to the effect that the compromise has been effected

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Neutral Citation No:=2024:PHHC:045497

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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.20 dated 16.01.2024 under

Sections 451, 323, 506 and 34 of IPC, registered at Police Station Tanda,

District Hoshiarpur and all subsequent proceedings arising therefrom on the

basis of compromise dated 20.01.2024 (Annexure P-2) are quashed qua the

petitioners.

                                                      ( DEEPAK GUPTA )
                                                           JUDGE
04.04.2024
pry


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




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