Jasvir Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7179 P&H

Punjab-Haryana High Court

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

                                      Neutral Citation No:=2024:PHHC:045505



                                                         2024:PHHC:045505

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

282                                           CRM-M-7377-2024
                                              Date of Decision:04.04.2024

JASVIR SINGH AND OTHERS                             .....Petitioners

                         Vs.

STATE OF PUNJAB AND OTHERS                           .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. N.S. Dadwal, Advocate
            for the petitioners.
            Mr. Amandeep Singh, DAG, Punjab.
            Mr. Jagjit Singh, Advocate
            for respondent Nos.2 to 4.

                         ****
DEEPAK GUPTA, J.

Prayer in this petition filed under Section 482 Cr.P.C. is for

quashing of cross case under Sections 323, 324, 294, 506, 148 and 149 IPC

(later on offence under Section 201 IPC added) in case FIR No.0108 dated

12.09.2021 under Sections 324, 323, 148 and 149 IPC, registered at Police

Station Sadar Raikot, District Ludhiana Rural and all subsequent

proceedings arising therefrom on the basis of compromise dated 22.12.2023

(Annexure P-3).

This Court vide order dated 12.02.2024 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, Jagraon and got their statements recorded. On

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Neutral Citation No:=2024:PHHC:045505

CRM-M-7377-2024 -2- 2024:PHHC:045505

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

report dated 18.03.2024 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 Nos.2

to 4 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 cross case under Sections 323, 324,

294, 506, 148 and 149 IPC (later on offence under Section 201 IPC added)

in case FIR No.0108 dated 12.09.2021 under Sections 324, 323, 148 and 149

IPC, registered at Police Station Sadar Raikot, District Ludhiana Rural and

all subsequent proceedings arising therefrom on the basis of compromise

dated 22.12.2023 (Annexure P-3) 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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