Verinder Kumar And Another vs State Of Punjab And Another
2024 Latest Caselaw 7423 P&H

Punjab-Haryana High Court

Verinder Kumar And Another vs State Of Punjab And Another on 8 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:047551


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

                                                              CRM-M-10774-2024 (O&M)
                                                              Date of Decision:- 08.04.2024


                 Verinder Kumar and another                                     ... Petitioners

                                                        Versus

                 State of Punjab and another                                    ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Dr. Rau P.S.Girwar and Ms. Archana Arora, Advocates,
                                      for the petitioners.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Mr. Dhruv Kaushik, Advocate for
                                      Mr. Vikas Singh, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Verinder Kumar and Pushpa Rani have approached this

Court seeking quashing of FIR No.80, dated 05.09.2016, Police

Station Cantt, Bathinda, under Sections 324, 323, 148, 149 IPC, and

all subsequent proceedings emanating therefrom on the basis of a

compromise having been effected between the parties.

2. Vide order dated 01.03.2024, 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, Bathinda, has been

received, wherein it has been reported that the statement of

petitioners/accused Verinder Kumar, Pushpa Rani and complainant

integrity of this order/judgment CRM-M-10774-2024 (O&M) -2- 2024:PHHC:047551

Avinash Kumar Tiwari have been recorded to the effect that they have

compromised the matter amongst themselves.

4. Complainant-Avinash Kumar Tiwari 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, Bathinda, 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.80, dated 05.09.2016, Police Station Cantt,

Bathinda, under Sections 324, 323, 148, 149 IPC and all subsequent

proceedings emanating therefrom are hereby quashed qua the

petitioners.

                 08.04.2024                                            (GURVINDER SINGH GILL)
                 mohan                                                         JUDGE
                                    Whether speaking /reasoned         Yes / No

                                    Whether Reportable                 Yes / No







integrity of this order/judgment