Ankur Gupta And Others vs State Of Punjab And Another
2024 Latest Caselaw 7424 P&H

Punjab-Haryana High Court

Ankur Gupta And Others vs State Of Punjab And Another on 8 April, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                 2024:PHHC:047533


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

                                                               CRM-M-34401-2023 (O&M)
                                                               Date of Decision:- 08.04.2024


                 Ankur Gupta and others                                          ... Petitioners

                                                        Versus

                 State of Punjab and another                                     ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Karandeep Singh, Advocate, for the petitioners.

                                      Mr. Vishvajeet Singh Virk, DAG, Punjab.

                                      Mr. Prince Pushpinder Rana, Advocate,
                                      for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Ankur Gupta, Rita Rani, Navraj Bhardwaj and Gagan

Gupta have approached this Court seeking quashing of FIR No.109,

dated 24.6.2022, Police Station Kartarpur, District Jalandhar, under

Sections 406, 420, 120-B IPC, and all subsequent proceedings

emanating therefrom on the basis of a compromise having been

effected between the parties.

2. Reply by way of affidavit of Mr. Palvinder Singh, Superintendent of

Police, Sub Division Kartarpur, District Jalandhar (Rural) has been

filed. The same is taken on record. A copy of the short reply has

been furnished to learned counsel opposite.

integrity of this order/judgment CRM-M-34401-2023 (O&M) -2- 2024:PHHC:047533

3. Vide order dated 28.02.2024, 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.

4. Report of learned Judicial Magistrate 1st Class, Jalandhar, has been

received, wherein it has been reported that the statement of

petitioners/accused Ankur Gupta, Rita Rani, Navraj Bhardwaj, Gagan

Gupta and complainant Hardeep Singh have been recorded to the

effect that they have compromised the matter amongst themselves.

5. Complainant-Hardeep Singh in his statement had stated that he has no

objection in case the FIR in question is quashed.

6. The learned Judicial Magistrate 1st Class, Jalandhar, has specifically

opined that the parties have entered into compromise voluntarily

without there being any pressure, coercion or undue influence.

7. 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.109, dated 24.6.2022, Police Station Kartarpur,

District Jalandhar, under Sections 406, 420, 120-B 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