Parminder Singh @ Parwinder Singh vs State Of Punjab And Another
2024 Latest Caselaw 7572 P&H

Punjab-Haryana High Court

Parminder Singh @ Parwinder Singh vs State Of Punjab And Another on 9 April, 2024

                                      Neutral Citation No:=2024:PHHC:048570



                                                         2024:PHHC:048570

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

293                                           CRM-M-8778-2024
                                              Date of Decision:09.04.2024

PARMINDER SINGH @ PARWINDER SINGH                          .....Petitioner

                         Vs.

STATE OF PUNJAB AND ANOTHER                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Ravish Bansal, Advocate
            for the petitioner.
            Mr. Sahil R. Bakshi, AAG, Punjab.
            Mr. Jatinder Singh, 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.108 dated 09.07.2020 under Sections 420 and 34 of

IPC, registered at Police Station Civil Lines, Bathinda, District Bathinda and

all subsequent proceedings arising therefrom on the basis of compromise

dated 12.10.2021 (Annexure P-2).

This Court vide order dated 04.03.2024 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, Bathinda and got their statements recorded. On

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

report dated 30.03.2024 to the effect that the compromise has been effected

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Neutral Citation No:=2024:PHHC:048570

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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.108 dated 09.07.2020 under

Sections 420 and 34 of IPC, registered at Police Station Civil Lines,

Bathinda, District Bathinda and all subsequent proceedings arising

therefrom on the basis of compromise dated 12.10.2021 (Annexure P-2) are

quashed qua the petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
09.04.2024
pry


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




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