Ajaib Singh vs State Of Haryana And Anr
2024 Latest Caselaw 7575 P&H

Punjab-Haryana High Court

Ajaib Singh vs State Of Haryana And Anr on 9 April, 2024

                                      Neutral Citation No:=2024:PHHC:048676



                                                         2024:PHHC:048676

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

307                                           CRM-M-7744-2024
                                              Date of Decision:09.04.2024

AJAIB SINGH                                         .....Petitioner

                         Vs.

STATE OF HARYANA AND ANR                            .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Jatinder Kumar Kansal, Advocate
            for the petitioner.
            Mr. Sumit Jain, Additional AG, Haryana.
            Mr. Lakshay Goel, 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.194 dated 05.06.2020 under Sections 370, 384, 406

and 420 of IPC and Section 24 of the Immigration Act, registered at Police

Station Matlauda, District Panipat and all subsequent proceedings arising

therefrom on the basis of compromise dated 09.02.2024 (Annexure P-2).

This Court vide order dated 14.02.2024 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

Additional District & Sessions Judge (Fast Track Court), Panipat and got

their statements recorded. On the basis of the statements so recorded,

Learned Magistrate has submitted report dated 16.03.2024 to the effect that

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Neutral Citation No:=2024:PHHC:048676

CRM-M-7744-2024 -2- 2024:PHHC:048676

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 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.194 dated 05.06.2020 under

Sections 370, 384, 406 and 420 of IPC and Section 24 of the Immigration

Act, registered at Police Station Matlauda, District Panipat and all

subsequent proceedings arising therefrom on the basis of compromise dated

09.02.2024 (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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