Satgur Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 7683 P&H

Punjab-Haryana High Court

Satgur Singh And Others vs State Of Punjab And Others on 10 April, 2024

                                      Neutral Citation No:=2024:PHHC:049348



                                                         2024:PHHC:049348

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

278                                           CRM-M-11874-2023 (O&M)
                                              Date of Decision:10.04.2024

SATGUR SINGH AND OTHERS                             .....Petitioners

                         Vs.

STATE OF PUNJAB AND OTHERS                           .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Gaurav Sharma, Advocate for the petitioner.
            Mr. Amandeep Singh, DAG, Punjab.
            Mr. Anterpreet Singh, Advocate for respondent No.2

                         ****
DEEPAK GUPTA, J.

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

quashing of FIR No.137 dated 07.10.2020 under Sections 457, 380, 411 and

201 of IPC, registered at Police Station Moonak, District Sangrur and all

subsequent proceedings arising therefrom on the basis of compromise dated

02.02.2023 (Annexure P-2).

This Court vide order dated 08.01.2024 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

Sub Divisional Judicial Magistrate, Sangrur and got their statements

recorded. On the basis of the statements so recorded, Learned Magistrate has

submitted report dated 08.02.2024 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

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Neutral Citation No:=2024:PHHC:049348

CRM-M-11874-2023 (O&M) -2- 2024:PHHC:049348

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 FIR No.137 dated 07.10.2020 under

Sections 457, 380, 411 and 201 of IPC, registered at Police Station Moonak,

District Sangrur and all subsequent proceedings arising therefrom on the

basis of compromise dated 02.02.2023 (Annexure P-2) are quashed qua the

petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
10.04.2024
pry


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




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