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Ajay Kumar @ Money And Others vs State Of Punjab And Others
2024 Latest Caselaw 7777 P&H

Citation : 2024 Latest Caselaw 7777 P&H
Judgement Date : 15 April, 2024

Punjab-Haryana High Court

Ajay Kumar @ Money And Others vs State Of Punjab And Others on 15 April, 2024

            286                                                         2024:PHHC:050403
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                         CRM-M-5347-2024
                                                           Date of Decision: April 15, 2024

            AJAY KUMAR @ MONEY AND OTHERS                                   ........Petitioners
                                 Versus
            STATE OF PUNJAB AND OTHERS                                     ........Respondents

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:Mr. H.S. Rakhra, Advocate for the petitioners.
                    Mr. Siddharth Sandhu, AAG, Punjab.
                    Ms. Gurvinder Kaur, Advocate for
                    Mr. Mohit, Advocate for respondents No.2 to 6.
                                          ****
            HARKESH MANUJA, J. (ORAL)

By way of this petition filed under Section 482 Cr.P.C. the

petitioners pray for quashing of case bearing FIR No.29 dated 05.05.2022

registered under Sections 323, 341, 452, 380, 427, 148, 149 and 506 of

IPC at P.S. Jhander, District Amritsar Rural as well as DDR No.029 dated

08.05.2022 registered under Sections 323, 452, 427, 506, 148 and 149 of

IPC at P.S. Jhander, District Amritsar Rural along with all other

consequential proceedings arising therefrom on the basis of compromise

dated 26.12.2023.

2. As per allegations levelled in the FIR, the petitioners inflicted

injuries on respondent No.2 and 3 with their respective weapons and

threatened to kill them besides damaging the house articles whereas in

the DDR, injuries have been inflicted on petitioner No.12 and her family

members by respondents No.2-6 with their respective weapons.

3. This Court while issuing notice of motion vide order dated

20.02.2024 directed the parties to appear before trial Court for getting their

statements recorded as regards the veracity of the compromise arrived at

between them.

4. In pursuance to the order dated 20.02.2024, a report dated

02.03.2024 has been received from the concerned Court, stating that the

compromise in the present case is genuine and voluntary.

5. Learned counsel for the petitioners submits that once, a

compromise has been arrived at between the parties without any pressure

and respondents No.2 to 6 have no objection as regards quashing of FIR

as well as all other subsequent proceedings arising out of the same

against the petitioners; the dispute purely personal in nature, there does

not appear to be any impediment as regards quashing of present FIR. He

also submits that even, in order to maintain peace and harmony between

the parties, particularly under the circumstances wherein the alleged

offences have no societal interest involved, it would be appropriate to

render complete quietus to the aforementioned dispute by quashing the

FIR on the basis of compromise entered into between the parties.

6. On the other hand, learned State counsel submits that

allegations in the present FIR are of serious nature and he opposes the

prayer made in the petition.

7. I have heard learned counsel for the parties and gone

through the records including the report dated 02.03.2024. The parties

having settled their dispute so as to live in peace in future, no useful

purpose would be served by proceeding further with the criminal

proceedings. In the light of above developments, no cause remains for

the trial Court to invest further time and effort in adjudicating this FIR.

The compromise in question is even found to be fully in consonance

with the directions issued by this Court in Kulwinder Singh & Ors. Vs.

State of Punjab 2007(3) RCR(Criminal) 1052 and Gian Singh Vs.

State of Punjab & Anr., 2012(4) RCR (Crl.) 543".

8. Thus, in view of the aforesaid report, accompanied by

statements of both the parties as well as keeping in mind the law laid

down in the aforementioned judgments, the petition is allowed and FIR

No. 29 dated 05.05.2022 registered under Sections 323, 341, 452, 380,

427, 148, 149 and 506 of IPC at P.S. Jhander, District Amritsar Rural as

well as DDR No.029 dated 08.05.2022 registered under Sections 323,

452, 427, 506, 148 and 149 of IPC at P.S. Jhander, District Amritsar Rural

along with all consequential proceeding arising therefrom, are hereby

quashed.

9. The aforesaid order shall, however, be subject to payment

of Costs of Rs.5,000/-each by petitioners as well as respondents No.2

to 6 to be deposited with Poor Patients' Welfare Fund, PGIMER,

Chandigarh, within a period of two weeks from today.





            15.04.2024                                       (HARKESH MANUJA)
            Tejwinder                                             JUDGE
                                   Whether speaking/reasoned   Yes/No
                                      Whether Reportable       Yes/No








 
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