Joginder Singh vs State Of Haryana And Others
2024 Latest Caselaw 7819 P&H

Punjab-Haryana High Court

Joginder Singh vs State Of Haryana And Others on 15 April, 2024

                                     Neutral Citation No:=2024:PHHC:050026


291                                                            2024:PHHC:050026


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                             CRM-M-5924-2024
                                             Decided On: 15.04.2024

JOGINDER SINGH

                                                               .....PETITIONER(s)

                                      Versus

STATE OF HARYANA AND OTHERS
                                                               .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:    Mr. Ashish Jhamb, Advocate
            for the petitioner.

            Mr. Parveen Kumar Aggarwal, DAG Haryana.

            Mr. Abhinav Sood, Advocate
            for respondent Nos.2 and 3.

DEEPAK GUPTA, J.(Oral)

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

of F.I.R. No.479 dated 24.11.2023, registered under Sections 177, 467, 468 and

471 of IPC at Police Station Faridabad Central, District Faridabad and all

subsequent proceedings arising therefrom on the basis of compromise dated

19.01.2024 (Annexure P-5).

This Court vide order dated 20.02.2024 had directed the parties to

appear before the Trial Court/Illaqa Magistrate to get their statements recorded

and the learned Magistrate was directed to send his/her report qua the

genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared before learned

Chief Judicial Magistrate, Faridabad and got their statements recorded. On the

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Neutral Citation No:=2024:PHHC:050026

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basis of the statements so recorded, learned Magistrate has submitted report dated

18.03.2024 to the effect that the compromise has been effected between the

parties voluntarily and without any coercion or undue influence.

Joint statement of Respondent Nos.2 and 3-complainants, namely,

Jeba Singh and Bhagwan Singh with regard to compromise was recorded before

learned Magistrate on 14.03.2024.

Learned State counsel as well as learned counsel for respondent

Nos.2 and 3 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.479

dated 24.11.2023, registered under Sections 177, 467, 468 and 471 of IPC at

Police Station Faridabad Central, District Faridabad and all subsequent

proceedings arising therefrom on the basis of compromise qua petitioner(s), are

hereby quashed.

                                                    (DEEPAK GUPTA)
15.04.2024                                              JUDGE
Priyanka-II


         Whether speaking/reasoned?                    Yes/No
         Whether reportable?                           Yes/No




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