Rajeev Ranjan Kumar Alias Ranjiv Ranjan ... vs State Of Punjab And Another
2024 Latest Caselaw 7836 P&H

Punjab-Haryana High Court

Rajeev Ranjan Kumar Alias Ranjiv Ranjan ... vs State Of Punjab And Another on 15 April, 2024

                                     Neutral Citation No:=2024:PHHC:049955


293                                                            2024:PHHC:049955


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                             CRM-M-9424-2024
                                             Decided On: 15.04.2024

RAJEEV RANJAN KUMAR ALIAS RANJIV RANJAN KUMAR

                                                               .....PETITIONER(s)

                                      Versus

STATE OF PUNJAB AND ANOTHER
                                                               .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Mr. Gurpal Singh Sandhu, Advocate
             for the petitioner.

             Mr. Amandeep Singh, DAG Punjab.

             Ms. Jagdeep Kaur, Advocate
             for respondent No.2.

DEEPAK GUPTA, J.(Oral)

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

of F.I.R. No.6 dated 24.01.2015, registered under Sections 420, 465, 467, 468,

and 471 of IPC at Police Station Sadar Sri Muktsar Sahib, District Sri Muktsar

Sahib and all subsequent proceedings arising therefrom on the basis of

compromise dated 15.09.2023 (Annexure P-2).

This Court vide order dated 22.02.2024 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

Judicial Magistrate Ist Class, Sri Muktsar Sahib and got their statements

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Neutral Citation No:=2024:PHHC:049955

CRM-M-9424-2024 -2- 2024:PHHC:049955

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

submitted report dated 28.03.2024 to the effect that the compromise has been

effected between the parties voluntarily and without any coercion or undue

influence.

Statement of Respondent No.2-complainant, namely, Lakshman

Dass Verma with regard to compromise was recorded before learned Magistrate

on 13.03.2024.

Learned State counsel as well as learned 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.6

dated 24.01.2015, registered under Sections 420, 465, 467, 468, and 471 of IPC

at Police Station Sadar Sri Muktsar Sahib, District Sri Muktsar Sahib 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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