Gurpreet Singh Alias Gurpreet Singh ... vs State Of Punjab And Another
2024 Latest Caselaw 7944 P&H

Punjab-Haryana High Court

Gurpreet Singh Alias Gurpreet Singh ... vs State Of Punjab And Another on 16 April, 2024

                                     Neutral Citation No:=2024:PHHC:051143




302                                                            2024:PHHC:051143


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                             CRM-M-10039-2024
                                             Decided On: 16.04.2024

GURPREET SINGH ALIAS GURPREET SINGH PANDHER AND ANR

                                                               .....PETITIONER(s)

                                      Versus

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

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:    Mr. Sunny K. Singla, Advocate
            for the petitioners.

            Mr. Ramandeep Singh, Sr. DAG, Punjab.

            Mr. Shubham Chandel, 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.15 dated 03.02.2023, registered under Sections 452, 341, 323, 34

IPC at Police Station Sadar Ahmedgarh, District Malerkotla and all subsequent

proceedings arising therefrom on the basis of compromise.

This Court vide order dated 26.02.2024 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, Malerkotla and got their statements recorded. On

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

1 of 2

Neutral Citation No:=2024:PHHC:051143

CRM-M-10039-2024 -2- 2024:PHHC:051143

dated 05.04.2024 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, Amandeep

Kaur @ Amandeep Kaur Dhindsa with regard to compromise was recorded

before learned Magistrate on 15.03.2024.

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.15

dated 03.02.2023, registered under Sections 452, 341, 323, 34 IPC at Police

Station Sadar Ahmedgarh, District Malerkotla and all subsequent proceedings

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

quashed.

                                                   (DEEPAK GUPTA)
16.04.2024                                             JUDGE
Priyanka-II


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




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