Yadwinder Singh Alias Neetu And Anr vs State Of Punjab And Another
2024 Latest Caselaw 7946 P&H

Punjab-Haryana High Court

Yadwinder Singh Alias Neetu And Anr vs State Of Punjab And Another on 16 April, 2024

                                     Neutral Citation No:=2024:PHHC:051106


293                                                            2024:PHHC:051106


             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                             CRM-M-32215-2023
                                             Decided On: 16.04.2024

YADWINDER SINGH ALIAS NEETU AND ANR.

                                                               .....PETITIONER(s)

                                      Versus

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

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:     Mr. Krishan Kanha, Advocate
             for the petitioners.

             Mr. Ramandeep Singh, Sr. DAG, Punjab.

             Mr. Ishant, 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.161 dated 20.07.2021, registered under Sections 323, 341, 356, 148,

149 IPC at Police Station Rama Mandi, District Jalandhar and all subsequent

proceedings arising therefrom on the basis of compromise dated 02.03.2023.

This Court vide order dated 08.01.2024 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, Jalandhar and got their statements recorded. On the

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Neutral Citation No:=2024:PHHC:051106

CRM-M-32215-2023 -2- 2024:PHHC:051106

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

22.02.2024 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, Sandeep Singh

with regard to compromise was recorded before learned Magistrate on

18.03.2024.

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.161

dated 20.07.2021, registered under Sections 323, 341, 356, 148, 149 IPC at

Police Station Rama Mandi, District Jalandhar 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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