Punjab-Haryana High Court
Satnam Singh @ Sattu And Others vs State Of Punjab And Others on 19 April, 2024
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
2024:PHHC:052712
In The High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-13730-2024 (O&M)
Date of Decision:- 19.04.2024
Satnam Singh @ Sattu and others ... Petitioners
Versus
State of Punjab and others ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. Rhythem Bajaj, Advocate, for the petitioners.
Mr. Vishvajeet Singh Virk, DAG, Punjab.
Mr. Nitin Sharma, Advocate for
Mr. Nishant Sehgal, Advocate, for respondents No.2 to 6.
*****
GURVINDER SINGH GILL, J. (Oral)
1. Petitioners-Satnam Singh @ Sattu, Amarjot @ Babbu, Happy Monga,
Sunil @ Jonty, Sehajdeep Singh @ Sehajpreet Singh and Manoj
Kumar @ Golu @ Gopal has approached this Court seeking quashing
of FIR No.242, dated 24.10.2020, Police Station City-1, Abohar,
District Fazilka, under Sections 307, 326, 324, 323, 201, 148, 149
IPC (Section 201 IPC added vide G.D.No.34 dated 12.1.2021 and
Section 326 IPC added vide rapat No.17, dated 21.2.2021), and all
subsequent proceedings emanating therefrom on the basis of a
compromise having been effected between the parties.
2. The relevant extract from order dated 18.3.2024 passed at the time of
issuance of notice of motion is reproduced herein under:-
CRM-M-13730-2024 (O&M) -2- 2024:PHHC:052712
"Learned counsel for the petitioners, inter alia, contends
that no offence under Section 307 IPC is made out. There
is no opinion of the doctor declaring any injury on the
person of the complainant as dangerous of life.
Moreover, injuries are on non-vital parts of the body and
the petitioners and the complainant are neighbours and
facts of the case satisfy the parameters of ratio of law as
laid down in the judgment of the Hon'ble Supreme Court
passed in The State of Madhya Pradesh Vs. Laxmi
Narayan and others' 2019 (5) SCC 688, therefore, the
FIR (supra) can be quashed on the basis of compromise."
3. Vide order dated 18.03.2024, the parties had been directed to appear
before the trial Court/Illaqa Magistrate so as to get their statements
recorded qua the factum of compromise.
4. Report of learned Additional Additional District and Sessions Judge,
Fazilka, has been received, wherein it has been reported that the
statement of petitioners/accused Satnam Singh @ Sattu, Amarjot @
Babbu, Happy Monga, Sunil @ Jonty, Sehajdeep Singh @ Sehajpreet
Singh, Manoj Kumar @ Golu @ Gopal and complainant/victim
Jagwinder Singh, Rajneet Kaur, Arshdeep Singh, Sukhwinder Kaur
and Asha Rani have been recorded to the effect that they have
compromised the matter amongst themselves.
5. Complainant/victim Jagwinder Singh, Rajneet Kaur, Arshdeep Singh,
Sukhwinder Kaur and Asha Rani in their statement had stated that
they have no objection in case the FIR in question is quashed.
6. The learned Additional Additional District and Sessions Judge,
Fazilka, has specifically opined that the parties have entered into
compromise voluntarily without there being any pressure, coercion or
undue influence.
CRM-M-13730-2024 (O&M) -3- 2024:PHHC:052712
7. In view of the aforesaid compromise and bearing in mind the law laid
down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052
Kulwinder Singh and others Vs. State of Punjab, the present petition
is allowed and FIR No.242, dated 24.10.2020, Police Station City-1,
Abohar, District Fazilka, under Sections 307, 326, 324, 323, 201, 148,
149 IPC (Section 201 IPC added vide G.D.No.34 dated 12.1.2021 and
Section 326 IPC added vide rapat No.17, dated 21.2.2021) and all
subsequent proceedings emanating therefrom are hereby quashed qua
the petitioners.
19.04.2024 (GURVINDER SINGH GILL)
mohan JUDGE
Whether speaking /reasoned Yes / No
Whether Reportable Yes / No
