Parveen Kumar And Another vs State Of Haryana And Other
2024 Latest Caselaw 8265 P&H

Punjab-Haryana High Court

Parveen Kumar And Another vs State Of Haryana And Other on 19 April, 2024

                                      Neutral Citation No:=2024:PHHC:052784



                                                         2024:PHHC:052784

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

239                                    CRM-M-14050-2024 (O&M)
                                       Date of Decision:19.04.2024

PARVEEN KUMAR AND ANOTHER                           .....Petitioners

                         Vs.

STATE OF HARYANA AND OTHER                           .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. SanjeevMajra, Advocate
            for the petitioners.
            Mr. Sumit Jain, Additional AG, Haryana.
            Mr. Navdeep Singh, Advocate
            for respondent No.2.

                         ****
DEEPAK GUPTA, J.

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

quashing of FIR No.277 dated 23.06.2020 under Sections 148, 149, 323 and

506 of IPC later on added Section 201 read with Section 34 of IPC,

registered at Police Station Gharaunda, District Karnal and all subsequent

proceedings arising therefrom on the basis of compromise dated 06.03.2024

(Annexure P-2).

This Court vide order dated 18.03.2024 had directed the parties

to appear before the trial Court to get their statements recorded and the

learned Magistrate was directed to send its report qua the genuineness of the

compromise.

Pursuant to the aforesaid order, parties have appeared before

Judicial Magistrate Ist Class, Karnal and got their statements recorded. On

the basis of the statements so recorded, Learned Magistrate has submitted

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Neutral Citation No:=2024:PHHC:052784

CRM-M-14050-2024 (O&M) -2- 2024:PHHC:052784

report dated 04.04.2024 to the effect that the compromise has been effected

between the parties voluntarily and without any coercion or undue influence.

Learned State counsel as well as 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 FIR No.277 dated 23.06.2020 under

Sections 148, 149, 323 and 506 of IPC later on added Section 201 read with

Section 34 of IPC, registered at Police Station Gharaunda, District Karnal

and all subsequent proceedings arising therefrom on the basis of

compromise dated 06.03.2024 (Annexure P-2) are quashed qua the

petitioners.

                                                      ( DEEPAK GUPTA )
                                                           JUDGE
19.04.2024
pry


               Whether Speaking/reasoned        Yes/No
               Whether Reportable               Yes/No




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