Manpreet Singh And Others vs State Of Punjab And Another
2024 Latest Caselaw 8266 P&H

Punjab-Haryana High Court

Manpreet Singh And Others vs State Of Punjab And Another on 19 April, 2024

                                      Neutral Citation No:=2024:PHHC:052799



                                                         2024:PHHC:052799

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

235                                    CRM-M-31869-2023 (O&M)
                                       Date of Decision:19.04.2024

MANPREET SINGH AND OTHERS                           .....Petitioners

                         Vs.

STATE OF PUNJAB AND ANOTHER                          .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Shubham Gupta, Advocate
            for the petitioners.
            Mr. Ramandeep Singh, Sr. DAG, Punjab.
            Mr. Abhishek Singla, Advocate and
            Mr. Prabhdeep Bindra, 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.8 dated 14.01.2023 under Sections 420, 465, 468, 471,

494 and 120-B of IPC, registered at Police Station Sadar Mansa, District

Mansa and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 24.05.2023 (Annexure P-2).

This Court vide order dated 06.07.2023 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

Additional Chief Judicial Magistrate, Mansa and got their statements

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

submitted report dated 09.08.2023 to the effect that the compromise has

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Neutral Citation No:=2024:PHHC:052799

CRM-M-31869-2023 (O&M) -2- 2024:PHHC:052799

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.8 dated 14.01.2023 under

Sections 420, 465, 468, 471, 494 and 120-B of IPC, registered at Police

Station Sadar Mansa, District Mansa and all subsequent proceedings arising

therefrom on the basis of compromise deed dated 24.05.2023 (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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