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Rajbir Singh And Another vs State Of Haryana And Others
2024 Latest Caselaw 8580 P&H

Citation : 2024 Latest Caselaw 8580 P&H
Judgement Date : 23 April, 2024

Punjab-Haryana High Court

Rajbir Singh And Another vs State Of Haryana And Others on 23 April, 2024

            289                                                     2024:PHHC:055123
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                    CRM-M-11690-2024
                                                        Date of Decision: April 23, 2024

            RAJBIR SINGH AND ANOTHER                                    ........Petitioners
                                 Versus
            STATE OF HARYANA AND OTHERS                                ........Respondents

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:Mr. Rajesh Goyal, Advocate for the petitioners.
                    Mr. Gurmeet Singh, AAG, Haryana.
                    Mr. Dinesh Saini, Advocate for the respondents No. 2 to 4.
                                         ****
            HARKESH MANUJA, J. (ORAL)

By way of this petition filed under Section 482 Cr.P.C. the

petitioners pray for quashing of case bearing FIR No.11 dated 13.01.2022

registered under Sections 406, 420 and 120-B of IPC at P.S. Dera Bassi,

District SAS Nagar, along with all consequential proceedings arising

out of the same on the basis of compromise dated 26.02.2024.

2. As per allegations levelled in the FIR, the petitioners

committed fraud with complainants-respondents No.2 to 4 by duping them

of Rs.29,00,000/- on the pretext of repaying their loan and transferring the

vehicles in the name of respondents No.2 to 4.

3. This Court while issuing notice of motion vide order dated

05.03.2024 directed the parties to appear before trial Court for getting their

statements recorded as regards the veracity of the compromise arrived at

between them.

4. In pursuance to the order dated 05.03.2024, a report dated

20.03.2024 has been received from the concerned Court, stating that the

compromise in the present case is genuine and voluntary.

5. Learned counsel for the petitioners submits that once, a

compromise has been arrived at between the parties without any pressure

and respondents No.2 to 4 have no objection as regards quashing of FIR

as well as all other subsequent proceedings arising out of the same

against the petitioners; the dispute purely personal in nature, there does

not appear to be any impediment as regards quashing of present FIR. He

also submits that even, in order to maintain peace and harmony between

the parties, particularly under the circumstances wherein the alleged

offences have no societal interest involved, it would be appropriate to

render complete quietus to the aforementioned dispute by quashing the

FIR on the basis of compromise entered into between the parties.

6. On the other hand, learned State counsel submits that

allegations in the present FIR are of serious nature and he opposes the

prayer made in the petition.

7. I have heard learned counsel for the parties and gone

through the records including the report dated 20.03.2024. The parties

having settled their dispute so as to live in peace in future, no useful

purpose would be served by proceeding further with the criminal

proceedings. In the light of above developments, no cause remains for

the trial Court to invest further time and effort in adjudicating this FIR.

The compromise in question is even found to be fully in consonance

with the directions issued by this Court in Kulwinder Singh & Ors. Vs.

State of Punjab 2007(3) RCR(Criminal) 1052 and Gian Singh Vs.

State of Punjab & Anr., 2012(4) RCR (Crl.) 543".

8. Thus, in view of the aforesaid report, accompanied by

statements of both the parties as well as keeping in mind the law laid

down in the aforementioned judgments, the petition is allowed and FIR

No. 11 dated 13.01.2022 registered under Sections 406, 420 and 120-B of

IPC at P.S. Dera Bassi, District SAS Nagar along with all consequential

proceeding arising therefrom, are hereby quashed.

9. Accordingly, petition stands, allowed, however subject to

providing three wheelchairs to the Civil Hospital, Panipat within a period

of two weeks from today as volunteered by the petitioner against due

receipt issued by the concerned Civil Surgeon, who shall prepare an

inventory in this regard for its regular inspection by the Director

concerned. A copy of the receipt shall also be sent to the office of

Advocate General, Haryana at the earliest for maintaining records in

this regard.





            23.04.2024                                       (HARKESH MANUJA)
            Tejwinder                                             JUDGE
                                   Whether speaking/reasoned   Yes/No
                                      Whether Reportable       Yes/No








 
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