Harpreet Singh And Ors vs State Of Punjab And Another
2024 Latest Caselaw 8706 P&H

Punjab-Haryana High Court

Harpreet Singh And Ors vs State Of Punjab And Another on 24 April, 2024

                                      Neutral Citation No:=2024:PHHC:055866



                                                         2024:PHHC:055866

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

291                                           CRM-M-26031-2023 (O&M)
                                              D ate of Decision:24.04.2024

HARPREET SINGH AND ORS.                                    .....Petitioners

                         Vs.

STATE OF PUNJAB AND ANOTHER                                .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Sahil Vashishat, Advocate
            for the petitioners (through VC).
            Mr. Baljidner Singh, DAG, Punjab.
            Mr. R.S. Chugh, Advocate
            for respondent No.2 (through VC).

                         ****
DEEPAK GUPTA, J.

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

quashing of F.I.R. No.0017 dated 24.01.2023 under Sections 323, 341, 506

and 34 of IPC, registered at Police Station Sadar Ludhiana, District

Ludhiana and all subsequent proceedings arising therefrom on the basis of

compromise dated 05.05.2023 (Annexure P-2).

This Court vide order dated 22.05.2023 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

Judicial Magistrate Ist Class, Ludhiana and got their statements recorded.

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

submitted report dated 17.07.2023 to the effect that the compromise has

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Neutral Citation No:=2024:PHHC:055866

CRM-M-26031-2023 (O&M) -2- 2024:PHHC:055866

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 F.I.R. No.0017 dated 24.01.2023

under Sections 323, 341, 506 and 34 of IPC, registered at Police Station

Sadar Ludhiana, District Ludhiana and all subsequent proceedings arising

therefrom on the basis of compromise dated 05.05.2023 (Annexure P-2) are

quashed qua the petitioners.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
24.04.2024
pry


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




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