Jaimal vs State Of Haryana And Anr
2024 Latest Caselaw 8712 P&H

Punjab-Haryana High Court

Jaimal vs State Of Haryana And Anr on 24 April, 2024

                                      Neutral Citation No:=2024:PHHC:055875



                                                         2024:PHHC:055875

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

284                                           CRM-M-57974-2023 (O&M)
                                              Date of Decision:24.04.2024

JAIMAL                                              .....Petitioner

                         Vs.

STATE OF HARYANA AND ANR                            .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Ms. Shivani Jaglan, Advocate
            for the petitioner.

            Mr. Randhir Singh, Addl. AG, Haryana.
            Mr. Rishabh Chaudhary, Advocate for
            Mr. Ajay Kripal 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.204 dated 27.05.2023 under Sections 420 and 406 of

IPC, registered at Police Station Matlauda, District Panipat and all

subsequent proceedings arising therefrom on the basis of compromise deed

dated 30.10.2023 (Annexure P-2).

This Court vide order dated 17.11.2023 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, Panipat and got their statements recorded. On

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

report dated 22.12.2023 to the effect that the compromise has been effected

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Neutral Citation No:=2024:PHHC:055875

CRM-M-57974-2023 (O&M) -2- 2024:PHHC:055875

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.204 dated 27.05.2023 under

Sections 420 and 406 of IPC, registered at Police Station Matlauda, District

Panipat and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 30.10.2023 (Annexure P-2) are quashed qua the

petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
24.04.2024
pry


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




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