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Mandeep Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 8811 P&H

Citation : 2024 Latest Caselaw 8811 P&H
Judgement Date : 25 April, 2024

Punjab-Haryana High Court

Mandeep Singh And Ors vs State Of Punjab And Others on 25 April, 2024

            264                                                        2024:PHHC:056850
                       IN THE HIGH COURT OF PUNJAB AND HARYANA
                                     AT CHANDIGARH
                                                                       CRM-M-36141-2021
                                                           Date of Decision: April 25, 2024

            MANDEEP SINGH AND ORS                                           ........Petitioners
                                 Versus
            STATE OF PUNJAB AND OTHERS                                     ........Respondents

            CORAM:             HON'BLE MR. JUSTICE HARKESH MANUJA

            Present:           Mr. Naveen Batra, Advocate for the petitioners.

                               Mr. Siddharth Sandhu, AAG, Punjab.

                    Mr. Vinod Kumar Kaushal, Advocate for
                    respondents No.2 and 3.
                                        ****
            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.90 dated 21.04.2014

registered under Sections 452, 307, 324, 323, 427, 506, 148 and 149 of

IPC at P.S. Tanda, District Hoshiarpur along with all consequential

proceedings arising out of the same on the basis of compromise dated

11.12.2019.

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

injuries on respondents No.2 and 3 with their respective weapons.

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

26.10.2021 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 26.10.2021, a report dated

30.11.2021 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 and 3 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 30.11.2021. 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. Moreover, learned counsel for the petitioners on instructions

from his clients, submit that they volunteer to serve public cause by

providing one wheel chair to Civil Hospital, Hoshiarpur.

9. 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. 90 dated 21.04.2014 registered under Sections 452, 307, 324, 323,

427, 506, 148 and 149 of IPC at P.S. Tanda, District Hoshiarpur along

with all consequential proceeding arising therefrom, are hereby

quashed.

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

providing two electronic suction machines (0.25/0.5BHP) and two Air

Quality Monitors to Civil Hospital, Hoshiarpur within a period of two

weeks from today as volunteered by the petitioners 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,

Punjab at the earliest for maintaining records in this regard.





            25.04.2024                                        (HARKESH MANUJA)
            Tejwinder                                              JUDGE
                                    Whether speaking/reasoned   Yes/No
                                       Whether Reportable       Yes/No








 
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