Satnam Singh vs State Of Punjab
2024 Latest Caselaw 8824 P&H

Punjab-Haryana High Court

Satnam Singh vs State Of Punjab on 25 April, 2024

Author: Jasjit Singh Bedi

Bench: Jasjit Singh Bedi

                                 Neutral Citation No:=2024:PHHC:056483




                                                      2024:PHHC:056483

CRR-407-2011 (O&M)                                            -1-


243
    IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
                              CRR-407-2011 (O&M)
                             Date of decision :25.04.2024
SATNAM SINGH
                                           ... petitioner(s)
                                   Versus


STATE OF PUNJAB & ANOTHER
                                                           ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:    Mr. Tarun Yadav, Advocate
            for the petitioner.

            Mr. Harkanwar Jeet Singh, Asstt. A.G., Punjab.

          Ms. Parul, Advocate
          for the complainant.
                 ****
JASJIT SINGH BEDI, J. (ORAL)

The present revision petition has been filed against the

judgment dated 19.01.2021 passed by the Additional Sessions Judge,

Jalandhar, vide which the appeal preferred by the petitioner against the

judgment of conviction and order of sentence dated 05.02.2008 passed

by the JMIC, Nakodar has been dismissed.

The revision petition came to be filed on 15.02.2011 and was

admitted vide order dated 03.03.2011.

During the pendency of the instant petition, a compromise has

been effected between the parties as is evident from compromise deed

dated 01.09.2020 (Annexure A-1).

The Hon'ble Supreme Court in "Ramgopal and another

versus State of Madhya Pradesh, 2021(4) RCR (Criminal) 322", has

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Neutral Citation No:=2024:PHHC:056483

2024:PHHC:056483

CRR-407-2011 (O&M) -2-

held that in non-compoundable cases of pre-dominantly private nature,

even if a compromise is reached after conviction, the proceedings can be

quashed under Section 482 Cr.P.C. Further, the compromise in the

present case is found to be fully in consonance of judgments with the

direction issued by the Court in Kulwinder Singh & Ors. Vs. State of

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

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

In view of the compromise arrived at between the parties

which has been accepted by the counsel for respondent No.2-complainant

by invoking this Court's inherent powers under Section 482 Cr.P.C., the

FIR No.138 dated 12.07.1999 registered under Sections 324/34 IPC at

Police Station Shahkot along with all consequential proceedings arising

therefrom including the judgment dated 19.01.2021 passed by the

Additional Sessions Judge, Jalandhar and judgment of

conviction/sentence dated 05.02.2008 passed by the JMIC, Nakodar are

hereby quashed qua the petitioner.

The petition stands disposed of.

(JASJIT SINGH BEDI) JUDGE 25.04.2024 JITESH

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