Punjab-Haryana High Court
Subhash Chand @ Subhash And Ors vs State Of Haryana And Another on 26 April, 2024
Neutral Citation No:=2024:PHHC:058442
CRM-M-6716-2024 --1--
and other connected cases
2024:PHHC:058442
137 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
DATE OF DECISION:-26.04.2024
1. CRM-M-6716-2024
Subhash Chand @ Subhash and others ...Petitioners..
vs.
State of Haryana and another ...Respondents..
2. CRM-M-11207-2024
Subhash Chand @ Subhash and other ...Petitioners.
vs.
State of Punjab and others ...Respondents.
3. CRM-M-8783-2024
Manoj Kumar and others ....Petitioners...
vs.
State of Haryana and others ....Respondents...
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Sarvjit Singh Khurana, Advocate,
for the petitioners (in CRM-M Nos.6716 and 11207-2024) and
for respondents No.2 and 3 (in CRM-M-8783-2024).
Mr. Chetan Sharma, DAG, Haryana.
Ms. Jitender Kaur, Advocate,
for the petitioners (in CRM-M-8783-2024) and
for respondents No.2 to 10 (in CRM-M-11207-2024),
Mr. Bhagwan Singh, Advocate,
for respondent No.2 (in CRM-M-6716-2024).
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Neutral Citation No:=2024:PHHC:058442
CRM-M-6716-2024 --2--
and other connected cases
HARKESH MANUJA, J. (Oral)
1. This common judgment of mine shall dispose of three petitions
bearing CRM-M-6716-2024, CRM-M-11207-2024 and CRM-M-8783-
2024.
2. CRM-M-6716 of 2024 has been filed for quashing of FIR No.69,
dated 24.03.2023, under Sections 323, 34, 379-B and 506 IPC (Section 379-
B IPC deleted and Section 325 & 307 IPC added later on), Police Station
Rampura, District Rewari (Annexure P-1) along with all subsequent
proceedings arising therefrom, on the basis of compromise (Annexure P-3).
3. CRM-M-11207 of 2024 has been filed for quashing of FIR No.80
dated 23.03.2023, under Sections 323, 149, 147 & 506 IPC, Police Station
Rewari City, District Rewari (Annexure P-1) along with all subsequent
proceedings arising therefrom, on the basis of compromise (Annexures P-3
& P-4).
4. CRM-M-8783-2024 has been filed for quashing of FIR No.106
dated 06.04.2023, registered under Sections 147, 149, 323, 379-B & 506
IPC (Section 379-B IPC deleted later on), at Police Station Rewari City,
District Rewari (Annexure P-1) and all the subsequent proceedings
therefrom on the basis of compromise (Annexure P-3)
5. Present is a version and cross-version case, in which, both the
parties inflicted injuries to each other.
6. On 09.02.2024, this Court passed the following order in main case
bearing CRM-M-6716-2024:-
"Contends that matter has been compromised between
the parties i.e. petitioners and respondent No.2.
Notice of motion.
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Neutral Citation No:=2024:PHHC:058442
CRM-M-6716-2024 --3--
and other connected cases
On asking of the Court, Mr. Praveen Bhadu, AAG,
Haryana accepts notice on behalf of respondent-State and seeks
time to file short affidavit in the matter. Learned State counsel
shall also take instructions in the matter about the factum of
compromise and to inform respondent No.2 through SHO
concerned regarding pendency of the present petition.
Let respondent No.2 be present in the Court for
assistance in the matter.
Posted for 16.02.2024."
6.1 In compliance of aforesaid order, respondent No.2-Yogi Jyoti
Nath Maharaj appears in person and informs this Court that the matter has
been compromised between the parties.
7. Once, the compromise has been arrived at between the parties
without any pressure and respondent(s) having no objection as regards
quashing of aforementioned FIRs as well as all other subsequent
proceedings arising out of the same against the petitioner(s); there does not
appear to be any impediment as regards quashing of present FIR qua the
petitioner(s). Even otherwise, 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.
8. The parties, who are residents of same village, 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 the aforementioned three FIRs. The compromise
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Neutral Citation No:=2024:PHHC:058442
CRM-M-6716-2024 --4--
and other connected cases
in question is even found to be fully in consonance with the direction issued
by the 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.
9. Moreover, learned counsel for the parties on instructions from
their clients, submit that both the parties (except Yogi Jyoti Nath Maharaj)
volunteer to serve public cause by providing the medical equipment to Civil
Hospital, Rewari.
10. Thus, in view of the aforesaid facts, accompanied by compromise
executed by both the parties as well as keeping in mind the law laid down in
the aforementioned judgments, the abovementioned three petitions are
allowed, FIR No.69, dated 24.03.2023, under Sections 323, 34, 379-B and
506 IPC (Section 379-B IPC deleted and Section 325 & 307 IPC added later
on), FIR No.80 dated 23.03.2023, under Sections 323, 149, 147 & 506 IPC
and FIR No.106 dated 06.04.2023, registered under Sections 147, 149, 323,
379-B & 506 IPC (Section 379-B IPC deleted later on), at Police Station
Rewari City, District Rewari, are hereby quashed qua the petitioner(s).
11. However, aforesaid order shall be subject to providing equipment
as mentioned below to the Civil Hospital, Rewari, within a period of three
weeks from today as volunteered by both the parties (except Yogi Jyoti
Nath Maharaj) 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.
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Neutral Citation No:=2024:PHHC:058442
CRM-M-6716-2024 --5--
and other connected cases
Sr. Name of Equipment Qty
No.
1 Dr. Abbott, Arcatron Wheel Chair 20
(Folding) 100 kg
2 Dr. Abbott Classic Stretcher with 03
mattress
26.04.2024 (HARKESH MANUJA)
sonika JUDGE
whether speaking/reasoned: Yes/No
whether reportable: Yes/No
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