Harpreet Singh vs State Of Haryana And Anr
2024 Latest Caselaw 9096 P&H

Punjab-Haryana High Court

Harpreet Singh vs State Of Haryana And Anr on 29 April, 2024

                                      Neutral Citation No:=2024:PHHC:058358



                                                         2024:PHHC:058358

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

298                                           CRM-M-15248-2024
                                              Date of Decision:29.04.2024

HARPREET SINGH                                      .....Petitioner

                         Vs.

STATE OF HARYANA AND ANR                            .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-   Mr. Ajay Kamboj, Advocate for
            Mr. Vishavjeet Singh Brar, Advocate
            for the petitioner.
            Mr. Sumit Jain, Additional AG, Haryana.
        Mr. Baldev Singh Dandiwal, 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.357 dated 03.12.2022 under Sections 147, 148, 149 and

323 of IPC and Section 25 of Arms Act, registered at Police Station

Kalanwali, District Sirsa and all subsequent proceedings arising therefrom

on the basis of compromise deed dated 01.03.2024 (Annexure P-2).

This Court vide order dated 22.03.2024 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 First Class, Dabwali, Sirsa and got their statements

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

submitted report dated 09.04.2024 to the effect that the compromise has

1 of 2

Neutral Citation No:=2024:PHHC:058358

CRM-M-15248-2024 -2- 2024:PHHC:058358

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 FIR No.357 dated 03.12.2022 under

Sections 147, 148, 149 and 323 of IPC and Section 25 of Arms Act,

registered at Police Station Kalanwali, District Sirsa and all subsequent

proceedings arising therefrom on the basis of compromise deed dated

01.03.2024 (Annexure P-2) are quashed qua the petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
29.04.2024
pry


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




                                       2 of 2