Jai Bhagwan And Ors vs State Of Haryana And Others
2024 Latest Caselaw 13387 P&H

Punjab-Haryana High Court

Jai Bhagwan And Ors vs State Of Haryana And Others on 1 August, 2024

                                Neutral Citation No:=2024:PHHC:098152




CRM-M-28778-2023                                                -1-


281   IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

                                 CRM-M-28778-2023
                                 Date of decision: 1st August, 2024

Jai Bhagwan and others
                                                                  ...Petitioners
                                        Versus

State of Haryana and others
                                                               ...Respondents


CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:    Mr. T.P. Singh, Advocate for the petitioners.

            Mr. Neeraj Poswal, AAG, Haryana.

            Mr. K.S. Cheema, Advocate for respondents No. 2 to 4.

                   ***

MANISHA BATRA, J (ORAL):-

Prayer in this petition filed under Section 482 Cr.P.C. is for

quashing of DDR No. 21 dated 30.05.2018 under Sections 148, 149, 323,

324 and 506 of IPC, 1860 and Sections 25 and 27 of Arms Act arising out of

FIR No. 191 dated 29.05.2018 registered at Police Station Nissing, District

Karnal and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 29.04.2023 (Annexure P-4).

2. This Court vide order dated 20.03.2024 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.

3. Pursuant to the aforesaid order, parties have appeared before

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Neutral Citation No:=2024:PHHC:098152

Judicial Magistrate Ist Class, Karnal and got their statements recorded. On

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

report dated 28.05.2024 to the effect that the compromise has been effected

between the parties voluntarily and without any coercion or undue influence.

4. Learned State counsel as well as counsel for respondent No.2

have not disputed the factum of compromise between the parties.

5. In view of the above, no useful purpose would be served to

continue with the proceedings before the trial Court in the instant DDR

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 DDR No. 21 dated 30.05.2018 under Sections 148,

149, 323, 324 and 506 of IPC, 1860 and Sections 25 and 27 of Arms Act

arising out of FIR No. 191 dated 29.05.2018 registered at Police Station

Nissing, District Karnal and all subsequent proceedings arising therefrom on

the basis of compromise deed dated 29.04.2023 (Annexure P-4) are quashed

qua the petitioners.

[MANISHA BATRA] JUDGE 1st August, 2024 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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