Narinder Singh Alias Sabi vs State Of Punjab And Another
2024 Latest Caselaw 605 P&H

Punjab-Haryana High Court

Narinder Singh Alias Sabi vs State Of Punjab And Another on 11 January, 2024

                                                   Neutral Citation No:=2024:PHHC:003792




[286]       IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                 CRM-M-57535-2023
                                 Date of Decision : 11.01.2024

Narinder Singh alias Sabi                                   ...Petitioner

            versus

State of Punjab and another                                 ....Respondents


Coram :     HON'BLE MR. JUSTICE DEEPAK GUPTA

Present :   Mr. Varun Sharma, Advocate for the petitioner.
            Mr. Mohit Thakur, AAG, Punjab.
            Mr. Mukesh Yadav, Advocate for respondent No.2.

            ***

DEEPAK GUPTA, J. (ORAL)

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

quashing of F.I.R. No.66 dated 17.05.2021, registered under Sections

279/337 and 338 of IPC, 1860 at Police Station Mehatpur, District

Jalandhar, and all subsequent proceedings arising therefrom on the basis of

compromise dated 25.10.2023 (Annexure P-2).

[2] This Court vide order dated 16.11.2023 had directed the parties

to appear before the Trial Court/Illaqa Magistrate to get their statements

recorded and the learned Magistrate was directed to send her report qua the

genuineness of the compromise.

[3] Pursuant to the aforesaid order, parties have appeared before

learned Judicial Magistrate Ist Class, Nakodar, and got their statements rec-

orded. On the basis of the statements so recorded, learned Magistrate has

submitted report dated 14.12.2023 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

undue influence.

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Neutral Citation No:=2024:PHHC:003792

[4] Statement of Respondent No.2-complainant namely, Gurmeet

Kumar alias Gurpreet Singh, with regard to compromise was recorded before

learned Magistrate on 08.12.2023.

[5] Learned State counsel as well as learned counsel for respondent

No.2 have not disputed the factum of compromise between the parties.

[6] 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 F.I.R. No.66 dated 17.05.2021, registered under Sections 279/337

and 338 of IPC, 1860 at Police Station Mehatpur, District Jalandhar,

and all subsequent proceedings arising therefrom on the basis of compromise

qua petitioner, are hereby quashed.

                                                 (DEEPAK GUPTA)
                                                      JUDGE

11.01.2024
'Rajneesh'

                    Whether speaking/ reasoned   :    Yes/No
                    Whether reportable           :    Yes/No




                                                     Neutral Citation No:=2024:PHHC:003792

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