Satnam Singh @ Satta And Others vs State Of Punjab And Others
2024 Latest Caselaw 5125 P&H

Punjab-Haryana High Court

Satnam Singh @ Satta And Others vs State Of Punjab And Others on 6 March, 2024

                                                    Neutral Citation No:=2024:PHHC:033576




                                            Neutral Citation No. 2024:PHHC:033576
271
      IN THE HIGH COURT OF PUNJAB & HARYANA
                  AT CHANDIGARH

                                          CRM-M No. 38806 of 2023 (O&M)
                                          Date of Decision: 06.03.2024

Satnam Singh @ Satta and others

                                                                .......... Petitioners
                                        Versus

State of Punjab and others
                                                              .......... Respondents

CORAM:       HON'BLE MR. JUSTICE HARKESH MANUJA

Present:      Mr. Rajehwar Singh, Advocate
              for the petitioners.

              Mr. Siddharath Sandhu, Assistant Advocate General, Punjab
              for respondent No. 1.

              Mr. H.S. Gharoo, Advocate,
              for respondent Nos. 2 & 3.

                                ****
HARKESH MANUJA, J. (ORAL)

The petitioners, by way of present petition filed under Section

482 Cr.P.C., seeks quashing of FIR No. 170 dated 08.11.2020 (Annexure P-

1) under Sections 307, 452, 380, 427, 148 & 149 of IPC read with Sections

25, 54 & 59 of the Arms Act [offences under Sections 307, 452, 427, 148 &

149 of IPC and Sections 25, 54 & 59 of Arms Act deleted vide Rapat No. 23

dated 02.03.2021 and the offences under Sections 380/34 of IPC added, vide

DDR No. 25 dated 21.08.2022 (the offences under Sections 454/201 of IPC

added later on)], registered at Police Station Rangar Nangal, Police District

Batala; further quashing of challan dated 29.03.2023 under Sections

380/454/201 read with Section 34 of IPC, alongwith all consequential

proceedings arising out of the same on the basis of compromise (Annexure

1 of 3

Neutral Citation No:=2024:PHHC:033576

P-5).

[2] This Court, while issuing notice of motion vide order dated

08.08.2023, directed the parties to appear before the Trial Court/Illaqa

Magistrate for recording their statements with regard to the validity of

compromise.

[3] In pursuance of above order dated 08.08.2023, a report dated

09.10.2023 has been received from the concerned Court, stating that

compromise effected between the parties is genuine, voluntary and without

any coercion or undue influence. No accused has been declared as

proclaimed offender.

[4] Thus once, the compromise has been arrived at between the

parties without any pressure and respondent Nos. 2 & 3 having no objection

as regards quashing of FIR as well as all other subsequent proceedings

arising out of the same against the petitioners; there does not appear to be

any impediment as regards quashing of present FIR qua the petitioners. Even

otherwise, in order to maintain peace and harmony between the parties,

particularly under the present 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.

[5] The parties 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 this FIR.

The compromise in question is even found to be fully in consonance with the

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

2 of 3

Neutral Citation No:=2024:PHHC:033576

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

& Anr., 2012(4) RCR (Crl.) 543.

[6] Thus, in view of the aforesaid facts, accompanied by statements

of both the parties as well as keeping in mind the law laid down in the

aforementioned judgments, the petition is allowed and the FIR (supra) as

well as all subsequent proceedings arising therefrom are hereby quashed qua

the petitioners.

[7] The aforesaid order shall, however, be subject to payment of

costs of Rs. 20,000/- to be deposited by the petitioners with the Poor

Patients' Welfare Fund of the PGIMER, Chandigarh, within a period of two

weeks from today.

March 06, 2024                                         ( HARKESH MANUJA )
'dk kamra'                                                  JUDGE

             Whether Speaking/reasoned                  Yes/No

             Whether Reportable                         Yes/No




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