Punjab-Haryana High Court
Satish Kumar And Ors vs State Of Haryana on 13 March, 2024
Neutral Citation No:=2024:PHHC:036175
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CRM-M No.7456 of 2024 (O&M) 2024:PHHC:036175
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
275
CRM-M No.7456 of 2024 (O&M)
Date of Decision: 13.03.2024
SATISH KUMAR AND ORS.
......Petitioner(s)
Vs
STATE OF HARYANA ....Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Ankur Malik, Advocate
for the petitioners.
Mr. Siddharth Sandhu, Asstt. A.G., Punjab.
Mr. Chirag Suri, Advocate
For respondent No.2.
****
HARKESH MANUJA, J. (Oral)
1. By way of present petition filed under Section 482 Cr.P.C., prayer is
made for quashing of FIR No.66 dated 30.01.2024 registered under Sections 289,
323, 324, 506 IPC at Police Station Old Industrial Panipat, District Panipat
(Annexure P-1) along with all consequential proceedings arising therefrom.
2. Pursuant to the order dated 21.02.2024 both the parties appeared
before the Mediation and Conciliation Centre of this Court for effecting
compromise between them.
3. In pursuance of the aforesaid order dated 21.02.2024 passed by this
Court, both the parties have settled their dispute by way of an amicable
settlement/agreement dated 11.03.2024 before the Mediation and Conciliation
Centre of this Court, which is enclosed with the report of the Mediator. The same
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is taken on record. The factum of compromise has also been admitted by learned
counsel representing respondent No.2.
4. Thus once, the compromise has been arrived at between the parties
without any pressure and respondent No.2 having no objection as regards quashing
of FIR 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 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 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 report from the Mediator, accompanied
by settlement/agreement dated 11.03.2024 as well as keeping in mind the law laid
down in the aforementioned judgments, the FIR No.66 dated 30.01.2024 registered
under Sections 289, 323, 324, 506 IPC at Police Station Old Industrial Panipat,
District Panipat as well as all the subsequent proceedings arising therefrom are
hereby quashed qua the petitioners.
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7. Accordingly, petition stands, allowed however subject to payment of
cost(s) of Rs.10,000/- to be deposited in the Poor Patients Welfare Fund of the
PGIMER, Chandigarh, Chandigarh, within a period of two weeks from today.
(HARKESH MANUJA)
March 13, 2024 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
Neutral Citation No:=2024:PHHC:036175
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