Satish Kumar And Anr vs State Of Haryana And Others
2024 Latest Caselaw 6338 P&H

Punjab-Haryana High Court

Satish Kumar And Anr vs State Of Haryana And Others on 20 March, 2024

Author: Gurvinder Singh Gill

Bench: Gurvinder Singh Gill

                                                                                2024:PHHC:040479


                                   In The High Court for the States of Punjab and Haryana
                                                 At Chandigarh

                                                              CRM-M-32843-2023 (O&M)
                                                              Date of Decision:- 20.03.2024


                 Satish Kumar and another                                       ... Petitioners

                                                        Versus

                 State of Haryana and others                                    ... Respondents


                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL

                 Present:-            Mr. Anupal Singh Tanwar, Advocate for
                                      Mr. Abhimanyu Singh, Advocate, for the petitioners.

                                      Mr. Ramender Singh Chauhan, AAG, Haryana.

                                      Mr. Rahul Noorie, Advocate, for respondent No.2.

                                      *****

                 GURVINDER SINGH GILL, J. (Oral)

1. Petitioners-Satish Kumar and Subhash Chander have approached this

Court seeking quashing of FIR No.51 dated 19.02.2020, Police

Station Khedki Daula, District Gurugram under Sections 365, 379-A,

506 IPC (Sections 365 and 379-A IPC deleted and Section 323 IPC

added later on), and all subsequent proceedings emanating therefrom

on the basis of a compromise having been effected between the

parties.

2. Vide order dated 19.09.2023, the parties had been directed to appear

before the trial Court/Illaqa Magistrate so as to get their statements

recorded qua the factum of compromise.

integrity of this order/judgment CRM-M-32843-2023 (O&M) -2- 2024:PHHC:040479

3. Report of learned Judicial Magistrate 1st Class, Gurugram, has been

received, wherein it has been reported that the statement of

petitioners/accused Satish Kumar, Subhash Chander and

complainant/victim Rajnath Yadav and Anil Yadav have been

recorded to the effect that they have compromised the matter amongst

themselves.

4. The complainant/victim Rajnath Yadav and Anil Yadav in their

statement had stated that they have no objection in case the FIR in

question is quashed.

5. The learned Judicial Magistrate 1st Class, Gurugram, has specifically

opined that the parties have entered into compromise voluntarily

without there being any pressure, coercion or undue influence.

6. In view of the aforesaid compromise and bearing in mind the law laid

down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052

Kulwinder Singh and others Vs. State of Punjab, the present petition

is allowed and FIR No.51 dated 19.02.2020, Police Station Khedki

Daula, District Gurugram under Sections 365, 379-A, 506 IPC

(Sections 365 and 379-A IPC deleted and Section 323 IPC added later

on) and all subsequent proceedings emanating therefrom are hereby

quashed qua the petitioners.

                 20.03.2024                                           (GURVINDER SINGH GILL)
                 mohan                                                        JUDGE
                                   Whether speaking /reasoned         Yes / No

                                    Whether Reportable                Yes / No







integrity of this order/judgment