Deepak @ Hardeep And Ors vs State Of Haryana And Another
2024 Latest Caselaw 6339 P&H

Punjab-Haryana High Court

Deepak @ Hardeep And Ors vs State Of Haryana And Another on 20 March, 2024

                                       Neutral Citation No:=2024:PHHC:040422



                                                           2024:PHHC:040422

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

304                                            CRM-M-3434-2024
                                               Date of Decision:20.03.2024

DEEPAK @ HARDEEP AND ORS.                                   .....Petitioners

             Vs.

STATE OF HARYANA AND ANOTHER                                 .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-    Mr. Arihant Jain, Advocate for the petitioner.
             Mr. Randhir Singh, Additional AG, Haryana.
             Mr. Lalit Goyal, Advocate
             for respondent No.2.

                          ****
DEEPAK GUPTA, J.

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

quashing of F.I.R. No. 605 dated 14.11.2023 registered under Sections 307,

34 and 506 of IPC and Section 27 of Arms Act, 1959 at Police Station Hodal

District Palwal and all subsequent proceedings arising therefrom on the

basis of compromise dated 15.12.2023 (Annexure P-2).

This Court vide order dated 30.01.2024 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.

Pursuant to the aforesaid order, parties have appeared before

Sub Divisional Judicial Magistrate, Hodal and got their statements recorded.

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

submitted report dated 20.02.2024 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

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Neutral Citation No:=2024:PHHC:040422

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undue influence.

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

have not disputed the factum of compromise between the parties.

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. 605 dated 14.11.2023

registered under Sections 307, 34 and 506 of IPC and Section 27 of Arms

Act, 1959 at Police Station Hodal District Palwal and all subsequent

proceedings arising therefrom on the basis of compromise dated 15.12.2023

(Annexure P-2) are quashed qua the petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
20.03.2024
pry


             Whether Speaking/reasoned         Yes/No
             Whether Reportable                Yes/No




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