Usman Saif vs State Of Haryana And Another
2024 Latest Caselaw 6369 P&H

Punjab-Haryana High Court

Usman Saif vs State Of Haryana And Another on 20 March, 2024

                                       Neutral Citation No:=2024:PHHC:040404



                                                           2024:PHHC:040404

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

289                                            CRM-M-2021-2024
                                               Date of Decision:20.03.2024

USMAN SAIF                                                   .....Petitioner

             Vs.

STATE OF HARYANA AND ANOTHER                                 .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-    Mr. Parveen Moudgil, Advocate for the petitioner.
             Mr. Randhir Singh, Additional AG, Haryana.
             Mr. Ajay Gupta, Advocate
             for respondent No.2.

                          ****
DEEPAK GUPTA, J.

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

quashing of charge sheet No.1A, dated 21.10.2018 registered in case F.I.R.

No.227 dated 10.03.2015, under Sections 420, 467, 468, 471 and 506 of IPC

at Police Station Chandibagh, District Panipat (Haryana) and all subsequent

proceedings arising therefrom on the basis of compromise deed dated

30.08.2023 (Annexure P-3).

This Court vide order dated 31.01.2024 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

Additional Chief Judicial Magistrate, Panipat and got their statements

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

submitted report dated 15.03.2024 to the effect that the compromise has

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Neutral Citation No:=2024:PHHC:040404

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been effected between the parties voluntarily and without any coercion or

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 charge sheet No.1A, dated 21.10.2018

registered in case F.I.R. No.227 dated 10.03.2015, under Sections 420, 467,

468, 471 and 506 of IPC at Police Station Chandibagh, District Panipat

(Haryana) and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 30.08.2023 (Annexure P-3) 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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