Deepika Goel Alias Radhika And Another vs State Of Haryana And Another
2024 Latest Caselaw 6601 P&H

Punjab-Haryana High Court

Deepika Goel Alias Radhika And Another vs State Of Haryana And Another on 22 March, 2024

                                       Neutral Citation No:=2024:PHHC:042205



                                                          2024:PHHC:042205

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

246                                     CRM-M-61263-2023
                                        Date of Decision:22.03.2024

DEEPIKA GOEL ALIAS RADHIKA AND ANOTHER .....Petitioners

             Vs.

STATE OF HARYANA AND ANOTHER                                     .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:-    Mr. Karamveer Singh Banyana, Advocate for the petitioners.
             Mr. Randhir Singh, Additional AG, Haryana.
             Mr. Vikas Kumar, Advocate for
             Mr. B.D. Sharma, 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.0042 dated 08.02.2023, under Sections 120-B, 406

and 420 of IPC (Sections 34, 35, 119, 166, 167, 409, 465, 467, 468 and 471

of IPC added later on) registered at Police Station Hisar Civil Lines, District

Hisar and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 05.09.2023 (Annexure P-2).

This Court vide order dated 01.02.2024 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

Judicial Magistrate Ist Class, Hisar and got their statements recorded. On the

basis of the statements so recorded, Learned Magistrate has submitted report

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Neutral Citation No:=2024:PHHC:042205

CRM-M-61263-2023 -2- 2024:PHHC:042205

dated 26.02.2024 to the effect that the compromise has 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.0042 dated 08.02.2023, under Sections 120-B,

406 and 420 of IPC (Sections 34, 35, 119, 166, 167, 409, 465, 467, 468 and

471 of IPC added later on) registered at Police Station Hisar Civil Lines,

District Hisar and all subsequent proceedings arising therefrom on the basis

of compromise deed dated 05.09.2023 (Annexure P-2) are quashed qua the

petitioner.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
22.03.2024
pry


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




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