Punjab-Haryana High Court
Dharmender And Others vs State Of Haryana And Another on 13 May, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:066185
CRM-M-63248-2023 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M-63248-2023
Date of Decision:-13.05.2024
Dharmender & Ors.
......Petitioners.
Vs.
State of Haryana & Anr.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Anas Ahmed, Advocate for the Petitioner.
Mr. Kanwar Sanjiv Kumar, AAG Haryana.
Mr. Kuldeep Sharma, Advocate for the respondent no.2.
***
JASJIT SINGH BEDI, J.(ORAL)
The present petition has been filed for quashing of the FIR
No.386 dated 06.11.2023 (Annexure P-1) registered under Sections 148,
149, 323 & 506 IPC at Police Station City Mahendergarh, District
Mahendergarh and all consequential proceedings arising therefrom, on the
basis of compromise dated 07.12.2023 (Annexure P-2) entered into between
the parties.
Vide order dated 15.12.2023 this Court had directed the parties
to appear before Illaqa Magistrate for getting their statements recorded in
terms of certain parameters given in the aforesaid order dated 15.12.2023
with regard to the compromise dated 07.12.2023 (Annexure P-2).
In terms of the order dated 15.12.2023 passed by this Court
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Neutral Citation No:=2024:PHHC:066185
CRM-M-63248-2023 #2#
parties have appeared before the court of Additional Civil Judge(Sr. Divn.),
Mohindergarh and as per report dated 05.03.2024 submitted to this Court,
both the parties have got recorded their respective statements in Court.
A perusal of the aforesaid report would show that the parties
have effected a genuine compromise without there being any pressure,
coercion or undue influence. In view of the compromise there is a remote
possibility of the complainant coming forward to support the prosecution
case. The powers under Section 482 Cr.PC can be exercised in such like
situation in order to prevent unnecessary vagaries of criminal trial to be
faced by the parties, when there are remote chances of conviction of the
accused. The compromise in question is 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".
Further, the learned counsel for the petitioners, while placing
reliance upon the judgments passed by the Hon'ble Supreme Court in
Jayrajsinh Digvijaysinh Rana Versus State of Gujarat and another,
2012(4) R.C.R. (Criminal) 589 and this Court in Joginder Singh &
another Vs. State of Punjab and another, CRM-M-23739-2010 decided
on 27.04.2011, Rajinder Singh Vs. State of Punjab & another, CRM-M-
37395-2016 decided on 16.05.2017, Bhoj Raj Vs. State of Punjab &
another, CRM-24945-2019 decided on 27.09.2019 and Vimal Kalra &
others Versus State of Punjab & another, CRM-M-20355-2022, decided
on 25.07.2022 submits that partial quashing of the FIR was possible on the
basis of a compromise.
In view of the aforesaid report of the learned Additional Civil
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Neutral Citation No:=2024:PHHC:066185
CRM-M-63248-2023 #3#
Judge(Sr. Divn.), Mohindegarh accompanied by statements of both the
parties, the FIR No.386 dated 06.11.2023 (Annexure P-1) registered under
Sections 148, 149, 323 & 506 IPC at Police Station City Mahendergarh,
District Mahendergarh and all consequential proceedings arising therefrom
are hereby quashed qua the petitioners only.
Petition stands disposed of.
( JASJIT SINGH BEDI )
JUDGE
May 13, 2024
Vinay
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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