Suman Bala And Others vs State Of Punjab And Another
2024 Latest Caselaw 9483 P&H

Punjab-Haryana High Court

Suman Bala And Others vs State Of Punjab And Another on 2 May, 2024

                                       Neutral Citation No:=2024:PHHC:060621



                                                          2024:PHHC:060621

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                  AT CHANDIGARH

296                                            CRM-M-9302-2024
                                               Date of Decision:02.05.2024
SUMAN BALA AND OTHERS                                       .....Petitioners

                          Vs.

STATE OF PUNJAB AND ANOTHER                                  .....Respondents

CORAM:- HON'BLE MR. JUSTICE DEEPAK GUPTA
Present:-   Mr. Madhav Rao B. Rajwade, Advocate
            for the petitioners.
            Mr. Ramandeep Singh, Sr. DAG, Punjab.
            Mr. S.S. Gill, Advocate for respondent No.2.

                          ****
DEEPAK GUPTA, J.

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

quashing of FIR No.18 dated 15.03.2023 under Sections 452, 323, 427 and

34 IPC, registered at Police Station Kiratpur Sahib, District Rupnagar and

all subsequent proceedings arising therefrom on the basis of compromise

dated 18.10.2023 (Annexure P-2).

This Court vide order dated 20.03.2024 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, Sri Anandpur Sahib and got their statements

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

submitted report dated 03.04.2024 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

undue influence.

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Neutral Citation No:=2024:PHHC:060621

CRM-M-9302-2024 -2- 2024:PHHC:060621

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 FIR No.18 dated 15.03.2023 under

Sections 452, 323, 427 and 34 IPC, registered at Police Station Kiratpur

Sahib, District Rupnagar and all subsequent proceedings arising therefrom

on the basis of compromise dated 18.10.2023 (Annexure P-2) are quashed

qua the petitioners.

                                                     ( DEEPAK GUPTA )
                                                          JUDGE
02.05.2024
pry


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




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