Punjab-Haryana High Court
Sandeep Singh vs State Of Haryana And Another on 2 May, 2024
Neutral Citation No:=2024:PHHC:061017
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CRM-M No.13847 of 2024 (O&M) 2024:PHHC:061017
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
286
CRM-M No.13847 of 2024 (O&M)
Date of Decision: 02.05.2024
SANDEEP SINGH
......Petitioner(s)
Vs
STATE OF HARYANA AND ANOTHER ...Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Ms. Nidhi Dahiya, Advocate for
Mr. Deepender Singh, Advocate
for the petitioner.
Mr. Gurmeet Singh, Asstt. A.G., Haryana.
Mr. Harsh Jain, Advocate
for respondent No.2
****
HARKESH MANUJA, J. (Oral)
1. By way of present petition filed under Section 482 Cr.P.C., prayer is
made for quashing of FIR No.336 dated 10.12.2023 registered under Sections 420,
467, 468, 471 IPC at Police Station Sector 17, District Faridabad, Haryana along
with all consequential proceedings arising therefrom on the basis of compromise.
2. Notice of motion was issued on 18.03.2024 and both the parties were
directed to appear before the Trial Court/Illaqa Magistrate for recording their
statements with regard to the validity of compromise.
3. In pursuance of the aforesaid order dated 18.03.2024 passed by this
Court, whereby the parties were directed to appear before the Trial Court for
getting their statements recorded as regards the veracity of compromise arrived at
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between them, a report dated 08.04.2024 has been received from the concerned
court, stating that compromise effected between the parties is genuine, voluntary
and without any coercion or undue influence. No accused has been declared as
proclaimed offender
4. Thus once, the compromise has been arrived at between the parties
without any pressure and respondent No.2 having no objection as regards quashing
of FIR as well as all other subsequent proceedings arising out of the same against
the petitioner(s); there does not appear to be any impediment as regards quashing
of present FIR qua the petitioner(s). Even otherwise, in order to maintain peace and
harmony between the parties, particularly under the present circumstances wherein
the alleged offences have no societal interest involved, it would be appropriate to
render complete quietus to the aforementioned dispute by quashing the FIR on the
basis of compromise entered into between the parties.
5. The parties having settled their dispute so as to live in peace in future,
no useful purpose would be served by proceeding further with the criminal
proceedings. In the light of above developments, no cause remains for the Trial
Court to invest further time and effort in adjudicating this FIR. The compromise in
question is even 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.
6. Moreover, learned counsel for the petitioner on instructions from his
client, submit that he volunteers to serve public cause by providing two Suzy air
driven dental hand piece and two Omeron BP recording unit to the Sub-
Divisional Hospital, Ballabhgarh, District Faridabad, Haryana.
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7. Thus, in view of the aforesaid facts, accompanied by statements of
both the parties as well as keeping in mind the law laid down in the
aforementioned judgments, the FIR No.336 dated 10.12.2023 registered under
Sections 420, 467, 468, 471 IPC at Police Station Sector 17, District Faridabad,
Haryana as well as all the subsequent proceedings arising therefrom are hereby
quashed qua the petitioner.
8. Accordingly, petition stands allowed, however, subject to providing
two Suzy air driven dental hand piece and two Omeron BP recording unit to the
Sub-Divisional Hospital, Ballabhgarh, District Faridabad, Haryana within a period
of two weeks from the date of receipt of certified copy of this order as volunteered
by the petitioner against due receipt issued by the concerned Civil Surgeon, who
shall prepare an inventory in this regard for its regular inspection by the Director
concerned. A copy of the receipt shall also sent to the office Advocate General,
Haryana at the earliest for maintaining records in this regard.
(HARKESH MANUJA)
May 02, 2024 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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