Balwinder Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 9734 P&H

Punjab-Haryana High Court

Balwinder Singh And Others vs State Of Punjab And Others on 6 May, 2024

                                     Neutral Citation No:=2024:PHHC:062394


280                                                    2024:PHHC:062394

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                             CRM-M-9743-2024
                                             Decided On: 06.05.2024

BALWINDER SINGH AND OTHERS
                                                               .....PETITIONER(s)

                                      Versus

STATE OF PUNJAB AND OTHERS
                                                               .....RESPONDENT(s)

CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA

Present:    Mr. Kamal Narula, Advocate
            for the petitioners.

            Mr. Ramandeep Singh, Sr. DAG, Punjab.

            Mr. Rakesh Kumar, Advocate
            for respondent Nos.2 and 3.

DEEPAK GUPTA, J.(Oral)

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

of F.I.R. No.103 dated 02.09.2022, registered under Sections 307, 324, 323, 148,

149 of IPC (Section 326 IPC added later on) and Section 25/27 of Arms Act at

Police Station Lakho Ke Behram, District Ferozepur and all subsequent

proceedings arising therefrom on the basis of compromise dated 08.02.2024.

This Court vide order dated 04.03.2024 had directed the parties to

appear before the Trial Court/Illaqa Magistrate to get their statements recorded

and the learned Magistrate was directed to send his/her report qua the

genuineness of the compromise.

Pursuant to the aforesaid order, parties have appeared before learned

Judicial Magistrate Ist Class, Guruharsahai 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:062394

CRM-M-9743-2024 -2- 2024:PHHC:062394

dated 03.04.2024 to the effect that the compromise has been effected between the

parties voluntarily and without any coercion or undue influence.

Statement of Respondent Nos.2 and 3, namely, Buta Singh and

Chanan Singh with regard to compromise was recorded before learned Magistrate

on 19.03.2024.

Learned State counsel as well as learned counsel for respondent

Nos.2 and 3 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 F.I.R. No.103

dated 02.09.2022, registered under Sections 307, 324, 323, 148, 149 of IPC

(Section326 IPC added later on) and Section 25/27 of Arms Act at Police Station

Lakho Ke Behram, District Ferozepur and all subsequent proceedings arising

therefrom on the basis of compromise qua petitioner(s), are hereby quashed.

                                                  (DEEPAK GUPTA)
06.05.2024                                            JUDGE
Aman Dua


       Whether speaking/reasoned?                    Yes/No
       Whether reportable?                           Yes/No




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