Punjab-Haryana High Court
Dalvinder Alias Jelly And Ors vs State Of Haryana And Others on 7 May, 2024
279
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-3983-2024
2024
Date of Decision: May 07, 2024
DALVINDER ALIAS JELLY AND ORS. ........Petitioners
Versus
STATE OF HARYANA AND OTHERS ........Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present:Dr. Pawan Kumar, Advocate for the petitioners.
Mr. Gurmeet Singh, AAG, Haryana.
Mr. Raman Kumar, Advocate for respondents No.2 to 4.
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HARKESH MANUJA,
MANUJA J. (ORAL)
By way of this petition filed under Section 482 Cr.P.C. the
petitioners pray for quashing of case bearing FIR No.98
98 dated 22.06.2018
registered under Sections 379-B,
379 427 and 506 of IPC at P.S. Radaur,
District Yamunanagar along with all consequential proceedings arising
out of the same on the basis of compromise dated 08.01.2024.
2. As per allegations levelled in the FIR, the petitioners inflicted
injuries on respondents No.2 to 4 with iron rod and gandasi besides
damaging their vehicle.
3. This Court while issuing notice of motion vide order dated
25.01.2024 directed the parties to appear before trial Court for getting their
statements recorded as regards the veracity of the compromise arrived at
between them..
4. In pursuance to the order dated 25.01.2024, a report dated
23.02.2024 has been received from the concerned Co
Court,
urt, stating that the
compromise in the present case is genuine and voluntary.
5. Learned counsel for the petitioners submits that once, a
compromise has been arrived at between the parties without any pressure
and respondents No.2 to 4 have no objection as regards quashing of FIR
as well as all other subsequent proceedings arising out of the same
against the petitioners; the dispute purely personal in nature, there does
not appear to be any impediment as regards quashing of present FIR. He
also submits that even, in order to maintain peace and harmony between
the parties, particularly under the 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.
6. On the other hand, learned State counsel submits that
allegations in the present FIR are of serious nature and he opposes the
prayer made in the petition.
7. I have heard learned counsel for the parties and gone
through the records including the report dated 23.02.2024. 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 directions issued by this 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".
8. Moreover, learned counsel for the petitioner on instructions
from his client, submit that he volunteers to serve public cause by
providing three wheel chairs to Civil Hospital, Yamuna Nagar.
9. Thus, in view of the aforesaid report, accompanied by
statements of both the parties as well as keeping in mind the law laid
down in the aforementioned judgments, the petition is allowed and FIR
No. 98 dated 22.06.2018 registered under Sections 379-B, 427 and 506 of
IPC at P.S. Radaur, District Yamunanagar along with all consequential
proceeding arising therefrom, are hereby quashed.
10. Accordingly, petition stands, allowed, however subject to
providing three wheel chairs to Civil Hospital, Yamuna Nagar within a
period of two weeks from today 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 be sent to the office of
Advocate General, Haryana at the earliest for maintaining records in
this regard.
07.05.2024 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
