Bajrang Garg vs State Of Haryana And Another
2024 Latest Caselaw 20183 P&H

Punjab-Haryana High Court

Bajrang Garg vs State Of Haryana And Another on 13 November, 2024

                                      Neutral Citation No:=2024:PHHC:148455




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      278                                CRM-M M No.46194 of 2024
                                         Date of decision: 13.11.2024


BAJRANG GARG                                                    .... Petitioner
                        Versus
STATE OF HARYANA AND ANOTHER                                    .... Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :   Mr Rajkapoor Malik,, Advocate for the petitioner.
            Mr.

            Ms. Nidhi Garg, A.A.G., Haryana.
                                    Haryana.

            Mr. Dharamveer Singh Phour, Advocate for respondent No.2

                   ****

MANISHA BATRA, BATRA J. (oral)

1. The present petition has been filed under for quashing of FIR

No.30, dated 28.11.2023 registered under Sections 420 and 406 of IPC

(Sections 43, 66 and 66-C 66 C of Information Technology Act added later on) at

Police Station Cyber Crime, Cr Kaithal, District Kait Kaithal, along with all

consequential proceedings arising therefrom, on the basis of compromise dated

06.09.2024 (Annexure P-2) P arrived at between the parties.

2. This Court vide order dated 17.09.2024 had directed the parties to

appear before the trial Court Court to get their statements recorded and the learned

Magistrate was directed to send its report qua the genuineness of the

compromise.

3. Pursuant to the aforesaid order, parties have appeared before the

learned Chief Judicial Magistrate, Kaithal and got their statements recorded.

On the basis of the statements so recorded, learned Judge has submitted report

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Neutral Citation No:=2024:PHHC:148455

CRM-M

dated 16.10.2024 to the effect that the compromise has been effected between

the parties voluntarily and without any coercion or undue influence.

4. Learned State counsel as well as counsel for respondent No.2

have not disputed the factum of compromise between the parties.

5. In view of the above, no useful purpose would be served to

continue with the proceedings before the trial Court in the instan instant FIR.

6. 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 Punjab and others (2012) 10 SCC 303 303,,

this petition is allowed and FIR No.30, dated 28.11.2023 registered under

Sections 420 and 406 of IPC (Sections 43, 66 and 66 66-C C of Information

Technology Act added later on) at Police Station Cyber Cr Crime, ime, Kaithal District

Kaithal and all subsequent proceedings arising therefrom on the basis of

compromise dated 06.09.2024 (Annexure P-2) P 2) are quashed qua the petitioner.

(MANISHA BATRA) 13.11.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

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