Gurpreet Singh vs State Of Punjab And Others
2024 Latest Caselaw 20492 P&H

Punjab-Haryana High Court

Gurpreet Singh vs State Of Punjab And Others on 19 November, 2024

                                        Neutral Citation No:=2024:PHHC:151356



CRM-M-49036-2024                 -1-

284

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                        CRM-M-49036-2024
                                        Date of Decision: 19.11.2024


GURPREET SINGH
                                                                  .....PETITIONER
                                    VERSUS

STATE OF PUNJAB AND OTHERS

                                                            .....RESPONDENTS


CORAM:- HON'BLE MRS. JUSTICE MANISHA BATRA

Present:    Mr. Kulwinder Singh, Advocate
            for the petitioner.

            Mr. Satjot Singh, AAG, Punjab.

            Mr. Ravi Kumar, Advocate for
            Mr. Avinash Singh Advocate
            for respondents No.2 to 4.

MANISHA BATRA, J (ORAL)

The present petition has been filed under Section 482 of Cr.P.C.

for quashing of FIR No.235 dated 02.09.2019 registered under Sections 279,

337, 338, 427 of IPC at Police Station Sardulgarh, District Mansa, and all the

subsequent proceedings arising therefrom, on the basis of compromise dated

18.09.2024 (Annexure P-2).

2. This Court vide order dated 30.09.2024 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.

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Neutral Citation No:=2024:PHHC:151356

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

learned Sub Divisional Judicial Magistrate, Sardulgarh and got their

statements recorded. On the basis of the statements so recorded, learned Judge

has submitted report dated 25.10.2024 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 respondents No.2 to

4 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 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 and others (2012) 10

SCC 303, this petition is allowed and FIR No.235 dated 02.09.2019 registered

under Sections 279, 337, 338, 427 of IPC at Police Station Sardulgarh, District

Mansa, all subsequent proceedings arising therefrom on the basis of

compromise dated 18.09.2024 (Annexure P-2) are quashed qua the petitioner.

                                               (MANISHA BATRA)
19.11.2024                                         JUDGE
vipin

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




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