Puneet Chauhan And Another vs State Of Punjab And Another
2024 Latest Caselaw 20505 P&H

Punjab-Haryana High Court

Puneet Chauhan And Another vs State Of Punjab And Another on 19 November, 2024

                                Neutral Citation No:=2024:PHHC:151628




CRM-M-24008-2024                                                -1-


      IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

271                              CRM-M-24008-2024
                                 Date of decision: 19th November, 2024

Puneet Chauhan and another
                                                                  ...Petitioners
                                        Versus

State of Punjab and another
                                                               ...Respondents


CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:    Mr. R.S. Sidhu, Advocate for the petitioners.

            Mr. Satjot Singh, AAG, Punjab.

            Mr. Sahilpreet Singh, Advocate for respondent No.2.

                   ***

MANISHA BATRA, J (ORAL):-

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

quashing of FIR No.202 dated 18.12.2021 registered under Sections 420,

120-B of IPC, 1860 at Police Station City-1, Sangrur District Sangrur and all

subsequent proceedings arising therefrom on the basis of compromise dated

06.05.2024 (Annexure P-2).

2. This Court vide order dated 15.05.2024 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.

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

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

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Neutral Citation No:=2024:PHHC:151628

On the basis of the statements so recorded, Learned Magistrate has

submitted report dated 15.07.2024 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 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 FIR No.202 dated 18.12.2021 registered under

Sections 420, 120-B of IPC, 1860 at Police Station City-1, Sangrur District

Sangrur and all subsequent proceedings arising therefrom on the basis of

compromise dated 06.05.2024 (Annexure P-2) are quashed qua the

petitioners.

[MANISHA BATRA] JUDGE 19th November, 2024 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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