Dilbag Singh And Others vs State Of Punjab And Others
2024 Latest Caselaw 20905 P&H

Punjab-Haryana High Court

Dilbag Singh And Others vs State Of Punjab And Others on 25 November, 2024

                                      Neutral Citation No:=2024:PHHC:155482




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      273                                CRM-M M No.50368 of 2024
                                         Date of decision: 25.11.2024


DILBAG SINGH AND OTHERS                                         .... Petitioners

                                               Versus
STATE OF PUNJAB
         PUNJ   AND OTHERS                                      .... Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :   Mr Gagandeep Singh Bajwa,, Advocate for the petitioner
            Mr.                                         petitioners.

              Mr. Satjot Singh, A.A.G., Punjab.

            Mr. Simranjit Singh, Advocate for respondents No.2 to 4.
                  ****

MANISHA BATRA, BATRA J. (oral)

1. The present petition has been filed for quashing of FIR No.26

dated 28.02.2018 registered under Sections 323, 324 and 34 of IPC at Police

Station Jandiala, District Amritsar and all the subsequent proceedings arising

therefrom, on the basis of compromise dated 07.09.2024 (Annexure P P-2).

2. This Court vide order dated 14.10 14.10.2024 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 the

learned Judicial Magistrate Ist Class, Class, Amritsar and got their statements

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

submitted a copy of report dated 21.11.2024 to o the effect that the compromise

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Neutral Citation No:=2024:PHHC:155482

CRM-M

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 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 303 303,,

this petition is allowed and FIR No.26 dated 28.02.2018 registered under

Sections 323, 324 and 34 of IPC at Police Station Jandiala, District Amritsar

and all subsequent proceedings arising therefrom on the basis of compromise

dated 07.09.2024 (Annexure P-2) P ) are quashed qua the petitioners petitioners.

(MANISHA BATRA) 25.11.2024 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

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