Jit Singh @ Jeet Singh And Ors vs State Of Punjab And Others
2024 Latest Caselaw 20906 P&H

Punjab-Haryana High Court

Jit Singh @ Jeet Singh And Ors vs State Of Punjab And Others on 25 November, 2024

                                      Neutral Citation No:=2024:PHHC:155527



      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      265                                CRM-M M No.44234 of 2023
                                         Date of decision: 25.11.2024


JIT SINGH @ JEET SINGH AND OTHERS                               .... Petitioners

                                         Versus

STATE OF PUNJAB AND OTHERS                                      .... Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :    Ms. Ashu Rana, Advocate for
             Ms
             Mr. Mitul Singh Rana, Advocate for the petitioners.

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

             Mr. Rajdeep Singh, Advocate for
             Ms. Pinki Mehta, Advocate for respondents No.2 to 4.
                  ****

MANISHA BATRA, BATRA J. (oral)

1. The present petition has been filed under Section 482 of Code of

Criminal Procedure for quashing of FIR No.12 dated 28.01.

28.01.2020 2020 registered

under Sections 323, 325, 148 and 149 of IPC at Police Station Bullowal,

District Hoshiarpur iarpur and all the subsequent proceedings arising therefrom, on

the basis of compromise dated 19.04.2023 (Annexure P P-2).

2. This Court vide orders dated 22.02.2024, 18.07.2024 and

thereafter 25.10.2024 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, Hoshiarp Hoshiarpur ur and got their statements

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

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Neutral Citation No:=2024:PHHC:155527

CRM-M

submitted report dated 29.04.2024 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

4have 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 Cou 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.12 dated 28.01.2020 registered under

Sections 323, 325, 148 and 149 of IPC at Police Station Bullowal, District

Hoshiarpur and all subsequent proceedings arising th therefrom erefrom on the basis of

compromise dated 19.04.2023 (Annexure P-2) P 2) are quashed qua the petitioners.

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

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