Parveen Kumar vs State Of Haryana And Another
2024 Latest Caselaw 18644 P&H

Punjab-Haryana High Court

Parveen Kumar vs State Of Haryana And Another on 21 October, 2024

                                Neutral Citation No:=2024:PHHC:137454




CRM-M-44459-2024                                                -1-


      IN THE HIGH COURT OF PUNJAB & HARYANA
                     AT CHANDIGARH

282                              CRM-M-44459-2024
                                 Date of decision: 21st October, 2024

Parveen Kumar

                                                                   ...Petitioner
                                        Versus

State of Haryana and another
                                                               ...Respondents


CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:    Mr. Dharamvir Sharma, Advocate for the petitioner.

            Mr. Neeraj Poswal, AAG, Haryana.

            Mr. Manish Boora, Advocate for respondent No.2.

                   ***

MANISHA BATRA, J (ORAL):-

Prayer in this petition filed under Section 528 of the Bharatiya

Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') is for quashing of FIR

No. 272 dated 24.11.2022 registered under Sections 323, 452 and 506 of

IPC, 1860 at Police Station Manesar, District Gurugram and all subsequent

proceedings arising therefrom on the basis of compromise deed dated

06.08.2024 (Annexure P-2).

2. This Court vide order dated 09.09.2024 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:137454

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

Judicial Magistrate First Class, Gurugram and got their statements recorded.

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

submitted report 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 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. 272 dated 24.11.2022 registered under

Sections 323, 452 and 506 of IPC, 1860 at Police Station Manesar, District

Gurugram and all subsequent proceedings arising therefrom on the basis of

compromise deed dated 06.08.2024 (Annexure P-2) are quashed qua the

petitioner.

[MANISHA BATRA] JUDGE 21st October, 2024 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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