Surinder Pal vs State Of Punjab And Another
2024 Latest Caselaw 18839 P&H

Punjab-Haryana High Court

Surinder Pal vs State Of Punjab And Another on 24 October, 2024

                                 Neutral Citation No:=2024:PHHC:140205




CRM-M-35927-2024                                              -1-


        IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

274                               CRM-M-35927-2024
                                  Date of decision: 24th October, 2024

Surinder Pal
                                                                      ...Petitioner
                                         Versus

State of Punjab and another
                                                                    ...Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present:       Mr. Vijay Rana, Advocate for the petitioner.

               Mr. Satjot Singh, AAG, Punjab.

               Ms. Shreya Rana, Advocate for respondent No.2.

                     ***

MANISHA BATRA, J (ORAL):-

Prayer in this petition is for quashing of FIR No.333 dated

21.12.2023 registered under Sections 420 and 406 of IPC and Section 13 of

Punjab Travel Professionals (Regulation) Act, 2014 registered at Police

Station Phillaur, District Jalandhar Rural and all subsequent proceedings

arising therefrom on the basis of compromise dated 29.05.2024 (Annexure

P-2).

2. This Court vide order dated 12.09.2024 had directed the parties

to appear before the learned 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

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Neutral Citation No:=2024:PHHC:140205

learned Sub Divisional Judicial Magistrate, Phillaur and got their statements

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

submitted report dated 07.10.2024 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 learned 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.333 dated 21.12.2023 registered under

Sections 420 and 406 of IPC and Section 13 of Punjab Travel Professionals

(Regulation) Act, 2014 registered at Police Station Phillaur, District

Jalandhar Rural and all subsequent proceedings arising therefrom on the

basis of compromise dated 29.05.2024 (Annexure P-2) are quashed qua the

petitioner.

[MANISHA BATRA] JUDGE 24th October, 2024 Parveen Sharma

1. Whether speaking/ reasoned : Yes / No

2. Whether reportable : Yes / No

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