Rohtash vs State Of Haryana And Another
2024 Latest Caselaw 16102 P&H

Punjab-Haryana High Court

Rohtash vs State Of Haryana And Another on 3 September, 2024

                                        Neutral Citation No:=2024:PHHC:114828




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                             AT CHANDIGARH

269                                             CRM-M-14542-2024(O&M)
                                                Date of Decision: 03.09.2024


ROHTASH                                                      ....Petitioner

                                    VERSUS

STATE OF HARYANA AND ANOTHER                                 ....Respondent

CORAM : HON'BLE MRS. JUSTICE MANISHA BATRA

Present :     Mr. Rajesh Bansal, Advocate for the petitioner.

              Mr. Neeraj Poswal, AAG, Haryana.

              Mr. Arun Gupta, Advocate for respondent no.2.

MANISHA BATRA, J. (Oral)

The present petition has been filed under Section 482 of Code

of Criminal Procedure for quashing of FIR No.0364 dated 24.11.2020 under

Sections 186, 324, 332, 353, 506 of IPC registered at Police Station Israna

District Panipat and all the subsequent proceedings arising therefrom, on the

basis of compromise dated 16.03.2024 (Annexure P-2).

2. This Court vide order dated 01.04.2024 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

Judicial Magistrate 1st Class, Panipat and got their statements recorded. On

the basis of the statements so recorded, learned Magistrate has submitted

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Neutral Citation No:=2024:PHHC:114828

CRM-M-14542-2024(O&M) -2-

report dated 25.04.2024 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 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 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, this petition is allowed and FIR No.0364 dated 24.11.2020

under Sections 186, 324, 332, 353, 506 of IPC registered at Police Station

Israna District Panipat and all subsequent proceedings arising therefrom on

the basis of compromise dated 16.03.2024 (Annexure P-2) are quashed qua

the petitioner.

( MANISHA BATRA ) 03.09.2024 JUDGE Deepak Patwal

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

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