Bikramjit Singh Alias Vikramjit Singh ... vs State Of Punjab And Another
2024 Latest Caselaw 16434 P&H

Punjab-Haryana High Court

Bikramjit Singh Alias Vikramjit Singh ... vs State Of Punjab And Another on 6 September, 2024

                                       Neutral Citation No:=2024:PHHC:117256



CRM-M-32767-2024 (O&M)
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            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

255                                            CRM-M-32767-2024 (O&M)
                                               Date of Decision: 06.09.2024


BIKRAMJIT SINGH ALIAS VIKRAMJIT SINGH ALIAS VICKY

AND ANOTHER

                                                            ....Petitioners

                                     VERSUS

STATE OF PUNJAB AND ANOTHER                                 ....Respondents

CORAM : HON'BLE MRS. JUSTICE MANISHA BATRA

Present :     Mr. Vaibhav Narang, Advocate for the petitioners.

              Mr. Amandeep Singh Samra, AAG, Punjab.

              Mr. Subhash Chand, 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.132 dated 03.10.2016 under

Sections 337, 338 and 279 of IPC registered at Police Station Gharinda,

District Amritsar and all the subsequent proceedings arising therefrom, on

the basis of compromise dated 06.07.2024 (Annexure P-2).

2. This Court vide order dated 16.07.2024 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:117256

CRM-M-32767-2024 (O&M)

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

learned Judicial Magistrate 1st Class, Amritsar and got their statements

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

submitted report dated 08.08.2024 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.132 dated 03.10.2016

under Sections 337, 338 and 279 of IPC registered at Police Station

Gharinda, District Amritsar and all subsequent proceedings arising therefrom

on the basis of compromise dated 06.07.2024 (Annexure P-2) are quashed

qua the petitioners.

( MANISHA BATRA ) 06.09.2024 JUDGE Deepak Patwal

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

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