Jagjit Singh And Anr vs State Of Punjab And Another
2024 Latest Caselaw 17670 P&H

Punjab-Haryana High Court

Jagjit Singh And Anr vs State Of Punjab And Another on 23 September, 2024

                                        Neutral Citation No:=2024:PHHC:125951



CRM-M-39702-2024(O&M)
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            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

280                                             CRM-M-39702-2024(O&M)
                                                Date of Decision: 23.09.2024


JAGJIT SINGH AND ANR                                  ....Petitioners

                                    VERSUS

STATE OF PUNJAB AND ANOTHER                           ....Respondents

CORAM : HON'BLE MRS. JUSTICE MANISHA BATRA

Present :     Mr. J.P. Sharma, Advocate for the petitioners.

              Mr. Amandeep Singh Samra, AAG, Punjab.

              Mr. Suresh Kumar, 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.101 dated 13.04.2019 under

Sections 406, 420 and 120-B of IPC and Section 24 of Immigration Act

registered at Police Station Dera Bassi, District SAS Nagar (Mohali) and all

the subsequent proceedings arising therefrom, on the basis of compromise

dated 26.06.2024 (Annexure P-2).

2. This Court vide order dated 14.08.2024 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 1st Class, Dera Bassi and got their statements

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Neutral Citation No:=2024:PHHC:125951

CRM-M-39702-2024(O&M)

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

submitted report dated 18.09.2024 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.101 dated 13.04.2019

under Sections 406, 420 and 120-B of IPC and Section 24 of Immigration

Act registered at Police Station Dera Bassi, District SAS Nagar (Mohali)

and all subsequent proceedings arising therefrom on the basis of

compromise dated 26.06.2024 (Annexure P-2) are quashed qua the

petitioners.

( MANISHA BATRA ) 23.09.2024 JUDGE Deepak Patwal

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

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