Deepak Kumar And Another vs State Of Haryana And Another
2024 Latest Caselaw 17814 P&H

Punjab-Haryana High Court

Deepak Kumar And Another vs State Of Haryana And Another on 24 September, 2024

                                        Neutral Citation No:=2024:PHHC:126777



CRM-M-40369-2024(O&M)
                                        1




            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

275                                             CRM-M-40369-2024(O&M)
                                                Date of Decision: 24.09.2024


DEEPAK KUMAR AND ANOTHER                                     ....Petitioners

                                    VERSUS

STATE OF HARYANA AND ANOTHER                                 ....Respondents

CORAM : HON'BLE MRS. JUSTICE MANISHA BATRA

Present :     Mr. Sarvjit Singh Khurana, Advocate for the petitioners.

              Ms. Nidhi Garg, AAG, Haryana.

              Ms. Jitender Kaur, 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.419 dated 17.10.2023 under

Sections 420, 468 and 471 of IPC registered at Police Station Narwana City,

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

basis of compromise dated 05.07.2024 (Annexure P-2).

2. This Court vide order dated 21.08.2024 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 Sub-Divisional Judicial Magistrate, Narwana and got their

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

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Neutral Citation No:=2024:PHHC:126777

CRM-M-40369-2024(O&M)

Magistrate has submitted report dated 10.09.2024 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.419 dated 17.10.2023

under Sections 420, 468 and 471 of IPC registered at Police Station Narwana

City, District Jind and all subsequent proceedings arising therefrom on the

basis of compromise dated 05.07.2024 (Annexure P-2) are quashed qua the

petitioners.

( MANISHA BATRA ) 24.09.2024 JUDGE Deepak Patwal

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

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