Harsimran Singh And Ors vs State Of Haryana And Ors
2025 Latest Caselaw 2546 P&H

Punjab-Haryana High Court

Harsimran Singh And Ors vs State Of Haryana And Ors on 21 February, 2025

                                        Neutral Citation No:=2025:PHHC:026022



CRM-M-64193-2024(O&M)
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            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

273                                             CRM-M-64193-2024(O&M)
                                                Date of Decision: 21.02.2025


HARSIMRAN SINGH AND ORS                               ....Petitioners
                      VERSUS
STATE OF HARYANA AND ORS                              ....Respondents

CORAM : HON'BLE MRS. JUSTICE MANISHA BATRA

Present :     Mr. Sanjeev Majra, Advocate for the petitioners.

              Mr. Rajiv Sidhu, DAG, Haryana.

              Mr. Ajay Kumar Dahiya, Advocate for respondents no. 2 & 3.

MANISHA BATRA, J. (Oral)

The present petition has been filed under Section 528 of

Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.96 dated

18.06.2024 under Sections 406, 420 of IPC and Sections 10, 24 of

Immigration Act registered at Police Station Jhansa, District Kurukshetra

and all the subsequent proceedings arising therefrom, on the basis of

compromise dated 12.12.2024 (Annexure P-2).

2. This Court vide order dated 14.01.2025 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, Kurukshetra and got their statements

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

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Neutral Citation No:=2025:PHHC:026022

CRM-M-64193-2024(O&M)

submitted report dated 13.02.2025 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 &

3 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.96 dated 18.06.2024 under

Sections 406, 420 of IPC and Sections 10, 24 of Immigration Act registered

at Police Station Jhansa, District Kurukshetra and all subsequent

proceedings arising therefrom on the basis of compromise dated 12.12.2024

(Annexure P-2) are quashed qua the petitioners.

( MANISHA BATRA ) 21.02.2025 JUDGE Deepak Patwal

1. Whether speaking/reasoned : Yes/No

2. Whether reportable : Yes/No

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