Sohan Singariya And Others vs State Of Haryana And Another
2025 Latest Caselaw 2813 P&H

Punjab-Haryana High Court

Sohan Singariya And Others vs State Of Haryana And Another on 1 March, 2025

                                      Neutral Citation No:=2025:PHHC:029225




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

      274                                CRM-M M No.53750 OF 2024
                                         Date of decision: 01.03.2025


SOHAN SINGARIYA AND OTHERS                                      .... Petitioners

                                               Versus

STATE OF HARYANA AND ANOTHER                                    .... Respondents

CORAM: HON'BLE MRS. JUSTICE MANISHA BATRA

Present :   Mr Narender Kaajla,, Advocate for the petitioner
            Mr.                                   petitioners.

            Mr. Neeraj Poswal, A.A.G., Haryana
                                       Haryana.

            Mr. Vilas Rai Nautiyal, Advocate for
            Mr. Vikas Gupta, Advocate for respondent No.2
                                                     No.2.

                   ****

MANISHA BATRA, BATRA J. (oral)

1. The present petition has been filed under Section 482 of Code of

Criminal Procedure for quashing of FIR No.17 dated 24.11.2023 registered

under Sections 406 and 420 of IPC at Police Station Cyber Crime, Fatehabad

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

compromise dated 02.09.2024 (Annexure P-2).

P

2. This Court vide order dated 28.10.2024 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 Chieff Judicial Magistrate, Fatehabad and got their statements recorded.

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

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Neutral Citation No:=2025:PHHC:029225

CRM M No.53750 OF 2024 CRM-M -2-

report dated 28.11.2024 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 303 303,,

this petition is allowed and FIR No.17 dated 224.11.2023 4.11.2023 registered under

Sections 406 and 420 of IPC at Police Station Cyber Crime, Fatehabad and all

subsequent proceedings arising therefrom on the basis of compromise dated

02.09.2024 (Annexure P-2) P 2) are quashed qua the petitioners.

(MANISHA BATRA) 01.03.2025 JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No. Whether reportable : Yes/No

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