Gurjinder Singh vs State Of Punjab
2026 Latest Caselaw 3909 P&H

Punjab-Haryana High Court

Gurjinder Singh vs State Of Punjab on 28 April, 2026

                           CRR-18-2019 (O&M)                    1

                                   IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                AT CHANDIGARH
                           Sr. No.241
                                                                   CRR-18-2019 (O&M)
                                                             Date of Decision: 28.04.2026

                           GURJINDER SINGH                                                ...Petitioner

                                                              Versus

                           STATE OF PUNJAB AND ORS.                                     ....Respondent

                           CORAM: HON'BLE MS. JUSTICE MANDEEP PANNU

                           Present:-   Mr. Siddharth Gupta, Advocate
                                       for the petitioner.
                                       (Appeared through video conferencing).

                                       Mr. Ritu Raj Singh, DAG, Punjab.

                                             *****

                           MANDEEP PANNU, J. (Oral)

1. The present revision has been filed by the petitioner who was

convicted under Sections 279, 337, 338 IPC and sentenced to undergo

rigorous imprisonment for 02 years, has filed the present revision and

subsequent proceedings arising therefrom including the judgment of

conviction and order of sentence dated 01.06.2017 respectively passed by

learned Addl. Chief Judicial Magistrate, Sri Muktsar Sahib as well as the

impugned judgment dated 06.03.2018 passed by learned Sessions Judge, Sri

Muktsar Sahib on the basis of compromise/settlement dated 19.12.2018.

2. Learned counsel for the petitioner submits that the prosecution

of the petitioner is nothing but an abuse of the process of the Court. He

submits that though the petitioner has already been convicted by the Court of

competent jurisdiction, however, now, the parties have arrived at a

compromise and respondent Nos.2 to 5 does not want to prosecute the

petitioner any more. Thus, the FIR along with all consequential proceedings

alongwith judgment and conviction order dated 01.06.2017 passed by the

learned Addl. Chief Judicial Magistrate, Sri Muktsar Sahib as well as the

impugned judgment 06.03.2018 passed by learned Sessions Judge, Sri

Muktsar Sahib may kindly be quashed.

3. Learned counsel for respondent Nos.2 to 5 has affirmed the

submissions made by counsel for the petitioner and thus, he has submitted

that the inter se dispute between the parties is resolved amicably. Hence, he

has no objection, if the judgment of conviction is set aside and the petitioner

is acquitted.

4. This Court vide order dated 24.03.2026 directed the parties to

appear before the trial Court/Illaqa Magistrate for recording their statements,

as contended before the Court, and the trial Court/Illaqa Magistrate was also

directed to send its report.

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

Chief Judicial Magistrate, Sri Muktsar Sahib and got their statements

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

submitted report dated 15.04.2026 to the effect that the compromise has

been effected between the parties voluntarily and without any coercion or

undue influence.

6. I have heard learned counsel for the parties, perused the record

and the report sent by the learned Chief Judicial Magistrate, Sri Muktsar

Sahib.

7. The matter has been compromised between the parties during

the pendency of the revision petition, which was filed by the applicant-

petitioner to challenge his conviction under Sections 279, 337 and 338 IPC

by the Court's below. Further reliance has been placed on the judgment

delivered by a Co-ordinate Bench of this Court in CRM-26125-2019 in/and

CRR-568-2016, titled Inderpreet Singh vs. State of Punjab and Another,

decided on 05.02.2020, wherein it was held that the parties had amicably

settled their dispute during the pendency of the revision petition.

Consequently, the judgment of conviction and order of sentence passed by

the Courts below were set aside, and the petitioner was acquitted of the

charges.

8. In view of the report fo the learned Chief Judicial Magistrate,

Sri Muktsar Sahib and the principles laid down by the Apex Court in Gian

Singh Vs. State of Punjab and others (2012) 10 SCC 303, and also by the

Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab

and another, 2007 (3) RCR (Criminal) 1052, the instant revision petition is

allowed. Consequently, the judgments of conviction and sentence passed by

the Courts below are set aside and the petitioner is acquitted of the charges.

9. Needless to say the parties shall remain bound by the terms of

compromise and thier statements recorded before the Court below.

10. All pending applications, if any, also stand disposed of.

                                                                                 (MANDEEP PANNU)
                           28.04.2026                                                  JUDGE
                           Anu
                                        Whether speaking/reasoned   :   Yes/No
                                        Whether reportable          :   Yes/No