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[Cites 4, Cited by 3]

Punjab-Haryana High Court

Charanjit Singh And Ors vs State Of Ut Chandigarh And Anr on 13 November, 2018

Author: Anita Chaudhry

Bench: Anita Chaudhry

Crl. Misc. No.M-19192 of 2018 (O&M)                                            1

            IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

                                 Crl. Misc. No.M-19192 of 2018 (O&M)
                                 Date of decision : 13.11.2018

Charanjit Singh and others

                                                              ......Petitioner(s)

                                     Versus

State of U.T., Chandigarh and another
                                                             ...Respondent(s)


CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY


Present:    Mr. Jagtar Kureel, Advocate
            for the petitioners.

            Mr. Rajeev Anand, APP for U.T., Chandigarh.

            Mr. Manav Bajaj, Advocate
            for respondent no.2.

                          ****

ANITA CHAUDHRY, J(ORAL) The instant petition is for quashing of FIR No.180 dated 20.06.2014 registered under Sections 406, 498-A IPC, Police Station Sector 36, Chandigarh and the consequent proceedings arising out of the same, on the basis of written compromise arrived at between the parties.

Report has been received from the trial Court after statements of the parties were recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent copy of the statements of parties.

1 of 2 ::: Downloaded on - 29-12-2018 22:02:17 ::: Crl. Misc. No.M-19192 of 2018 (O&M) 2 Learned counsel for the State on instructions submits that petitioners are the only accused and respondent no.2 is the only aggrieved person in this FIR.

No useful purpose would be served to keep the FIR pending. In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, approved by Hon'ble Apex Court in Gian Singh Vs. State of Punjab and others (2012) 10 SCC 303, the instant petition is allowed and the aforesaid FIR and all consequent proceedings conducted on the basis thereof are quashed qua the petitioners.

Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.




13.11.2018                                     (ANITA CHAUDHRY)
sunil                                               JUDGE


Whether speaking/reasoned        :        Yes/No

Whether reportable               :        Yes/No




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