Punjab-Haryana High Court
Meera Devi And Ors vs State Of Haryana And Anr on 9 January, 2019
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
(1) CRM-M-44033-2018 (O&M)
In the High Court for the States of Punjab and Haryana
At Chandigarh
CRM-M-44033-2018 (O&M)
Date of Decision:-9.1.2019
Meera Devi and others ... Petitioners
Versus
State of Haryana and another ... Respondents
CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL
Present:- Mr. N.K. Malhotra, Advocate for the petitioners.
Mr. Brijesh Sharma, AAG, Haryana.
Mr. Madan Sandhu, Advocate for respondent No.2.
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GURVINDER SINGH GILL, J.(Oral)
By way of filing this petition, the petitioners seek quashing of FIR No.0071 dated 9.3.2018 registered at Police Station Purani Sabji Mandi, Rohtak under Sections 336, 34, 427 and 506 of Indian Penal Code, 1860 and all consequential proceedings emanating therefrom on the basis of a compromise having been effected between the parties.
Vide order dated 5.10.2018, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded qua the factum of compromise.
Report of learned Judicial Magistrate 1st Class, Rohtak has been received, wherein it has been reported that the statements of petitioners/accused Meera Devi, Rajan and Surender Kumar Gupta and also of complainant Satish Chand Jain have been recorded to the effect that they have compromised the matter amongst themselves and that they have no objection in case the FIR in question is quashed.
1 of 2 ::: Downloaded on - 20-01-2019 01:58:17 ::: (2) CRM-M-44033-2018 (O&M) It has specifically been opined by learned Judicial Magistrate 1st Class, Rohtak that the parties have entered into compromise voluntarily without there being any pressure, coercion or undue influence.
In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.0071 dated 9.3.2018 registered at Police Station Purani Sabji Mandi, Rohtak under Sections 336, 34, 427 and 506 of Indian Penal Code, 1860 and all the consequent proceedings arising therefrom are hereby quashed qua the petitioners.
9.1.2019 (Gurvinder Singh Gill)
pankaj Judge
Whether reasoned/speaking Yes / No
Whether reportable Yes / No
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