Punjab-Haryana High Court
Saurav Sharma And Others vs State Of Punjab And Another on 18 August, 2022
Author: Karamjit Singh
Bench: Karamjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-14361-2022
Date of Decision:-18.08.2022
SAURAV SHARMA AND OTHERS
... Petitioners
Versus
STATE OF PUNJAB AND ANOTHER
... Respondents
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CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH
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Present:- Mr. Saqib Ali Khan, Advocate
for the petitioners.
Ms. Bhavna Gupta, DAG, Punjab.
Mr. Rahul Sharma, Advocate
for respondent No.2.
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KARAMJIT SINGH, J. (Oral)
Present petition is for quashing of FIR No.12 dated 27.1.2019 registered under Sections 307, 427, 506, 34 IPC and Section 25 of Arms Act at Police Station Cantt. District Ferozepur on the basis of compromise dated 19.12.2019 (Annexure P-2) along with other consequential proceedings arising thereto.
The abovesaid FIR was registered on the basis of the statement of respondent No.2 against the petitioners.
1 of 3 ::: Downloaded on - 19-08-2022 19:55:35 ::: (2) CRM-M-14361-2022 On notice of motion, respondent No.2 appeared in the Court through his counsel and pleaded that he has no objection if the FIR in this case is quashed on the basis of the aforesaid compromise which has been effected between the parties.
During the course of preliminary hearing, the trial Court/Illaqa Magistrate was directed to record the statements of the all the concerned parties with regard to genuineness and validity or otherwise of the aforesaid compromise.
In compliance thereof, report from the Court of Judicial Magistrate Ist Class, Ferozepur along with statements of the parties has been received, in which, it is mentioned that the compromise is genuine and there was no undue influence or coercion from any side.
I have heard learned counsel for the parties Learned counsel for the parties are ad idem that in view of the settlement effected between the parties, the present petition deserves to be accepted. It has also come on record that the aforesaid compromise is genuine and the parties effected the same without any undue influence or coercion.
I am of the view that the aforesaid compromise is in the welfare and interest of the parties and will enable the parties to live in peace and enjoy their life in a dignified manner. Also there is no legal impediment in translating their wishes into reality by putting an end to the criminal prosecution initiated on the basis of FIR in question. Further as the matter 2 of 3 ::: Downloaded on - 19-08-2022 19:55:35 ::: (3) CRM-M-14361-2022 has been compromised, the continuation of the proceedings would amount to abuse of the process of the Court.
For the reasons aforestated and having regard to the law laid down by Hon'ble Apex Court in Gian Singh v. State of Punjab and another, 2012 (4) RCR (Criminal) 543 and Five Judges Bench of this Court in Kulwinder Singh and others v. State of Punjab and another, 2007(3) RCR (Criminal) 1052, this petition is allowed and FIR No.12 dated 27.1.2019 registered under Sections 307, 427, 506, 34 IPC and Section 25 of Arms Act at Police Station Cantt. District Ferozepur on the basis of compromise dated 19.12.2019 (Annexure P-2) and all the subsequent proceedings thereof are hereby quashed qua the petitioners.
( KARAMJIT SINGH)
18.08.2022 JUDGE
Gaurav Sorot
Whether reasoned / speaking? Yes / No
Whether reportable? Yes / No
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