Punjab-Haryana High Court
Khushwinder Singh @ Jonty And Ors vs State Of Punjab And Anr on 7 August, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
-1-
CRM-M-13840 of 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-13840 of 2018
Date of Decision: 07.08.2018
Khushwinder Singh @ Jonty and others
....Petitioners
Versus
State of Punjab and another
....Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Premjit Singh Dhaliwal, Advocate, for the petitioners.
Mr. Amandeep S. Gill, DAG, Punjab.
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.0036 dated 03.03.2018 registered under Sections 336, 506, 148 and 149 IPC and Sections 25/27 of the Arms Act, 1959 at Police Station City Moga, District Moga, along with all consequential proceedings arising therefrom, on the basis of compromise dated 06.03.2018 (Annexure P-2).
Pursuant to order dated 24.04.2018 of this Court, the parties appeared before learned Chief Judicial Magistrate, Moga, on 05.05.2018 to get their statements recorded. Learned Chief Judicial Magistrate, Moga, has submitted his report vide letter bearing No.462 dated 15.05.2018 duly forwarded by learned District and Sessions Judge, Moga, vide Endst. No.2271/EB dated 16.05.2018.
According to the report, learned Chief Judicial Magistrate, Moga, is satisfied that compromise effected between the parties is genuine, with their free will, without any coercion or undue influence from any corner and the same has been voluntarily made by 1 of 2the parties.
::: Downloaded on - 12-08-2018 13:10:14 :::-2- CRM-M-13840 of 2018 Considering the report of learned Chief Judicial Magistrate, Moga, and the fact that the compromise will bring peace and harmony in relations between the parties, FIR No.0036 dated 03.03.2018 registered under Sections 336, 506, 148 and 149 IPC and Sections 25/27 of the Arms Act, 1959 at Police Station City Moga, District Moga, along with all consequential proceedings arising therefrom, is hereby quashed, subject to payment of costs of `10,000/-, out of which `6,000/- shall be deposited with the Punjab State Legal Services Authority and `4,000/- with the Bar Council of Punjab and Haryana.
Petition is disposed of accordingly.
List on 04.09.2018 for production of receipt with regard to deposit of aforesaid costs.
(RAMENDRA JAIN)
August 07, 2018 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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