Punjab-Haryana High Court
Sarbjit Singh And Others vs State Of Punjab And Another on 27 January, 2009
Criminal Misc. No. M-52033 of 2007 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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Criminal Misc. No. M-52033 of 2007
Date of Decision:27.01.2009
Sarbjit Singh and others .....Petitioners
Vs.
State of Punjab and another .....Respondents
CORAM:- HON'BLE MR. JUSTICE HARBANS LAL
Present:- Mr. H.S. Gill, Senior Advocate with Mr. Vivek Goyal,
Advocate for the petitioners.
Mr. Karanjit Verma, Advocate for the complainant.
Mr. T.S. Salana, Deputy Advocate General, Punjab.
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JUDGMENT
HARBANS LAL, J.
This petition has been moved by Sarbjit Singh, Tej Partap Singh, Paramjit Kaur and Gurinder Singh against the State of Punjab as well as Sukhbir Kaur under Section 482 of Cr.P.C for quashing FIR No.144 dated 27.7.2006 under Sections 406, 498-A IPC registered at Police Station Mahilpur, District Hoshiarpur and order dated 1.10.2007 passed by the learned Judicial Magistrate Ist Class, Hoshiarpur declaring the petitioners as Proclaimed Offenders (Annexure P.4) as well as subsequent proceedings of the case.
Learned counsel for the parties state that the parties have compromised. The statement of Sukhbir Kaur complainant has been recorded separately. The same reads in the following terms:-
"Today, I have received draft No.1890, dated 23.01.2009 for Rs.6,00,000/- (Rs. Six lac only), issued by The Nawanshahr Criminal Misc. No. M-52033 of 2007 -2- Central Cooperative Bank Ltd., B.O. Mehli and another draft No.1891 dated 24.01.2009 for Rs.10,00,000/- (Rs. Ten Lacs only) issued by the same bank from the petitioner- Mr. Sarbjit Singh, my husband. I have no objection, if FIR No.144, dated 27.07.2006 under Section 406, 498A IPC registered at Police Station, Mahilpur, District Hoshiarpur (Annexure P.1) and the order dated 01.10.2007 passed by the learned Judicial Magistrate Ist Class, Hoshiarpur declaring the petitioners as proclaimed offenders (Annexure P.4) be quashed."
In view of the above statement, FIR No.144 dated 27.7.2006 under Sections 406, 498-A IPC registered at Police Station Mahilpur, District Hoshiarpur and order dated 1.10.2007 passed by the learned Judicial Magistrate Ist Class, Hoshiarpur declaring the petitioners as Proclaimed Offenders (Annexure P.4) as well as subsequent proceedings of the case are quashed. Accordingly, this petition is disposed of.
January 27, 2009 ( HARBANS LAL ) renu JUDGE Whether to be referred to the Reporter? Yes/No