Punjab-Haryana High Court
Rajender Mittal vs State Of Haryana And Anr on 26 May, 2016
Author: Jaspal Singh
Bench: Jaspal Singh
CRM NO. M-15082 of 2016 - 1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM NO. M-15082 of 2016
DECIDED ON : MAY 26, 2016
RAJENDER MITTAL
....PETITIONER
VERSUS
STATE OF HARYANA AND ANOTHER
....RESPONDENTS
CORAM : HON'BLE MR. JUSTICE JASPAL SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present : Mr. Sukhdeep Parmar, Advocate,
for the petitioner.
Mr. Surender Singh, AAG, Haryana.
Mr. Gaurav Sharma, Advocate
for respondent No.2.
JASPAL SINGH, J. (ORAL)
This is a petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No. 391 dated April 19, 2016 under Sections 323, 506 and 34 IPC registered at Police Station Chandni Bagh, Panipat (Annexure P-1) and and all subsequent proceedings arising therefrom, on the basis of compromise dated 25.04.2016 (Annexure P-2) 2 Report of learned trial Court has been received, wherein, it has been categorically observed that the parties have entered into compromise voluntarily, 1 of 2 ::: Downloaded on - 29-05-2016 00:10:48 ::: CRM NO. M-15082 of 2016 - 2- without any pressure. Even otherwise, matter involved in these proceedings is personal in nature, which has been amicably put at rest.
3. So, in view of circumstances narrated above as well as the observations made in cases reported as Kulwinder Singh and others vs. State of Punjab and another; 2007(3) RCR (Criminal) 1052 and Narinder Singh and Others Vs. State of Punjab and Another (2014) 6 SCC 466, I am of the considered opinion that continuation of criminal proceedings between the parties would be an abuse of the process of law and the present compromise is for the benefit of the parties and would certainly bring peace and harmony between them.
4. Consequently, instant petition stands allowed and FIR No. 391 dated April 19, 2016 under Sections 323, 506 and 34 IPC registered at Police Station Chandni Bagh, Panipat (Annexure P-1) and all subsequent proceedings arising out of the same are quashed qua petitioner.
MAY 26, 2016 (JASPAL SINGH)
sham JUDGE
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