Punjab-Haryana High Court
Surinder Singh vs State Of Punjab & Another on 2 August, 2011
Author: Rajan Gupta
Bench: Rajan Gupta
Crl. Misc. No. M-30015 of 2010 1
IN THE HIGH COURT FOR THE STATES OF PUNJAB &
HARYANA AT CHANDIGARH.
Crl. Misc. No. M-30015 of 2010 (O&M)
Date of decision : 2.8.2011
Surinder Singh ...Petitioner
Versus
State of Punjab & another ...Respondents
CORAM: HON'BLE MR. JUSTICE RAJAN GUPTA Present: Mr. Amit Dhawan, Advocate for the petitioner.
Mr. Ranbir Singh Rawat, AAG, Punjab.
Rajan Gupta, J. (oral) This is a petition under Section 482 Cr.P.C. for quashing of FIR No.48 dated 20th February, 2010, under Sections 419, 420, 465, 466, 467, 468, 471, 120-B IPC, registered at police station Division No.4, Jalandhar and the subsequent proceedings arising therefrom, on the basis of compromise arrived at between the parties.
Learned counsel for the petitioner submits that the matter has been settled between the parties and statement of the complainant was also recorded by the concerned Magistrate wherein he has stated that there had been a compromise between the parties.
Learned State counsel submits that the matter is still under investigation and before submitting report under Section 173 Cr.P.C., the investigating agency shall take into consideration all the facts and circumstances of the case including compromise, if any.
In view of above, no further orders are required to be Crl. Misc. No. M-30015 of 2010 2 passed in this case.
Disposed of.
It shall, however, be open to the petitioners to avail of remedy available under the law in case any cause of action survives.
(RAJAN GUPTA) JUDGE 2.8.2011 'rajpal'