Punjab-Haryana High Court
Subhdeep Singh @ Shubhdeep Singh And Ors vs State Of Haryana & Anr on 31 July, 2015
Author: Hari Pal Verma
Bench: Hari Pal Verma
CRM-M-21683 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-21683 of 2015.
Decided on:-July 31, 2015.
Shubhamdeep Singh @ Shubhdeep Singh and others .........Petitioners.
Versus
State of Haryana and another .........Respondents.
CORAM: HON'BLE MR. JUSTICE HARI PAL VERMA.
1. Whether reporters of local newspapers may be allowed to see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. J.S. Thind, Advocate for the petitioners.
Mr. Sulinder Singh, AAG, Haryana.
Mr. Vishal Goel, Advocate for respondent No.2.
HARI PAL VERMA, J. (ORAL)
Prayer in this petition filed under Section 482 Cr.P.C. is for quashing of FIR No.44 dated 28.3.2015 under Sections 498-A, 406, 306, 511, 34 IPC, registered at Police Station Lambi, District Muktsar (Annexure P-1) and subsequent proceedings arising therefrom on the basis of compromise by way of affidavits dated 29.5.2015 (Annexures P-2 and P-3).
This Court vide order dated 8.7.2015 had directed the parties to appear before the Illaqa Magistrate/trial Court to get their statements recorded and the Illaqa Magistrate/trial Court was directed to submit its report about the genuineness of the compromise as per the statements so recorded.
YAG DUTT 2015.08.03 16:05 I attest to the accuracy and integrity of this document CRM-M-21683 of 2015 -2-
Pursuant to order dated 8.7.2015, the parties have appeared before the Sub-Divisional Judicial Magistrate, Malout and have got their statements recorded. On the basis of the statements so recorded by the parties, learned Magistrate has submitted his report dated 24.7.2015 to the effect that the compromise entered between the parties is genuine and the same has been effected between the parties voluntarily, without any threat, pressure, coercion or undue influence.
Learned counsel for the parties state that petitioner No.1 and respondent No.2 are living together as husband and wife and there is no dispute between them.
In view of the above, no useful purpose would be served to continue with the proceedings before the trial Court in the instant FIR.
Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Versus State of Punjab and another 2007 (3) RCR (Criminal) 1052 and approved by the Hon'ble Supreme Court in Gian Singh Versus State of Punjab and others (2012) 10 SCC 303, this petition is allowed and FIR No.44 dated 28.3.2015 under Sections 498-A, 406, 306, 511, 34 IPC, registered at Police Station Lambi, District Muktsar (Annexure P-1) and subsequent proceedings arising therefrom is quashed, on the basis of compromise by way of affidavits dated 29.5.2015 (Annexures P-2 and P-3).
(HARI PAL VERMA)
July 31, 2015 JUDGE
'Yag Dutt'
YAG DUTT
2015.08.03 16:05
I attest to the accuracy and
integrity of this document