Punjab-Haryana High Court
Sikander Singh @ Leela And Ors vs State Of Punjab & Ors on 20 November, 2015
Author: Anita Chaudhry
Bench: Anita Chaudhry
1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Crl. Misc. No. M-24268 of 2015
Date of decision : 20.11.2015
Sikander Singh @ Leela Singh & Ors.
...... Petitioners
versus
State of Punjab and Ors.
... Respondents
with Crl. Misc. No. M-24270 of 2015
Lakhvir Singh & Ors.
...... Petitioners
versus
State of Punjab and Ors.
... Respondents
CORAM:- HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. M.S. Tiwana, Advocate
for petitioners in CRM No. M-24268 of 2015 and
for respondent nos.2 & 3 in CRM No.M-24270 of 2015.
Ms. Mansi Bansal, Advocate
for petitioners in CRM No. M-24270 of 2015 and
for respondent nos.2 to 6 in CRM No.M-24268 of 2015.
Mr. K.S. Aulakh, AAG, Punjab.
ANITA CHAUDHRY, J.
Above-referred petitions are being disposed of by this common order being connected to each other.
By way of Crl. Misc. No. M-24268 of 2015, petitioners Sikander Singh @ Leela Singh and five others are seeking quashing of FIR No. 95 dated 14.05.2012, registered under SUNIL SEHGAL 2015.11.21 12:46 I attest to the accuracy and authenticity of this document HIGH COURT CHANDIGARH 2 Sections 325, 323, 447, 148, 149 IPC (later on Challan under Sections 325, 323, 427, 148, 149 IPC was presented), Police Station Mansa City, District Mansa. Petitioners Lakhvir Singh and four others had filed Crl. Misc. No. M-24270 of 2015 and are seeking quashing of cross-version DDR No. 40 dated 14.05.2012, registered under Sections 323, 148, 149 IPC (later on Challan under Sections 325, 323, 148, 149 IPC was presented), Police Station Mansa City, recorded in the aforesaid FIR and consequent proceedings taken therein, on the basis of compromise.
Report has been received from the trial Court after recording statements of the parties on compromise. Trial Court has also sent copies of statements of parties recorded by it, which reveal that compromise is voluntary and without any pressure or coercion.
Learned State counsel submits that the parties in both the petitions are the persons involved in the FIR and cross- version DDR.
No useful purpose would be served to keep the FIR pending.
In view of the statements made by the parties and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh & Ors. Vs. State of Punjab & Anr. 2007(3) RCR(Crl.) 1052, approved by Hon'ble the Apex Court in Gian Singh Vs. State of Punjab & Ors. 2012(10) SCC 303, the instant petitions are allowed and the aforesaid FIR and the cross- SUNIL SEHGAL 2015.11.21 12:46 I attest to the accuracy and authenticity of this document HIGH COURT CHANDIGARH 3 version DDR recorded therein and consequent proceedings conducted therein are quashed.
Needless to say that parties shall remain bound by the terms of compromise.
(ANITA CHAUDHRY) JUDGE 20.11.2015 Sunil SUNIL SEHGAL 2015.11.21 12:46 I attest to the accuracy and authenticity of this document HIGH COURT CHANDIGARH