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[Cites 7, Cited by 6]

Punjab-Haryana High Court

Lakhjit Singh @ Kala & Another vs State Of Punjab And Another on 5 February, 2018

CRM-M-45729 of 2017                                                                -1-

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                              CRM-M-45729 of 2017
                                              Date of Decision:05.02.2018

Lakhjit Singh @ Kala and another                           ................Petitioners
                        Vs.

State of Punjab and another                              ..................Respondents

CORAM: HON'BLE MR. JUSTICE SUDIP AHLUWALIA

Present:    Mr.Kamaljeet S. Mamrat, Advocate for the petitioners.

            Mr. Luvinder Sofat, AAG, Punjab.

            Mr.Amaninder Preet, Advocate for respondent No.2.

                         ****

SUDIP AHLUWALIA J. (ORAL)

In this petition, the petitioners, who are accused in F.I.R. No.64, dated 21.03.2014, under Sections 341, 382, 323, 355, 506 and 34 of the Indian Penal Code, registered at Police Station Kotwali Faridkot, District Faridkot (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings on the basis of compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused persons vide Compromise (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. The Chief Judicial Magistrate, Faridkot, vide report dated 16.01.2018, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

[3]. Respondent No.2 is represented by his Counsel and he does not oppose the compromise.

1 of 2 ::: Downloaded on - 12-02-2018 04:35:47 ::: CRM-M-45729 of 2017 -2- [4]. In view of the report of the Chief Judicial Magistrate, Faridkot and in view of the decision of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and "Narinder Singh and Others Vs. State of Punjab and Another", (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainant has himself compromised the dispute with the petitioners/accused persons.

[5]. In the circumstances, the present petition is allowed. F.I.R. No.64, dated 21.03.2014, under Sections 341, 382, 323, 355, 506 and 34 of the Indian Penal Code, registered at Police Station Kotwali Faridkot, District Faridkot (Annexure P-1), and all consequential proceedings arising therefrom, are hereby quashed on the basis of compromise qua the present petitioners.




                                                 (SUDIP AHLUWALIA)
                                                      JUDGE

05.02.2018
Anjal

                   Whether speaking/reasoned?          Yes/No

                   Whether reportable?                Yes/No




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