Punjab-Haryana High Court
Charat Singh Etc vs State Of Punjab Etc on 25 January, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-37361 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-37361 of 2012
Date of decision: 25.1.2013
Charat Singh etc.
...Petitioners
Versus
State of Punjab etc.
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr.KBS Mann, Advocate for the petitioners
Mr.Mehardeep Singh, DAG, Punjab assisted by
HC Ramesh Chander
Mr.AS Gill, Advocate for respondent No.2.
****
Jitendra Chauhan, J. (Oral)
The present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the FIR No.96 dated 20.6.2008, registered under Sections 452, 323, 34 of the Indian Penal Code, at Police Station Sadar Malout, District Siri Muktsar Sahib and subsequent proceedings arising therefrom, on the basis of the compromise Annexure P-2, reached between the parties.
Heard.
While issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded.
In compliance of the order dated 21.12.2012, report of Judicial Magistrate, 1st Class Malout dated 15.1.2013, has been received CRM No.M-37361 of 2012 2 to the effect that the parties have arrived at an out of Court settlement and the said settlement is genuine and without any pressure. The statements of the parties are attached with the said report.
Learned counsel for respondent No.2 has stated that the complainant has no objection if the FIR in question is quashed as the matter stands compromised.
In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the proceedings. Accordingly, this petition is allowed and FIR No.96 dated 20.6.2008, registered under Sections 452, 323, 34 of the Indian Penal Code, at Police Station Sadar Malout, District Siri Muktsar Sahib and all consequential proceedings arising therefrom are hereby quashed qua the petitioners.
25.1.2013 ( JITENDRA CHAUHAN ) gsv JUDGE