Punjab-Haryana High Court
Pankaj Kansal vs State Of Punjab And Another on 19 December, 2011
Author: K.C. Puri
Bench: K.C. Puri
Crl.M.No. M- 24146 of 2011 -1-
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl.M.No. M- 24146 of 2011 (O&M)
Date of decision : 19.12.2011
...
Pankaj Kansal
................Petitioner
vs.
State of Punjab and another
.................Respondents
Coram: Hon'ble Mr. Justice K.C. Puri
Present: Sh. M.S. Sidhu, Advocate
for the petitioner
Ms. Rajni Gupta, Additional Advocate General,
Punjab.
...
K.C. Puri, J.
This is a petition under Section 482 Cr.P.C. for quashing FIR No. 22 dated 29.1.2006, under Sections 420, 467, 468, 120-B IPC, registered at Police Station Division No.6, Ludhiana, on the basis of compromise.
The report of the trial Court was called for. The report has been received in which it is mentioned that after recording the statement of the parties, the trial Court has come to the conclusion that a voluntary compromise has been arrived at between the parties.
This is a personal dispute, which has been amicably settled. Crl.M.No. M- 24146 of 2011 -2- So, in view of compromise and in view of authority reported as Kulwinder Singh and others vs. State of Punjab and others 2007 (3) RCR (Criminal) 1052, the abovesaid FIR stands quashed. Further proceedings, in pursuant to that FIR also stand quashed.
( K.C. Puri ) 19.12.2011 Judge chugh