Punjab-Haryana High Court
Taranjeet Singh @ Tanu vs State Of Haryana And Another on 17 August, 2022
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Sr. No.291 CRM-M-11415 of 2022
Date of Decision: 17.08.2022
Taranjeet Singh @ Tanu .....Petitioner
Versus
State of Haryana and another ...Respondents
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Chetan Kapoor, Advocate for the petitioner.
Mr. Parveen Aggarwal, DAG, Haryana.
Mr. Barjinder Singh, Advocate for respondent No.2.
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JASJIT SINGH BEDI, J.(ORAL)
The prayer in this petition is for quashing of FIR No.173 dated 14.11.2014, registered under Section 66-A of Information Technology Act, 2000 and Section 506 of IPC (Section 67-A of Information Technology Act, 2000 added later on) at Police Station Barara, District Ambala and all subsequent proceedings arising therefrom, on the basis of compromise dated 02.03.2022 (Annexure P-3) arrived at between the parties.
Vide order dated 17.03.2022 this Court had directed the parties to appear before Illaqa Magistrate for getting their statements recorded in terms of certain parameters given in the aforesaid order dated 17.03.2022 with regard to the compromise dated 02.03.2022 (Annexure P-3).
In terms of the order dated 17.03.2022 passed by this Court, parties have appeared before the Court of Ms. Vandana, Judicial Magistrate, Ist Class, Ambala and as per her report dated 29.04.2022 submitted to this Court, both the parties have got recorded their respective statements in Court.
1 of 2 ::: Downloaded on - 21-08-2022 00:38:17 ::: CRM-M-11415 of 2022 -2- Perusal of the aforesaid report would show that the parties have effected a genuine compromise without there being any pressure, coercion or undue influence. In view of the compromise, there is a remote possibility of the complainant coming forward to support the prosecution case. The powers under Section 482 Cr.PC can be exercised in such like situation in order to prevent unnecessary vagaries of criminal trial to be faced by the parties, when there are remote chances of conviction of the accused. The compromise in question is found to be fully in consonance with the direction issued by the Court in Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR (Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543.
In view of the aforesaid report of the learned Judicial Magistrate Ist Class, Ambala accompanied by statements of both the parties, the FIR No.173 dated 14.11.2014, registered under Section 66-A of Information Technology Act, 2000 and Section 506 of IPC (Section 67-A of Information Technology Act, 2000 added later on) at Police Station Barara, District Ambala and all subsequent proceedings arising therefrom, are hereby quashed.
Petition stands disposed of.
(JASJIT SINGH BEDI)
JUDGE
17.08.2022
Maninder
Whether Speaking/reasoned : Yes/No
Whether reportable : Yes/No
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