Punjab-Haryana High Court
Anupam Mittal vs U.T. Chandigarh And Anr on 27 August, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
-1-
CRM-M-14847 of 2018
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-14847 of 2018
Date of Decision: 27.08.2018
Anupam Mittal
....Petitioner
Versus
U.T. Chandigarh and another
....Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. B.S. Tewatia, Advocate, for the petitioner.
Ms. Ashima Mor, APP, U.T., Chandigarh.
Mr. Shahid Hussain, Advocate,
for Mr. Amit Kumar, Advocate, for respondent No.2.
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.122 dated 26.07.2017 registered under Sections 279 and 337 IPC at Police Station North Sector 3, U.T., Chandigarh, on the basis of compromise dated 27.10.2017 (Annexure P-2).
Pursuant to order dated 04.07.2018 of this Court, the parties appeared before the trial Court/Illaqa Magistrate on 11.07.2018 to get their statements recorded. Learned Judicial Magistrate Ist Class, Chandigarh, has submitted his report vide letter bearing Endst. No.254, dated 27.07.2018 duly forwarded by learned District and Sessions Judge, Chandigarh, vide Endst. No.DSJ-EC-2018/8051 dated 30.07.2018.
According to the report, learned Judicial Magistrate Ist Class, Chandigarh, is satisfied that compromise entered into between the parties is genuine, voluntary and without any coercion or undue influence. No accused has been declared as proclaimed offender.
Considering the report of1 oflearned 2 Judicial Magistrate Ist Class, ::: Downloaded on - 03-09-2018 02:47:02 ::: -2- CRM-M-14847 of 2018 Chandigarh, dated 27.07.2018 and the fact that the compromise will bring peace and harmony in relations between the parties, aforesaid FIR No.122 dated 26.07.2017 registered under Sections 279 and 337 IPC at Police Station North Sector 3, U.T., Chandigarh and all subsequent proceedings arising therefrom, are quashed, subject to payment of costs of `10,000/-, out of which `8,000/- shall be deposited with the following account:-
Account details:- Chief Minister's Distress Relief Fund.
Account Number :- 67319948232
Bank:- State Bank of India.
Branch:- City Branch, Thiruvananthapuram
IFSC:- SBIN0070028
PAN:- AAAGD0584M
Account Type:- Savings
SWIFT Code: SBININBBT08
and `2,000/- with the Bar Council of Punjab and Haryana High Court within one week from today, failing which this petition shall be deemed to be dismissed.
Disposed of accordingly.
List on 12.09.2018, for production of receipt with regard to deposit of aforesaid costs.
(RAMENDRA JAIN)
August 27, 2018 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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