Punjab-Haryana High Court
Kuldip Singh vs State Of Punjab & Anr on 19 September, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
CRM-M-8937 of 2014 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-8937 of 2014 (O&M)
Decided on: 19.09.2014
Kuldip Singh
..... Petitioner
Versus
State of Punjab and another
..... Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
PRESENT: Mr. Divjyot S. Sandhu, Advocate
for the petitioner.
Mr. R.S.Nain, AAG.Punjab.
*****
M.M.S. BEDI, J (ORAL).
This order may be read in continuation of order dated 25.07.2014.
Co-accused of the petitioner have been acquitted after trial. The petitioner seeks quashing of the FIR and criminal proceedings on the basis of compromise. The petitioner was declared proclaimed offender but he has already put in appearance before the Illaqua Magistrate. Statements of the parties have been recorded that the matter has been compromised. Since Sukhpreet Singh another accused is still a proclaimed offender, I do not deem it appropriate to quash the proceedings on the basis of compromise as partial quashing will not be appropriate but at the same time, this Court SMRITI 2014.09.24 12:24 I attest to the accuracy and authenticity of this document CRM-M-8937 of 2014 (O&M) -2- is of the opinion that continuation of proceedings against the petitioner will also be not in the interest of justice.
This petition is disposed of with a direction to the Investigating Agency to present the supplementary challan against the petitioner within a period of one month from today. Trial Court shall conclude the trial qua the petitioner within two months after the presentation of challan and it will be open to the trial Court to acquit the petitioner after recording the statement of complainant-injured, in case, the trial Court feels that examination of remaining witnesses after examination of the complainant is immaterial.
(M.M.S. BEDI) 19.09.2014 JUDGE smriti SMRITI 2014.09.24 12:24 I attest to the accuracy and authenticity of this document