Punjab-Haryana High Court
Jagdev Singh And Ors vs State Of Punjab And Ors on 4 July, 2018
Author: P.B.Bajanthri
Bench: P.B.Bajanthri
CRM-M-7916-2018 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
245 CRM-M-7916-2018 (O&M)
Decided on : 04.07.2018
Jagdev Singh and others
...Petitioners
Versus
State of Punjab and others
...Respondents
CORAM : HON'BLE MR. JUSTICE P.B.BAJANTHRI
Present : Mr. Ashish Aggarwal, Advocate for the petitioners.
Mr. Luvinder Sofat, AAG, Punjab
Mr. D.S,Gandhi, Advocate for respondent No.2 and 3.
P.B.BAJANTHRI, J. (ORAL)
The petitioners have sought for quashing of FIR No.119 dated 19.09.2014 (Annexure P-1) under Section 323, 324, 34 IPC (Section 326 IPC added subsequently) registered at Police Station Verowal, District Tarn Taran, on the basis of compromise dated 09.02.2018 (Annexure P-2) arrived at between the parties.
Learned counsel for the petitioners contends that FIR is an outcome of sudden quarrel and now it has been resolved among parties.
This Court by the order dated 23.02.2018 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements with regard to veracity of the compromise. The Sub Division Judicial Magistrate, Khadur Sahib has sent his report dated 17.03.2018 wherein it is stated that pursuant to the order of this Court, statements of the parties have been recorded. As per the statements, compromise has been 1 of 2 ::: Downloaded on - 08-07-2018 01:52:46 ::: CRM-M-7916-2018 (O&M) 2 effected without any fear or undue influence.
In view of the law laid down in "Narinder Singh Vs. State of Punjab" 2014 (6) SCC 466, no useful purpose will be served by continuing the criminal proceedings. Therefore, petition is allowed and FIR No.119 dated 19.09.2014 (Annexure P-1) under Section 323, 324, 34 IPC (Section 326 IPC added subsequently) registered at Police Station Verowal, District Tarn Taran, and all consequential proceedings arising therefrom, are hereby quashed subject to payment of litigation cost of Rs.3000/- by each of the petitioners to State of Punjab. Cost shall be remitted in the Home Department, State of Punjab within a period of 2 months from the date of receipt of this order.
( P.B. BAJANTHRI )
JUDGE
04.07.2018
pooja saini
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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