Punjab-Haryana High Court
Sanjay Verma & Ors vs State Of Punjab & Anr on 7 December, 2015
Author: Anita Chaudhry
Bench: Anita Chaudhry
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Crl. Misc. No. M-18402 of 2015
Date of decision : 07.12.2015
Sanjay Verma and others
......Petitioners
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MRS. JUSTICE ANITA CHAUDHRY
Present: Mr. Amit Dhawan, Advocate
for the petitioners
Mr. Varun Sharma, AAG Punjab
Mr. Mandeep Singh, Advocate for
Mr. Sartaj Singh Thakur, Advocate
for respondent No. 2
****
ANITA CHAUDHRY, J. (ORAL)
The instant petition is for quashing of FIR No. 106 dated 14.05.2015 filed under Sections 160, 427, 506, 148, 149 IPC in which offence under Section 453 IPC added later on registered at Police Station Division No. 8, Jalandhar and the consequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.
Report has been received from the trial Court after statements of the parties were recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent the statements of parties.
Learned State counsel on instructions submits that REENA 2015.12.08 16:56 I attest to the accuracy and integrity of this document chandigarh Crl. Misc. No. M-18402 of 2015 -2- petitioners are the accused and respondent No. 2 is the complainant/aggrieved person in this case.
No useful purpose would be served to keep the said FIR pending.
In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, approved by Hon'ble Apex Court in Gian Singh Vs. State of Punjab and others (2012) 10 SCC 303, the instant petition is allowed and the aforesaid FIR and all the consequent proceedings arisen out of the same are quashed qua the petitioners.
Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.
07.12.2015 (ANITA CHAUDHRY)
reena JUDGE
REENA
2015.12.08 16:56
I attest to the accuracy and
integrity of this document
chandigarh