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[Cites 5, Cited by 4]

Punjab-Haryana High Court

Sukhdeep Kaur And Anr vs State Of Punjab And Anr on 8 October, 2015

Author: Rajan Gupta

Bench: Rajan Gupta

                      CRM-M-23412-2015                                  1


                                IN THE HIGH COURT OF PUNJAB & HARYANA AT
                                              CHANDIGARH.

                                               CRM-M-23412-2015
                                               Date of decision: October 08, 2015

                     Sukhdeep Kaur and another                                ...Petitioners

                                                  Versus

                     State of Punjab & another                                ...Respondents
                     CORAM:        HON'BLE MR. JUSTICE RAJAN GUPTA


                     Present:      Mr. Ritesh Pandey, Advocate for the petitioners.

Mr. Inder Pal Goyat, Addl. Advocate General, Punjab. Mr. A.S. Bhatti, Advocate for respondent No.2. Rajan Gupta, J. (oral) The petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No.202 dated 08.12.2014 (Annexure P-1) under Sections 209, 420, 120-B IPC, registered at Police Station City Batala and the subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2) arrived at between the parties.

Complainant/respondent No.2 is present in court. He is duly identified by his counsel. He has filed an affidavit in court today, which is taken on record as Mark 'A', wherein the factum of compromise arrived at between the parties has been admitted. He states that he has no objection if the present FIR is quashed.

Learned State counsel submits that since the parties have arrived at an amicable settlement, the State would not stand in the way of quashing of the FIR on the basis of compromise. RAJ PAL SINGH 2015.10.09 14:48 I attest to the accuracy and authenticity of this document Chandigarh CRM-M-23412-2015 2

The compromise is in the interest of the parties and after the matter has been resolved by an amicable settlement, no useful purpose is likely to be served with continuance of the criminal proceedings.

In view of the above, the present FIR and the subsequent proceedings deserve to be quashed in the light of the decision of a Full Bench of this court in Kulwinder Singh and others Vs. State of Punjab, 2007(3) RCR ( Crl.) 1052.

Resultantly, the present petition is allowed, the FIR and the subsequent proceedings arising therefrom are quashed.

(RAJAN GUPTA) JUDGE October 08, 2015 'Rajpal' RAJ PAL SINGH 2015.10.09 14:48 I attest to the accuracy and authenticity of this document Chandigarh