Sushma Rani vs State Of Punjab And Another on 9 February, 2018

[Cites 5, Cited by 1]

Punjab-Haryana High Court

Sushma Rani vs State Of Punjab And Another on 9 February, 2018

Bench: Amol Rattan Singh

CRM-M-46854-2017                                                              1

IN THE PUNJAB & HARYANA HIGH COURT AT CHANDIGARH

                                              CRM-M-46854-2017
                                              Date of decision : 09.02.2018

Sushma Rani

                                                           ... Petitioner

                   Versus

State of Punjab and another

                                                           ... Respondents

CORAM:       HON'BLE MR. JUSTICE AMOL RATTAN SINGH

Present:     Mr.Gaurav Singla, Advocate
             for the petitioner.

             Mr.Bhupender Beniwal, AAG, Punjab.

             Mr.Sunil K.Sahera, Advocate
             for Mr.Vaneet Garg, Advocate
             for respondent no.2.

AMOL RATTAN SINGH, J.(ORAL)

By this petition, FIR No.0172 dated 22.06.2017, registered against the petitioner at Police Station City Barnala, District Barnala, for the alleged commission of offences punishable under Sections 420, 467, 468, 471, 120-B IPC, is sought to be quashed, on the basis of a compromise arrived at between the petitioner-accused and respondent no. 2, i.e. the complainant.

Pursuant to the order dated 08.12.2017, the report of the learned Chief Judicial Magistrate, Barnala, has been received, stating to the effect that the parties appeared before that Court to record their statements in favour of the compromise reached between them; and as per the assessment of the learned Magistrate, the compromise has been effected voluntarily and without any coercion or undue influence.

1 of 2 ::: Downloaded on - 04-03-2018 09:27:15 ::: CRM-M-46854-2017 2 The statements of the petitioner and respondent no.2 as recorded by that Court, have also been annexed with the report, a perusal of which shows that respondent no.2 has stated that he has compromised the matter without any pressure or coercion, with the petitioner-accused Sushma Rani.

That being so and the matter arising out of a dispute pertaining to property with no other criminal case reported to be existing against the petitioner, the petition is allowed and FIR No.0172 dated 22.06.2017, registered against the petitioner at Police Station City Barnala, District Barnala, for the alleged commission of offences punishable under Sections 420, 467, 468, 471, 120-B IPC, along with all proceedings arising therefrom, is hereby quashed.

(AMOL RATTAN SINGH) JUDGE February 09, 2018.

Davinder Kumar/dinesh




                  Whether speaking / reasoned                       Yes/No
                  Whether reportable                                Yes/No




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