Punjab-Haryana High Court
Hartej Singh And Others vs State Of Punjab And Another on 2 April, 2019
Author: Gurvinder Singh Gill
Bench: Gurvinder Singh Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-64443-2018
Date of decision:2.4.2019
Hartej Singh and others
.....Petitioners
Versus
State of Punjab and another
.....Respondents
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CORAM : HON'BLE MR.JUSTICE GURVINDER SINGH GILL
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Present: Mr. Sukhmeet Singh, Advocate
for the petitioners.
Mr. R.S. Thind, DAG, Punjab
respondent No.1.
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GURVINDER SINGH GILL, J. (ORAL)
1. The petitioners seek quashing of FIR No.244 dated 22.10.2018 under Sections 452, 427, 506, 148, 149 of the Indian Penal Code, Police Station City Faridkot, District Faridkot and proceedings emanating therefrom on the basis of a compromise having been effected between the parties.
2. Vide order dated 7.1.2019 the parties had been directed to appear before the trial Court/Illaqa Magistrate so as to get the statements recorded with regard to the genuineness of the compromise.
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3. Report of learned Chief Judicial Magistrate, Faridkot has been received wherein it has been reported that statements of the petitioners as well as of complainant-Kamaljit Singh @ Sonu have been recorded who have stated that they have compromised the matter and that complainant has no objection if the FIR is quashed. It has specifically been opined by learned Chief Judicial Magistrate, Faridkot that the compromise is genuine, voluntary and without any pressure or coercion.
4. In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder Singh and others Vs. State of Punjab, the petition is allowed and FIR No.244 dated 22.10.2018 under Sections 452, 427, 506, 148, 149 of the Indian Penal Code, Police Station City Faridkot, District Faridkot and all the consequent proceedings arising therefrom are hereby quashed qua the petitioners.
( GURVINDER SINGH GILL)
2.4.2019 JUDGE
Gaurav Sorot
Whether reasoned / speaking? Yes / No
Whether reportable? Yes / No
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