Punjab-Haryana High Court
Sukhminder Singh And Others vs State Of Punjab And Another on 25 February, 2020
Author: Ramendra Jain
Bench: Ramendra Jain
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CRM-M-22193 of 2019
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-22193 of 2019
Date of Decision: 25.02.2020
Sukhminder Singh and others
...Petitioners
Versus
The State of Punjab and another
....Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present:- Ms. Jyoti Faugat, Advocate,
for Mr. Tribhawan Singla, Advocate, for the petitioners.
Mr. Pawan Sharda, Sr. DAG, Punjab.
RAMENDRA JAIN, J. (ORAL)
In compliance of order dated 12.02.2020, learned counsel for the petitioners has produced receipts of `20,000/-. The same are taken on record. Registry is directed to verify the deposit of costs by the petitioners with the concerned quarters.
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.0294 dated 21.12.2018 registered under Sections 420, 506, 120-B IPC at Police Station Rama Mandi, District Police Commissionerate, Jalandhar, and all subsequent proceedings arising therefrom, on the basis of compromise dated 04.04.2019 (Annexure P-2) arrived at between the parties.
Pursuant to order dated 16.05.2019 of this Court, the parties appeared before learned Judicial Magistrate First Class, Jalandhar, to get their statements recorded. Learned Judicial Magistrate First Class, 1 of 2 ::: Downloaded on - 27-02-2020 00:33:48 ::: -2- CRM-M-22193 of 2019 Jalandhar, has submitted his report vide letter bearing No.485 dated 01.11.2019, duly forwarded by learned District and Sessions Judge, Jalandhar, vide letter No.3139 G/JRK dated 02.11.2019.
According to the above report, compromise effected between the parties is genuine. Parties have compromised voluntarily and without any coercion or undue influence and the statements recorded by the parties are not the result of any pressure and coercion.
Therefore, in view of above and the fact that the compromise will bring peace and harmony between the parties, FIR No.0294 dated 21.12.2018 registered under Sections 420, 506, 120-B IPC at Police Station Rama Mandi, District Police Commissionerate, Jalandhar, and all subsequent proceedings arising therefrom, are quashed.
Disposed of accordingly.
(RAMENDRA JAIN)
February 25, 2020 JUDGE
R.S.
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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