Punjab-Haryana High Court
Mohan Singh vs State Of Punjab And Another on 27 January, 2014
Author: M.M.S. Bedi
Bench: M.M.S. Bedi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl. Misc. No. M-36750 of 2013 (O&M)
Date of decision: 27.01.2014
Mohan Singh ...Petitioner
Versus
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE M.M.S. BEDI
Present: Mr.Liaqat Ali, Advocate
for the petitioner.
Ms.Anmol Grewal, AAG, Punjab.
M.M.S. BEDI J.(Oral)
Respondent No.2 filed a criminal complaint against the petitioner and two others i.e. Surjit Singh and Bhajan Singh. After recording preliminary evidence, all the three accused have been summoned. The petitioner entered into a compromise with the complainant-respondent No.2 on the basis of compromise. The petitioner seeks quashing of said Criminal Complaint No.6/2 dated 02.01.2008 titled "Kirpal Singh Vs. Surjit Singh and others", under Sections 420/467/468/471/506/120-B IPC and the summoning order dated 24.07.2012 on the basis of compromise.
Parties to this petition have got their statements recorded before the trial Court regarding compromise.
I have considered the facts and circumstances of the case. Partial quashing of complaint and criminal proceedings appears to be inappropriate It is left to the discretion of the trial Court to exempt the Anju 2014.02.03 11:00 I attest to the accuracy and integrity of this document Crl. Misc. No. M-36750 of 2013 (O&M) -2- personal appearance of the petitioner or drop the proceedings against the petitioner on the basis of the statement of respondent- complainant. However, no ground is made out to quash the complaint and criminal proceedings partially in exercise of powers under Section 482 Cr.P.C. on the basis of compromise entered into between the complainant and petitioner alone.
Disposed of.
(M.M.S.Bedi) Judge January 27, 2014 anju Anju 2014.02.03 11:00 I attest to the accuracy and integrity of this document