Punjab-Haryana High Court
Jagdev Singh And Ors vs State Of Punjab And Ors on 1 December, 2015
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
CRM-M-28633 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-28633 of 2015
Date of Decision: December 01, 2015
Jagdev Singh and others ...Petitioners
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Mr. G.S. Nahel, Advocate
for the petitioners.
Mr. G.S. Sidhu, AAG, Punjab.
FATEH DEEP SINGH, J.
Report dated 18.09.2015 sent by learned Additional Chief Judicial Magistrate, Sangrur has been received, whereby, after recording statements of petitioners Jagdev Singh, Sandeep Kaur, Sukhwinder Singh @ Nikka, Gurcharan Singh @ Guri, Manpreet Singh @ Mani and Gurmeet Singh @ Sony as well as of complainants Sukhjinder Singh @ Jagtar Singh, Parmjeet Kaur and Nachattar Kaur it has been informed that the parties have effected a compromise voluntarily on their free will and accord without any pressure.
Keeping in view that parties have effected a compromise which will go a long way to sort out the differences between them and in view of law laid down in Gian Singh vs. State of Punjab and another 2012(4) RCR Criminal 543 and Kulwinder Singh and others vs. State of Punjab and another 2007(3) RCR Criminal 1052, FIR No.38 dated 27.05.2015 under Sections 324,323,506,148, 149 IPC, AARTI SHARMA 2015.12.01 16:43 I attest to the accuracy and authenticity of this document CRM-M-28633 of 2015 -2- Police Station, Sadar Sangrur and all other consequential proceedings arising therefrom are hereby quashed qua the present petitioners.
Petition stands disposed off.
(FATEH DEEP SINGH) JUDGE December 01, 2015 aarti AARTI SHARMA 2015.12.01 16:43 I attest to the accuracy and authenticity of this document