Punjab-Haryana High Court
Yashpal vs State Of Punjab And Anr on 24 February, 2025
Neutral Citation No:=2025:PHHC:026412
CRM-M-34890-2024 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
275
CRM-M-34890-2024 (O&M)
Date of decision: 24.02.2025
Yashpal
....Petitioner
Versus
State of Punjab and another
....Respondents
CORAM: HON'BLE MR. JUSTICE HARPREET SINGH BRAR
Present: Mr. Mayur Karkra, Advocate
for the petitioner.
Mr. Rishabh Singla, AAG, Punjab.
Mr. Prabhjot S. Waraich, Advocate
for respondent No.2.
HARPREET SINGH BRAR J. (Oral)
1. This petition has been filed under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') seeking quashing of FIR No.2 dated 05.01.2024 under Sections 406, 420, 427, 448 and 506 IPC (Annexure P-1) registered at Police Station NRI, District Patiala and all subsequent proceedings arising therefrom in view of the compromise dated 13.07.2024 (Annexure P-2).
2. The following order was passed on 24.07.2024:-
"XX XX XX XX
Notice of motion.
On asking of this Court, Mr. Kewal Singh, Addl. A.G. Punjab accepts notice on behalf of State and prays for time to file status report. Learned counsel for petitioner is directed to supply him a complete copy of the paperbook.
1 of 3 ::: Downloaded on - 26-02-2025 05:01:33 ::: Neutral Citation No:=2025:PHHC:026412 CRM-M-34890-2024 2 Mr. Prabhjot S. Waraich, Advocate appeared and filed power of attorney on behalf of respondent No. 2, which is taken on record.
Let statements of petitioner and respondent No.2 be recorded with regard to the compromise, on or before 21.08.2024 by learned Illaqa/Duty Magistrate concerned, as per the convenience of said Court. In the event of their statements being recorded, the Court will send copies of the same to this Court before the next date of hearing along with its report i.e.
1. The number of accused in aforesaid FIR and to report whether any of the accused has been declared proclaimed offender(s) or any such proceedings have been initiated or pending against him.
2. Whether the compromise entered between the parties is genuine, voluntary without any coercion or undue influence.
3. Statement of IO regarding involvement of petitioner in any other FIR.
4. Status of the trial pending before the Court. To await the report, list again on 21.08.2024. Status report be also filed by respondent - State by adjourned date."
3. In compliance of the aforesaid order, a report has been received from the concerned jurisdictional Court that the compromise between the parties is genuine and arrived at without any pressure or coercion from anyone.
4. In view of the compromise and the ratio of law laid down by the Hon'ble Supreme Court in Narinder Singh and others vs. State of Punjab and another, (2014) 6 SCC 466 and Shakuntala Sawhney 2 of 3 ::: Downloaded on - 26-02-2025 05:01:34 ::: Neutral Citation No:=2025:PHHC:026412 CRM-M-34890-2024 3 (Mrs) Vs. Kaushalya (Mrs.) and others (1980) 1 SCC 63 and Full Bench of this Court in Kulwinder Singh Vs. State of Punjab 2007 (3) RCR (Crl.) 1052, this petition is allowed and FIR No.2 dated 05.01.2024 under Sections 406, 420, 427, 448 and 506 IPC (Annexure P-1) registered at Police Station NRI, District Patiala and all subsequent proceedings arising out of the same are quashed, qua the petitioner.
(HARPREET SINGH BRAR) JUDGE 24.02.2025 yakub Whether speaking/reasoned: Yes/No Whether reportable: Yes/No 3 of 3 ::: Downloaded on - 26-02-2025 05:01:34 :::