Punjab-Haryana High Court
Manju Bala Saddi vs State Of Punjab And Anr on 31 May, 2017
Author: A.B. Chaudhari
Bench: A.B. Chaudhari
CRM-M-12934-2017 [1]
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND
HARYANA AT CHANDIGARH
(Sr.No.266) CRM-M-12934-2017
Date of Decision:-May 31, 2017
Manju Bala Saddi
......Petitioner
V/S
State of Punjab and another
......Respondents
CORAM: HON'BLE MR. JUSTICE A.B. CHAUDHARI
Present : Mr. Pankaj Bali, Advocate,
for the petitioner.
Mr. D.S. Virk, DAG Punjab.
Mr. Ritesh Datta, Advocate,
for respondent No.2-complainant.
A.B. Chaudhari, J. (Oral)
The present petition has been filed by the petitioner under Section 482 of Cr.P.C for quashing of the case FIR No.121 dated 05.10.2011 registered under Section 292-A of Indian Penal Code, 1860 (Sections 292, 500 and 34 of IPC were added lateron) at Police Station Sadar, Khanna as well as the Charge-sheet dated 28.09.2016 (Annexure P-2) on the basis of compromise (Annexure P-3) along with all consequential proceedings arising therefrom.
Heard learned counsel for the rival parties.
Learned counsel for the petitioner as well as the learned counsel for respondent No.2-complainant state that the compromise has been arrived at between the parties. This Court had directed the trial 1 of 2 ::: Downloaded on - 10-06-2017 03:08:03 ::: CRM-M-12934-2017 [2] Court/Illaqa Magistrate to record the statements vide order dated April 19, 2017 in view of the compromise effected between the parties and verify that whether the same is genuine or not. Now, there is a report received from the District & Sessions Judge, Ludhiana showing that the statements of the parties have been recorded and compromise that has been arrived at between the parties is genuine and without any pressure, coercion or undue influence.
Looking to the nature of the offences registered in the FIR, I think, parties should be allowed to compound/compromise the offences in order to live in peace and harmony.
In that view of the matter, FIR No.121 dated 05.10.2011 registered under Section 292-A of Indian Penal Code, 1860 (Sections 292, 500 and 34 of IPC were added lateron) at Police Station Sadar, Khanna as well as the Charge-sheet dated 28.09.2016 (Annexure P-2) is quashed by way of compounding/compromise along with all consequential proceedings arising therefrom.
Disposed of.
May 31, 2017 (A.B. CHAUDHARI)
pankaj JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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