Raminder Partap Kaur And Anr vs Ut Of Chandigarh And Ors on 20 December, 2016

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Punjab-Haryana High Court

Raminder Partap Kaur And Anr vs Ut Of Chandigarh And Ors on 20 December, 2016

Bench: Jaspal Singh

294        IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                  CRM-M No.30413 of 2016
                                  Date of decision: December 20, 2016


Raminder Partap Kaur & another                               ...Petitioners

                                  Versus

State of U.T. Chandigarh and others                          ...Respondents

CORAM: HON'BLE MR. JUSTICE JASPAL SINGH

Present:     Ms. Archana, Advocate
             for the petitioners.

             Mr. Rajiv Sharma, APP, U.T., Chandigarh.

JASPAL SINGH, J.(ORAL)

1. This is a petition under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.359 dated 01.09.2014, under Sections 441, 506, 34 of IPC, registered at Police Station Sector 11, Chandigarh, and all subsequent proceedings arising therefrom, on the basis of compromise dated 28.07.2016.

2. Vide order dated October 18, 2016, parties were directed to appear before the trial Court, for getting their statements recorded. In compliance thereof, report of the trial Court has been received, wherein, it has been categorically observed that the matter has been compromised between the parties voluntarily and without any pressure, threat or coercion.

3. So, in view of circumstances narrated above as well as the observations made in cases reported as Kulwinder Singh and others vs. State of Punjab & Anr. 2007(3) RCR (Criminal) 1052 and Narinder Singh and Ors. vs. State of Punjab & Anr., (2014) 6 SCC 466, I am of the considered opinion that continuation of criminal proceedings between the 1 of 2 ::: Downloaded on - 24-12-2016 15:15:57 ::: CRM-M-30413-2016 2 parties would be an abuse of the process of law and the present compromise is for the benefit of the parties and would certainly bring peace and harmony between them.

4. Consequently, instant petition stands allowed and FIR No.359 dated 01.09.2014, under Sections 441, 506, 34 of IPC, registered at Police Station Sector 11, Chandigarh, and all subsequent proceedings arising therefrom, are quashed qua the petitioners.

December 20, 2016                                    (JASPAL SINGH )
m. sharma                                                JUDGE


      Whether Speaking/Reasoned                      Yes/No

      Whether Reportable                             Yes/No




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