Punjab-Haryana High Court
Gurpreet Singh @ Robin vs State Of Punjab And Others on 1 June, 2017
Author: Fateh Deep Singh
Bench: Fateh Deep Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M No.39263 of 2016
Date of decision: 1st June, 2017
Gurpreet Singh @ Robin
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM: HON'BLE MR. JUSTICE FATEH DEEP SINGH
Present: Mr. Satbir Rathore, Advocate for the petitioner.
Mr. J.S. Brar, Asstt. Advocate General, Punjab
for respondent No.1/State.
Mr. C.K. Rana, Advocate for respondents No.2 to 4.
FATEH DEEP SINGH, J.
Report dated 23.11.2016 of learned Judicial Magistrate 1st Class, Mukerian has been received whereby after recording statements of complainants Balram Singh @ Ram, Yudhvir Singh @ Sham and Goshi Ram as well as the accused person namely Gurpreet Singh @ Robin, the Court has shown its satisfaction that the compromise has been arrived at voluntarily, out of free will of the parties, without any undue influence, coercion or pressure.
Heard.
In the light of the satisfaction shown by the Court, the fact that the offences for which the accused has been hauled up are not of serious nature, together with the fact that compromise will go a long way in ironing out differences for betterment of future life of the parties and in 1 of 2 ::: Downloaded on - 10-06-2017 13:31:53 ::: CRM-M No.39263 of 2016 2 view of the law laid down in 'Gian Singh v. State of Punjab and another' 2012(4) RCR (Criminal) 543 and 'Kulwinder Singh and others v. State of Punjab and another' 2007 (3) RCR (Criminal) 1052, the prayer made in the petition is allowed, proceedings by way of FIR No.65 dated 26.09.2015 registered at Police Station Hajipur, District Hoshiarpur under Sections 324/325/323/341/506/148/149 IPC and all consequences arising out of the said FIR qua the petitioner are quashed.
The petition stands allowed in those terms.
(FATEH DEEP SINGH)
JUDGE
June 1, 2017
rps
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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