Punjab-Haryana High Court
Budh Singh And Others vs State Of Punjab And Another on 28 January, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
CRM No. M-30711 of 2010
-1-
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
CRM No. M-30711 of 2010 (O&M)
Date of Decision : 28.01.2011
Budh Singh and others
.......... petitioners
Versus
State of Punjab and another
...... Respondents
CORAM : HON'BLE Ms. JUSTICE RITU BAHRI
Present : Ms.G.K. Mann, Advocate
for the petitioners.
Mr.Munish Kumar, AAG, Punjab.
Mr. S.S. Tiwana, Advocate
for respondent No.2.
****
RITU BAHRI, J. (ORAL)
Present petition has been filed under Section 482 Cr.P.C. for quashing FIR No. 141dated 3.12.2009 under Sections 379, 427 IPC registered at Police Station Dehlon, District Ludhiana on the basis of compromise dated 8.2.2010 (Annexure P-2).
In compliance of the order dated 14.10.2010, report from the Judicial Magistrate Ist Class, Ludhiana has been received. Statements of complainant Jaswinder Singh, all the accused Budh Singh, Charan Singh and Deepa Singh and the witnesses namely Gurinder Singh, Hoshiar Singh and Paramjit Singh have been recorded. Complainant and Paramjit Singh Nambardar have been CRM No. M-30711 of 2010 -2- identified by Sh. Ajay Goyal, Advocate.
After recording the statement, the contents of the compromise are found to be genuine.
In view of the above report, the FIR No. 141 dated 3.12.2009 under Sections 379, 427 IPC registered at Police Station Dehlon, District Ludhiana is quashed with all consequential proceedings arising therefrom qua the petitioners.
The petition stands disposed of.
28.01.2011 (RITU BAHRI) 'sp' JUDGE