Punjab-Haryana High Court
Gian Singh And Others vs State Of Punjab And Another on 21 November, 2008
Author: Pritam Pal
Bench: Pritam Pal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. -M No. 9404 of 2008 (O&M)
Date of decision : November 21, 2008
Gian Singh and others
....Petitioners
versus
State of Punjab and another
....Respondents
Coram: Hon'ble Mr. Justice Pritam Pal
Present : Mr. JS Bhandohal, Advocate for the petitioners
Mr. IPS Sidhu, Sr. DAG Punjab
Mr. Pankaj Bali, Advocate, for respondent no. 2
Pritam Pal,J. (Oral)
Petitioner Gian Singh and six others have brought this petition under Section 482 of the Code of Criminal Procedure for quashing of F.I.R. No. 25 dated 1.4.2003 under Sections 420, 467, 468, 471, 120- B of the Indian Penal Code registered at Police Station Amloh, District Fatehgarh Sahib and all subsequent proceedings arising therefrom.
Without going into any further details, suffice it to say that the aforesaid case was registered at the instance of respondent no. 2 Bant Singh complainant who is present in Court and is identified by his counsel Sh. Pankaj Bali. On the asking of the Court, complainant Bant Singh states that the matter has been settled amicably and that his entire money which was to the tune of Rs 4 lacs has been returned to him by the petitioners. In this regard compromise deed Annexure P/1 has also been placed on the file. Criminal Misc. -M No. 9404 of 2008 (O&M) -2-
After hearing the learned counsel for the parties and going through the material placed on the file, I feel that no useful purpose would be served if the proceedings in the case in hand are allowed to continue. Moreover it would be in the interest of peace and harmony between the parties to close the chapter of this case .
In the result, this petition succeeds and consequently, F.I.R. No. 25 dated 1.4.2003 under Sections 420, 467, 468, 471, 120-B of the Indian Penal Code registered at Police Station Amloh, District Fatehgarh Sahib and all subsequent proceedings arising therefrom, are hereby ordered to be quashed.
( Pritam Pal )
November 21, 2008 Judge
'dalbir'