Punjab-Haryana High Court
Nanak Chand And Others vs State Of Haryana And Another on 13 February, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM No.M 2354 of 2009
Date of decision: 13.2.2009
Nanak Chand and others
...Petitioners
Versus
State of Haryana and another
...Respondents
CORAM: HON'BLE MR.JUSTICE HARBANS LAL
Present: Mr.Kuldeep Tiwari, Advocate for the petitioners
Mr.Tarunveer Vashist, Addl.A.G., Haryana
Mr.Rahul Rathore, Advocate for respondent No.2 Complainant
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Harbans Lal, J.(Oral)
This petition has been moved by Nanak Chand and others under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.191 dated 5.7.2008 (Annexure P-1), registered under Sections 406, 420, 506 of the Indian Penal Code at Police Station Pehowa and all consequential proceedings arising therefrom, on the ground of compromise (Annexure P-2 ).
The grounds pleaded are that the parties have compromised the matter with the intervention of the respectables, therefore, no useful purpose would be served, if the proceedings are allowed to continue. A compromise deed dated 21.1.2009 (Annexure P-2) has been executed between the parties. Complainant has also sworn an affidavit wherein he has stated that he has no objection if the FIR in question is quashed as the matter has been compromised.
CRM No.M 2354 of 2009 -2-
Mr.Rahul Rathore, Advocate appearing on behalf of respondent No.2- complainant has also conceded this fact.
In view of the law laid down by the Full Bench of this Court in re: Kulwinder Singh and others versus State of Punjab and another 2007(3) Recent Criminal Reports (Crl.) 1052, the Court is competent to quash the proceedings on the basis of compromise. Sequelly, this petition is accepted and FIR No.191 dated 5.7.2008 (Annexure P-1), registered under Sections 406, 420, 506 of the Indian Penal Code at Police Station Pehowa and all consequential proceedings arising therefrom are hereby quashed.
February 13, 2009 (Harbans Lal) gsv Judge