Punjab-Haryana High Court
Supreet Inder Singh @ Supreet Singh ... vs State Of Punjab And Anr on 9 November, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
CRM No. M-35717 of 2017
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M-35717 of 2017
Date of Decision : 09.11.2017
Supreet Inder Singh @ Supreet Singh Kahlon and another
...Petitioners
versus
State of Punjab and another
...Respondents
CORAM : HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present : Mr. Vinod K. Kaushal, Advocate for the petitioners.
Mr. Kanisth Ganeriwala, Assistant Advocate General,
Punjab.
Mr. Swapan Shorey, Advocate for
Mr. Prashant Vashisth, Advocate for respondent No. 2.
***
ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioners are seeking quashing of FIR No. 176 dated 19.08.2017, under Sections 336, 452, 427 IPC and Sections 25/27 of Arms Act, registered at Police Station Jandiala, District Amritsar Rural, Amritsar (Annexure P-1) and all consequential proceedings arising therefrom on the basis of compromise dated dated 28.08.2017 (Annexure P-2), which has been arrived at between the parties.
Learned counsel for the petitioners contends that the FIR is outcome of an altercation between the parties, wherein no injury has been caused and the matter has been compromised.
A coordinate Bech of this Court vide order dated 22.09.2017 had directed the parties to appear before the trial 1 of 2 ::: Downloaded on - 12-11-2017 03:05:09 ::: CRM No. M-35717 of 2017 2 Court/Illaqa Magistrate for recording their statements with regard to the genuineness of compromise. The report of Judicial Magistrate Ist Class, Amritsar dated 17.10.2017 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were recorded, which indicates that they have entered into compromise without any pressure or coercion.
The FIR is outcome of an altercation, wherein no injury has been caused. The matter has now been compromised and the parties want to live in peace and harmony.
In view of the law laid down in "Narinder Narinder Singh Vs. State of Punjab" 2014 (6) SCC 466, no useful purpose will be served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No. 176 dated 19.08.2017, under Sections 336, 452, 427 IPC and Sections 25/27 of Arms Act, registered at Police Station Jandiala, District Amritsar Rural, Amritsar and all consequential proceedings arising therefrom, are hereby quashed qua the petitioners only.
(ANUPINDER SINGH GREWAL)
November 09, 2017 JUDGE
kanchan
Whether speaking/reasoned? Yes/No
Whether reportable? Yes/No
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