Punjab-Haryana High Court
Ajay Jindal And Others vs Reema Jindal on 13 December, 2022
SANDEEP 2022.12.17 20:37 CRM-M-20441-2022 -1- 264 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-20441-2022 Date of Decision:- 13.12.2022. AJAY JINDAL AND ORS. ....Petitioners Vs. REEMA JINDAL ...Respondent CORAM:-HON'BLE MRS. JUSTICE AMARJOT BHATTI Present:- Mr. Parvez Chugh, Advocate for the petitioners. Mr. Atul Goyal, Advocate for the respondent 36 2 3 ok 3K ok AMARJOT BHATTI, J. (Oral)
The petitioners -- Ajay Jindal, Renu Jindal, Minakshi, K.K. Gupta, Anu and Sanjiv Garg have filed the instant petition under Section 482 Cr.P.C. for quashing of criminal complaint bearing No.CHI-35122- 2013 dated 12.12.2006 titled as "Reema Jindal Vs. Om Parkash Jindal and Ors." pending in the Court of Judicial Magistrate 1* Class Ludhiana under Sections 403, 406, 424, 467, 468, 471, 376, 511, 420, 120B IPC as well as order dated 16.03.2016 whereby the petitioners were summoned to face trial under Sections 403, 406, 511, 420, 120-B IPC and all consequential proceedings arising therefrom on the basis of compromise.
As per the facts narrated in the complaint Reema Jindal stated that she got married with Sanjay Jindal on 10.10.1992 and out of this wedlock she is having a son and a daughter. Her husband expired on 28.03.2004. The accused No.1 was having bad intention and used to tease and harass her. Later-on the accused No.1 apologized and again started living with her. Her husband was a patient of cancer. One day prior to his death, on 27.03.2004 the accused No.5 and 9 hatched a criminal | attest to the accuracy and authenticity of this order/judgment.
SANDEEP 2022.12.17 20:37 CRM-M-20441-2022 -2- conspiracy and managed to take all cash amount and important documents on the pretext that her husband will be taken abroad for treatment. In-fact they wanted to grab their movable and immovable property. After the death of her husband she requested them to return her cash amount of Rs.8 lakh and other documents but they refused. She was deprived of her rightful share in the family business and the property worth two crores. One FIR No.7 dated 16.01.2005 was also registered in which accused were granted anticipatory bail. No challan was presented in that case. Ultimately, she filed the complaint in which the learned Judicial Magistrate 1* Class, Ludhiana passed summoning order dated 16.03.2016 by summoning the accused No.2 to 7 under Section 403, 406, 511, 420 and 120-B IPC whereas accused No.1 was ordered to be summoned w/s 403, 406, 376, 511, 420, 120-B IPC. However, the accused No.1 expired before filing of this petition.
Notice of petition was given to the respondent and the parties were directed to appear before the Illaqa Magistrate/trial Court for recording their statements regarding the said compromise.
The detailed report dated 23.05.2022 received from the Court of Judicial Magistrate 1* Class, Ludhiana. The learned JMIC recorded the joint statement of the petitioners Ajay Jindal, Renu Jindal, Minakshi @ Lovely, K.K. Gupta, Anu, Sanjiv Garg as well as respondent- Reema Jindal.
Learned counsel appearing on behalf of the respondent has not disputed the fact of compromise arrived at between the parties.
I have heard the arguments of learned counsel for the parties and have gone through the record carefully. As per the compromise report | attest to the accuracy and authenticity of this order/judgment.
SANDEEP 2022.12.17 20:37 CRM-M-20441-2022 -3- dated 23.05.2022 received from JMIC, Ludhiana the matter has been mutually settled between the parties. The Learned JMIC in his report also confirmed that the compromise is genuine, voluntary, without any coercion, pressure and fear. It is also submitted that the petitioners have not been declared proclaimed offenders. The respondent-Reema Jindal submitted that she has no objection in quashing of the aforesaid complaint as well as the summoning order.
Under these circumstances, no purpose would be served to continue with the proceedings of criminal case registered on the basis of criminal complaint filed by the respondent. This compromise will bring peace and harmony in the life of the petitioners and respondent. Further litigation will also come to an end.
Therefore, the petition filed by the petitioners is allowed and criminal complaint bearing No.CHI-35122-2013 dated 12.12.2006 titled as "Reema Jindal Vs. Om Parkash Jindal and Ors." pending in the Court of Judicial Magistrate 1* Class, Ludhiana under Sections 403, 406, 424, 467, 468, 471, 376, 511, 420, 120B IPC as well as order dated 16.03.2016 whereby the petitioners were summoned to face trial under Sections 403, 406, 511, 420, 120-B IPC and the consequential proceedings arising therefrom are quashed.
The petition is, accordingly, disposed of.
13.12.2022 (AMARJOT BHATTI) snd JUDGE Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No | attest to the accuracy and authenticity of this order/judgment.