Punjab-Haryana High Court
Sandeep And Anr vs State Of Haryana And Anr on 11 September, 2018
Author: Ramendra Jain
Bench: Ramendra Jain
CRM-M-31457 of 2018 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-31457 of 2018
Date of Decision: 11.09.2018
Sandeep Dahiya & anr.
....Petitioners
Versus
State of Haryana & anr.
....Respondents
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: - Mr. Shiva Khurmi, Advocate, for
Mr. Sarfraj Hussain, Advocate, for the petitioners.
Mr. Yashwinder Singh, DAG, Haryana.
Mr. Rajesh Bhateja, Advocate, for respondent No.2.
RAMENDRA JAIN, J. (ORAL)
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.184, dated 12.05.2015 (Annexure P-1), registered under Sections 323/325/506/34 IPC, at Police Station Rajindra Park, District Gurgaon and all subsequent proceedings arising therefrom, on the basis of compromise (Annexure P-2).
Pursuant to order dated 26.07.2018 of this Court, the parties appeared before the trial Court/Illaqa Magistrate on 08.08.2018 to get their statements recorded. Learned Judicial Magistrate, Ist Class, Gurugram, has submitted his report vide letter bearing No.272, dated 21.08.2018 duly forwarded by learned District and Sessions Judge, Gurugram, vide Endst. No.1819/C-29, dated 27.08.2018.
According to the report, learned Judicial Magistrate, Ist Class, Gurugram, is satisfied that compromise entered into between the parties is genuine, voluntary, without any coercion or undue influence with their free 1 of 2 ::: Downloaded on - 03-10-2018 00:47:12 ::: CRM-M-31457 of 2018 -2- will.
Considering the report of learned Judicial Magistrate, Ist Class, Gurugram, dated 21.08.2018 and the fact that the compromise will bring peace and harmony in relations between the parties, aforesaid FIR No.184, dated 12.05.2015 (Annexure P-1) and all subsequent proceedings arising therefrom, are quashed, subject to payment of costs of `10,000/-, out of which `8,000/- shall be deposited with the following account:-
Account details:- Chief Minister's Distress Relief Fund.
Account Number :- 67319948232
Bank:- State Bank of India.
Branch:- City Branch, Thiruvananthapuram
IFSC:- SBIN0070028
PAN:- AAAGD0584M
Account Type:- Savings
SWIFT Code: SBININBBT08
and `2,000/- with the Bar Council of Punjab and Haryana High Court within two weeks from today, failing which this petition shall be deemed to be dismissed.
Disposed of accordingly.
List on 04.10.2018, for production of receipt with regard to deposit of aforesaid costs.
(RAMENDRA JAIN)
11.09.2018 JUDGE
monika
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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