Punjab-Haryana High Court
Bharat Singh vs State Of Haryana And Another on 28 May, 2013
CRM-M No. 12743 of 2013 1
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
*****
CRM-M No. 12743 of 2013
Date of decision : May 28, 2013
*****
Bharat Singh
............Petitioner
Versus
State of Haryana and another
...........Respondents
*****
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
*****
Present: Mr. Sanjeev Kumar Panwar, Advocate for the petitioners.
Ms. Preeti Chaudhary, AAG, Haryana for respondent
no.1.
Mr. Mohan Singh Rana, Advocate for respondent no.2.
*****
AJAY TEWARI, J (ORAL)
Prayer in the present petition filed under Section 482 of the Cr.P.C is for quashing of FIR No.109 dated 12.3.2013 registered under Sections 279/304-A of the IPC at Police Station Sector 7, District Faridabad on the basis of compromise, arrived at between the parties.
Pursuant to the order of this Court dated 23.4.2013, report dated 8.5.2013 from the JMIC, Faridabad has been received attesting to the fact that the matter has been compromised between the parties.
CRM-M No. 12743 of 2013 2
Counsel for respondent no.2 states that he does not want to pursue the FIR and that the same may be quashed.
In view of the facts, noticed herein above, it is apparent that both the parties have arrived at a bona fide settlement. I am of the opinion that it would be in the interest of justice, as also in the interest of parties, if the present FIR and all subsequent proceedings emanating therefrom are quashed. It is a fit case where this Court should exercise jurisdiction, under Section 482 of the Cr.P.C to put an end to these futile criminal proceedings. Even otherwise, a Full Bench of this Court has issued broad guidelines in Kulwinder Singh and Ors. vs. State of Punjab and another 2007(3) RCR (Crl.) 1052 for quashing of the FIR where parties enter into compromise.
Consequently, the present petition is allowed and FIR No.109 dated 12.3.2013 registered under Sections 279/304-A of the IPC at Police Station Sector 7, District Faridabad and all subsequent proceedings emanating therefrom are quashed.
May 28, 2013 ( AJAY TEWARI ) ritu JUDGE