Punjab-Haryana High Court
Usman And Others vs State Of Haryana And Others on 27 May, 2019
Author: Ramendra Jain
Bench: Ramendra Jain
CRM-M-47895 of 2018 --1--
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-47895 of 2018
DATE OF DECISION:-27.05.2019
USMAN AND ORS. ...PETITIONERS...
V.
STATE OF HARYANA AND ORS. ...RESPONDENTS...
CORAM: HON'BLE MR. JUSTICE RAMENDRA JAIN
Present: Mr. G.C. Shahpuri, Advocate,
for the petitioners.
Mr. Munish Sharma, AAG, Haryana.
Mr. Sajid Waseem, Advocate,
for respondents No.2 and 3.
***
RAMENDRA JAIN, J. (ORAL)
In compliance of order dated 08.04.2019, original receipts qua deposit of costs of `15,000/- have been produced in Court today. The same are taken on record. Be tagged at appropriate place.
Prayer in the instant petition under Section 482 Cr.P.C. has been made for quashing FIR No.133 dated 16.02.2018, registered under Sections 148, 149, 323, 324, 325, 326, 341 and 506 IPC, Police Station Jagadhri City, District Yamuna Nagar and all subsequent proceedings arising therefrom, on the basis of compromise (P-2 colly).
Pursuant to order dated 15.01.2019 of this Court, the parties appeared before the trial Court on 01.02.2019 to get their statements recorded. Learned Additional Chief Judicial Magistrate, Yamuna Nagar at 1 of 2 ::: Downloaded on - 09-06-2019 16:16:59 ::: CRM-M-47895 of 2018 --2--
Jagadhari, has submitted his report vide letter bearing No.15 dated 06.03.2019, duly forwarded by learned District and Sessions Judge, Yamuna Nagar, vide letter bearing No.4182 dated 07.03.2019.
According to the report, ld. Additional Chief Judicial Magistrate, Yamuna Nagar at Jagadhari, is satisfied that parties have voluntarily entered into compromise out of their own volition and without any pressure, coercion and undue influence. No accused has been declared as proclaimed offender.
Considering the report of ld. Additional Chief Judicial Magistrate, Yamuna Nagar at Jagadhari, dated 06.03.2019 and the fact that the compromise will bring peace and harmony in relations between the parties, aforesaid FIR No.133 dated 16.02.2018 along with all subsequent proceedings arising therefrom, is quashed qua the petitioners only.
Disposed of accordingly.
27.05.2019 (RAMENDRA JAIN)
sonika JUDGE
whether speaking/reasoned: Yes/No
whether reportable: Yes/No
2 of 2
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