Punjab-Haryana High Court
Jaswant Singh And Others vs State Of Punjab And Others on 4 April, 2018
Author: Sudhir Mittal
Bench: Sudhir Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
266-2 CRM-M-4753-2018
Date of Decision: April 04, 2018
Jaswant Singh and others ......Petitioner(s)
versus
State of Punjab and others .....Respondent(s)
CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL
***
Present: Mr. R.S. Rana, Advocate for the petitioners.
Mr. Kirat Singh Sidhu, DAG, Punjab.
***
Sudhir Mittal, J. (Oral)
This is a petition under section 482 Cr.P.C. for quashing of DDR No.23, dated 09.07.2013, under sections 323 IPC (section 452 IPC added later on), in FIR No.99, dated 08.07.2013, under sections 323, 324, 427,148, 149 IPC, registered at Police Station Adampur, District Jalandhar City.
2. Pursuant to the order dated 05.02.2018, report dated 17.03.2018 of the J.M.IC., Jalandhar has been received. According to the said report, the statements of the parties have been recorded and the compromise is genuine and has been reached between the parties out of their own free will and without any threat or coercion.
3. In view of the above, the petition is allowed and DDR No.23, dated 09.07.2013, under sections 323 IPC (section 452 IPC added later on), registered in Police Station Patara, District Jalandhar (Rural) in FIR No.99, 1 of 2 ::: Downloaded on - 06-05-2018 17:22:53 ::: CRM-M-4753-2018 -2- *** dated 08.07.2013, under sections 323, 324, 427,148, 149 IPC, registered at Police Station Adampur, District Jalandhar City, alongwith all consequent proceedings having arisen therefrom, is hereby quashed qua the petitioners.
April 04, 2018 [SUDHIR MITTAL]
sonia arora JUDGE
Whether speaking/reasoned : Yes
Whether Reportable : No
2 of 2
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