Punjab-Haryana High Court
Ranbir Sharma And Another vs State Of Punjab And Another on 7 January, 2009
Author: Pritam Pal
Bench: Pritam Pal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Criminal Misc. -M No. 23189 of 2008 (O&M)
Date of decision : January 07, 2009
Ranbir Sharma and another
....Petitioners
versus
State of Punjab and another
....Respondents
Coram: Hon'ble Mr. Justice Pritam Pal
Present : Mr. VK Sandhir, Advocate for the petitioners
Mr. KD Sachdeva, DAG Punjab
Mr. MK Dogra, Advocate for respondent no. 2
Pritam Pal,J. (Oral)
Petitioners Ranbir Sharma husband and Buta Ram fauther-in- law of Puja have brought this petition under Section 482 of the Code of Criminal Procedure for quashing of F.I.R. No. 261 dated 27.5.2008 registered under Sections 498-A, 406, 506, 323, 34 of the Indian Penal Code at Police Station Sadar Amritsar and all subsequent proceedings arising therefrom.
Without going into any further details, suffice it to say that the aforesaid case was registered at the instance of respondent no. 2 Ghansham complainant, father of Puja, who is present in the Court and identified by his counsel Sh. MK Dogra and states that the matter has been settled amicably with the intervention of the respectables and common relations and now his daughter Puja who is also present in the Court has started living Criminal Misc. -M No. 23189 of 2008 (O&M) -2- with her husband. In this regard, compromise deed/affidavit dated 18.8.2008 Annexure P/3 is also placed on the file. After the completion of the investigation, the challan is yet to be presented in the court as stated by learned State counsel.
In the given facts and circumstances, this Court feels that no useful purpose would be served if the proceedings in the case in hand are allowed to continue. Moreover, it would also be in the interest of peace and harmony between the parties to close the chapter of this case.
In the result, this petition succeeds and consequently, F.I.R. No. 261 dated 27.5.2008 registered under Sections 498-A, 406, 506, 323, 34 of the Indian Penal Code at Police Station Sadar Amritsar and all subsequent proceedings arising therefrom, are hereby ordered to be quashed, qua the petitioners.
( Pritam Pal )
January 07, 2009 Judge
'dalbir'