Punjab-Haryana High Court
Harjeet Singh Alias Jeeta vs State Of Punjab And Another on 22 July, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-16919 of 2013 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-16919 of 2013
Date of decision: 22.7.2013
Harjeet Singh alias Jeeta
...Petitioner
Versus
State of Punjab and another
...Respondents
CORAM: HON'BLE MR.JUSTICE JITENDRA CHAUHAN
Present: Mr.MK Dhot, Advocate for the petitioner
Mr.Mehardeep Singh, DAG, Punjab
****
Jitendra Chauhan, J. (Oral)
The present petition under Section 482 of the Code of Criminal Procedure has been filed for quashing the FIR No.202 dated 26.10.2008 (Annexure P-1), registered under Sections 279, 337, 338 of the Indian Penal Code, at Police Station City Malerkotla, District Sangrur and subsequent proceedings arising therefrom, on the basis of the compromise reached between the parties.
Heard.
While issuing the notice of motion, the parties were directed to appear before the trial Court for getting their statements recorded.
In compliance of the order dated 21.5.2013, report of SDJM, Malerkotla, dated 15.6.2013, has been received with regard to the compromise arrived at between the parties. In the said report, it is mentioned that the compromise is genuine and parties have entered into Shanker Gauri 2013.07.22 16:53 I attest to the accuracy and integrity of this document High Court Chandigarh CRM No.M-16919 of 2013 2 compromise without any pressure or coercion. Statements of the parties are attached to the said report.
In view of the above, this Court is of the opinion that no useful purpose would be served in continuing the proceedings. Accordingly, this petition is allowed and FIR No.202 dated 26.10.2008 (Annexure P-1), registered under Sections 279, 337, 338 of the Indian Penal Code, at Police Station City Malerkotla, District Sangrur and all consequential proceedings arising therefrom are hereby quashed qua the petitioner.
22.7.2013 (JITENDRA CHAUHAN)
gsv JUDGE
Shanker Gauri
2013.07.22 16:53
I attest to the accuracy and
integrity of this document
High Court Chandigarh