Punjab-Haryana High Court
Lovepreet Singh @ Love And Others vs State Of Punjab And Others on 17 May, 2022
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
Sr. No. 271(2) CRM-M No.35053 of 2021
Date of decision :17.05.2022
Lovepreet Singh @ Love and others
.....Petitioners
Versus
State of Punjab and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. Paras Jagga, Advocate for the petitioners.
Mr. Saurav Khurana, DAG, Punjab.
Mr. K. S. Bal, Advocate for respondents No.2 to 4.
***
DEEPAK SIBAL, J. (Oral)
The present petition has been filed under Section 482 Cr.P.C. for quashing of DDR No.15 dated 05.01.2020 registered under Sections 354, 354-A, 324, 506, 148 and 149 IPC in FIR No.71 dated 29.12.2019 registered under Sections 452, 506, 509, 323, 148 and 149 IPC at Police Station Verka, District Police Commissionerate, Amritsar on the basis of a written compromise (Annexure P-3).
On 27.08.2021/06.10.2021/22.03.2022, this Court had directed the parties to appear before the Illaqa Magistrate/Trial Court for recording of their respective statements with regard to the compromise, who in turn was directed to submit a report along with the recorded statements with regard to 1 of 2 ::: Downloaded on - 20-05-2022 21:25:26 ::: CRM-M No.35053 of 2021 [2] the veracity of the compromise between the parties as also to apprise this Court whether P.O. proceedings are pending against any of the accused.
As directed, report dated 06.05.2022 from the Judicial Magistrate First Class, Amritsar has been received, as per which the parties had recorded their statements before the Trial Court in terms of the compromise arrived at between them and that no proclamation proceedings are pending against the petitioners.
Learned State counsel has also raised no objection if the present petition is allowed.
In view of the above, continuation of the proceedings in pursuance of the afore-referred FIR, in which the offences are not heinous and the matter having been compromised, would be an abuse of the process of law and in terms of the law laid down by a Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and others, 2007 (3) RCR (Criminal) 1052, this Court deems it just and proper to allow the petition and resultantly quash DDR No.15 dated 05.01.2020 registered under Sections 354, 354-A, 324, 506, 148 and 149 IPC in FIR No.71 dated 29.12.2019 registered under Sections 452, 506, 509, 323, 148 and 149 IPC at Police Station Verka, District Police Commissionerate, Amritsar and all proceedings arising therefrom qua the petitioners.
17.05.2022 ( DEEPAK SIBAL )
sunil yadav JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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