Aman Kumar @ Bond And Others vs State Of Haryana And Another on 10 December, 2020

[Cites 4, Cited by 6]

Punjab-Haryana High Court

Aman Kumar @ Bond And Others vs State Of Haryana And Another on 10 December, 2020

Bench: Harinder Singh Sidhu

            IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH

214
                                              CRM-M NO. 25113 of 2020
                                              Date of decision : 10.12.2020

Aman Kumar @ Bond and others
                                                                 .....Petitioners

                                   Versus

                                                                .....Respondents
State of Haryana and another

CORAM: HON'BLE MR. JUSTICE HARINDER SINGH SIDHU

Present :   Mr. M.S.Chauhan, Advocate
            for the petitioners.

            Ms. Mahima Yashpal, DAG, Haryana
            for respondent No. 1-State.

            Mr. Raminder Singh Dhaliwal, Advocate
            for respondent No. 2.

                                       ****

HARINDER SINGH SIDHU, J.

The case is taken up through video conferencing on account of COVID 2019.

Petitioners have filed this petition under Section 482 Cr.P.C. for quashing of FIR No. 286 dated 01.07.2020 under Sections 323, 341 and 506 IPC, registered at Police Station Ambala Cantt and all other consequential proceedings arising out of the said FIR, as the matter stands amicably settled in terms of compromise deed dated 13.05.2020.

Notice of motion was issued. Learned State counsel as well as learned counsel for respondent No.2 appeared.

I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.

1 of 2 ::: Downloaded on - 11-12-2020 21:38:28 ::: CRM-M NO. 25113 of 2020 -2- Vide order dated 19.10.2020, the parties were directed to appear before the trial Court/Area Magistrate within a period of 30 days for getting their statements recorded with regard to the compromise.

A report dated 01.12.2020 of learned Addl. Chief Judicial Magistrate, Ambala has been received. As per the report, the parties had appeared before learned Addl. Chief Judicial Magistrate, Ambala and got recorded their statements regarding compromise. Learned Magistrate has stated that he is of the considered view that the compromise between the parties is valid, genuine, voluntary and without any coercion or undue influence.

Keeping in view the above facts, I am of the considered opinion that it is a fit case in which the impugned FIR is liable to be quashed.

Therefore, the present petition is allowed. FIR No. 286 dated 01.07.2020 under Sections 323, 341 and 506 IPC, registered at Police Station Ambala Cantt along with all subsequent proceedings arising therefrom, are hereby quashed qua the petitioners.




10.12.2020                                      (HARINDER SINGH SIDHU)
Rajeev (rvs)                                            JUDGE


               Whether speaking/reasoned              Yes/No

               Whether reportable                     Yes/No




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