Punjab-Haryana High Court
Anu Bala And Others vs State Of Punjab And Another on 11 August, 2023
Neutral Citation No:=2023:PHHC:104904
242 2023:PHHC:104904
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CRM-M-36168-2023
Date of decision: 11.08.2023
ANU BALA AND OTHERS
....Petitioners
Versus
STATE OF PUNJAB AND ANOTHER ....Respondents.
CORAM:- HON'BLE MR. JUSTICE SANJIV BERRY
Present:- Mr. Akhil Ahuja, Advocate for the petitioners.
Mr. Harpreet Singh, Addl. A.G., Punjab.
Mr. Varun Girdhar, Advocate for respondent No.2.
SANJIV BERRY, J. (ORAL)
This is a petition filed under Section 482 of the Code of Criminal Procedure, 1973, for quashing of FIR No. 50 dated 15.04.2023, under Sections 323, 325, 148 and 149 of IPC, registered at Police Station Balongi, District S.A.S. Nagar (Annexure P-1) and all consequential proceedings arising there from on the basis of compromise dated 28.06.2023 (Annexure P-2) executed between the parties.
2. With the intervention of respectables and elderly people of the society, the parties have arrived at a settlement vide compromise deed dated 28.06.2023 (Annexure P-2), which is duly signed by them. The matter was referred to the Court below for recording of statements of the parties and to report with respect to genuineness of the compromise arrived at between the parties. Judicial Magistrate Ist Class, Kharar, 1 of 2 ::: Downloaded on - 17-08-2023 23:26:35 ::: Neutral Citation No:=2023:PHHC:104904 242 2023:PHHC:104904 CRM-M-36168-2023 2 vide report dated 07.08.2023, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.
3. Respondent No. 2 is represented by his counsel and does not oppose the compromise.
4. In view of the report of the Judicial Magistrate Ist Class, Kharar, and in view of the decision of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and "Narinder Singh and Others Vs. State of Punjab and Another", (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be served by keeping with the criminal proceedings pending, since the complainants has himself compromised the dispute with the petitioners/ accused persons.
5. In the circumstances, the present petition is allowed. FIR No. 50 dated 15.04.2023, under Sections 323, 325, 148 and 149 of IPC, registered at Police Station Balongi, District S.A.S. Nagar (Annexure P-1) and all consequential proceedings arising therefrom, are hereby quashed on the basis of compromise qua the present petitioner.
(SANJIV BERRY)
JUDGE
11.08.2023
kanika
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
Neutral Citation No:=2023:PHHC:104904
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