Punjab-Haryana High Court
Mandeep Singh And Another vs U.T. Chandigarh And Another on 13 August, 2013
Author: Amol Rattan Singh
Bench: Amol Rattan Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Crl. Misc. No. M-17526 of 2013
Date of Decision: August 13, 2013
Mandeep Singh and another
...... Petitioners
Versus
U.T. Chandigarh and another
...... Respondents
****
CORAM : HON'BLE MR. JUSTICE AMOL RATTAN SINGH
Present : Mr. Vivek Lamba, Advocate
for the petitioners.
Ms. Ashima Mor, APP for U.T. Chandigarh
****
Amol Rattan Singh, J (Oral)
This petition has been filed for quashing of FIR No. 405 dated 09.11.2012, registered under Sections 332, 353, 34 IPC, at Police Station Sector 31, Chandigarh on the basis of a compromise stated to have been entered into between the complainant and the petitioners.
Pursuant to order dated 24.05.2013, report of Judicial Magistrate Ist Class, Chandigarh, has been received to the effect that statements of petitioners and respondent No. 2 have been recorded to the effect that they have compromised the matter with each other out of their own free will and without any coercion, pressure or undue influence from any corner.
The FIR arose out of a dispute taken place in a moving bus and, consequently, since the matter has been compromised no Reena purpose would be served in continuing with the criminal proceedings. 2013.08.16 14:02 I attest to the accuracy and integrity of this document chandigarh Crl. Misc. No. M-17526 of 2013 2
Keeping in view the ratio laid down by the Hon'ble Supreme Court in the case of Gian Singh Vs. State of Punjab and another, 2012 (4) RCR (Criminal) 543, I deem it proper to quash the FIR in question.
Accordingly, the petition is allowed. FIR No. 405 dated 09.11.2012, registered under Sections 332, 353, 34 IPC, at Police Station Sector 31, Chandigarh, and all proceedings arising therefrom, are quashed.
13.08.2013 ( Amol Rattan Singh )
reena Judge
Reena
2013.08.16 14:02
I attest to the accuracy and
integrity of this document
chandigarh