Punjab-Haryana High Court
Lovepreet Kaur And Others vs State Of Punjab And Others on 2 April, 2014
CRM-M-29386-2013 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-29386-2013 (O&M)
Date of Decision: 02.04.2014
Lovepreet Kaur and others ........Petitioners
Vs.
State of Punjab and others ........Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present:- Mr.Satish Goel, Advocate for the petitioners.
Ms.Anmol Grewal, AAG Punjab.
Mr.Gurpreet Singh, Advocate for respondent No.2 and 3.
*****
R.P. NAGRATH, J. (ORAL)
The instant petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 for quashing of FIR No.56 dated 02.05.2008 for the offence under Sections 452/323/148/149 IPC registered at Police Station, Rampura (Annexure P-1) along with all consequent proceedings arising therefrom, on the basis of compromise dated 18.05.2013 and 20.08.2013 (Annexure P-2 & P-3).
Report has been received from trial Court after recording statements of the parties on compromise. The trial Court has reported that compromise is voluntary and without any pressure or coercion. Trial Court has also sent original statements of parties recorded by it.
Learned State counsel on instructions from ASI Gurtej Singh, submits that the petitioners are the only accused person apart from one Reshma who is a proclaimed offender and the FIR was recorded by respondent No.2-complainant and respondent No.3 is another injured/aggrieved person. Anil Kumar
No useful purpose would be served in continuing with the proceedings 2014.04.03 13:58 I attest to the accuracy and integrity of this document CRM-M-29386-2013 (O&M) -2- in the case in view of the compromise arrived at between them.
In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007 (3) RCR (criminal) 1052, approved by Hon'ble Apex Court in Gian Singh Vs. State of Punjab and others (2012) 10 SCC 303 the instant petition is allowed and FIR No.56 dated 02.05.2008 for the offence under Sections 452/323/148/149 IPC registered at Police Station, Rampura (Annexure P-1) along with consequentials are quashed qua the petitioners only.
Needless to say that parties shall remain bound by the terms of compromise and their statements.
(R.P.NAGRATH) JUDGE 02.04.2014 anil Anil Kumar 2014.04.03 13:58 I attest to the accuracy and integrity of this document