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[Cites 6, Cited by 1]

Punjab-Haryana High Court

Jugraj Singh @ Jagga & Ors vs State Of Punjab & Ors on 17 December, 2016

Author: M.M.S. Bedi

Bench: M.M.S. Bedi

233         IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                             CRM-M-23529-2016
                                             Date of Decision : 17.12.2016

Jugraj Singh @ Jagga and others                              .......Petitioners

                                  versus

State of Punjab and others                                   ....Respondents

CORAM : HON'BLE MR. JUSTICE M.M.S. BEDI Present: Mr. Rajiv Joshi, Advocate for the petitioners.

Mr. Jashanpreet Singh, AAG, Punjab.

M.M.S. BEDI, JUDGE (ORAL) Petitioners seek quashing of FIR No. 93 dated 01.07.2015 under Sections 323, 324, 326, 148, 149 IPC registered at Police Station Bhogpur, District Jalandhar, on the basis of compromise having been arrived at between the parties.

The said FIR was registered at the instance of Gagandeep Singh, respondent No. 2, alleging that the petitioners armed with various weapons caused injuries on the person of the complainant. Offence under Section 326 was added during the course of investigation.

On asking of the Court, trial Court has recorded the statements of the parties regarding the matter having been compromised. Though the petitioners by constituting an unlawful assembly caused grievous injuries but on account of compromise, having been effected, as per the statements of the complainant made before the trial Court, I do not find any reason not to permit to compound the offences.

In view of the Full Bench judgment of this Court in 1 of 2 ::: Downloaded on - 25-12-2016 01:54:00 ::: CRM-M-23529-2016 -2- "Kulwinder Singh vs. State of Punjab, 2007 (3) Recent Criminal Reports (P&H), 1052", I am of the opinion that on account of the matter having been amicably resolved between the parties, neither any useful purpose will be served nor any fruitful result by trial would be achieved.

The petition is allowed. The aforesaid FIR and all the consequent proceedings emanating therefrom are hereby quashed on the basis of compromise subject to condition that petitioners will deposit a total sum of Rs. 10,000/- with the Punjab Legal Services Authority, Chandigarh within a period of one month.


                                                      (M.M.S. BEDI)
                                                         JUDGE
17.12.2016
Neha

             Whether speaking/reasoned:              Yes/No

             Whether reportable:                     Yes/No




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