Punjab-Haryana High Court
Karamvir Parcha And Ors vs State Of Haryana And Anr on 12 September, 2017
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
257 CRM-M-18805-2017
DATE OF DECISION: 12.09.2017
KARAMVIR PARCHA AND ORS. ... Petitioner(s)
Versus
STATE OF HARYANA AND ANR. ... Respondent(s)
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Mr. Krishan Singh, Advocate
for the petitioner(s).
Mr. Vikramjit Singh, Addl.A.G., Haryana
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ANUPINDER SINGH GREWAL, J. (ORAL)
The petitioners are seeking quashing of FIR No.114 dated 22.01.2017, under Sections 323, 504,506, 34, 379-B IPC registered at Police Station City Jagadhari, District Yamuna Nagar (Annexure P-1) and all consequent proceedings arising therefrom, on the basis of compromise dated 01.05.2017 (Annexure P-2).
Learned counsel for the petitioners contends that the allegations in the FIR are that petitioners have removed the jacket of the complainant along with Rs.10,000/- and a mobile phone. He further states that the petitioners had been arraigned as accused on account of misunderstanding and now the matter has been compromised.
A Coordinate Bench by the order dated 31.05.2017 had directed the parties to appear before the trial Court to record the statements of the parties with regard to genuineness of the compromise and send a report to this Court. The report of 1 of 2 ::: Downloaded on - 17-09-2017 19:37:52 ::: CRM-M-18805-2017 2 Additional Chief Judicial Magistrate, Yamuna Nagar at Jagadhari dated 14.07.2017 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were recorded which indicates that the compromise is genuine, without any coercion or undue influence.
The FIR is outcome of some misunderstanding, which has now been resolved and the matter has been compromised.
In view of the mandate of the Hon'ble Supreme Court in the case of Narinder Singh and others Vs. State of Punjab and another, (2014) 6 SCC 466, no useful purpose will be served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No.114 dated 22.01.2017, under Sections 323, 504,506, 34, 379-B IPC registered at Police Station City Jagadhari, District Yamuna Nagar (Annexure P-1) and all consequent proceedings arising therefrom, are hereby quashed qua the petitioner(s).
12.09.2017 (ANUPINDER SINGH GREWAL)
SwarnjitS JUDGE
Whether speaking/reasoned : Yes / No
Whether reportable : Yes / No
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