Punjab-Haryana High Court
Anmol Sharma And Ors vs Union Territory Chandigarh And Ors on 31 July, 2015
CRM-M-1687 of 2015 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-1687 of 2015 (O&M)
Date of Decision : 31.07.2015
Anmol Sharma and others .......Petitioners
Versus
U.T. Chandigarh and another .....Respondents
CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH
Present: Mr. Gaurav Grover, Advocate
for Mr. Sunny Saggar, Advocate
for the petitioners.
Mr. A.K. Lamdharia, APP, UT, Chandigarh.
Mr. Maninder Singh, Advocate
for Mr. Mohit Garg, Advocate
for respondent no. 2.
R.P. NAGRATH, J. (Oral)
The instant petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No. 169 dated 27.09.2014 for offences under Sections 447, 323, 506 and 34 of Indian Penal Code (IPC), registered at Police Station Sector 3, Chandigarh on the basis of compromise.
Learned APP, U.T. Chandigarh on instructions from SI Balbir Singh submits that petitioners are the only accused and respondent no. 2 is the only aggrieved.
The report from the trial Court has been received after recording statement of respondent no. 2 and the petitioners and it is reported that the compromise reached between the parties is genuine, voluntary and without any pressure or coercion.
No useful purpose would be served to continue with the proceedings before the trial Court in the instant FIR. JITENDER KUMAR 2015.08.03 10:19 I attest to the accuracy and authenticity of this document Chandigarh CRM-M-1687 of 2015 -2-
Following the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and others v. State of Punjab and another, 2007 (3) RCR (Criminal) 1052 (P&H) and approved by the Hon'ble Supreme Court in Gian Singh vs. State of Punjab and others, (2012)10 SCC 303, this petition is allowed and FIR No. 169 dated 27.09.2014 for offences under Sections 447, 323, 506 and 34 IPC, Police Station Sector 3, Chandigarh and subsequent proceedings are quashed.
Needless to say that the parties shall remain bound by the terms and conditions of the compromise and the statements made by them.
July 31, 2015 (R.P. NAGRATH )
jk JUDGE
JITENDER KUMAR
2015.08.03 10:19
I attest to the accuracy and
authenticity of this document
Chandigarh