Punjab-Haryana High Court
Sukhdev Singh And Others vs State Of Haryana And Others on 7 November, 2011
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc No. M-10099 of 2011(O&M)
Date of decision : 07.11.2011
Sukhdev Singh and others
....PETITIONER(S)
VERSUS
State of Haryana and others
....RESPONDENT(S)
CORAM : HON'BLE MR.JUSTICE AJAY TEWARI
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Present : Mr.A.S.Sullar, Advocate,
for the petitioners.
Mr.Sumeet Abrol, AAG, Punjab,
for respondent No.1-State.
Mr.B.S.Walia, Advocate,
for respondent Nos.2 to 7.
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1. Whether Reporters of Local Newspapers may be allowed to see the
judgment ?
2. To be referred to the Reporters or not ?
3. Whether the judgment should be reported in the Digest ?
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AJAY TEWARI, J (Oral)
The present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of FIR No.160 dated 24.09.2010 registered under Sections 323, 324, 341, 148 and 149 IPC, at Police Station Jakhal, Tehsil Tohana, Distt. Fatehabad.
Learned State counsel, on instructions of ASI Krishan Kumar, states that in terms of the order dated 29.09.2011, the parties appeared before the Illaqa Magistrate and got recorded their statements as per which compromise has been effected between the parties.
Broad guidelines have been laid down by the Full Bench in the Crl. Misc No. M-10099 of 2011(O&M) -2- case of Kulwinder Singh and others versus State of Punjab and another reported in 2007 (3) RCR (Criminal) 1052 for quashing the prosecution when parties entered into compromise.
Consequently, the present petition is allowed and the FIR No.160 dated 24.09.2010 registered under Sections 323, 324, 341, 148 and 149 IPC alongwith all consequent proceedings arising therefrom are quashed qua the petitioners.
( AJAY TEWARI ) November 07, 2011. JUDGE mamta