Punjab-Haryana High Court
Inderjeet Singh vs State Of Punjab on 22 April, 2010
Author: Ram Chand Gupta
Bench: Ram Chand Gupta
Crl.M.No.M-7430 of 2010 (O&M) -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
Crl.M.No.M-7430 of 2010 (O&M)
Date of Decision: April 22, 2010
Inderjeet Singh
.....Petitioner
v.
State of Punjab and another
......Respondents
CORAM: HON'BLE MR.JUSTICE RAM CHAND GUPTA
Present: Mr.Gurcharan Dass, Advocate
for the petitioner.
Mr.Gaurav Garg Dhuriwala, AAG,Punjab.
Mr.Harinder Singh, Advocate
for respondent no.2.
......
RAM CHAND GUPTA, J.(Oral)
This is a petition filed under Section 482 Cr.P.C. for quashing of FIR No.75, dated 7.11.2009, under Sections 307, 324, 323, 458, 380, 148, 149 IPC (Section 459 IPC added lateron), registered at Police Station Longowal, District Sangrur, Annexure P1, and all the consequntial proceedings arising therefrom on the basis of compromise, qua petitioner- Inderjeet Singh.
I have heard learned counsel for the parties and have gone through the whole record carefully.
It has been stated by counsel for the parties that dispute between the parties has been amicably settled due to intervention of respectable persons and relatives being students in the same college.
Respondent no.2, Kuljeet Singh, complainant, has also come present in person and stated that he is having no objection if the present petition is accepted and the FIR alongwith all consequential proceedings arising therefrom is quashed qua petitioner-Inderjeet Singh.
Another injured Vikramjeet Singh has also come present and states that he is also having no objection if the present petition is accepted Crl.M.No.M-7430 of 2010 (O&M) -2- and the FIR alongwith all consequential proceedings arising therefrom is quashed qua petitioner-Inderjeet Singh.
Affidavit of respondent no.2-complainant Kuljeet Singh, has also been placed on record as Annexure P2. Affidavits of other injured, namely, Gurwinder Singh, Rupinder Singh alias Lali, and Vikramjeet Singh have also been placed on record as Annexures P3 to P5 respectively.
Reply has also been filed on behalf of the State. It has been sated by learned State counsel that injury for offence under Section 307 IPC has not been attributed to petitioner-Inderjeet Singh.
In appropriate cases FIR can be quashed on the basis of compromise by exercising power under Section 482 Cr.P.C., even if the offences are not compoundable. It was so held by Full Bench of this Court in the case of Kulwinder Singh vs. State of Punjab, 2007 (3) RCR (Crl.) 1052.
Hence, in view these facts and in the interest of harmonious relations between the parties, being students of same college, the present petition is accepted and FIR No.75, dated 7.11.2009, under Sections 307, 324, 323, 458, 380, 148, 149 IPC (Section 459 IPC added lateron), registered at Police Station Longowal, District Sangrur, Annexure P1, alongwith all consequential proceedings arising therefrom, is quashed qua petitioner-Inderjeet Singh only.
22.4.2010 (Ram Chand Gupta) meenu Judge