Punjab-Haryana High Court
Tejinder Singth @ Chintu & Others vs State Of Punjab And Another on 7 April, 2014
Author: K. C. Puri
Bench: K. C. Puri
Verma Sunil
CRM- M No. 3654 of 2014 1 2014.04.11 15:19
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
257
CRM- M No. 3654 of 2014
Decided on : 07 . 04. 2014
Tejinder Singth @ Chintu & others
.... Petitioners
versus
State of Punjab and another
.... Respondents
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?
CORAM : HON'BLE MR. JUSTICE K. C. PURI
Present: Mr. Vikram Jeet Singh, Advocate, for the petitioners.
Mr. Arshvinder Singh, Addl. AG, Punjab.
Mr. Rajender Helwa, Advocate for respondent No.2.
K. C. PURI, J.
This is a petition under Section 482 Cr.P.C. for quashing FIR No.111 dated 26.8.2012, under Sections 323, 324, 148 and 149 of the Indian Penal Code ( in short - the IPC) registered at Police Station City Rupnagar District Rupnagar, Punjab on the basis of compromise entered into between the parties vide deed of compromise Annexure P-2 dated 6.4.2013.
2. The report of the trial Court was called for. The report has been received in which it is mentioned that valid compromise has been arrived at between the parties. This is a personal dispute which has been amicably settled.
CRM- M No. 3654 of 2014 2
3. So, in view of compromise and in view of authority reported as Kulwinder Singh and others vs. State of Punjab and others 2007 (3) RCR (Criminal) 1052, the above-said FIR stands quashed. Further proceedings, in pursuant to that FIR also stand quashed.
( K. C. PURI )
April 07, 2014 JUDGE
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