Punjab-Haryana High Court
Varinder And Anr vs State Of Haryana And Anr on 16 March, 2015
Author: Mahesh Grover
Bench: Mahesh Grover
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM No.M-42768 of 2014 (O&M)
Decided on : 16.03.2015
Varinder & anr. .... Petitioner(s)
Vs.
State of Haryana and anr. .... Respondents
CORAM:- HON'BLE MR. JUSTICE MAHESH GROVER
Present:- None.
MAHESH GROVER, J.(Oral)
This is a petition under Section 482 Cr.P.C praying for quashing of FIR No.191 dated 18.08.2009 registered under Sections 419, 420, 467, 468, 471, 506 & 120-B IPC at Police Station Sadar Ballabgarh, Faridabad and all consequent proceedings arising therefrom on the basis of a compromise.
On 15.12.2014, this Court had directed the Trial Court to record the statement of all the affected persons and further record a finding as to whether the compromise has been effected voluntarily by the parties.
That report has since been received alongwith copies of the statements of the affected persons which also indicates that the matter has been resolved amicably between the parties without any pressure from any quarter.
Having regard to the aforesaid and the observations made by the Full Bench in Kulwinder Singh v. State of Punjab reported as 2007(3) Law Herald 2225 and of Hon'ble Supreme Court in Gian Singh Vs. St. of Punjab reported as 2012(4) RCR (Crl.) 543, instant petition is accepted. Consequently, FIR No.191 dated 18.08.2009 registered under Sections 419, 420, 467, 468, 471, 506 & SONIA BURA 2015.03.17 16:13 I attest to the accuracy and integrity of this document chandigarh CRM No.M-42768 of 2014 (O&M) -2- 120-B IPC at Police Station Sadar Ballabgarh, Faridabad and all consequent proceedings arising therefrom are hereby quashed.
16.03.2015 (Mahesh Grover)
sonia Judge
SONIA BURA
2015.03.17 16:13
I attest to the accuracy and
integrity of this document
chandigarh