Punjab-Haryana High Court
Mahant Baba Ram Dass Alias Mahant Ram ... vs State Of Punjab And Another on 14 March, 2023
Author: Sudhir Mittal
Bench: Sudhir Mittal
REENA 258 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH Crl. Misc. No. M-50565 of 2022 Date of Decision: March 14, 2023 Mahant Baba Ram Dass alias Mahant Ram Dass cesees Petitioner versus State of Punjab and another seve Respondents CORAM: HON'BLE MR.JUSTICE SUDHIR MITTAL kK Present: Mr. Prashant Bansal, Advocate for the petitioner Mr. Gurlal Singh Dhillon, AAG Punjab Mr. Sher Singh, Advocate for respondent No. 2 Sudhir Mittal, J. (Oral)
The present petition has been filed for quashing of FIR No. 81 dated 28.04.2022 registered under Sections 406, 420 IPC at Police Station Civil Lines, District Patiala, on the basis of compromise dated 16.08.2022(Annexure P-2). Pursuant to order dated 05.12.2022, report dated 22.12.2022 has been received from Judicial Magistrate 1' Class, Patiala. According to this report, statements of the parties have been recorded and that the compromise is genuine and has been arrived at without any threat or coercion. In view of the above, the petition is allowed and the FIR No. 81 dated 28.04.2022 registered under Sections 406, 420 IPC at Police Station Civil Lines, District Patiala, and all the consequential proceedings having arisen therefrom are hereby quashed qua the petitioner.
March 14, 2023 [SUDHIR MITTAL] reena JUDGE Whether speaking/reasoned : Yes/No 2023.03.14 15:31 Whether Reportable : Yes/No | attest to the accuracy and integrity of this order/ judgment Chandigarh