High CourtsSingle Bench

Gursharan Singh vs State of Punjab

Punjab And Haryana At Chandigarh · Decided on 18 July 2014 · Citation: (2014) 07 P&H CK 0196

HON’BLE JUDGES
Anita Chaudhary, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 120-B, 420, 465, 467, 468
RESULT
Allowed
CASE NUMBER
Crl. Misc. No. M-29995 of 2013
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Judgment

6 paragraphs · 228 words

Anita Chaudhary, J.—The instant petition is for quashing of FIR No. 70 dated 06.04.2013 filed under sections 420, 465, 467, 468, 471, 120-B IPC registered at Police Station Salem Tabri, District Ludhiana City and the consequent proceedings arising out of the same, on the basis of compromise arrived at between the parties.

2.

Report has been received from the trial Court after statements of the parties was recorded regarding the compromise. The trial Court has reported that the compromise is voluntary and without any pressure or coercion. The trial Court has also sent the statements of parties.

3.

Learned counsel for the respondent on instructions submits that petitioners are the only accused and the respondent is the only complainant/aggrieved person in this case.

4.

No useful purpose would be served to keep the said complaint pending.

5.

In view of the statements and report of the trial Court and the principles laid down by the Full Bench judgment of this Court in Kulwinder Singh and Others Vs. State of Punjab and Another, approved by Hon''ble Apex Court in Gian Singh Vs. State of Punjab and Another, the instant petition is allowed and the aforesaid complaint and all consequent proceedings conducted on the basis thereof are quashed.

6.

Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.