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Harcharan Singh vs State of Punjab and another

Punjab And Haryana At Chandigarh · Decided on 10 October 2013 · Citation: (2013) 10 P&H CK 0270

HON’BLE JUDGES
Rekha Mittal, J
RESULT
Allowed
CASE NUMBER
CRM-M No. 30401-2010
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Judgment

7 paragraphs · 356 words

Rekha Mittal, J.—The petitioner has prayed for quashing of FIR No. 51 dated 08.04.2010, under Sections 406, 420 IPC registered at Police Station Model Town, District Hoshiarpur. In the instant case, the FIR was registered on the statement of respondent No. 2/complainant Tejinder Singh Sodhi. Now the matter has been amicably settled between the parties.

2.

The respondent No. 2/complainant Tejinder Singh Sodhi is present in Court along with his counsel. Affidavit of respondent No. 2 filed in Court, is taken on record. His statement was recorded in the Court. An extract from his statement is quoted thus:-

I am the complainant in FIR No. 51 dated 08.04.2010 registered u/s 406, 420 IPC at Police Station, Model Town, District Hoshiarpur. According to my free will, consent, without any influence and coercion. I have settled the dispute with petitioner Harcharan Singh. I have filed my affidavit today in the Court which may be read as part of my statement. I have no objection if the aforesaid FIR and proceedings emanating therefrom are ordered to be quashed.

3.

Counsel for the petitioner submits that as the parties have amicably settled their differences, no useful purpose would be served by continuation of the criminal proceedings.

4.

Counsel for the State has not disputed correctness of the contention of the petitioner that the parties have arrived at an amicable settlement.

5.

I have heard counsel for the parties and perused the records.

6.

There is nothing on record to doubt correctness of the compromise effected between the parties, whereby they have decided to settle their dispute with an intention to live in peace and harmony. The present case falls in the category of cases, which can be allowed to be settled by way of compromise, in view of the decision of Hon''ble the Supreme Court of India in Gian Singh Vs. State of Punjab and Another, . In view of what has been discussed hereinabove, the petition is allowed and FIR No. 51 dated 08.04.2010, under Sections 406, 420 IPC registered at Police Station Model Town, District Hoshiarpur and proceedings emanating therefrom are ordered to be quashed, qua the petitioner.