Jai Bhagwan And Another vs State Of Haryana And Another

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioners are seeking quashing of FIR No. 37 dated 03.11.2020, under Sections 120-B, 34, 379-A of the Indian Penal Code, 1860, registered at

Police Station GRP Jind, District GRP Ambala Cantt, on the basis of compromise arrived at between the parties.

Learned counsel for the petitioners contends that the FIR is the outcome of misunderstanding between friends. It was alleged in the FIR that the car

of respondent No. 2 (complainant) had been snatched. He also contends that the matter has been compromised with the intervention of the

respectables. He has referred to the copy of the compromise at Annexure P2.

Learned counsel for respondent No.2 states that the matter has indeed been compromised.

This Court vide order dated 05.01.2021 had directed the parties to appear before the Illaqa Magistrate/trial Court for recording their statements and

send a report as to whether the compromise has been arrived at without any coercion or undue influence. The report of the Chief Judicial Magistrate,

Jind dated 25.01.2021 has been received, wherein it is stated that in pursuance to the order of this Court, the statements of the parties were recorded

which indicates that compromise which has been effected is genuine, voluntary and without undue influence.

The FIR is the outcome of a misunderstanding between the friends which has now been resolved and the matter has been compromised.

In view of the law laid down by the Supreme Court in the case of Narinder Singh vs. State of Punjab 2014 (6) SCC 466, no useful purpose will be

served by continuing the criminal proceedings. Therefore, the petition is allowed and FIR No. 37 dated 03.11.2020, under Sections 120-B, 34, 379-A of

the Indian Penal Code, 1860, registered at Police Station GRP Jind, District GRP Ambala Cantt. and all consequential proceedings are hereby quashed

qua the petitioners.