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Mayur Singla And Another vs State Of Punjab And Another

Punjab And Haryana At Chandigarh · Decided on 14 April 2020 · Citation: (2020) 04 P&H CK 0004

HON’BLE JUDGES
Sudip Ahluwalia, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 420, 467, 468, 471
RESULT
Allowed
CASE NUMBER
Criminal Miscellaneous Petition (M) No. 9008 Of 2019 (O&M)
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Judgment

19 paragraphs · 314 words

Sudip Ahluwalia, J

For the reasons mentioned in the application, the prayer for preponement is allowed and the date of hearing in the main case is preponed to today

itself.

Application stands disposed off.

In this petition, the petitioners, who are the accused in F.I.R No.12, dated 03.02.2019, under Sections 420, 467, 468 and 471 of the IPC registered at

Police Station Kotwali Bathinda, District Bathinda (Annexure P-1), have prayed for quashing of F.I.R. with all subsequent proceedings, on the basis of

compromise.

[2]. With the intervention of respectables and elderly people of the society, the complainant has arrived at a settlement with the accused vide

Compromise (Annexure P-2), which is duly signed by him. The matter was referred to the Court below for recording of statements of the parties and

to report with respect to genuineness of the compromise arrived at between the parties. The Chief Judicial Magistrate, Bathinda, vide report dated

19.03.2019, has apprised this Court that the compromise arrived at between the parties is genuine and without any pressure.

[3]. Respondent No.2 is represented by his Counsel, who does not oppose the compromise.

[4]. In view of the report of the Chief Judicial Magistrate, Bathinda, and in view of the decisions of the Hon'ble Supreme Court in “Gian Singh Vs.

State of Punjab and anotherâ€​, 2012(4) RCR (Criminal) 543 and

“Narinder Singh and Others Vs. State of Punjab and Anotherâ€, (2014) 6 SCC 466, this Court is of the opinion that no useful purpose can be

served by keeping with the criminal proceedings pending, since the complainant has himself compromised the dispute with the petitioners/accused.

[5]. In the circumstances, the present petition is allowed. F.I.R No.12, dated 03.02.2019, under Sections 420, 467, 468 and 471 of the IPC registered at

Police Station Kotwali Bathinda, District Bathinda (Annexure P-1), with all consequential proceedings arising therefrom, is hereby quashed qua the

present petitioners.