Navinder Singh And Others vs State Of Haryana And Another

Anupinder Singh Grewal, J

Heard through video conferencing.

The petitioners are seeking quashing of FIR No.215 dated 26.06.2020 under Sections 148, 149, 323 & 506 IPC, registered at Police Station Yamuna

Nagar Sadar, District Yamuna Nagar and all subsequent proceedings on the basis of compromise which has been arrived at between the parties.

Learned counsel for the petitioners contends that the FIR is the outcome of a sudden quarrel between the parties in which simple injuries were caused

and the matter has been compromised. Learned counsel has referred to the compromise at Annexure P-2.

A coordinate Bench of this Court vide order dated 15.09.2020 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

Judicial Magistrate Ist Class, Yamuna Nagar at Jagadhari dated 05.11.2020 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 an outcome of a sudden quarrel between the parties in which simple injuries were caused 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 the FIR No.215 dated 26.06.2020 under Sections 148, 149, 323 &

506 IPC, registered at Police Station Yamuna Nagar Sadar, District Yamuna Nagar and all consequential proceedings are hereby quashed qua the

petitioners.