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Judgment
10 paragraphs · 336 wordsSudip Ahluwalia, J
CRM-7166-2021:
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 for consideration.
Application stands disposed off.
CRM-M- 44165-2019:
In this petition, the petitioners, who are the accused persons in F.I.R No.0202, dated 07.09.2018, under Sections 323, 324, 326, 34 and 506 of the Indian Penal Code, registered at Police Station Bilaspur, District Yamuna Nagar (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 Judicial Magistrate Ist Class, Sub Division Bilaspur, vide report dated 03.12.2019, 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 through Video Conferencing, who does not dispute the compromise.
[4]. In view of the report of the Judicial Magistrate Ist Class, Sub Division Bilaspur, and in view of the decisions of the Hon'ble Supreme Court in "Gian Singh Vs. State of Punjab and another", 2012(4) RCR (Criminal) 543 and "Narinder Singh and Others Vs. State of Punjab and Another", (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 persons.
[5]. In the circumstances, the present petition is allowed. F.I.R No.0202, dated 07.09.2018, under Sections 323, 324, 326, 34 and 506 of the Indian Penal Code, registered at Police Station Bilaspur, District Yamuna Nagar (Annexure P-1), with all consequential proceedings arising therefrom, is hereby quashed qua the present petitioners.