Surender Alias Happy @ Savinder Pal Singh vs State Of Haryana And Another

Gurvinder Singh Gill, J

The petitioner has approached this Court seeking quashing of FIR No.641, dated 15.8.2019, Police Station City Panipat, District Panipat, under

Sections 420, 406, 506 IPC and all subsequent proceedings emanating therefrom on the basis of a compromise having been effected between the

parties.

Vide order dated 8.9.2020, the parties had been directed to appear before the Illaqa Magistrate/trial Court so as to get their statements recorded

qua the factum of compromise.

Report of learned Chief Judicial Magistrate, Panipat, has been received, wherein it has been reported that the statements of petitioner/accused

Surender Alias Happy @ Savinder Pal Singh and also of complainant Sukhwinder Singh have been recorded to the effect that they have compromised

the matter amongst themselves.

The complainant Sukhwinder Singh in his statement has stated that he has no objection in case the FIR in question is quashed.

The learned Chief Judicial Magistrate, Panipat, has specifically opined that the parties have entered into compromise voluntarily without there being

any pressure, coercion or undue influence.

In view of the aforesaid compromise and bearing in mind the law laid down by Full Bench of this Court in 2007(3) RCR (Crl.) 1052 Kulwinder

Singh and others Vs. State of Punjab, the present petition is allowed and FIR No.641, dated 15.8.2019, Police Station City Panipat, District Panipat,

under Sections 420, 406, 506 IPC and all subsequent proceedings emanating therefrom are hereby quashed qua petitioner.