Punjab-Haryana High Court
Rajnikant vs State Of Punjab And Another on 4 April, 2024
278 2024:PHHC:045552
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-34040-2019
Date of Decision: April 04, 2024
RAJNIKANT ........Petitioner
Versus
STATE OF PUNJAB AND ANOTHER ........Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present:Ms. Sumati Jund, Advocate for the petitioner.
Mr. Siddharth Sandhu, AAG, Punjab.
Mr. Raman Brar, Advocate for respondent No.2.
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HARKESH MANUJA, J. (ORAL)
By way of this petition filed under Section 482 Cr.P.C. the petitioner prays for quashing of case bearing FIR No.91 dated 26.05.2017 registered under Sections 435 and 427 of IPC at P.S. Kharar, District SAS Nagar, along with all consequential proceedings arising out of the same on the basis of compromise.
2. As per allegations levelled in the FIR, the petitioner vandalized the car of the complainant-respondent No.2 and set it on fire.
3. This Court while issuing notice of motion vide order dated 29.01.2024 directed the parties to appear before trial Court for getting their statements recorded as regards the veracity of the compromise arrived at between them.
4. In pursuance to the order dated 29.01.2024, a report dated 04.03.2024 has been received from the concerned Court, stating that the compromise in the present case is genuine and voluntary.
5. Learned counsel for the petitioner submits that once, a compromise has been arrived at between the parties without any pressure and respondent No.2 has no objection as regards quashing of FIR as well TEJWINDER SINGH 2024.04.05 09:03 I attest to the accuracy and integrity of this document CRM-M-34040-2019 2024:PHHC:045552 -2- as all other subsequent proceedings arising out of the same against the petitioner; the dispute purely personal in nature, there does not appear to be any impediment as regards quashing of present FIR. He also submits that even, in order to maintain peace and harmony between the parties, particularly under the circumstances wherein the alleged offences have no societal interest involved, it would be appropriate to render complete quietus to the aforementioned dispute by quashing the FIR on the basis of compromise entered into between the parties.
6. On the other hand, learned State counsel submits that allegations in the present FIR are of serious nature and he opposes the prayer made in the petition.
7. I have heard learned counsel for the parties and gone through the records including the report dated 04.03.2024. The parties having settled their dispute so as to live in peace in future, no useful purpose would be served by proceeding further with the criminal proceedings. In the light of above developments, no cause remains for the trial Court to invest further time and effort in adjudicating this FIR. The compromise in question is even found to be fully in consonance with the directions issued by this Court in Kulwinder Singh & Ors. Vs. State of Punjab 2007(3) RCR(Criminal) 1052 and Gian Singh Vs. State of Punjab & Anr., 2012(4) RCR (Crl.) 543".
8. Thus, in view of the aforesaid report, accompanied by statements of both the parties as well as keeping in mind the law laid down in the aforementioned judgments, the petition is allowed and FIR TEJWINDER SINGH 2024.04.05 09:03 I attest to the accuracy and integrity of this document CRM-M-34040-2019 2024:PHHC:045552 -3- No. 91 dated 26.05.2017 registered under Sections 435 and 427 of IPC at P.S. Kharar, District SAS Nagar along with all consequential proceeding arising therefrom, are hereby quashed.
04.04.2024 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
TEJWINDER SINGH
2024.04.05 09:03
I attest to the accuracy and
integrity of this document