Manpreet Singh @ Mannu And Others vs State Of Punjab And Others

Punjab-Haryana High Court

Manpreet Singh @ Mannu And Others vs State Of Punjab And Others on 23 October, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

           CRM-M-32226 of 2024                          #1#




           IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

           287                                                 CRM-M-32226 of 2024
                                                                Date of Decision: 23.10.2024

           Manpreet Singh @ Mannu and Ors.
                                                                               .....Petitioners
                                                       VERSUS
           State of Punjab and Ors.
                                                                           ......Respondents


           CORAM:              HON'BLE MR. JUSTICE SANDEEP MOUDGIL
           Present:            Mr. D.K. Sharma, Advocate for
                               Mr. R.S. Sidhu, Advocate for the petitioners.
                               Mr. Malkiat Singh, DAG, Punjab.
                               Ms. Gurpreet Kaur, Advocate for respondent Nos.2 & 3.
           SANDEEP MOUDGIL, J (ORAL)

This is a petition under Section 482 Cr.P.C for quashing of FIR No.183 dated 09.07.2021 under Sections 307,34,506 IPC and Sections 25 and 27 of the Arms Act, 1959 registered at P.S Ranjit Avenue, District Amritsar with all the consequential proceedings arising therefrom, on the basis of compromise deed (Annexure P-2).

During the pendency of the dispute, the parties have compromised the matter and filed the present petition for quashing of FIR.

Vide order dated 09.07.2024, parties were directed to appear before the Illaqa Magistrate/Trial Court and report with regard to the genuineness of the compromise was called for.

The report dated 19.09.2024 has been received from Addl. Sessions Judge, Amritsar stating that the parties have entered into a compromise, which is genuine, voluntary and without any coercion or undue influence.

Full Bench of this Court in Kulwinder Singh and others vs. State of MANOJ KUMAR Punjab, 2007 (3) RCR (Criminal) 1052, has held:-

CRM-M-32226 of 2024 #2# "The only inevitable conclusion from the above discussion is that there is no statutory bar under the Cr.P.C. which can affect the inherent power of this Court under Section 482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in noncompoundable offences notwithstanding the bar under Section 320 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice.

The power under Section 482 of the Cr.P.C. is to be exercised Ex-Debitia Justitia to prevent an abuse of process of Court. There can neither be an exhaustive list nor the defined para- meters to enable a High Court to invoke or exercise its inherent powers. It will always depend upon the facts and circumstances of each case. The power under Section 482 of the Cr.P.C. has no limits. However, the High Court will exercise it sparingly and with utmost care and caution. The exercise of power has to be with circumspection and restraint. The Court is a vital and an extra-ordinary effective instrument to maintain and control social order. The Courts play role of paramount importance in achieving peace, harmony and ever- lasting congeniality in society. Resolution of a dispute by way of a compromise between two warring groups, therefore, should attract the immediate and prompt attention of a Court which should endeavour to give full effect to the same unless such compromise is abhorrent to lawful composition of the society or would promote savagery."

The legal principles as laid down for quashing of the judgment were also approved by the Hon'ble Supreme Court in the matter of 'Gian Singh Versus State of Punjab and another, (2012) 10 SCC 303'. Furthermore, the broad principles for exercising the powers under Section 482 were summarized by the Hon'ble Supreme Court in the matter of 'Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others versus State of Gujarat and another" (2017) 9 SCC 641'.

CRM-M-32226 of 2024 #3# It is evident that in view of the amicable resolution of the issues amongst the parties, no useful purpose would be served by continuation of the proceedings. The furtherance of the proceedings is likely to be a waste of judicial time and there appears to be no chances of conviction.

In view of above, FIR No.183 dated 09.07.2021 under Sections 307,34,506 IPC and Sections 25 and 27 of the Arms Act, 1959 registered at P.S Ranjit Avenue, District Amritsar, with all the consequential proceedings arising therefrom, is quashed qua the petitioners, on the basis of compromise deed (Annexure P-2).

The present petition is hereby allowed.

( SANDEEP MOUDGIL ) JUDGE 23.10.2024 manoj

1. Whether speaking/ reasoned : Yes /No

2. Whether reportable : Yes /No MANOJ KUMAR 2024.10.25 03:12 I attest to the accuracy and authenticity of this order