Sachin Bainiwal vs State Of U.T. Chandigarh And Anr
2022 Latest Caselaw 15480 P&H

CRM-M-34647-2022                                                              -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

231                                    CRM-M-34647-2022
                                       Date of Decision : 01.12.2022


Sachin Bainiwal                                        ......... Petitioner


                                Versus


State of U.T.Chandigarh and another                   ......... Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr.J.S.Saneta, Advocate
            for the petitioner.

            Mr. P.S.Paul, Addl.P.P.for U.T.Chandigarh.

            Mr. Naresh Kaushik, Advocate
            for respondent No.2.

           ****
JAGMOHAN BANSAL, J. (Oral)

The instant petition has been filed under Section 482 Cr.P.C.,

seeking quashing of FIR No.50 dated 12.04.2022, under Sections 380, 120B

of IPC and Section 201 of IPC added later on, registered at Police Station

East Sector 26, Chandigarh (Annexure P-1), and all the subsequent

proceedings arising therefrom, on the basis of compromise-deed/affidavit

dated 08.06.2022 (Annexure P-2).

In terms of order dated 05.08.2022, learned Additional Chief

Judicial Magistrate, Chandigarh, has submitted his report dated 31.10.2022.

The relevant extracts of the report are as below :-

"In this regard, it is submitted that complainant Uma Yadav and accused Sachin Bainiwal appeared before this court on 29.10.2022 and complainant Uma Yadav

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suffered statement that she has compromised the matter with accused Sachin Bainiwal vide compromise Ex.C1, voluntarily, with her free consent and without any pressure or coercion. However, she has not compromised the matter with co-accused Sandeep Kumar. She also placed on record copy of her Aadhar Card Ex.C2. Whereas, accused Sachin Bainiwal has suffered statement that he has compromised the matter with complainant Uma Yadav in the above FIR vide compromise Ex.C1 and prayed that FIR be quashed against him.

It is further submitted that there is another accused Sandeep Kumar in the present case and the matter has not been compromised with the said accused by the complainant.

Further, as per statement of IO HC Ram Pal, there are only two accused namely Sachin Bainiwal and Sandeep Kumar and only one complainant Uma Yadav in the present case.

It is further submitted that complainant Uma Yadav and Sachin Bainiwal have compromised the matter voluntarily, without any kind of undue influence or pressure.

Copies of statements made by the accused Sachin Bainiwal and complainant Uma Yadav and copy of compromise along with copies. of Aadhar card of said parties are attached herewith for kind perusal. Hence, report is accordingly sent to your good-self."

Learned counsel for the petitioner has relied upon the judgment

of the Hon'ble Supreme Court titled as Jayrajsinh Digvijaysinh Rana Vs.

State of Gujarat and another, reported as 2012 (12) SCC 401, to contend

that where there is a partial compromise with some of the accused then also,

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the proceedings against the said petitioner/accused should be quashed as the

same would not even remotely result in conviction of the said accused.

Learned counsel for the petitioner has also relied upon the

judgment dated 04.07.2019 passed in CRM-M-16318-2015 titled as 'Dalip

Mandal and another Vs. State of U.T., Chandigarh and others', in which

case, the Co-ordinate Bench of this Court was pleased to allow the petition

qua the petitioners only although, the matter had not been compromised

between all the parties.

Learned counsel for the U.T.Chandigarh submits that he has no

objection if the present FIR and consequential proceedings are quashed.

Learned counsel for respondent No.2 submits that there are two

accused in the present FIR and private respondent has entered into

compromise with one accused i.e. petitioner. He undertakes that he will not

raise his grouse against 2nd accused namely Sandeep s/o Satvir,

Relying upon its earlier judgments in 'Gian Singh Vs. State of

Punjab and others, (2012) 10 SCC 303' and 'The State of Madhya

Pradesh Vs. Laxmi Narayan and others (2019) 5 SCC 688', a two Judge

Bench of the Hon'ble Supreme Court in 'Ramgopal and another Vs. State

of Madhya Pradesh 2021 SCC online SC 834' while dealing with power of

High Court under Section 482 of Cr.P.C. to quash non-compoundable

offences on the basis of compromise between the disputing parties has held:

"11. True it is that offences which are 'non- compoundable' cannot be compounded by a criminal court in purported exercise of its powers under Section 320 Cr.P.C. Any such attempt by the court would amount to alteration, addition and modification of Section 320Cr.P.C, which is the exclusive domain of Legislature.

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There is no patent or latent ambiguity in the language of Section 320Cr.P.C., which may justify its wider interpretation and include such offences in the docket of 'compoundable' offences which have been consciously kept out as non-compoundable. Nevertheless, the limited jurisdiction to compound an offence within the framework of Section 320Cr.P.C. is not an embargo against invoking inherent powers by the High Court vested in it under Section 482Cr.P.C. The High Court, keeping in view the peculiar facts and circumstances of a case and for justifiable reasons can press Section 482Cr.P.C. in aid to prevent abuse of the process of any Court and/or to secure the ends of justice.

12. The High Court, therefore, having regard to the nature of the offence and the fact that parties have amicably settled their dispute and the victim has willingly consented to the nullification of criminal proceedings, can quash such proceedings in exercise of its inherent powers under Section 482 Cr.P.C., even if the offences are non- compoundable. The High Court can indubitably evaluate the consequential effects of the offence beyond the body of an individual and thereafter adopt a pragmatic approach, to ensure that the felony, even if goes unpunished, does not tinker with or paralyze the very object of the administration of criminal justice system.

13. It appears to us that criminal proceedings involving non-heinous offences or where the offences are pre-dominantly of a private nature, can be annulled irrespective of the fact that trial has already been concluded or appeal stands dismissed against conviction. Handing out punishment is not the sole form of delivering justice. Societal method of applying laws

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evenly is always subject to lawful exceptions. It goes without saying, that the cases where compromise is struck post-conviction, the High Court ought to exercise such discretion with rectitude, keeping in view the circumstances surrounding the incident, the fashion in which the compromise has been arrived at, and with due regard to the nature and seriousness of the offence, besides the conduct of the accused, before and after the incidence. The touchstone for exercising the extra- ordinary power under Section 482 Cr.P.C. would be to secure the ends of justice. There can be no hard and fast line constricting the power of the High Court to do substantial justice. A restrictive construction of inherent powers under Section 482 Cr.P.C. may lead to rigid or specious justice, which in the given facts and circumstances of a case, may rather lead to grave injustice. On the other hand, in cases where heinous offences have been proved against perpetrators, no such benefit ought to be extended, as cautiously observed by this Court in Narinder Singh & Ors. vs. State of Punjab & Ors.3 and Laxmi Narayan (Supra).

14. In other words, grave or serious offences or offences which involve moral turpitude or have a harmful effect on the social and moral fabric of the society or involve matters concerning public policy, cannot be construed betwixt two individuals or groups only, for such offences have the potential to impact the society at large. Effacing abominable offences through quashing process would not only send a wrong signal to the community but may also accord an undue benefit to unscrupulous habitual or professional offenders, who can secure a 'settlement' through duress, threats, social boycotts, bribes or other dubious means. It is well said

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that "let no guilty man escape, if it can be avoided."

From the perusal of the enclosed FIR, report of the Trial Court

and compromise arrived between the parties, it transpires that contesting

parties have amicably resolved their issue, thus, no useful purpose would be

served by continuing the proceedings. The alleged offences are of pre-

dominantly private in nature and no moral turpitude or interest of public at

large is involved. There appears to be no chance of conviction, the

continuance of the proceedings would just waste valuable judicial time and

it is well-known fact that courts are already over burdened.

In view of above facts and circumstances, the present petition

deserves to be allowed and accordingly is allowed. FIR No.50 dated

12.04.2022, under Sections 380, 120B of IPC and Section 201 of IPC added

later on, registered at Police Station East Sector 26, Chandigarh (Annexure

P-1) and all other consequential proceedings arising therefrom are quashed

qua the petitioner(s) only.

                                        ( JAGMOHAN BANSAL )
                                              JUDGE
01.12.2022
anju


             Whether speaking/reasoned         Yes/No
             Whether Reportable                Yes/No




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