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Chhotu Ram And Ors vs State Of Haryana And Anr
2022 Latest Caselaw 17172 P&H

Citation : 2022 Latest Caselaw 17172 P&H
Judgement Date : 19 December, 2022

Punjab-Haryana High Court
Chhotu Ram And Ors vs State Of Haryana And Anr on 19 December, 2022
    IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH

Sr. No.266                      CRM-M-43580 of 2022
                                Date of Decision: December 19, 2022
Chhotu Ram and others
                                              ...Petitioners
                                 Versus

State of Haryana and another

                                              ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

Present:-    Mr. Vikas Bishnoi, Advocate
             for the petitioners.

             Ms. Aditi Girdhar, AAG, Haryana.

             Mr. Deepak Vashishth, Advocate
             for respondent No.2.

AMAN CHAUDHARY, J.

Present petition has been filed for quashing of FIR No.438,

dated 03.07.2020, under Sections 147, 149, 447 and 506 of Indian Penal

Code, registered at Police Station Sadar Hisar, District Hisar, and all

other consequential proceedings arising therefrom on the basis of the

compromise dated 17.09.2022 (Annexure P-2).

Notice of motion was issued on 21.09.2022 and both the

parties were directed to appear before the trial Court for recording their

statements in the context of genuineness of the compromise. The trial

Court was also directed to submit its report with regard to genuineness of

the compromise.

Pursuant to the aforesaid order, report dated 07.10.2022 has

been received from the Additional Chief Judicial Magistrate, Hisar. A

perusal of the said report reveals that statements of the concerned persons

have been recorded in the present case, who have stated that the matter

has been settled between the parties and they have no objection in case

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the FIR in question is quashed and the compromise effected between

them is genuine, without any undue influence and coercion. It is also

stated in the report that one another FIR is pending against petitioners

Chhotu Ram, Sunil, Rajveer and Manish Kumar and none of them has

been declared as proclaimed offender.

I have heard learned counsel for the parties and have also

gone through the case file.

After perusing the report submitted by the trial Court, this

Court finds that the matter has been amicably settled between the

petitioner(s) and the complainant(s). Since the matter has been settled and

the parties have decided to live in peace, this Court is of the view that in

order to secure the ends of justice, the criminal proceedings deserve to be

quashed.

As per the Full Bench judgment of this Court in "Kulwinder

Singh and others Vs State of Punjab", 2007 (3) RCR (Criminal) 1052,

it is held that High Court has power under Section 482 Cr.P.C. to allow

the compounding of non-compoundable offence and quash the

prosecution where the High Court is of the view that the same was

required to prevent the abuse of the process of law or otherwise to secure

the ends of justice. This power of quashing is not confined to matrimonial

disputes alone.

Hon'ble the Apex Court in the case of "Gian Singh Vs. State

of Punjab and another", 2012 (4) RCR (Criminal) 543, had also

observed that in order to secure the ends of justice or to prevent the abuse

of process of Court, inherent power can be used by this Court to quash

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criminal proceedings in which a compromise has been effected. The

relevant portion of para 57 of the said judgment is reproduced

hereinbelow:-

"57. The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code.

Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz; (i) to secure the ends of justice or (ii) to prevent abuse of the process of any Court. XXX---XXX"

In view of the above, the petition is allowed andFIR No.438,

dated 03.07.2020, under Sections 147, 149, 447 and 506 of Indian Penal

Code, registered at Police Station Sadar Hisar, District Hisar, and all

other consequential proceedings arising therefrom on the basis of the

compromise 17.09.2022 (Annexure P-2), are quashed qua the petitioners.

December 19, 2022                             (AMAN CHAUDHARY)
rimpal                                            JUDGE

                  Whether reasoned/speaking:        Yes/No
                  Whether reportable:               Yes/No




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