Alka And Others vs State Of Punjab And Another
2022 Latest Caselaw 2310 P&H

             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
232
                                                       CRM-M-45964-2019 (O&M)
                                                        Date of decision: 31.03.2022

ALKA AND OTHERS
                                                                       ....Petitioners
                                 Versus

STATE OF PUNJAB AND ANOTHER
                                                                      ...Respondents

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
                         *****

Present :    Mr. Vipin Mahajan, Advocate
             for the petitioners.

             Mr. Karanbir Singh, AAG Punjab.

             Mr. Vishal Munjal, Advocate
             for respondent No.2.
                                    *****

VINOD S. BHARDWAJ. J. (ORAL)

By means of the instant petition, the jurisdiction of this Court under

Section 482 Cr.P.C. has been invoked for seeking quashing of FIR No.57 dated

29.03.2018 under Sections 379-B, 323, 324, 148 and 149 of the IPC registered at

Police Station Dinanagar, District Gurdaspur and all other consequential

proceedings arising therefrom, on the basis of compromise dated 12.10.2019

(Annexure P-2) entered between the parties.

2 Vide order dated 29.10.2019 of this Court, the parties were directed

to appear before the learned trial Court/Illaqa Magistrate to get their statements

recorded regarding the compromise arrived at between the parties and a report in

this regard was called for.

3. Pursuant to the said order, report has been received from the Judicial

Magistrate First Class, Gurdaspur vide Memo No.27 dated 07.02.2020. The

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relevant extracted of the report is reproduced as under:-

'It is submitted that petitioners namely Alka, Ganesh, Prince, Dimple alias Dimple Kumar, Ravi and respondent No. 2 Jatinder Kumar have appeared and made their statements on 22.11.2019 regarding compromise, They were asked to show their identity cards and photocopies of the same were taken on record (photocopies of identity cards and statements attached herewith).

It is further submitted that statement of Investigating Officer ASI Ashok Kumar No. 633/GSP has also been recorded (photocopy of statement of Investigating Officer attached herewith).

It is further submitted that from the statements of the parties, it appears that the compromise is genuine, voluntary and the statements of the parties are not the result of any pressure or coercion.'

4. Learned State counsel does not dispute the factum of the compromise

amongst the parties and does not have any serious objection to the resolution of

the dispute amongst the parties.

5. Mr. Vishal Munjal, Advocate appears on behalf of respondent No.2

and reiterates the settlement and his concurrence to the FIR and all the other

consequential proceeding being quashed.

6. The Full Bench of this Court in the matter of "Kulwinder Singh and

others versus State of Punjab and another" reported as (Punjab and Haryana

High Court) : 2007 (3) RCR (Criminal) 1052 has been observed as under:

'(28) To conclude, it can safely be said that there can never be any hard and fast category which can be prescribed to enable the Court to exercise its power under Section 482 of the Cr.P.C. The only principle that can be laid down is the one which has been incorporated in the Section itself, i.e., "to prevent abuse of the process of any Court" or "to secure the ends of justice".

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(29) In Mrs. Shakuntala Sawhney v. Mrs. Kaushalya Sawhney and Ors., Hon'ble Krishna Iyer, J. aptly summoned up the essence of compromise in the following words:

"The finest hour of justice arrives propitiously when parties, despite falling apart, bury the hatchet and weave a sense of fellowship of reunion."

(30) The power to do complete justice is the very essence of every judicial justice dispensation system. It cannot be diluted by distorted perceptions and is not a slave to anything, except to the caution and circumspection, the standards of which the Court sets before it, in exercise of such plenary and unfettered power inherently vested in it while donning the cloak of compassion to achieve the ends of justice.

(31) No embargo, be in the shape of Section 320(9) of the Cr.P.C., or any other such curtailment, can whittle down the power under Section 482 of the Cr.P.C.

(32) The compromise, in a modern society, is the sine qua non of harmony and orderly behaviour. It is the soul of justice and if the power under Section 482 of the Cr.P.C. is used to enhance such a compromise which, in turn, enhances the social amity and reduces friction, then it truly is "finest hour of justice". Disputes which have their genesis in a matrimonial discord, landlord-tenant matters, commercial transactions and other such matters can safely be dealt with by the Court by exercising its powers under Section 482 of the Cr.P.C. in the event of a compromise, but this is not to say that the power is limited to such cases. There can never be any such rigid rule to prescribe the exercise of such power, especially in the absence of any premonitions to forecast and predict eventualities which the cause of justice may throw up during the course of a litigation.

(33) 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

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the wide power to quash the proceedings even in non-compoundable 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.

(34) 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.

7. 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 SCC303'. Still further, 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 verus State of Gujarat and another" (2017) 9 SCC 641', the

same are extracted as under:

16. The broad principles which emerge from the precedents on the subject, may be summarised in the following propositions :

16.1 Section 482 preserves the inherent powers of the High Court to prevent an abuse of the process of any court or to secure the

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ends of justice. The provision does not confer new powers. It only recognises and preserves powers which inhere in the High Court;

16.2 The invocation of the jurisdiction of the High Court to quash a First Information Report or a criminal proceeding on the ground that a settlement has been arrived at between the offender and the victim is not the same as the invocation of jurisdiction for the purpose of compounding an offence. While compounding an offence, the power of the court is governed by the provisions of Section 320 of the Code of Criminal Procedure, 1973. The power to quash under Section 482 is attracted even if the offence is non-compoundable.

16.3 In forming an opinion whether a criminal proceeding or complaint should be quashed in exercise of its jurisdiction under Section 482, the High Court must evaluate whether the ends of justice would justify the exercise of the inherent power;

16.4 While the inherent power of the High Court has a wide ambit and plenitude it has to be exercised; (i) to secure the ends of justice or (ii) to prevent an abuse of the process of any court;

16.5 The decision as to whether a complaint or First Information Report should be quashed on the ground that the offender and victim have settled the dispute, revolves ultimately on the facts and circumstances of each case and no exhaustive elaboration of principles can be formulated;

16.6 In the exercise of the power under Section 482 and while dealing with a plea that the dispute has been settled, the High Court must have due regard to the nature and gravity of the offence. Heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot appropriately be quashed though the victim or the family of the victim have settled the dispute. Such offences are, truly speaking, not private in nature but have a serious impact upon society. The decision to continue with the trial in such cases is founded on the overriding element of public interest in punishing persons for serious offences;

16.7 As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element

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of a civil dispute. They stand on a distinct footing in so far as the exercise of the inherent power to quash is concerned;

16.8 Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing where parties have settled the dispute;

16.9 In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice; and 16.10 There is yet an exception to the principle set out in propositions 16.8 and 16.9 above. Economic offences involving the financial and economic well-being of the state have implications which lie beyond the domain of a mere dispute between private disputants. The High Court would be justified in declining to quash where the offender is involved in an activity akin to a financial or economic fraud or misdemeanour. The consequences of the act complained of upon the financial or economic system will weigh in the balance.

8. 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.

9. The Hon'ble Supreme Court has held in the matter of 'Ramgopal And

Another Vs State of Madhya Pradesh, 2021 SCC Online SC 834', that the matters

which can be categorized as personal in nature or in the matter in which the nature

of injuries do not exhibit mental depravity or commission of an offence of such a

serious nature that quashing of which would override public interest, the Court

can quash the FIR in view of the settlement arrived at amongst the parties. The

observation of the Hon'ble Supreme Court is extracted as under:-

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19. We thus sum-up and hold that as opposed to Section 320 Cr.P.C. where the Court is squarely guided by the compromise between the parties in respect of offences 'compoundable' within the statutory framework, the extra-ordinary power enjoined upon a High Court under Section 482 Cr.P.C. or vested in this Court under Article 142 of the Constitution, can be invoked beyond the metes and bounds of Section 320 Cr.P.C. Nonetheless, we reiterate that such powers of wide amplitude ought to be exercised carefully in the context of quashing criminal proceedings, bearing in mind: (i) Nature and effect of the offence on the conscious of the society; (ii) Seriousness of the injury, if any; (iii) Voluntary nature of compromise between the accused and the victim; & (iv) Conduct of the accused persons, prior to and after the occurrence of the purported offence and/or other relevant considerations.

10. A perusal of the case shows that the proceedings in question had been

initiated at the behest of Jatinder Kumar, who happens to be the husband of

petitioner No.1. It was an outcome of matrimonial discord culminating into

registration of the criminal case as the victim suffered injuries. However, after the

registration of the case on 29.03.2018, the parties have amicably resolved their

dispute vide compromise dated 12.10.2019 and have mutually decided to terminate

the matrimonial alliance. It is also evident that the parties do not suffer from any

criminal antecedents and there is no recurrence of any incident at the behest of

parties during the proceedings in the said FIR and during the pendency of the

instant petition. The dispute is in relation to the property and allegations in relation

thereto are between the members of the family. Good sense having been prevailed,

parties have agreed to give a quietus to their dispute. No interest of justice would

be served by continuation of the criminal proceedings. The same are only likely to

burden the system of administration of criminal justice and is not likely to yield

any fruitful result. Petitioner No.1 happens to be 29 years of age while the other

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petitioners are in their early 20s. Continued incarceration in a protracted criminal

litigation is likely to have a serious prejudice to the future prospects of the parties.

The offence cannot be termed as shocking to the public conscience or amount to

causing mental depravity. Still further, continued criminal proceedings are not

likely to subserve any larger public interest.

11. In view of the report of the Judicial Magistrate First Class, Gurdaspur

and the principles laid down by the Apex Court in Gian Singh Vs. State of

Punjab and others (2012) 10 SCC 303, as well as Ramgopal And Another Vs

State of Madhya Pradesh 2021 SCC Online SC 834 and also by the Full Bench of

this Court in Kulwinder Singh and others Vs. State of Punjab and another,

2007(3) RCR (Criminal) 1052, the instant petition is allowed. The aforesaid FIR

No.57 dated 29.03.2018 under Sections 379-B, 323, 324, 148 and 149 of the IPC

registered at Police Station Dinanagar, District Gurdaspur and all other

consequential proceedings arising therefrom, are hereby quashed qua the

petitioners in view of compromise dated 12.10.2019 (Annexure P-2). However,

the same would be subject to payment of costs of Rs.5,000/- each to be deposited

by the petitioners with the 'Poor Patients Welfare Fund at PGIMER,

Chandigarh within one month from receipt of certified copy of this order.

Petition is allowed.

                                                   (VINOD S. BHARDWAJ)
                                                         JUDGE
March 31, 2022
S.Sharma(syr)

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




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