Dev Charan And Another vs State Of Haryana And Another
2022 Latest Caselaw 4999 P&H

             IN THE HIGH COURT OF PUNJAB & HARYANA
                          AT CHANDIGARH
248
                                                      CRM-M-36148-2019 (O&M)
                                                       Date of decision: 20.05.2022
DEV CHARAN AND ANOTHER
                                                                     ....Petitioner(s)
                    Versus
STATE OF HARYANA AND ANOTHER
                                                                    ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
                                 *****

Present : Mr. Kunal Dawar, Advocate for the petitioners.

Mr. Viney Phogat, DAG Haryana.

Mr. Jagjot Singh, Advocate for respondent No.2 ***** VINOD S. BHARDWAJ. J. (ORAL)

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

Section 482 of the Code of Criminal Procedure has been invoked for seeking

quashing of FIR No.59 dated 05.03.2013 under Sections 420, 467, 468 and 471

of the Indian Penal Code, 1860 registered at Police Station City Palwal, District

Palwal and all other consequential proceedings arising therefrom, on the basis of

compromise (Annexure P-2) entered between the parties.

2 The parties were directed to appear before the learned trial

Court/Illaqa Magistrate vide order dated 30.08.2019 of this Court, 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, Palwal vide Memo No.740 dated 18.09.2019. The

relevant extract of the report is reproduced as under:-

I am of the opinion that there is no undue influence or pressure upon parties in giving aforesaid statements, rather their statements appears to be made voluntarily and seems

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genuine/authentic. This be treated as undersinged's report in compliance with aforesaid order dated 30.08.2019.

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. Jagjot Singh, Advocate appears on behalf of respondent No.2 and

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

consequential proceedings 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 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".

(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.

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(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 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

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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 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'.

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. The following relevant factors emerge from perusal of the case as well

as the subsequent developments supplementing a case for invocation of the powers

under Section 482 CrPC:-

i. The instant case was registered due to a matrimonial dispute between the

parties resulting in altercation regarding property. That the matter has been

settled in Lok Adalat and all dues have been paid;

ii. The FIR was registered in the year 2013 and all prosecution witnesses have

been examined. The proceedings are at the stage of defence evidence and

the trial has not concluded;

iii. The petitioner Nos.1 and 2 are 55 years and 39 years old respectively.

Continuation of criminal proceedings will cause severe repercussions to the

petitioners in discharge of their social obligations as well as in their work

place;

iv. The offence in question cannot be said to be heinous or as an offence that

would be shocking to the conscience of the society or public at large. It can

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also not be termed as one shocking to the conscience of the Court;

v. Continuation of the proceedings and forcing the parties to undergo rigours

of criminal proceedings is not likely to sub-serve any large public interest;

vi. The complainant is not likely to support the case of the prosecution.

Continuation of the proceedings is likely to be a waste of judicial time. The

proceedings are likely to end in futility for want of parties to support the

case of the prosecution;

vii.No larger public purpose would be served by continuation of the

proceedings;

viii.Parties do not suffer any criminal antecedents and have not indulged in any

such or similar case during the pendency of the case or after registration of

the FIR.

ix. The object of law is well served when the parties resolve their differences

and choose to peacefully co-exist and live in harmony.

11. In view of the report of the Judicial Magistrate First Class Palwal 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.59

dated 05.03.2013 under Sections 420, 467, 468 and 471 of the Indian Penal Code,

1860 registered at Police Station City Palwal, District Palwal and all other

consequential proceedings arising therefrom, are hereby quashed qua the

petitioners in view of compromise (Annexure P-2). However, the same would be

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

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with the Punjab and Haryana High Court Bar Clerks Assosication

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

Petition is allowed.

                                                  (VINOD S. BHARDWAJ)
                                                        JUDGE
May 20, 2022
S.Sharma(syr)
        Whether speaking/reasoned        :       Yes/No
        Whether reportable               :       Yes/No




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