Harbhej Singh And Others vs State Of Punjab And Others
2022 Latest Caselaw 14588 P&H

CRM-M-46008-2019 (O&M)                                             -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

237                                    CRM-M-46008-2019 (O&M)
                                       Date of Decision : 17.11.2022

Harbhej Singh and others                                    ......... Petitioners

                                Versus


State of Punjab and others                                 ......... Respondents


CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present :   Mr. B.S. Jaswal, Advocate
            for the petitioners.

            Mr. Digvijay Nagpal, AAG, Punjab.

            Mr. Karan Dhawan, Advocate for
            Mr. Nitin, Advocate
            for respondents No. 2 and 3.

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

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

seeking setting aside of judgment dated 09.01.2019 passed by Judicial

Magistrate 1st Class, Amritsar (Annexure P-2) on the basis of compromise

dated 16.02.2019 (Annexure P-3).

A Co-ordinate Bench of this Court vide order dated 29.10.2019

directed the parties to furnish their affidavits in support of compromise

arrived between them. The petitioners have filed in Court affidavit dated

15.11.2022 and respondents have filed affidavit dated 15.11.2022 in

support of their compromise which are taken on record.

The petitioners have preferred appeal against impugned

judgment dated 09.01.2019 and it is stated to be pending before Appellate

Court. Learned counsel for the petitioners submits that in view of recent

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

of Madhya Pradesh, 2021 SCC online SC 834' and a Division Bench of

this Court in Sube Singh and another vs. State of Haryana and another,

2014 (2) Crimes 299.

Learned State counsel submits that he has no objection if

impugned judgment is quashed on the basis of compromise and affidavits of

the parties.

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 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.

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

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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 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

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

From the perusal of the enclosed FIR, affidavits of the parties,

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 judgments of

Hon'ble Supreme Court and Division Bench of this Court cited by learned

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counsel for the petitioners, judgment of conviction can be set aside if appeal

is pending before Appellate Court. Parties are at ad-idem that appeal

against impugned judgment is pending before Appellate Court.

In view of above facts and circumstances, the present petition

deserves to be allowed and accordingly is allowed. The impugned

judgment and order dated 09.01.2019 (Annexure P-2) is set aside.

17.11.2022                                    ( JAGMOHAN BANSAL )
anju                                                JUDGE


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




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