Punjab-Haryana High Court
Sanjeev And Anr vs State Of Haryana And Anr on 22 November, 2022
CRM-M-33532-2021 (O&M) -1-
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
263
CRM-M-33532-2021 (O&M)
Date of decision: 22.11.2022
SANJEEV AND ANR.
....Petitioners
Versus
STATE OF HARYANA AND ANR.
...Respondents
CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
*****
Present : Mr. Bhupinder Singh, Advocate
for the petitioners.
Ms. Aditi Girdhar, AAG Haryana.
Mr. Parveen Sharma, Advocate for
Mr. Mandeep K. Dhot, Advocate
for respondent No.2.
*****
AMAN CHAUDHARY. J.
Present petition has been filed for quashing of FIR No.948, dated
21.12.2019 under Sections 24 of the Immigration Act, 1983 Section 406 and 420
IPC (Section 370 IPC added later on) registered at Police Station Assandh,
District Karnal, and all other consequential proceedings arising therefrom on the
basis of the compromise dated 29.06.2020 (Annexure P-2).
Learned counsel for the petitioners relies on the judgments passed by
this Court in CRM-M-33091-2020 decided on 12.10.2020; CRM-M-34418-2022
decided on 10.11.2022; CRM-M-29568-2020 decided on 17.02.2021 and CRM-
M-24799-2021 decided on 27.09.2021, wherein FIRs registered under Section
370 IPC had been quashed on the basis of compromise.
Notice of motion was issued on 23.08.2021 and both the parties were
directed to appear before the trial Court for recording their statements in the
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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 24.12.2021 has been
received from the Sub-Divisional Judicial Magistrate, Assandh. 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 the FIR in question is quashed and the
compromise effected between them is genuine, without any undue influence and
coercion. It is stated in the report that there are two accused. None of the accused
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
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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 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 and FIR No.948, dated
21.12.2019 under Sections 24 of the Immigration Act, 1983 Section 406 and 420
IPC (Section 370 IPC added later on) registered at Police Station Assandh,
District Karnal and all other consequential proceedings arising therefrom on the
basis of the compromise dated 29.06.2020 (Annexure P-2), are quashed qua the
petitioners.
(AMAN CHAUDHARY)
JUDGE
November 22, 2022
S.Sharma(syr)
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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