Ashwani Kumar And Others vs State Of Punjab And Another
2023 Latest Caselaw 5550 P&H

                                                         Neutral Citation No:=2023:PHHC:062202




CRM-M-20139-2022 (O&M)                                N.C. No.2023:PHHC:062202
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            IN THE HIGH COURT OF PUNJAB & HARYANA
                         AT CHANDIGARH
273
                                                       CRM-M-20139-2022 (O&M)
                                                        Date of decision: 27.04.2023
ASHWANI KUMAR AND OTHERS
                                                                            ....Petitioner
                                Versus

STATE OF PUNJAB AND ANOTHER
                                                                         ...Respondents

CORAM:      HON'BLE MR. JUSTICE AMAN CHAUDHARY
                     *****

Present : Mr. Vivek Sharma Vashisht, Advocate for Mr. Gurcharan Dass, Advocate for the petitioners

Mr. Kamalpreet Bawa, AAG Punjab

Mr. Tarun Sharma, Advocate for respondent No.2 ***** AMAN CHAUDHARY. J.

1. Present petition has been filed for quashing of FIR No.34 dated

16.02.2022, registered under Sections 379-B, 323, 341, 506 IPC at Police Station

Salem Tabir, Ludhiana, and all other consequential proceedings arising therefrom

on the basis of the compromise dated 19.04.2022 Annexure P-2.

2. Notice of motion was issued on 11.05.2022 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.

3. Pursuant to the aforesaid order, report dated 24.04.2023 has been

received from the learned Judicial Magistrate First Class, Ludhiana. 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

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undue influence and coercion. It is stated in the report that there are four accused.

None of the accused has been declared as proclaimed offender and none of them is

involved in any other FIR.

4. I have heard learned counsel for the parties and have also gone

through the case file.

5. The Full Bench of this Court in Kulwinder Singh and others vs.

State of Punjab, 2007 (3) RCR (Criminal) 1052, 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.

6. Hon'ble The Supreme Court of India in the case of Gian Singh vs.

State of Punjab and another, 2012 (4) RCR (Criminal) 543, had 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 reads thus:-

"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"

7. In view of the judgments referred to above, perusing the report of the

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trial Court regarding amicable settlement between the petitioner(s) and the

complainant(s), this Court finds that quashing the FIR will accord a quietus to all

disputes between the parties and it is in the interest of both sides to bury the

hatchet and lead a peaceful life. Thus, no useful purpose would be served in

continuing the proceedings and in order to secure the ends of justice, the criminal

proceedings in the present case deserve to be quashed.

8. Resultantly, the present petition is allowed and FIR No.34 dated

16.02.2022, registered under Sections 379-B, 323, 341, 506 IPC at Police Station

Salem Tabir, Ludhiana, and all other consequential proceedings arising therefrom

are quashed qua the petitioners on the basis of the compromise 19.04.2022

Annexure P-2.

                                                     (AMAN CHAUDHARY)
                                                           JUDGE
27.04.2023
S.Sharma(syr)

        Whether speaking/reasoned                :      Yes/No

        Whether reportable                       :      Yes/No




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