Ram Singh vs State Of Punjab And Another
2023 Latest Caselaw 1210 P&H

CRM-M-48345-2022                                                --1--

     257 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                              CHANDIGARH

                               CRM-M-48345-2022
                               DATE OF DECISION:-19.01.2023


Ram Singh                                           ...Petitioner.

                              vs.

State of Punjab and another                                     ...Respondents..

CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA

Present: Mr. Bhavesh Aggarwal, Advocate for the petitioner.

          Mr. Ravinder Singh, AAG, Punjab

          Mr. Kishan Garg, Advocate for
          Mr. Shubham Mehta, Advocate,
          respondent No.2.

          ****

HARKESH MANUJA, J.

By way of present petition under Section 482 Cr.P.C., the

petitioner prays for quashing of FIR No.175 dated 27.07.2018, under

Sections 420, 406 and 120-B IPC, registered at Police Station City

Gurdaspur, District Gurdaspur (Annexure P-1) along with all consequential

proceedings arising out of the same on the basis of compromise dated

01.10.2018 (Annexure P-2).

2. As per the allegations levelled in the FIR, the petitioner in

connivance with other accused persons received a sum of Rs.10,43,578/-

from the complainant on the pretext of sending her son to America.

3. In pursuance to an order dated 18.10.2022 passed by this Court,

whereby the parties were directed to appear before the trial court for getting

their statements recorded as regard the veracity of the compromise arrived at

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CRM-M-48345-2022 --2--

between them, report dated 08.12.2022 has been received from the

concerned court, stating that the compromise is genuine, voluntarily and

without any coercion or undue influence and has been arrived at between

the parties out of their free will. There are total 03 accused, namely Jatinder

Kumar, Ram Singh and Balbir Kumar, in the present FIR, but only Ram

Singh has approached this Court and made statement before the trial court

regarding compromise with complainant, who has no objection, if the FIR

against the present petitioner is quashed. There is no other criminal case

pending against the petitioner.

4. Thus once, the compromise has been arrived at between the

parties without any pressure and respondents No.2 and 3 have no objection

as regard quashing of FIR as well as all other subsequent proceedings

arising out of the same against the petitioners; there does not appear any

impediment as regards quashing of present FIR. Even otherwise, in order to

maintain peace and harmony between the parties, particularly under the

circumstances wherein the alleged offences has no societal interest

involved, it would be appropriate to render complete quietus to the

aforementioned dispute by quashing the FIR on the basis of compromise

entered into between the parties.

5. The parties having settled their dispute so as to live in peace in

furture, no useful purpose would be served by proceeding further with the

criminal proceedings. In the light of above developments, no cause remains

for the trial Court to invest further time and effort in adjudicating this FIR.

The compromise in question is even found to be fully in consonance with

the direction issued by the Court in Kulwinder Singh & Ors. Vs. State of

Punjab 2007(3) RCR (Criminal) 1052 and Gian Singh Vs. State of Punjab

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& Anr., 2012(4) RCR (Crl.) 543.

Further, the learned counsel for the petitioner, while placing

reliance upon the judgments passed by the Hon'ble Supreme Court in

Jayrajsinh Digvijaysinh Rana Vs. State of Gujarat and another, 2012(4)

R.C.R. (Criminal) 589 and this Court in Joginder Singh & another Vs.

State of Punjab and another, passed in CRM-M-23739- 2010 decided on

27.04.2011, Rajinder Singh Vs. State of Punjab & another, passed in

CRM-M- 37395-2016 decided on 16.05.2017 and Vimal Kalra & others

Vs. State of Punjab & another, passed in CRMM-20355-2022, decided on

25.07.2022 submits that partial quashing of the FIR is possible on the basis

of a compromise.

6. Thus, in view of the aforesaid report, accompanied by statements

of both the parties as well as keeping in mind the law laid down in the

aforementioned judgments, the FIR No.175 dated 27.07.2018, under

Sections 420, 406 and 120-B IPC, registered at Police Station City

Gurdaspur, District Gurdaspur (Annexure P-1) as well as all the subsequent

proceedings arising therefrom are hereby quashed qua the petitioner only.

7. Accordingly, petition stands disposed of but subject to deposit of

a sum of Rs.15,000/- by the petitioners within a period of two weeks from

today in the following account:-

Account Name - Punjab and Haryana High Court Bar Association Lawyer's Family Welfare Fund Account No.-41564846387 Bank Name- SBI High Court Branch.

19.01.2023                                           (HARKESH MANUJA)
sonika                                                   JUDGE

          whether speaking/reasoned: Yes/No
          whether reportable:        Yes/No


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