Dalbir Singh Bajwa vs State Of Haryana
2023 Latest Caselaw 8818 P&H

Citation : 2023 Latest Caselaw 8818 P&H
Judgement Date : 1 June, 2023

Punjab-Haryana High Court

Dalbir Singh Bajwa vs State Of Haryana on 1 June, 2023

                                                       Neutral Citation No:=2023:PHHC:080561




CRM-M-28513-2023                                                   - 1-


124/2                                               2023:PHHC:080561

            IN THE HIGH COURT OF PUNJAB & HARYANA
                      AT CHANDIGARH
                           ****

CRM-M-28513-2023 DECIDED ON: 1st JUNE, 2023

DALBIR SINGH BAJWA

PETITIONER

VERSUS

STATE OF HARYANA

RESPONDENT

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.

Present:    Mr. Robin Dutt, Advocate
            for the petitioner.

            ****

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court under Section 482 has been

invoked for quashing of FIR No. 143 dated 10.04.2022, under Section 174-

A IPC, registered at Police Station Sector 17 HUDA, Jagadhri, Yamuna

Nagar and all subsequent proceedings arising therefrom.

2. Learned counsel for the petitioner has submitted that in the

present case, a complaint was filed against the petitioner under Section 138

of the Negotiable Instruments Act, 1881 (hereinafter to be referred as "the

Act of 1881") and in the said complaint, the petitioner was declared as

proclaimed person and FIR No. 143 dated 10.04.2022, under Section 174-

A IPC, was registered at Police Station Section 17 HUDA, Jagadhri,

Yamuna Nagar

3. Learned counsel for the petitioner has further submitted that

complaint filed under Section 138 of the Act of 1881 was dismissed as

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withdrawn vide order dated 25.05.2023 (Annexure P-2).

4. Learned counsel for the petitioner has placed reliance upon the

orders dated 20.07.2022 and 24.08.2022 respectively, passed by a co-

ordinate Bench of this Court in CRM-M-46062-2017, titled as "Jatin

Dhawan and another versus State of Haryana and another" and CRM-

M-12534-2022, titled as "Krishan Kumar versus State of Haryana and

another", wherein it has been held that once the main case is dismissed as

withdrawn the continuation of proceedings under Section 174-A IPC shall

be an abuse of process of law.

5. He also placed reliance upon the orders of this Court dated

12.12.2022 and 13.12.2022 passed in CRM-M-55634-2022 titled as Jinder

Singh Vs. State of Punjab and another and CRM-M-45051-2022 titled as

Hari Singh Meena Vs. State of Haryana.

6. Another Co-ordinate Bench of this Court in a case titled as

"Ashok Madan vs. State of Haryana and another" reported as 2020 (4)

RCR (Criminal) 87 has also held as under:-

"No doubt, the learned counsel for the respondent has vehemently argued that the offence under Section 174A I.P.C. is independent of the main case, therefore, merely because the main case has been dismissed for want of prosecution, the present petition cannot be allowed, however, keeping in view the fact that the present FIR was registered only on account of absence from the proceedings in the main case which had been subsequently regularised by the court while granting bail to the petitioner, the default stood condoned. In such circumstances, continuation of proceedings under Section 174-A I.P.C. Shall be abuse of the process of court.

7. Accordingly, the petition is allowed. FIR No.446 dated 21.08.2017, registered under Section 174A I.P.C. At Police Station Kotwali, District Faridabad, as well as consequential 2 of 3

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proceedings shall stand quashed."

7. A perusal of the relevant extract of the above judgment would

show that where the main case was dismissed for want of prosecution, it

was observed that the continuation of proceedings under Section 174-A of

the IPC shall be an abuse of the process of court.

8. In the present case the complaint under Section 138 of the Act

of 1881 has been dismissed as withdrawn. Once the impugned complaint

has been dismissed as withdrawn and the accused stands acquitted, then the

continuance of the prosecution in the FIR under Section 174-A of IPC

would be an abuse of the process of Court.