Shiv @ Shiv Kumar And Ors vs State Of Punjab And Ors
2023 Latest Caselaw 8658 P&H

                                                         Neutral Citation No:=2023:PHHC:080667




                                                            2023:PHHC:080667

242        IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH

                                                CRM-M-19521-2023
                                                Date of decision: 31.05.2023

SHIV @ SHIV KUMAR AND ORS
                                                            ...Petitioners
                         V/s
STATE OF PUNJAB AND ORS
                                                           ...Respondents


CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

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

            Mr. Mohit Chaudhary, AAG, Punjab.

            Mr. Rahul Kumar Parashar, Advocate
            for respondents No.2 and 3.

                  ****

SANDEEP MOUDGIL J. (ORAL) This is a petition under Section 482 Cr.P.C. for quashing of FIR

No.0011, dated 16.01.2023 under Sections 336, 148, 149, 506 of the Indian

Penal Code, 1860 and Sections 25 & 27 of Arms Act, 1959 registered at

Police Station City Batala, District Batala (Annexure P-1), with all the

consequential proceedings arising therefrom, on the basis of compromise

dated 16.03.2023 (Annexure P-2).

2. During the pendency of the dispute, the parties have

compromised the matter and filed the present petition for quashing of FIR.

3. Vide order dated 20.04.2023, parties were directed to appear

before the Illaqa Magistrate/Trial Court and report with regard to the

genuineness of the compromise was called for.

4. The report dated 12.05.2023 has been received from Additional

1 of 3

Neutral Citation No:=2023:PHHC:080667

2023:PHHC:080667

Civil Judge (Senior Division), cum-Sub Divisional Judicial Magistrate,

Batala, stating that the parties have entered into a compromise, which is

genuine, voluntary and without any coercion or undue influence.

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

State of Punjab, 2007 (3) RCR (Criminal) 1052, has held:-

"The only inevitable conclusion from the above discussion is that there is no statutory bar under the Cr.P.C. which can affect the inherent power of this Court under Section 482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in noncompoundable offences notwithstanding the bar under Section 320 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice. The power under Section 482 of the Cr.P.C. is to be exercised Ex-Debitia Justitia to prevent an abuse of process of Court. There can neither be an exhaustive list nor the defined para-meters to enable a High Court to invoke or exercise its inherent powers. It will always depend upon the facts and circumstances of each case. The power under Section 482 of the Cr.P.C. has no limits. However, the High Court will exercise it sparingly and with utmost care and caution. The exercise of power has to be with circumspection and restraint. The Court is a vital and an extra-ordinary effective instrument to maintain and control social order. The Courts play role of paramount importance in achieving peace, harmony and ever- lasting congeniality in society. Resolution of a dispute by way of a compromise between two warring groups, therefore, should attract the immediate and prompt attention of a Court which should endeavour to

2 of 3

Neutral Citation No:=2023:PHHC:080667

2023:PHHC:080667

give full effect to the same unless such compromise is abhorrent to lawful composition of the society or would promote savagery."

6. The legal principles as laid down for quashing of the judgment

were also approved by the Hon'ble Supreme Court in the matter of 'Gian

Singh Versus State of Punjab and another,(2012) 10 SCC 303'.

Furthermore, the broad principles for exercising the powers under Section

482 were summarized by the Hon'ble Supreme Court in the matter of

'Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others versus

State of Gujarat and another" (2017) 9 SCC 641'.

7. It is evident that in view of the amicable resolution of the issues

amongst the parties, no useful purpose would be served by continuation of

the proceedings. The furtherance of the proceedings is likely to be a waste of

judicial time and there appears to be no chances of conviction.

8. In view of above, FIR (Annexure P-1), with all the

consequential proceedings arising therefrom, is quashed qua the petitioners,

on the basis of compromise dated 16.03.2023 (Annexure P-2).

9. The present petition is hereby allowed.

                                                  (SANDEEP MOUDGIL)
31.05.2023                                              JUDGE
manisha

             Whether speaking/reasoned                Yes/No
             Whether reportable                       Yes/No

Neutral Citation No:=2023:PHHC:080667

3 of 3