Punjab-Haryana High Court
Ramesh Kumar vs State Of Haryana And Another on 10 April, 2024
265 2024:PHHC:049253
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-39304-2023
Date of Decision: April 10, 2024
RAMESH KUMAR ........Petitioner
Versus
STATE OF HARYANA AND ANOTHER ........Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Parvesh Jaglan, Advocate for the petitioner.
Mr. Gurmeet Singh, AAG, Haryana.
Mr. Pardeep Sehrawat, Advocate for respondent No.2.
****
HARKESH MANUJA, J. (ORAL)
By way of this petition filed under Section 482 CrPC, prayer
has been made for quashing of FIR No.122 dated 14.06.2023 registered
under Sections 323, 324, 341 and 506 of IPC at P.S. Garhi, District Jind
along with all consequential proceedings arising out of the same on the
basis of compromise dated 03.08.2023.
2. As per allegations levelled in the FIR, the petitioner gave a
knife blow on the face of complainant-respondent No.2 besides
threatening to kill her.
3. This Court while issuing notice of motion vide order dated
30.01.2024 directed the parties to appear before trial Court for getting their
statements recorded as regards the veracity of the compromise arrived at
between them.
4. In pursuance to the order dated 30.01.2024, a report dated
07.02.2024 has been received from the concerned Court, stating that the
compromise in the present case is genuine and voluntary.
2024:PHHC:049253 -2-
CRM-M-39304-2023
5. Learned counsel for the petitioner submits that once, a
compromise has been arrived at between the parties without any pressure
and respondent No.2 has no objection as regards quashing of FIR as well
as all other subsequent proceedings arising out of the same against the
petitioner; the dispute purely personal in nature, there does not appear to
be any impediment as regards quashing of present FIR. He also submits
that even, in order to maintain peace and harmony between the parties,
particularly under the circumstances wherein the alleged offences have 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.
6. On the other hand, learned State counsel submits that
allegations in the present FIR are of serious nature and he opposes the
prayer made in the petition.
7. I have heard learned counsel for the parties and gone
through the records including the report dated 07.02.2024. The parties
having settled their dispute so as to live in peace in future, 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 directions issued by this Court in Kulwinder Singh & Ors. Vs.
State of Punjab 2007(3) RCR(Criminal) 1052 and Gian Singh Vs.
State of Punjab & Anr., 2012(4) RCR (Crl.) 543".
2024:PHHC:049253 -3-
CRM-M-39304-2023
8. 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 petition is allowed and FIR
No. 122 dated 14.06.2023 registered under Sections 323, 324, 341 and
506 of IPC at P.S. Garhi, District Jind along with all consequential
proceeding arising therefrom, are hereby quashed.
9. The aforesaid order shall, however, be subject to payment
of Costs of Rs.10,000/- to be deposited with Poor Patients' Welfare
Fund, PGIMER, Chandigarh, within a period of two weeks from today.
10.04.2024 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
