Punjab-Haryana High Court
Jagjiwan Singh vs State Of Punjab And Another on 16 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
Neutral Citation No:=2024:PHHC:051274
2024:PHHC:051274
CRM-M-65141-2023 ::1::
(293)
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-65141-2023 (O & M)
Date of decision:16.04.2024
Jagjiwan Singh ...... Petitioner
V/s
State of Punjab and anr. ...Respondents
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Robindeep Singh Bhullar, Advocate,
for the petitioner.
Mr. Mohit Saroha, AAG, Punjab.
Mr. Gursahib Singh Hundal, Advocate,
for respondent No.2.
*****
JASJIT SINGH BEDI, J. (Oral)
The prayer in this petition is for quashing of FIR No.168 dated
02.12.2021 under Sections 420 and 120-B IPC registered at Police Station
Shimlapuri, District Ludhiana and all the consequent/subsequent
proceedings arising therefrom on the basis of a compromise dated
06.05.2023 (Annexure P-2) arrived at between the parties.
Vide orders dated 22.12.2023 and 13.03.2024 this Court had
directed the parties to appear before Illaqa Magistrate for getting their
statements recorded with regard to the compromise (Annexure P-2) and the
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CRM-M-65141-2023 ::2::
Illaqa Magistrate/trial Court was to submit a report in this regard giving
certain details as enumerated in the said order.
Pursuant to the orders dated 22.12.2023 and 13.03.2024 passed
by this Court, the parties have appeared before the Judicial Magistrate Ist
Class, Ludhiana and as per the report dated 06.04.2024 submitted to this
Court, both the parties have got recorded their respective statements in Court
and the entire payment stands made.
A perusal of the aforesaid report would show that the parties
have effected genuine compromise without there being any pressure,
coercion or undue influence. In view of the compromise there is a remote
possibility of the complainant coming forward to support the prosecution
case. The powers under Section 482 Cr.PC can be exercised in such like
situation in order to prevent unnecessary vagaries of criminal trial to be
faced by the parties, when there are remote chances of conviction of the
accused. The compromise in question is 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 & Anr., 2012(4) RCR (Crl.) 543".
Further, the learned counsel for the petitioners, while placing
reliance upon the judgments passed by the Hon'ble Supreme Court in
Jayrajsinh Digvijaysinh Rana Versus 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, CRM-M-23739- 2010 decided on
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CRM-M-65141-2023 ::3::
27.04.2011, Rajinder Singh Vs. State of Punjab & another, CRM-M-
37395-2016 decided on 16.05.2017, Bhoj Raj Vs. State of Punjab &
another, CRM-24945-2019 decided on 27.09.2019 and Vimal Kalra &
others Versus State of Punjab & another, CRMM-20355-2022, decided on
25.07.2022 submits that partial quashing of the FIR was possible on the
basis of a compromise.
Keeping in view the law laid down by this Court in the
aforementioned judgments and the report of the Judicial Magistrate Ist
Class, Ludhiana, the FIR No.168 dated 02.12.2021 under Sections 420 and
120-B IPC registered at Police Station Shimlapuri, District Ludhiana and all
the consequent/subsequent proceedings arising therefrom , are hereby
quashed qua the petitioner only.
Petition stands disposed of.
( JASJIT SINGH BEDI)
JUDGE
April 16, 2024
sukhpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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