Mandeep Narula And Another vs State Of Punjab And Another
2024 Latest Caselaw 8732 P&H

Punjab-Haryana High Court

Mandeep Narula And Another vs State Of Punjab And Another on 24 April, 2024

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

                                Neutral Citation No:=2024:PHHC:057404




 HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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                        CRM-M-4124-2024
                      Date of Decision: 24.04.2024
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Mandeep Narula & Anr.                              ... Petitioners

                                        VS.

State of Punjab & Anr.                                     ... Respondents
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CORAM: HON'BLE MR.JUSTICE SANDEEP MOUDGIL
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Present: Mr. Sukhwinder Singh, Advocate for the petitioners

            Mr. Jaspal Singh Guru, AAG Punjab

          Mr. Yash Garg, Advocate for respondent No.2
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Sandeep Moudgil, J. (Oral)

This petition has been filed under Section 482 Cr.P.C. seeking

quashing of FIR No.0212 dated 17.07.2019 under Sections 420/467/468 of

IPC registered at Police Station Bhawanigarh, District Sangrur (Annexure P-

1) along with all subsequent proceedings arising therefrom on the basis of

compromise dated 19.04.2023 (Annexure P-2).

During the pendency of the dispute, the parties have

compromised the matter. Vide order dated 25.01.2024, parties were directed

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

to the genuineness of the compromise.

The report dated 19.03.2024 has been received from learned

ACJM, Sangrur stating that the parties have entered into a compromise

without any undue influence or pressure.

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

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

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Neutral Citation No:=2024:PHHC:057404

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

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

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Neutral Citation No:=2024:PHHC:057404

'Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others versus

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

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 wastage of

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

In view of above, prayer made in the present petition is allowed

and the above mentioned FIR with all subsequent proceedings arising

therefrom are quashed qua the petitioners in view of the compromise.

Disposed off.

Needless to say that the parties shall remain bound by the terms

of compromise and their statements made before the Court below.

24.04.2024 (Sandeep Moudgil) V.Vishal Judge

1. Whether speaking/reasoned? Yes/No

2. Whether reportable? Yes/No

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