Punjab-Haryana High Court
Vikas And Another vs State Of Haryana And Another on 25 April, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:056722
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282 2024:PHHC:056722
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-12180-2024
DECIDED ON: 25.04.2024
VIKAS AND ANOTHER
.....PETITIONERS
VERSUS
STATE OF HARYANA AND ANOTHER
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL.
Present: Mr. Ram Karan Agnihotri, Advocate
for the petitioners.
Mr. G.S. Dhillon, AAG, Haryana.
Mr. Nitish Sharma, Advocate
for respondent No.2.
SANDEEP MOUDGIL, J (ORAL)
1. The jurisdiction of this Court under Section 482 Cr.P.C. has been
invoked seeking quashing of FIR No.0491, dated 14.12.2021 (Annexure P-1), under
Sections 120-B, 406, 420 IPC, 1860, registered at Police Station Madhuban, District
Kurukshetra, with all subsequent proceedings arising therefrom, on the basis of
compromise dated 20.12.2023 (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 07.03.2024, parties were directed to appear before the
Illaqa Magistrate/Trial Court for recording of their statements with regard to
genuineness of compromise and report in that regard was called for.
4. The report dated 06.04.2024 has been received from learned Judicial
Magistrate Ist Class, Karnal, stating that the parties have entered into a compromise
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out of free will and consent and the same appears to be genuine, voluntarily and
without any coercion or undue influence. None of the accused-persons has been
declared as proclaimed offender.
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 give full
effect to the same unless such compromise is abhorrent to lawful
composition of the society or would promote savagery."
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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 wastage of judicial
time and there appears to be no chances of conviction.
8. In view of above, FIR No.0491, dated 14.12.2021 (Annexure P-1),
under Sections 120-B, 406, 420 IPC, 1860, registered at Police Station Madhuban,
District Kurukshetra, with all subsequent proceedings arising therefrom, are
quashed qua petitioners, on the basis of compromise dated 20.12.2023 (Annexure P-
2).
9. In the afore-said terms, the present petition is, hereby allowed.
(SANDEEP MOUDGIL)
25.04.2024 JUDGE
sham
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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