Punjab-Haryana High Court
Mohan Singh And Others vs State Of Haryana And Another on 1 August, 2024
Author: Kirti Singh
Bench: Kirti Singh
Neutral Citation No:=2024:PHHC:098765
CRM-M-23299-2024 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
287 CRM-M-23299-2024
Date of Decision: 01.08.2024
Mohan Singh and others ......Petitioners
Vs.
State of Haryana and another ......Respondents
CORAM: HON'BLE MS. JUSTICE KIRTI SINGH
Present: Mr. Ishan Cooner, Advocate
for the petitioners.
Mr. Anmol Malik, DAG, Haryana.
Mr. Virender Kumar, Advocate
for respondent No.2/complainant.
****
KIRTI SINGH, J. (ORAL)
1. This petition has been filed under Section 482 Cr.P.C. seeking
quashing of FIR No.583 dated 28.11.2018, under Section 384/34 IPC, registered
at Police Station Baldev Nagar, District Ambala, on the basis of compromise
dated 26.04.2024 (Annexure P-2).
2. Status report by way of affidavit of Ramesh Kumar, HPS, Deputy
Superintendent of Police, Headquarters Ambala, District Ambala, has been filed
in Court today, which is taken on record.
3. Heard learned counsel for the parties and also gone through the case
file.
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4. This Court vide order dated 09.05.2024, directed the parties to
appear before the Illaqa Magistrate/trial Court for recording their statements with
regard to the compromise.
5. Pursuant to the aforesaid order, report dated 28.05.2024 has been
received from the Judicial Magistrate Ist Class, Ambala. A perusal of the said
report reveals that statements of the concerned persons have been recorded in the
present case, who have stated that the matter has been settled between them and
they have no objection in case the FIR in question is quashed. The compromise
effected between them is genuine, without any undue influence and coercion.
6. The Full Bench of this Court in Kulwinder Singh and others vs.
State of Punjab, 2007 (3) RCR (Criminal) 1052, held that High Court has power
under Section 482 Cr.P.C. to allow the compounding of non-compoundable
offence and quash the prosecution where the High Court is of the view that the
same was required to prevent the abuse of the process of law or otherwise to
secure the ends of justice. This power of quashing is not confined to matrimonial
disputes alone.
7. Hon'ble the Supreme Court in the case of Gian Singh vs. State of
Punjab and another, 2012(4) RCR (Criminal) 543, had observed that in order to
secure the ends of justice or to prevent the abuse of process of Court, iniherent
power can be used by this Court to quash criminal proceedings in which a
compromise haws been effected. The relevant portion of para 57 of the said
judgment reads thus :-
"57. The position that emerges from the above discussion can be
summarised thus: the power of the High Court in quashing a
criminal proceeding or FIR or complaint in exercise of its inherent
jurisdiction is distinct and different from the power given to a
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criminal court for compounindg the offences under Section 320 of
the Code.
Inherent power is of wide plenitude with no statutory
limitation but it has to be exercised in accord with the guideline
engrafted in such power viz; (i) to secure the ends of justice or (ii)
to prevent abuse of the process of any Court.
xxx xxx xxx"
8. In view of the afore-referred judgments, perusing the report of the
trial Court regarding amicable settlement between the petitioners and the
complainant, this Court finds that quashing the FIR will accord a quietus to all
disputes between the parties and it is in the interest of both sides to bury the
hatchet and lead a peaceful life. Thus, no useful purpose would be served in
continuinng the proceedings and in order to secure the ends of justice, the
criminal proceedings in the present case deserve to be quashed.
9. Resultantly, the present petition is allowed and FIR No.583 dated
28.11.2018, under Section 384/34 IPC, registered at Police Station Baldev Nagar,
District Ambala and all other consequential proceedings are quashed qua the
petitioners on the basis of the compromise subject to payment of Rs.10,000/- to
be deposited in Poor Patient Fund, PGIMER, Chandigarh.
(KIRTI SINGH)
JUDGE
01.08.2024
Satyawan
Whether speaking/reasoned: Speaking
Whether reportable: Yes / No
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