Punjab-Haryana High Court
Sukhveer Singh And Others vs State Of Punjab And Another on 1 March, 2024
229 2024:PHHC:029838
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-60538-2023
Date of Decision: March 01, 2024
SUKHVEER SINGH AND OTHERS ........Petitioners
Versus
STATE OF PUNJAB AND ANOTHER ........Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present:Mr. Tanwar Joshi, Advocate for the petitioners.
Mr. Siddharth Sandhu, AAG, Punjab.
Mr. Gurvinder Singh Aulakh, Advocate for respondent No.2.
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HARKESH MANUJA, J. (ORAL)
By way of this petition filed under Section 482 Cr.P.C. the
petitioners pray for quashing of case bearing FIR No.60 dated 21.05.2018
registered under Sections 458, 323, 427, 506, 148 and 149 of IPC at P.S.
Sadar Shri Muktsar Sahib, District Shri Muktsar Sahib (Sections 296 and
201 of IPC added later on), along with all consequential proceedings
arising out of the same on the basis of compromise dated 12.09.2023.
2. As per allegations levelled in the FIR, the petitioners armed
with deadly weapons entered into the house of complainant in drunken
state and broke the windowpane of his house besides vandalizing vehicles
in the parking area.
3. This Court while issuing notice of motion vide order dated
02.12.2023 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 02.12.2023, a report dated
06.12.2023 has been received from the concerned Court, stating that the
compromise in the present case is genuine and voluntary.
2024:PHHC:029838 -2-
CRM-M-60538-2023
5. Learned counsel for the petitioners 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
petitioners; 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 06.12.2023. 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".
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CRM-M-60538-2023
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.60 dated 21.05.2018 registered under Sections 458, 323, 427, 506,
148 and 149 of IPC at P.S. Sadar Shri Muktsar Sahib, District Shri
Muktsar Sahib along with all consequential proceeding arising
therefrom, are hereby quashed.
9. The aforesaid order shall, however, be subject to payment
of Costs of Rs.20,000/- to be deposited with the Poor Patients' Welfare
Fund, PGIMER, Chandigarh, within a period of two weeks from today.
01.03.2024 (HARKESH MANUJA)
Tejwinder JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
