Punjab-Haryana High Court
Kashmir Singh And Ors vs State Of Punjab And Anr on 13 March, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC:035893
CRM-M-29751-2023 - 1-
275 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
CRM-M-29751-2023
Date of Decision : March 13, 2024
Kashmir Singh and others
......Petitioners
Vs.
State of Punjab and another
......Respondents
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Mohit Garg, Advocate
for the petitioners.
Mr. Mohit Saroha, AAG, Punjab.
Mr. Parmod K. Parmar, Advocate
for respondent No.2.
***
JASJIT SINGH BEDI, J.(ORAL)
The present petition has been filed for quashing of FIR No.293
dated 17.11.2019 under Sections 406, 420, 120-B IPC, Section 12 of the
Passports Act, 1967 and Section 13 of the Punjab Prevention of Human
Smuggling Act, 2012 registered at Police Station Patran, Tehsil and District
Patiala and all other consequential proceedings arising therefrom, on the
basis of compromise (Annexure P-2) entered into between the parties.
Vide order dated 30.10.2023 this Court had directed the parties
to appear before Illaqa Magistrate for getting their statements recorded in
terms of certain parameters given in the aforesaid order dated 30.10.2023
2024:PHHC:035893
CRM-M-29751-2023 - 2-
with regard to the compromise (Annexure P-2).
In terms of the order dated 30.10.2023 passed by this Court
parties have appeared before the court of the Judicial Magistrate 1 st Class,
Samana and as per report dated 07.03.2024 submitted to this Court, both the
parties have got recorded their respective statements in Court.
A perusal of the aforesaid report would show that the parties
have effected a 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 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, CRM-M-20355-2022, decided
2024:PHHC:035893
CRM-M-29751-2023 - 3-
on 25.07.2022 submits that partial quashing of the FIR was possible on the
basis of a compromise.
In view of the aforesaid report of the learned Judicial Magistrate
1st Class, Samana accompanied by statements of both the parties, the FIR
No.293 dated 17.11.2019 under Sections 406, 420, 120-B IPC, Section 12 of
the Passports Act, 1967 and Section 13 of the Punjab Prevention of Human
Smuggling Act, 2012 registered at Police Station Patran, Tehsil and District
Patiala and all consequential proceedings arising therefrom are hereby
quashed qua the petitioners only.
Petition stands disposed of.
( JASJIT SINGH BEDI )
JUDGE
March 13, 2024
satish
Whether speaking/reasoned : YES / NO
Whether reportable : YES / NO
