Punjab-Haryana High Court
Lakhwinder Singh Gill vs State Of Punjab And Another on 13 March, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC:035908
CRM-M-45752-2023 - 1-
277 IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH.
CRM-M-45752-2023
Date of Decision : March 13, 2024
Lakhwinder Singh Gill and others
......Petitioners
Vs.
State of Punjab and another
......Respondents
CORAM:- HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present:- Mr. Balbir Kumar Saini, Advocate
for the petitioners.
Mr. Mohit Saroha, AAG, Punjab.
Mr. Kulbir Singh Saini, Advocate
for respondent No.2.
***
JASJIT SINGH BEDI, J.(ORAL)
The present petition has been filed for quashing of FIR No.28
dated 04.03.2014 under Sections 420, 406, 120-B IPC registered at Police
Station Baghanpurana, District Moga by compounding the offences and all
other consequential proceedings arising therefrom, on the basis of
compromise dated 18.01.2022 (Annexure P-2) entered into between the
parties.
Vide order dated 05.01.2024 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 05.01.2024
2024:PHHC:035908
CRM-M-45752-2023 - 2-
with regard to the compromise dated 18.01.2022 (Annexure P-2).
In terms of the order dated 05.01.2024 passed by this Court
parties have appeared before the court of the Sub Divisional Judicial
Magistrate, Baghapurana and as per report dated 06.03.2024 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 &
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CRM-M-45752-2023 - 3-
others Versus State of Punjab & another, CRM-M-20355-2022, decided
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 Sub Divisional
Judicial Magistrate, Baghapurana accompanied by statements of both the
parties, the FIR No.28 dated 04.03.2014 under Sections 420, 406, 120-B IPC
registered at Police Station Baghanpurana, District Moga 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
