Punjab-Haryana High Court
Harjinder Singh vs State Of Punjab And Another on 14 March, 2024
2024:PHHC:036904
CRM-M-35684-2023
1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
290
CRM-M-35684-2023
Date of Decision:-14.03.2024
Harjinder Singh
......Petitioner
Versus
State of Punjab and Anr.
......Respondents
CORAM: HON'BLE MR. JUSTICE ALOK JAIN
****
Present: Mr. Karan Choudhary, Advocate for the petitioner.
Mr. Rajinder Singh Bhatta, DAG, Punjab.
Mr. Lakhbir Singh, Advocate for respondent No.2
****
ALOK JAIN, J. (Oral)
1. The instant petition has been filed under Section 482 Cr.P.C.
seeking quashing of FIR No.0063 dated 07.06.2018, under Sections
336,379,454 of IPC and Sections 25 and 27 of the Arms Act, 1959 and
later on added Section 120-B of the Indian Penal Code, 1860, registered at
Police Station Fatehgarh Churian, Police District Batala, District
Gurdaspur, Punjab and subsequent proceeding arising therefrom on the
basis of compromise dated 13.10.2018 (Annexure P-2).
2. Keeping in view the fact that the parties entered into a
settlement, the Coordinate Bench of this Court vide order dated 06.02.2024
directed the parties to appear before the Illaqa Magistrate/trial Court for
getting their statements recorded in that regard. Pursuant thereto, a report
dated 15.02.2024 has been received from Chief Judicial Magistrate,
Batala, stating that the compromise arrived at between the parties is
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CRM-M-35684-2023
voluntary and the same is without any pressure, coercion or undue
influence.
3. Learned State counsel and learned counsel appearing on behalf
of respondent No.2 admit the factum of compromise and submit that they
have no objection in quashing of the FIR on that basis.
4. Perusal of the aforesaid report establishes that the parties have
amicably settled their dispute, and continuance of criminal proceedings in
such a situation will be an exercise in futility, as the chances of conviction
are bleak. The power under Section 482 Cr.P.C. can be exercised in such
matters. It has been held by Supreme Court of India in cases Gian Singh v.
State of Punjab and another 2012(10) SCC 303 and Narinder Singh and
others v. State of Punjab and another 2014(6) SCC 406 that criminal cases
having overwhelmingly civil character, particularly those arising out of
commercial transactions or matrimonial relationships or family disputes,
should be quashed when the parties have resolved the disputes among
themselves in a bona fide manner.
5. The Hon'ble Apex Court in the case of "State of Madhya
Pradesh Vs. Laxmi Narayan" (2019) 5 SCC 688, has upheld that the High
Court under Section 482 Cr.P.C. can quash the criminal proceedings in
respect of non compoundable offences which are private in nature and do
not have serious impact on society.
6. More so, the trial would also be a futile exercise as there is no
cogent evidence to reach the conviction. Although the last part of the
argument is not sustainable, as the Courts are well within its powers to
proceed in the matter with the evidence available and merely because the
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CRM-M-35684-2023
parties have compromised would not be a ground, the trial would be
futility, however, considering the other aspect that the future of the
daughter of the petitioner will be capitalized.
7. Keeping in view the law laid down by the Hon'ble Apex Court
in the aforesaid judgment, the present petition stands allowed and FIR
No.0063 dated 07.06.2018, under Sections 336, 379, 454 of IPC and
Sections 25 and 27 of the Arms Act, 1959 and later on added Section
120-B of the Indian Penal Code, 1860, registered at Police Station
Fatehgarh Churian, Police District Batala, District Gurdaspur, Punjab
and subsequent proceeding arising therefrom, are hereby quashed qua the
petitioner subject to costs of Rs.10,000/- to be paid by the petitioner and
Rs. 10,000/- to be paid by respondent No.2 within a period of two weeks
from today in the account of the Poor Patients Welfare Fund, PGIMER,
Chandigarh.
(ALOK JAIN)
JUDGE
14.03.2024
manju
Whether speaking/reasoned:- Yes/No
Whether Reportable:- Yes/No
