Punjab-Haryana High Court
Amrik Singh And Ors vs State Of Punjab And Others on 15 March, 2024
Author: Sandeep Moudgil
Bench: Sandeep Moudgil
Neutral Citation No:=2024:PHHC:037860
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
245
2024:PHHC:037860
CRM-M-5670-2024
Date of Decision: March 15, 2024
AMRIK SINGH AND OTHERS
.....PETITIONERS
VERSUS
STATE OF PUNJAB AND OTHERS
.....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL
Present: Ms. Mandeep Kaur, Advocate
for Mr. Chandan Singh Rana, Advocate
for the petitioners.
Mr. Karunesh Kaushal, Assistant Advocate General, Punjab.
Ms. Arshdeep Kaur, Advocate
for respondents No.2 and 3.
SANDEEP MOUDGIL, J. (ORAL)
1. The instant petition has been filed under Section 482 Cr.P.C. for
quashing of case FIR No.199 dated 01.11.2023, under Sections
323/324/326/148/149 IPC, registered at Police Station Sadar Jalandhar, District
Police Commissionerate and all other subsequent proceedings arising
therefrom, on the basis of compromise dated 29.11.2023 (Annexure P2).
2. During the pendency of the dispute, the parties have compromised
the matter and filed the present petition for quashing of FIR.
3. Vide order dated 02.02.2024, parties were directed to appear before
the Illaqa Magistrate/Trial Court and report with regard to the genuineness of
the compromise was called for.
4. The report dated 13.03.2024 has since been received from learned
Additional Chief Judicial Magistrate, Jalandhar stating that the parties have
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entered into a compromise, which is genuine, voluntary and without any
coercion or undue influence.
5. Full Bench of this Court in Kulwinder Singh and others vs. State
of Punjab, 2007 (3) RCR (Criminal) 1052, has held:-
"The only inevitable conclusion from the above discussion is
that there is no statutory bar under the Cr.P.C. which can
affect the inherent power of this Court under Section 482.
Further, the same cannot be limited to matrimonial cases
alone and the Court has the wide power to quash the
proceedings even in noncompoundable offences
notwithstanding the bar under Section 320 of the Cr.P.C., in
order to prevent the abuse of law and to secure the ends of
justice.
The power under Section 482 of the Cr.P.C. is to be exercised
Ex-Debitia Justitia to prevent an abuse of process of Court.
There can neither be an exhaustive list nor the defined para-
meters to enable a High Court to invoke or exercise its
inherent powers. It will always depend upon the facts and
circumstances of each case. The power under Section 482 of
the Cr.P.C. has no limits. However, the High Court will
exercise it sparingly and with utmost care and caution. The
exercise of power has to be with circumspection and
restraint. The Court is a vital and an extra-ordinary effective
instrument to maintain and control social order. The Courts
play role of paramount importance in achieving peace,
harmony and ever- lasting congeniality in society. Resolution
of a dispute by way of a compromise between two warring
groups, therefore, should attract the immediate and prompt
attention of a Court which should endeavour to give full
effect to the same unless such compromise is abhorrent to
lawful composition of the society or would promote
savagery."
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6. The legal principles as laid down for quashing of the judgment
were also approved by the Hon'ble Supreme Court in the matter of 'Gian Singh
Versus State of Punjab and another,(2012) 10 SCC 303'. Furthermore, the
broad principles for exercising the powers under Section 482 were summarized
by the Hon'ble Supreme Court in the matter of 'Parbatbhai Aahir @
Parbatbhai Bhimsinhbhai Karmur and others versus State of Gujarat and
another" (2017) 9 SCC 641'.
7. It is evident that in view of the amicable resolution of the issues
amongst the parties, no useful purpose would be served by continuation of the
proceedings. The furtherance of the proceedings is likely to be a waste of
judicial time and there appears to be no chances of conviction.
8. In view of above, FIR No.199 dated 01.11.2023, under Sections
323/324/326/148/149 IPC, registered at Police Station Sadar Jalandhar, District
Police Commissionerate and all other subsequent proceedings arising
therefrom, is quashed qua the petitioners, on the basis of compromise dated
29.11.2023 (Annexure P-2).
9. The present petition is hereby allowed.
March 15, 2024 (SANDEEP MOUDGIL)
Jaspreet Kaur JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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