Punjab-Haryana High Court
Tarninder Singh And Anr vs U.T. Chandigarh And Anr on 15 March, 2024
Neutral Citation No:=2024:PHHC:037494
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CRM-M No.42683 of 2022 2024:PHHC:037494
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
247
CRM-M No.42683 of 2022
Date of Decision: 15.03.2024
TARNINDER SINGH AND ANR. ......Petitioner(s)
Vs
U.T. CHANDIGARH AND ANR. ....Respondents
CORAM: HON'BLE MR. JUSTICE HARKESH MANUJA
Present: Mr. Ajaivir Singh, Advocate
for the petitioners.
Mr. Viranjeet Singh Mahal, Addl. PP UT, Chandigarh.
Mr. Ripudaman Singh, Advocate
for respondent No.2.
****
HARKESH MANUJA, J. (Oral)
1. By way of present petition filed under Section 482 Cr.P.C., prayer is
made for quashing of FIR No.100 dated 10.06.2022 registered under Sections 406,
420, 467, 468, 471, 120-B IPC at Police Station Central Sector 17, Chandigarh
(Annexure P-1) along with all consequential proceedings arising therefrom.
2. Pursuant to the order dated 14.03.2024 both the parties appeared
before the Mediation and Conciliation Centre of this Court for effecting
compromise between them by way of recording their statements.
3. In pursuance of the aforesaid order dated 14.03.2024 passed by this
Court, both the parties have settled their dispute by way of an amicable settlement
agreement dated 14.03.2024 and separate statements before the Mediation and
Conciliation Centre of this Court, which is enclosed with the report of the
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Mediator. The same is taken on record. The factum of compromise has also been
admitted by learned counsel representing respondent No.2.
4. Thus once, the compromise has been arrived at between the parties
without any pressure and respondent No.2 having no objection as regards quashing
of FIR as well as all other subsequent proceedings arising out of the same against
the petitioner(s); there does not appear to be any impediment as regards quashing
of present FIR qua the petitioner(s). Even otherwise, in order to maintain peace and
harmony between the parties, particularly under the present 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.
5. 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 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.
6. Thus, in view of the aforesaid report from the Mediator, accompanied
by settlement agreement dated 14.03.2024 as well as keeping in mind the law laid
down in the aforementioned judgments, the FIR No.100 dated 10.06.2022
registered under Sections 406, 420, 467, 468, 471, 120-B IPC at Police Station
Central Sector 17, Chandigarh as well as all the subsequent proceedings arising
therefrom are hereby quashed qua the petitioners.
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7. Accordingly, petition stands, allowed however subject to payment of
cost(s) of Rs.25,000/- to be deposited in the Poor Patients Welfare Fund of the
PGIMER, Chandigarh, Chandigarh, within a period of two weeks from today.
(HARKESH MANUJA)
March 15, 2024 JUDGE
Atik
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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