Harpreet Kaur vs State Of Punjab And Another
2024 Latest Caselaw 9369 P&H

Punjab-Haryana High Court

Harpreet Kaur vs State Of Punjab And Another on 1 May, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

                                Neutral Citation No:=2024:PHHC:062654



CRM-M-9869-2024                                                           1

                                                            2024:PHHC:062654

       IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH
294
                                        CRM-M-9869-2024
                                        Date of decision : 01.05.2024

Harpreet Kaur                                              ...... Petitioner

                                versus

State of Punjab and another                               ...... Respondents

CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN

Present:    Mr. Harish Bhatti, Advocate
            for the petitioner.

            Mr. J.S. Arora, Sr. DAG, Punjab with
            ASI Atma Singh.

            Mr. Kapish Singla, Advocate for
            Ms. Manjot Kaur, Advocate
            for respondent No.2.

                    ****

PANKAJ JAIN, J. (Oral)

1. By way of present petition, the petitioner is seeking quashing

of FIR No.199 dated 10.10.2022, registered for offences punishable under

Sections 420 and 120-B of IPC at Police Station Dakha, District Ludhiana

and all subsequent proceedings arising therefrom on the basis of

compromise dated 08.02.2024 (Annexure P-2).

2. Ld. Counsel for the petitioner relies upon the judgment

passed by Apex Court in the case of Ram Gopal and another vs. State

of Madhya Pradesh, 2021(4) R.C.R. (Criminal) 322 (Criminal Appeal

No.1489 of 2012 decided on 29th of September, 2021), to contend that

this Court while exercising jurisdiction under Section 482 Cr.P.C. can

quash the FIR and criminal proceedings even at the stage of post-

conviction when appeal is pending.

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3. In the case Ram Gopal and another vs. State of Madhya

Pradesh (supra) Apex Court held as under :

"18. It is now a well crystalized axiom that the plenary jurisdiction of this Court to impart complete justice under Article 142 cannot ipso facto be limited or restricted by ordinary statutory provisions. It is also noteworthy that even in the absence of an express provision akin to Section 482 Cr.P.C. conferring powers on the Supreme Court to abrogate and set aside criminal proceedings, the jurisdiction exercisable under Article 142 of the Constitution embraces this Court with scopious powers to quash criminal proceedings also, so as to secure complete justice. In doing so, due regard must be given to the overarching objective of sentencing in the criminal justice system, which is grounded on the sub-lime philosophy of maintenance of peace of the collective and that the rationale of placing an individual behind bars is aimed at his reformation.

19. We thus sum-up and hold that as opposed to Section 320 Cr.P.C. where the Court is squarely guided by the compromise between the parties in respect of offences 'compoundable' within the statutory framework, the extraordinary power enjoined upon a High Court under Section 482 Cr.P.C. or vested in this Court under Article 142 of the Constitution, can be invoked beyond the metes and bounds of Section 320 Cr.P.C. Nonetheless, we reiterate that such powers of wide amplitude ought to be exercised carefully in the context of quashing criminal proceedings, bearing in mind:

(i) Nature and effect of the offence on the conscious of the society; (ii) Seriousness of the injury, if any; (iii) Voluntary nature of compromise between the accused and the victim; &

(iv) Conduct of the accused persons, prior to and after the occurrence of the purported offence and/or other relevant considerations."

4. On 26.02.2024, the following order was passed:-

"The present petition has been moved invoking jurisdiction of this Court under Section 482 Cr.P.C. The petitioner is seeking quashing of FIR No.199 dated 10.10.2022, registered for offences punishable

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under Sections 420 and 120-B of IPC at Police Station Dakha, District Ludhiana and all subsequent proceedings arising thereto on the basis of compromise.

Learned counsel for the petitioner contends that the matter already stands compromised vide compromise deed dated 31.01.2024 (Annexure P-2).

Notice of motion for 01.05.2024.

Mr. Tarun Aggarwal, Sr. DAG, Punjab, who is present in Court accepts notice on behalf of respondent No.1-State.

Ms. Manjot Kaur, Advocate appears on behalf of respondent No.2 and admits the fact of there being compromise between the parties.

In view of the above, the parties are directed to appear before learned Illaqa Magistrate/trial Court on 01.04.2024.

On their doing so, the learned Illaqa Magistrate/trial Court shall record their statements and furnish its report to this Court by the next date of hearing on the following aspects:-

1. Number of persons arrayed as accused in the FIR.

2. Whether any accused is proclaimed offender?

3. Whether the compromise is genuine, voluntary and without any coercion or undue influence?

4. Whether the accused persons are involved in any other case or not?

5. The trial Court is also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.

A copy of the report be also sent to the Registrar Judicial of this Court.

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Needless to say that in case for any reason the statements are not recorded on the aforesaid date, the learned Illaqa Magistrate/trial Court shall be at liberty to call the parties on any other date but not later than a week thereafter."

5. Pursuant to the aforesaid order, report dated 21.03.2024 from

JMIC, Ludhiana has been received, which is taken on record. As per the

report, the trial Court has recorded as follows:-

"xx xx xx

1. As per statement of Investigating officer, there are two accused namely Harpreet Kaur & Gurmeet Kaur (already acquitted vide judgment dated 09.01.2024). The challan was presented in the court against one person namely Gurmeet Kaur.

2. None of the accused has been declared as proclaimed offender.

3. From the statements of the parties recorded by undersigned, it comes out on record that the parties have compromised the matter with their free consent, sweet will, without any threat, pressure or undue influence. Compromise is genuine.

4. As per record of police station PS Dakha, Ludhiana, accused Harpreet Kaur & Gurmeet Kaur are not involved in any other FIR.

5. As per statement of Investigating officer, there is only one victim/complainant namely Swarandeep Singh Johal son of Sh. Harjiwan Singh in the present case."

6. Mr. Kapish Singla, Advocate for Ms. Manjot Kaur, Advocate

appears for respondent No.2 and admits the fact of parties having

compromised and states that he has no objection in case the complaint and

all proceedings subsequent thereto against the petitioners are quashed.

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7. Similarly, learned State counsel has stated no objection in

case the complaint/FIR is quashed based upon the compromise.

8. I have heard learned counsel for the parties and have

carefully gone through the records of the case.

9. This Court and Apex Court has repeatedly dealt with the

issue of exercise of jurisdiction under Section 482 of the Code to quash

proceeding recognizing compromise between parties in non-

compoundable offences in the cases of Gian Singh vs. State of Punjab

and another, 2012(10) SCC 303, State of Madhya Pradesh vs. Laxmi

Narayan and others (2019) 5 SCC 688, Kulwinder Singh & others vs.

State of Punjab & another, 2007 (3) RCR (Criminal) 1052, Ram Gopal

and another vs. State of Madhya Pradesh, 2021(4) R.C.R. (Criminal)

322 (Criminal Appeal No.1489 of 2012 decided on 29th of September,

2021) and Mohammad Wajid & anr. Vs. State of U.P. & ors, 2023 AIR

(SC) 3784. The proposition of law that emerges from the aforesaid

decisions rendered by Apex Court and this Court is :

(a) Power u/s 482 Cr.P.C. vested with this Court is much wiser and is unaffected by Section 320 of the Code.

(b) However, wider the power greater the caution.

(c) The underlining principle while exercising such power is that it can be invoked to quash the proceedings recognizing compromise between the parties in the matters which are overwhelmingly and predominantly of civil character like commercial transactions or arising out of matrimonial relationship or family disputes.

(d) The said power is not to be exercised in the prosecutions involving heinous and serious offences of mental depravity or offences like murder, rape, dacoity etc. as such offences are not private in nature and have a serious impact on society.

(e) Section 482 Cr.P.C. casts duty upon the High Court to advance interest of justice as well. It is in recognition of this

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duty casted upon the High Court, that Apex Court held that the High Court would not refuse to quash FIR under Section 307 merely because FIR finds mention thereof. High Court can assess nature of injuries sustained, whether such injuries inflicted on vital/delicate parts of the body/nature of weapons used etc.

(f) Such exercise at the hands of High Court would be permissible only after the evidence is collected after investigation and chargesheet is filed/charges framed during the trial. Such exercise cannot be carried out while the matter is still under investigation.

(g) While quashing FIR in non-compoundable offences even which are of private in nature, High Court is required to consider antecedents of the accused, conduct of the accused and whether he was absconding or whether he has managed the complainant to enter into a compromise.

(h) When it comes to quashing of FIR or criminal proceedings, the criminal antecedents of the accused cannot be the sole consideration to decline to quash the criminal proceedings.

10. Thus, keeping in view the aforesaid facts and circumstances,

this Court is of the considered opinion that it is a fit case to exercise

jurisdiction vested u/s 482 Cr.P.C. to quash the complaint/FIR as :-

(i) The present matter does not fall within the exceptions as carved out in Laxmi Narayan's case (supra) i.e. heinous offence.

(ii) The offences alleged are of private nature.

(iii) The parties have compromised.

(iv) As per the report received the compromise is said to be voluntary in its nature.

(v) Complainant/victim is reported to have entered into compromise on his own volition.

(vi) Though the petitioners already stand convicted yet in view of law laid down by the Apex Court in the case of Ram Gopal and another vs. State of Madhya Pradesh (supra), this Court finds it to be a fit case to exercise jurisdiction under Section 482 Cr.P.C. to quash the FIR and all consequential

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proceedings emanating therefrom including the order of conviction.

11. Consequently, the petition is allowed. FIR No.199 dated

10.10.2022, registered for offences punishable under Sections 420 and

120-B of IPC at Police Station Dakha, District Ludhiana and all

proceedings arising therefrom, are, hereby, quashed qua the petitioner.

                                              (PANKAJ JAIN)
                                                 JUDGE
01.05.2024
Dinesh
                   Whether speaking/reasoned               Yes

                   Whether Reportable                      No




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