Punjab-Haryana High Court
Gagandeep Singh vs State Of Punjab And Anr on 18 November, 2024
Author: Kirti Singh
Bench: Kirti Singh
Neutral Citation No:=2024:PHHC:150360
CRM-M-51457-2024
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IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
300
CRM-M-51457-2024
Date of decision: 18.11.2024
GAGANDEEP SINGH ....Petitioner
Versus
STATE OF PUNJAB AND ANR ...Respondents
CORAM: HON'BLE MS. JUSTICE KIRTI SINGH
Present : Mr. A.S. Mann, Advocate
for the petitioner.
Mr. Kamalpreet Bawa, AAG, Punjab.
Mr. Gagan Bajaj, Advocate for respondent No.2.
KIRTI SINGH. J.(Oral)
1. The present petition has been filed under Section 528 of Bharatiya
Nagarik Suraksha Sanhita, 2023 for quashing of FIR No.0115 dated 29.06.2024,
under Section 420 IPC registered at Police Station City II Mansa, District Mansa
and all other consequential proceedings arising therefrom on the basis of the
compromise dated 09.10.2024 (Annexure P-2).
2. Heard learned counsel for the parties and also gone through the case
file.
3. This Court while issuing notice of motion vide order dated
18.10.2024, directed the parties to appear before the trial Court/Illaqa Magistrate
for recording their statements with regard to the compromise.
4. Pursuant to the aforesaid order, report dated 28.10.2024 has been
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received from the Chief Judicial Magistrate, Mansa. A perusal of the said report
reveals that statements of the concerned persons have been recorded in the present
case, who have stated that the matter has been settled between them and they have
no objection in case the FIR in question is quashed. The compromise effected
between them is genuine, without any undue influence and coercion.
5. The Full Bench of this Court in Kulwinder Singh and others vs. State
of Punjab, 2007 (3) RCR (Criminal) 1052, held that High Court has power under
Section 482 Cr.P.C. to allow the compounding of non-compoundable offence and
quash the prosecution where the High Court is of the view that the same was
required to prevent the abuse of the process of law or otherwise to secure the ends
of justice. This power of quashing is not confined to matrimonial disputes alone.
6. Hon'ble the Supreme Court in the case of Gian Singh vs. State of
Punjab and another, 2012 (4) RCR (Criminal) 543, had observed that in order to
secure the ends of justice or to prevent the abuse of process of Court, inherent
power can be used by this Court to quash criminal proceedings in which a com-
promise has been effected. The relevant portion of para 57 of the said judgment
reads thus:-
"57. The position that emerges from the above discussion can be
summarised thus: the power of the High Court in quashing a criminal
proceeding or FIR or complaint in exercise of its inherent jurisdiction is
distinct and different from the power given to a criminal court for com-
pounding the offences under Section 320 of the Code.
Inherent power is of wide plenitude with no statutory limitation
but it has to be exercised in accord with the guideline engrafted in such
power viz; (i) to secure the ends of justice or (ii) to prevent abuse of the
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process of any Court.
xxx xxx xxx. "
7. In view of the afore-referred judgments, perusing the report of the
trial Court regarding amicable settlement between the petitioner(s) and the com-
plainant, this Court finds that quashing the FIR will accord a quietus to all dis-
putes between the parties and it is in the interest of both sides to bury the hatchet
and lead a peaceful life. Thus, no useful purpose would be served in continuing
the proceedings and in order to secure the ends of justice, the criminal proceedings
in the present case deserve to be quashed.
8. Resultantly, the present petition is allowed and FIR No.0115 dated
29.06.2024, under Section 420 IPC registered at Police Station City II Mansa, Dis-
trict Mansa and all other consequential proceedings are quashed qua the peti-
tioner(s) on the basis of the compromise dated 09.10.2024 (Annexure P2), subject
to payment of costs of Rs.10,000/- to be deposited in the Poor Patient Welfare
Fund, PGIMER, Chandigarh within a period of one month.
9. Pending miscellaneous application(s), if any, also stands disposed of.
(KIRTI SINGH)
18.11.2024 JUDGE
amandeep
Whether speaking/reasoned. : Yes/No
Whether Reportable. : Yes/No
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