Soma Ram vs State Of Rajasthan
2022 Latest Caselaw 1693 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 7005/2021

Soma Ram S/o Lt. Sh. Ram, Aged About 38 Years, Girwar, Abu Road Sadar, Dist. Sirohi, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Smt. Sharmili W/o Ramesh Kumar, At Present Sarpanch, Gram Pachayat Girwar, Teh. Abu Road, Dist. Sirohi, Rajasthan.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. M.A. Siddiqui (through VC)
For Respondent(s)         :     Mr. Mool Singh Bhati, PP
                                Mr.    Shubham        Chouhan                 for
                                complainant (through VC)



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                          Judgment / Order

03/02/2022

This criminal misc. petition under Section 482 Cr.P.C. has

been filed by the petitioner for quashing the FIR No.304/2021 of

Police Station Abu Road Sadar, District Sirohi.

This Court vide order dated 18.01.2022 has directed the

petitioner as well as the respondent No.2 to appear before the

Investigating Officer and the Investigating Officer was directed to

inform this Court about the factum of compromise arrived at

between the parties.

Today, learned Public Prosecutor has submitted the factual

report, wherein it is mentioned that the parties have appeared

before the Investigating Officer and informed him about the

factum of compromise.

(2 of 4) [CRLMP-7005/2021]

Learned counsel for the parties have also submitted that the

dispute between them was of trivial nature and both the parties

have settled the same amicably, therefore, the impugned FIR may

be quashed.

It is noticed that the petitioner is Up-sarpanch and the

respondent No.2 is the Sarpanch of the Gram Panchayat and on

account of some difference of opinion between them, this FIR has

been lodged but now the parties have settled their dispute

amicably as both of them are public representatives in the same

institution.

Heard learned counsel for the parties.

The Hon'ble Apex Court while answering a reference in the

case of Gian Singh Vs. State of Punjab & Anr. reported in JT

2012(9) SC-426, has held as below:-

"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 compounding 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 process of any Court. In what cases power to quash the criminal proceeding or complaint or F.I.R may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even though the victim or victim's family and the offender have

(3 of 4) [CRLMP-7005/2021]

settled the dispute. Such offences are not private in nature and have serious impact on society. Similarly, any compromise between the victim and offender in relation to the offences under special statutes like Prevention of Corruption Act or the offences committed by public servants while working in that capacity etc; cannot provide for any basis for quashing criminal proceedings involving such offences. But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the offences arising out of matrimony relating to dowry, etc. or the family disputes where the wrong is basically private or personal in nature and the parties have resolved their entire dispute. In this category of cases, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete settlement and compromise with the victim. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceeding or continuation of the criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between the victim and wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding."

Keeping in view the law laid down by the Hon'ble Supreme

Court in Gian Singh's case (supra) and the fact that the matter

has already been compromised between the parties which has

been verified by the police authorities, I do not find any reason to

(4 of 4) [CRLMP-7005/2021]

continue with the investigation of the FIR No.304/2021 of Police

Station Abu Road Sadar, District Sirohi.

Hence, this criminal misc. petition is allowed and the

impugned FIR No.304/2021 of Police Station Abu Road Sadar,

District Sirohi lodged against the petitioner for the offence under

Sections 354C, 353, 341, 323 and 34 of IPC is hereby quashed.

Stay petition is disposed of.

(VIJAY BISHNOI),J 25-mohit/-

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