On 4th Feb 2022, The High Court of Punjab and Haryana comprising of Justice Anoop Chitkara in the case of Narinder Singh & another v. State of Punjab & another held that the High Courts are empowered under Section 482 of CrPC to quash FIR and further criminal proceedings, even for non-compoundable offenses, if a compromise has been reached and the matter is personal. However, to seek such quashing, the compromise deed must not have inconsistencies and must state clear and specific reasons for the compromise. This is a prerequisite without which there can certainly be no quashing of FIR and criminal proceedings.
Further, the Court held that the parties shall be at liberty to enter into a fresh compromise mentioning the reasons justifying the compromise and disruption of criminal proceedings. The dismissal of the present petition shall not come in the way of the fresh petition. Petition dismissed in the terms mentioned above.”
Case Details
Case Title: Narinder Singh & anr. v. State of Punjab & anr.
Court: Punjab and Haryana High Court
Case No. 22725 of 2021
Bench: Justice Anoop Chitkara
Pronounced on: 04-02-2022
Read Judgment @Latestlaws.com
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