Punjab-Haryana High Court
Karan Kapoor And Anr vs State Of Punjab And Another on 30 August, 2024
Author: Anoop Chitkara
Bench: Anoop Chitkara
Neutral Citation No:=2024:PHHC:112648
CRM-M-33140-2024
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-33140-2024 (O&M)
Reserved on: 12.08.2024
Date of Pronouncement: 30.08.2024
Karan Kapoor and another
... Petitioner(s)
Versus
State of Punjab and another
...Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Mr. Kapil Khanna, Advocate
for the petitioners.
Mr. Jasjit Singh, D.A.G., Punjab.
Mr. Naresh Chander, Advocate
for respondent No.2.
***
ANOOP CHITKARA, J.
FIR No. Dated Police Station Sections 216 20.12.2018 Division No.1, Jalandhar 408, 120-B IPC
The petitioner arraigned as accused in the above captioned FIR, have come up before this Court under Section 482 CrPC for quashing of the FIR and all consequential proceedings based on the compromise with the aggrieved person(s).
2. During the pendency of the criminal proceedings, the accused and the aggrieved person(s) have compromised the matter, and its copy is annexed with this petition as Annexure P-2 (self declaration of complainant/respondent No.2).
3. After that, the petitioner(s) came up before this Court to quash the FIR, impleading the aggrieved persons as respondent no. 2.
4. Pursuant to order of this Court dated 15.07.2024, the aggrieved person(s) (Respondent no.2), appeared before the Judicial Magistrate 1st Class, Jalandhar and stated that there would be no objection if the Court quashes this FIR and consequent proceedings. The relevant extract of the report of the concerned Court reads as follows:
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before trial Court
1. Names of the complainant/ victims(s)/ Surjit Singh aggrieved persons(s)
2. Dates on which the statement(s) of the 31.07.2024 complainant/ victims(s)/ aggrieved persons(s) were recorded
3. Has the identity of the complainant/ Yes victims(s)/ aggrieved persons(s) been verified?
4. Whether all the victims/ all the Yes aggrieved persons have compromised the matter?
5. Is there pressure, threat, or coercion No upon the victim(s)/aggrieved person(s)/complainant?
6. Names of the accused person(s) Karan Kapoor and Chander Kapoor
7. Dates on which the statement(s) of the 31.07.2024 accused persons(s) recorded
8. Whether all the accused have Yes compromised the matter? If no, then the names of the accused who have compromised.
9. Whether proclamation proceedings No are pending against any accused?
10. Has the police report been filed or Yes not?
11. Notice of accusation /Charges have Yes been framed or not?
12. Sections of statutes invoked in the 408, 120-B IPC matter
13. Whether the court is satisfied with the Yes genuineness of the compromise?
ANALYSIS & REASONING:
5. Despite the severe opposition of the State's counsel to this compromise, the following aspects would be relevant to conclude this petition: -
a) The accused and the private respondent have amicably settled the matter between them in terms of the compromise deed and the statements recorded before the concerned Court;
b) A perusal of the documents reveal that the settlement has not been secured through coercion, threats, social boycotts, bribes, or other dubious means;
c) The aggrieved person has willingly consented to the nullification of criminal proceedings;
d) There is no objection from the private respondent in case present FIR and consequent proceedings are quashed;2
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e) In the given facts, the occurrence does not affect public peace or tranquillity, moral turpitude or harm the social and moral fabric of the society or involve matters concerning public policy;
f) The rejection of compromise may also lead to ill will. The pendency of trial affects career and happiness;
g) There is nothing on the record to prima facie consider the accused as an unscrupulous, incorrigible, or professional offender;
h) The purpose of criminal jurisprudence is reformatory in nature and to work to bring peace to family, community, and society;
i) The exercise of the inherent power for quashing FIR and all consequential proceedings is justified to secure the ends of justice.
6. In the present case, all the offence under Section 408 IPC is compoundable with the permission of the Court under Section 320 CrPC. Since all other offences of IPC in the FIR are compoundable, then 120-B IPC also becomes compoundable.
7. In Shakuntala Sawhney v Kaushalya Sawhney, (1979) 3 SCR 639, at P 642, Hon'ble Supreme Court observed that the finest hour of Justice arises propitiously when parties, who fell apart, bury the hatchet and weave a sense of fellowship or reunion.
8. In the light of the judicial precedents referred to above, given the terms of compromise, placement of parties, and other factors peculiar to the case, the contents of the compromise deed and its objectives point towards its acceptance.
9. In Himachal Pradesh Cricket Association v State of Himachal Pradesh, 2018:INSC:1039 [Para 47], 2018 (4) Crimes 324, Hon'ble Supreme Court holds "[47]. As far as Writ Petition (Criminal) No. 135 of 2017 is concerned, the appellants came to this Court challenging the order of cognizance only because of the reason that matter was already pending as the appellants had filed the Special Leave Petitions against the order of the High Court rejecting their petition for quashing of the FIR/Chargesheet. Having regard to these peculiar facts, writ petition has also been entertained. In any case, once we hold that FIR needs to be quashed, order of cognizance would automatically stand vitiated."
10. Considering the entire facts, compromise, and in the light of the above- mentioned judicial precedents, I believe that continuing these proceedings will not suffice any fruitful purpose whatsoever. In the facts and circumstances peculiar to this case, the Court invokes the inherent jurisdiction under section 482 CrPC and quashes 3 3 of 4 ::: Downloaded on - 01-09-2024 01:15:28 ::: Neutral Citation No:=2024:PHHC:112648 CRM-M-33140-2024 the FIR and all subsequent proceedings qua the petitioner(s). The bail bonds of the petitioner(s) are accordingly discharged. All pending application(s), if any, stand closed.
Petition allowed in the terms mentioned above.
(ANOOP CHITKARA)
JUDGE
August 30,2024
AK
Whether speaking/reasoned : Yes
Whether reportable : No
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