Punjab-Haryana High Court
Raju And Others vs State Of Haryana And Another on 23 November, 2012
Crl. Misc. No.M-30157 of 2012 1
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
Criminal Misc. No. M-30157 of 2012 (O&M)
Date of Decision : November 23, 2012
Raju and others
.... Petitioners
Versus
State of Haryana and another
.... Respondents
CORAM : HON'BLE MR. JUSTICE VIJENDER SINGH MALIK
1.Whether Reporters of local papers may be allowed to see the judgment?
2.Whether to be referred to the Reporters or not?
3.Whether the judgment should be reported in the Digest?
Present Mr. Kunal Dawar, Advocate,
for the petitioners
Mr. Sagar Deswal, AAG, Haryana,
for the State.
Mr. B.S.Saroha, Advocate,
for respondents No.2 to 4.
VIJENDER SINGH MALIK, J.
Raju and five others, the petitioners have brought this petition under the provisions of section 482 Cr. P.C., for quashing of FIR No. 42 dated 3.3.2012 registered at Police Station NIT Faridabad District Faridabad (Annexure P1) for an offence punishable under sections 147, 148, 323, 325, 341, 326, 427 IPC and section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 along with all the subsequent proceedings arising out of the same on the basis of Crl. Misc. No.M-30157 of 2012 2 ..
compromise.
While issuing notice of motion, the parties were directed to appear before learned Illaqa Magistrate on 12.10.2012 for getting their statements recorded in support of the compromise. Learned Judicial Magistrate Ist Class, Faridabad has sent her report in this regard through learned District & Sessions Judge, Faridabad. She has reported that she had recorded the statements of the parties, who have supported the factum of compromise. She has concluded her report by submitting that the parties have already settled their grievances amicably and that the compromise arrived at between them through the intervention of the respectable persons and relatives, is without any pressure or coercion from anyone.
The contested decisions made by the courts leave scars on the persons of either party to the case. A decision based on compromise does not leave any such scar. Compromise not only brings peace and harmony between the parties to a dispute but also restores tranquility in the society. Taking restoration of peace and harmonious relations between the parties and order in the society as the prime concerns of law, it has been held by this court in Dharambir Vs. State of Haryana, 2005 (3) RCR (Criminal) 426 that a non compoundable matrimonial offence could be quashed on the basis of compromise between the parties. However, the said decision left a gap as it did not cover the cases other than the cases for matrimonial offences. A Larger Bench of five Hon`ble Judges of this court in Kulwinder Singh and others Vs. State of Punjab and another 2007 (3) RCR (Criminal) 1052 took the Crl. Misc. No.M-30157 of 2012 3 ..
following decision with regard to the other non-compoundable offences:-
"29. The only inevitable conclusion from the above discussion is that there is no statutory bar under the Cr.P.C. which can affect the inherent power of this Court under Section482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in noncompoundable offences notwithstanding the bar under Section 320 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice."
Learned counsel for the petitioners has cited before me a latest decision of Hon`ble Supreme Court in Shiji @ Pappu and others Vs. Radhika and another 2012 (1) RCR (Criminal) 9. It was a case for an offence punishable under section 394 IPC and was not less serious than the case in hand. In that case, FIR was quashed on the basis of compromise.
In view of the aforesaid decisions , the FIRs/complaints in non- compoundable offences could be quashed on the basis of compromise. It is so because after compromise between the parties, no evidence supporting the prosecution is possible to come on the record and possibility of conviction of the accused becomes bleak. However, before accepting the petition and quashing the proceedings, the court has to satisfy itself that the compromise is just and fair in which no party is taking undue benefit. The compromise in hand not only satisfies the above said requirements but also appears to be securing the ends of justice. I, therefore, find that the matter has been amicably settled Crl. Misc. No.M-30157 of 2012 4 ..
between the parties without their being any pressure on anyone. Hence, the petition is allowed and FIR No.42 dated 3.3.2012 registered at Police Station NIT Faridabad District Faridabad (Annexure P1) for an offence punishable under sections 147, 148, 323, 325, 341, 326, 427 IPC and section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 IPC along with all the subsequent proceedings arising out of the same is quashed.
(VIJENDER SINGH MALIK) JUDGE November 23, 2012 som