Punjab-Haryana High Court
Ram Mehar vs State Of Haryana And Anr on 15 December, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
240 CRM-M-45101-2021 (O&M)
Date of Decision: 15.12.2022
Ram Mehar ...Petitioner
Versus
State of Haryana and Another ...Respondents
CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL
Present:- Mr. Sushil Sharma, Advocate,
for the petitioner
Ms. Dimple Jain, AAG, Haryana
Mr. Vikas Kumar, Advocate,
for respondent No.2
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JAGMOHAN BANSAL, J. (Oral)
The instant petition has been filed under Section 482 Cr.P.C. seeking quashing of FIR No.82 dated 22.05.2016 (Annexure P-1) under Sections 406 and 420 IPC registered at Police Station Kalka, District Panchkula, and all subsequent proceedings arising therefrom, on the basis of Compromise dated 23.10.2021 (Annexure P-2).
In terms of order dated 16.11.2021 of this Court, JMIC, Kalka, has submitted her report dated 28.01.2022. The relevant extracts of the report as below:-
"Statement of I.O.HC Sandeep recorded to this effect that he is I.O. in present FIR and there is only one accused namely Ram Mehar in present case and as per his record in present FIR Ram Mehar S/o Dhanpat is made accused and challan against him already presented in the court. Further stated that complainant Mohan Lal S/o Swarup Chand is only injured/aggrieved party. Further stated that as per his record accused was never been declared Proclaimed Offender in present FIR & also no other case is found registered against accused.
It is submitted that after going through the statement made by the complainant and accused, this court is satisfied that the statements regarding the compromise is made by them out of their own free-will and without any fear, threat or coercion from any side.MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and
authenticity of this order/judgment CRM-M-45101-2021 (O&M) -2- The compromise also appears to be voluntarily in nature. Copy of statements of the complainant and accused persons statement of I.O. is annexed herewith for kind perusal of your good-self."
Learned State counsel and learned counsel for respondent No.2 would submit that they have no objection if the present FIR and subsequent proceedings are quashed.
Relying upon its earlier judgments in 'Gian Singh Vs. State of Punjab and others, (2012) 10 SCC 303' and 'The State of Madhya Pradesh Vs. Laxmi Narayan and others (2019) 5 SCC 688', a two Judge Bench of the Hon'ble Supreme Court in 'Ramgopal and another Vs. State of Madhya Pradesh 2021 SCC online SC 834' while dealing with power of High Court under Section 482 of Cr.P.C. to quash non-compoundable offences on the basis of compromise between the disputing parties has held:
"11. True it is that offences which are 'non-compoundable' cannot be compounded by a criminal court in purported exercise of its powers under Section 320 Cr.P.C. Any such attempt by the court would amount to alteration, addition and modification of Section 320 Cr.P.C, which is the exclusive domain of Legislature. There is no patent or latent ambiguity in the language of Section 320 Cr.P.C., which may justify its wider interpretation and include such offences in the docket of 'compoundable' offences which have been consciously kept out as non-compoundable. Nevertheless, the limited jurisdiction to compound an offence within the framework of Section 320 Cr.P.C. is not an embargo against invoking inherent powers by the High Court vested in it under Section 482 Cr.P.C. The High Court, keeping in view the peculiar facts and circumstances of a case and for justifiable reasons can press Section 482 MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment CRM-M-45101-2021 (O&M) -3- Cr.P.C. in aid to prevent abuse of the process of any Court and/or to secure the ends of justice.
12. The High Court, therefore, having regard to the nature of the offence and the fact that parties have amicably settled their dispute and the victim has willingly consented to the nullification of criminal proceedings, can quash such proceedings in exercise of its inherent powers under Section 482 Cr.P.C., even if the offences are non- compoundable. The High Court can indubitably evaluate the consequential effects of the offence beyond the body of an individual and thereafter adopt a pragmatic approach, to ensure that the felony, even if goes unpunished, does not tinker with or paralyze the very object of the administration of criminal justice system.
13. It appears to us that criminal proceedings involving non-heinous offences or where the offences are pre- dominantly of a private nature, can be annulled irrespective of the fact that trial has already been concluded or appeal stands dismissed against conviction. Handing out punishment is not the sole form of delivering justice. Societal method of applying laws evenly is always subject to lawful exceptions. It goes without saying, that the cases where compromise is struck post-conviction, the High Court ought to exercise such discretion with rectitude, keeping in view the circumstances surrounding the incident, the fashion in which the compromise has been arrived at, and with due regard to the nature and seriousness of the offence, besides the conduct of the accused, before and after the incidence. The touchstone for exercising the extra-ordinary power under Section 482 Cr.P.C. would be to secure the ends of justice. There can be no hard and fast line constricting the power of the High Court to do substantial justice. A restrictive construction of MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment CRM-M-45101-2021 (O&M) -4- inherent powers under Section 482 Cr.P.C. may lead to rigid or specious justice, which in the given facts and circumstances of a case, may rather lead to grave injustice. On the other hand, in cases where heinous offences have been proved against perpetrators, no such benefit ought to be extended, as cautiously observed by this Court in Narinder Singh & Ors. vs. State of Punjab & Ors.3 and Laxmi Narayan (Supra).
In other words, grave or serious offences or offences which involve moral turpitude or have a harmful effect on the social and moral fabric of the society or involve matters concerning public policy, cannot be construed betwixt two individuals or groups only, for such offences have the potential to impact the society at large. Effacing abominable offences through quashing process would not only send a wrong signal to the community but may also accord an undue benefit to unscrupulous habitual or professional offenders, who can secure a 'settlement' through duress, threats, social boycotts, bribes or other dubious means. It is well said that "let no guilty man escape, if it can be avoided."
From the perusal of the enclosed FIR, report of the Trial Court and compromise arrived between the parties, it transpires that contesting parties have amicably resolved their issue, thus, no useful purpose would be served by continuing the proceedings. The alleged offences are of pre-dominantly private in nature and no moral turpitude or interest of public at large is involved. There appears to be no chance of conviction, the continuance of the proceedings would just waste valuable judicial time and it is well-known fact that courts are already over burdened.
MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment CRM-M-45101-2021 (O&M) -5- In view of above facts and circumstances, the present petition deserves to be allowed and accordingly is allowed. FIR No.82 dated 22.05.2016 (Annexure P-1) under Sections 406 and 420 IPC registered at Police Station Kalka, District Panchkula, and all subsequent proceedings arising therefrom, are quashed qua the petitioner.
(JAGMOHAN BANSAL) JUDGE 15.12.2022 Mohit Kumar Whether speaking/reasoned Yes/No Whether reportable Yes/No MOHIT KUMAR 2022.12.15 15:49 I attest to the accuracy and authenticity of this order/judgment