Punjab-Haryana High Court
Swaranjit Singh And Ors vs State Of Punjab And Ors on 6 November, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
In the High Court of Punjab and Haryana at Chandigarh
......
(1) Criminal Misc. No.M-33396 of 2017
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Date of decision:6.11.2017
Swaranjit Singh and others
.....Petitioners
v.
State of Punjab and others
.....Respondents
....
(2) Criminal Misc. No.M-33621 of 2017
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Jagsir Singh and others
.....Petitioners
v.
State of Punjab and others
.....Respondents
....
Coram: Hon'ble Mr. Justice Inderjit Singh
.....
Present: Mr. Sukhjit Singh, Advocate for the petitioners in Cr.
Misc. No.M-33396 of 2017 and for respondents No.2 to 6 in
Cr. Misc. No.M-33621 of 2017.
Mr. Arshdeep, Advocate for the petitioners in Cr.
Misc. No.M-33621 of 2017 and for respondents No.2 to 5 in
Cr. Misc. No.M-33396 of 2017.
Ms. Simranjeet Kaur, Assistant Advocate General, Punjab
for the respondent-State.
.....
Inderjit Singh, J.
This order will dispose of the above mentioned two criminal miscellaneous petitions i.e. Criminal Misc. No.M-33396 of 2017 filed under Section 482 Cr.P.C. for quashing of FIR No.102 dated 29.5.2010 registered for the offences under Sections 452, 323, 506, 148 and 149 IPC at 1 of 3 ::: Downloaded on - 10-11-2017 23:18:44 ::: Cr. Misc. Nos.M-33396 of 2017 etc. [2] Police Station Raikot, District Ludhiana and Criminal Misc. No.M-33621 of 2017 filed for quashing of DDR No.15 dated 29.5.2010 registered for the offences under Sections 324, 323, 447, 511, 427, 506, 148 and 149 IPC in FIR No.102 dated 29.5.2010 and all other subsequent proceedings arising therefrom on the basis of compromise.
The FIR and the DDR were got registered against each other by the petitioners of both the petitions as dispute arose as a result of fight between the parties in which injuries were received by both the parties. This is a case of version and cross-version. Now with the intervention of respectable persons, both the parties have arrived at an amicable settlement and have effected a compromise.
Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate Ist Class, Jagraon has sent two reports dated 1.11.2017 in both the cases submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine.
Learned Assistant Advocate General, Punjab, on instructions from the Investigating Officer and learned counsel for complainants admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR and the DDR in view of the law laid down by the Hon'ble Supreme Court.
2 of 3 ::: Downloaded on - 10-11-2017 23:18:45 ::: Cr. Misc. Nos.M-33396 of 2017 etc. [3] I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.
In a decision, based on compromise, none of the parties is a loser. Rather, compromise not only brings peace and harmony between the parties to a dispute, but also restores tranquility in the society. After considering the nature of offences allegedly committed and the fact that both the parties have amicably settled their dispute, continuance of criminal prosecution would be an exercise in futility, as the chances of ultimate conviction are bleak.
Therefore, keeping in view the fact that the matter has been amicably settled and in view of the law laid by the Hon'ble Supreme Court in Gian Singh v. State of Punjab and another, 2012 (4) RCR (Cr.) 543, these petitions are allowed and FIR No.102 dated 29.5.2010 registered for the offences under Sections 452, 323, 506, 148 and 149 IPC at Police Station Raikot, District Ludhiana and DDR No.15 dated 29.5.2010 registered for the offences under Sections 324, 323, 447, 511, 427, 506, 148 and 149 IPC in FIR No.102 dated 29.5.2010 and all other subsequent proceedings arising out of the same are hereby quashed qua the petitioners.
November 6, 2017. (Inderjit Singh)
Judge
*hsp*
NOTE: Whether speaking/reasoned: Yes
Whether reportable: No
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