Punjab-Haryana High Court
Reet Mohinder Singh Virk And Another vs State Of Punjab And Another on 22 February, 2011
Author: Daya Chaudhary
Bench: Daya Chaudhary
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
****
Crl. Misc. No. M-25693 of 2010 (O&M)
Date of Decision:22.02.2011
Reet Mohinder Singh Virk and another
.....Petitioners
Vs.
State of Punjab and another
.....Respondents
CORAM:- HON'BLE MRS. JUSTICE DAYA CHAUDHARY
Present:- Mr. S.P. Soi, Advocate for the petitioners.
Mr. Gaurav Garg Dhuriwala, AAG, Punjab.
****
DAYA CHAUDHARY, J.(Oral)
Crl. Misc. No.45755 of 2010 Allowed as prayed for.
Crl. Misc. No. M-25693 of 2010 This petition has been filed under Section 482 Cr.P.C for quashing of FIR No.89 dated 29.7.2010 registered under Sections 420 and 120-B IPC at Police Station Mehatpur on the basis of compromise annexed as Annexure P-2 with the petition.
Notice of motion was issued on 7.9.2010 and vide order dated 10.1.2011, the parties were directed to be present before the trial Court/ Illaqa Magistrate on 28.1.2011 for recording of their statements with regard to compromise and trial Court was directed to send a report with regard to validity or otherwise of the compromise effected between the parties.
A report has been sent by Sub Divisional Judicial Magistrate, Crl. Misc. No. M-25693 of 2010 (O&M) -2- Nakodar wherein it has been mentioned that statements of the parties have been recorded without any pressure or coercion, in which they have admitted that a compromise has been effected between the parties. Complainant has also stated in her statement that she has no objection in quashing of the FIR.
Learned State Counsel also submits that a cancellation report has been prepared on 21.8.2010.
Since the matter has been compromised between the parties and the complainant has no objection in quashing of the FIR, I am of the considered view that continuation of impugned criminal proceedings between the parties would be an exercise in futility. The complainant himself does not want to pursue these proceedings and it shall be merely a formality and sheer wastage of precious time of the Court as complainant would not support the case of prosecution in view of compromise between the parties. It would be in the interest of the parties as well as in the large interest of the society, peace and harmony and in order to save both the families from avoidable litigation that the compromise arrived at between them is accepted by this Court.
It has been observed by Hon'ble the Apex Court in Mrs. Shakuntala Sawhney v. Mrs. Kaushalya Sawhney (1980)1 SCC 63 that "the finest Hour of Justice arrives propitiously when parties, despite falling apart, bury the hatchet and weave a sense of fellowship of reunion." The power to do complete justice is the very essence of every judicial justice dispensation system. It cannot be diluted by distorted perceptions and is not a slave to anything, except to the caution and circumspection, the standards of which the Court sets before it, in exercise of such plenary and unfettered Crl. Misc. No. M-25693 of 2010 (O&M) -3- power inherently vested in it while donning the cloak of compassion to achieve the ends of justice. Relying on the views adopted by the Hon'ble Supreme Court, the Five Judges Bench of this Court also observed in Kulwinder Singh v. State of Punjab 2007(3) R.C.R. (Cri) 1052 that compounding of offence which are not compoundable under Section 320(9) Cr.P.C., offence non-compoundable but parties entering into compromise, High Court has the power under Section 482 Cr.P.C. to allow the compounding of non-compoundable offences and quash the prosecution where the High Court felt that the same was required to prevent the abuse of the process of Court or to otherwise secure the ends of justice.
While dealing with issue of quashing of FIR on the basis of compromise a Bench consisting of Five Hon'ble Judges of this Court in Kulwinder Singh's case (supra) while approving minority view in Dharambir v. State of Haryana 2005 (3) RCR (Criminal) 426: 2005(2) Apex Criminal 424: 2005 (2) Law Herald 723 (P&H) (FB), opined as under:-
" To conclude, it can safely be said that there can never be any hard and fast category which can be prescribed to enable the Court to exercise its power under Section 482, of the Cr.P.C. The only principle that can be laid down is the one which has been incorporated in the Section itself, i.e, "to prevent abuse of the process of any Court" or " to secure the ends of justice".
No embargo, be in the shape of section 320 (9) Cr.P.C. or any other such curtailment, can whittle down the power under Section 438 Cr.P.C.
Crl. Misc. No. M-25693 of 2010 (O&M) -4-
The compromise, in a modern society, is the sine qua non of harmony and orderly behaviour. It is the soul of justice and if the power under Section 482 Cr.P.C. is used to enhance such a compromise which, in turn, enhances the social amity and reduces friction, then it truly is "finest hour of justice." Disputes which have their genesis in a matrimonial discord, landlord-tenant matters, commercial transactions and other such matters can safely be dealt with by the Court by exercising its powers under Section 482 Cr.P.C. in the event of a compromise, but this is not to say that the power is limited to such cases. There can never be any such rigid rule to prescribe the exercise of such power, especially in the absence of any premonitions to forecast and predict eventualities which the cause of justice may throw up during the course of a litigation.
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 ofd this Court under Section 482. Further, the same cannot be limited to matrimonial cases alone and the Court has the wide power to quash the proceedings even in non-compoundable offences notwithstanding the bar under Section 320 Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice.
The power under Section 482 Cr.P.C. is to be exercise Ex- Debitia Justitia to prevent an abuse of process of Court. There can neither be an exhaustive list nor the defined parameters to enable a High Court to invoke or exercise its inherent powers. It will always depend upon the facts and circumstances of each case. The power under Section 482 Cr.P.C. has no limits. However, the High Court will exercise it sparingly and with utmost care and caution. The exercise of power has to be with Crl. Misc. No. M-25693 of 2010 (O&M) -5- circumspection and restraint. The Court is vital and an extra-ordinary effective instrument to maintain and control social order. The Courts play role of paramount importance in achieving peace, harmony and ever-lasting congeniality in society. Resolution of a dispute by way of a compromise between two warring groups, therefore, should attract the immediate and prompt attention of a Court which should endeavour to give full effect to the same unless such compromise is abhorrent to lawful composition of the society or would promote savagery.
Compromise in modern society is the sine qua non of harmony and orderly behaviour. As observed by Krishna Iyer J., the finest hour of justice arrives propitiously when parties despite falling apart, bury the hatchet and weave a sense of fellowship of reunion. Inherent power of the Court under Section 482 Cr.P.C. is not limited to matrimonial cases alone. The Court has wide powers to quash the proceedings even in non- compoundable offences in order to prevent abuse of process of law and to secure ends of justice, notwithstanding bar under Section 320 Cr.P.C. Exercise of power in a given situation will depend on facts of each case. The duty of the Court is not only to decide a list between the parties after a protracted litigation but it is a vital and extra-ordinary instrument to maintain and control social order. Resolution of dispute by way of compromise between two warring groups should be encouraged unless such compromise is abhorrent to lawful composition of society or would promote savagery, as held in Kulwinder Singh's case (supra).
For the reasons recorded above and having regard to the principles laid sown by the Five -Judges Bench of this Court in case of Kulwinder Singh's case (supra), this petition is allowed and impugned Crl. Misc. No. M-25693 of 2010 (O&M) -6- criminal proceedings arising out of FIR No.89 dated 29.7.2010 registered under Sections 420 and 120-B IPC at Police Station Mehatpur as well as all subsequent proceedings arising therefrom are quashed.
February 22, 2011 ( DAYA CHAUDHARY ) renu JUDGE