Punjab-Haryana High Court
Lal Singh And Ors vs State Of Haryana And Another on 8 August, 2022
CRM-M-32040-2021 1
279
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M-32040-2021.
Decided on: August 8, 2022.
Lal Singh and others
.. Petitioners
VERSUS
State of Haryana and another
.. Respondents
CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ
PRESENT Mr. S.K.Bishnoi, Advocate,
for the petitioners.
Mr. Gaurav Bansal, DAG, Haryana.
Mr. Pradeep Chhokar, Advocate, for
Mr. Ashwani Kumar, Advocate, for
for respondent No.2.
VINOD S. BHARDWAJ, J. (ORAL)
By means of the instant petition, the jurisdiction of this Court under Section 482 of the Code of Criminal Procedure (hereinafter to be referred as 'Cr.P.C.') has been invoked for seeking quashing of FIR No.97 dated 27.02.2020, under Sections 406 and 420/34 of the Indian Penal Code (hereafter to be referred as 'IPC') and under Sections 4, 5 and 6 of the 1 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 2 Prize Chits and Money Circulation Schemes (Banning) Act, 1978, registered at Police Station City Fatehabad (Annexure P-1) and all other consequential proceedings arising therefrom, on the basis of compromise dated 15.07.2021 (Annexure P-2) entered between the parties.
2. The parties were directed to appear before the learned trial Court/Illaqa Magistrate vide order dated 23.09.2021 of this Court, to get their statements recorded regarding the compromise arrived at between the parties and a report in this regard was called for.
3. Pursuant to the said order, report has been received from the Chief Judicial Magistrate, Fatehabad, vide Memo No.326 dated 28.10.2021. The relevant extract of the report is reproduced as under:-
"It is further respectfully submitted that from the above statements of the parties i.e. accused (petitioners before Hon'ble High Court) namely, Lal Singh, Narender Poonia, Rajender Kumar and Krishan Kumar and complainant (respondent No.2 before Hon'ble High Court) namely, Ramesh Kumar before the undersigned, the compromise arrived at between the parties appears to be genuine, voluntarily and out of the will and it also appears that the statements of the parties are not the result of any pressure or coercion in any manner."
4. Learned State counsel does not dispute the factum of the compromise amongst the parties and does not have any serious objection to the resolution of the dispute amongst the parties.
5. Mr. Pradeep Chhoker, Advocate, for Mr. Ashwani Kumar, Advocate, appears on behalf of respondent No.2 and reiterates the 2 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 3 settlement and his concurrence to the FIR and all the other consequential proceedings being quashed.
6. The Full Bench of this Court in the matter of "Kulwinder Singh and others versus State of Punjab and another"
reported as (Punjab and Haryana High Court) : 2007 (3) RCR (Criminal) 1052 has observed as under:
'(28) 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".
(29) In Mrs. Shakuntala Sawhney v. Mrs. Kaushalya Sawhney and Ors., Hon'ble Krishna Iyer, J. aptly summoned up the essence of compromise in the following words:
"The finest hour of justice arrives propitiously when parties, despite falling apart, bury the hatchet and weave a sense of fellowship of reunion."
(30) 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 power inherently vested in it while donning the cloak of compassion to achieve the ends of justice.
(31) No embargo, be in the shape of Section 320(9) of the Cr.P.C., or any other such curtailment, can whittle down the power under Section 482 of the Cr.P.C.
(32) The compromise, in a modern society, is the sine 3 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 4 qua non of harmony and orderly behaviour. It is the soul of justice and if the power under Section 482 of the 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 of the 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.
(33) 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 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 of the Cr.P.C., in order to prevent the abuse of law and to secure the ends of justice.
(34) The power under Section 482 of the Cr.P.C. is to be exercised Ex-Debitia Justitia to prevent an abuse of process of Court. There can neither be an exhaustive list nor the defined para-meters 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 of the 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 circumspection and restraint.
4 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 5 The Court is a 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.
7. The legal principles as laid down for quashing of the judgment were also approved by the Hon'ble Supreme Court in the matter of 'Gian Singh Versus State of Punjab and another,(2012) 10 SCC 303'.
Furthermore, the broad principles for exercising the powers under Section 482 were summarized by the Hon'ble Supreme Court in the matter of 'Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and others versus State of Gujarat and another" (2017) 9 SCC 641'.
8. It is evident that in view of the amicable resolution of the issues amongst the parties, no useful purpose would be served by continuation of the proceedings. The furtherance of the proceedings is likely to be a waste of judicial time and there appears to be no chances of conviction.
9. The Hon'ble Supreme Court has held in the matter of 'Ramgopal And Another Vs State of Madhya Pradesh, 2021 SCC Online SC 834', that the matters which can be categorized as personal in nature or in the matter in which the nature of injuries do not exhibit mental depravity or commission of an offence of such a serious nature that quashing of which 5 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 6 would override public interest, the Court can quash the FIR in view of the settlement arrived at amongst the parties. The observation of the Hon'ble Supreme Court is extracted as under:-
19. We thus sum-up and hold that as opposed to Section 320 Cr.P.C. where the Court is squarely guided by the compromise between the parties in respect of offences 'compoundable' within the statutory framework, the extra-ordinary power enjoined upon a High Court under Section 482 Cr.P.C. or vested in this Court under Article 142 of the Constitution, can be invoked beyond the metes and bounds of Section 320 Cr.P.C.
Nonetheless, we reiterate that such powers of wide amplitude ought to be exercised carefully in the context of quashing criminal proceedings, bearing in mind: (i) Nature and effect of the offence on the conscious of the society; (ii) Seriousness of the injury, if any; (iii) Voluntary nature of compromise between the accused and the victim; & (iv) Conduct of the accused persons, prior to and after the occurrence of the purported offence and/or other relevant considerations.
10. The following relevant factors emerge from perusal of the case as well as the subsequent developments supplementing a case for invocation of the powers under Section 482 CrPC:-
(i) The present case is arising out of a monetary dispute due to a money transaction between the parties which has now been settled.
(ii)The petitioners are in their thirties and continuation of criminal proceedings will cause severe repercussions to the petitioners in discharge of their social obligations as 6 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 7 well as in their workplace.
(iii)The case is still at the initial stage as the FIR was registered in the year 2020 and investigation is still pending and untrace report was filed in 2022.
(iv)Petitioner No.4 was also made accused in FIR No.369 dated 18.09.2013, but he has been acquitted in that case vide judgment dated 17.01.2015. Petitioner No.2 was convicted in FIR No.132 dated 15.06.1999 under Sections 15, 61 and 85 of the NDPS Act vide judgment dated 12.02.2001.
(v) That the remaining petitioners do not suffer any criminal antecedents and there is no other case pending against the parties, except for the present case.
(vi)The offence in question cannot be said to be heinous or as an offence that would be shocking to the conscience of the society or public at large. It can also not be termed as one shocking to the conscience of the Court;
(vii)Continuation of the proceedings and forcing the parties to undergo rigours of criminal proceedings is not likely to sub-serve any large public interest;
(viii)The proceedings are likely to end in futility for want of parties to support the case of the prosecution;
(ix)No larger public purpose would be served by continuation of the proceedings;
(x) Continuation of the proceedings is likely to be a waste of judicial time. The object of law is well served when the parties resolve their differences and choose to peacefully co-exist and live in harmony.
11. In view of the report of the Chief Judicial Magistrate, Fatehabad, and the principles laid down by the Apex Court in Gian Singh 7 of 8 ::: Downloaded on - 26-12-2022 23:33:44 ::: CRM-M-32040-2021 8 Vs. State of Punjab and others (2012) 10 SCC 303, as well as Ramgopal And Another Vs State of Madhya Pradesh 2021 SCC Online SC 834 and also by the Full Bench of this Court in Kulwinder Singh and others Vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052, the instant petition is allowed. The aforesaid FIR No.97 dated 27.02.2020, under Sections 406 and 420/34 of the Indian Penal Code and under Sections 4, 5 and 6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978, registered at Police Station City Fatehabad (Annexure P-1) and all other consequential proceedings arising therefrom, are hereby quashed qua the petitioners in view of the compromise dated 15.07.2021 (Annexure P-2) entered between the parties. However, the same would be subject to payment of costs of Rs.10,000/- each to be deposited by the petitioners with the PGI Poor Patients Welfare Fund, Chandigarh, within one month from receipt of certified copy of this order.
Petition is allowed.
August 8, 2022. (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking / reasoned Yes / No
Whether reportable Yes / No
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