Punjab-Haryana High Court
Bhajan Singh And Others vs State Of Punjab And Others on 26 August, 2011
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-25798 of 2011 (O & M)
DATE OF DECISION: August 26, 2011
Bhajan Singh and others .........PETITIONER(S)
VERSUS
State of Punjab and others ........ RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
Present: Mr. S.S. Sidhu, Advocate,
for the petitioner(s).
AJAI LAMBA, J. (ORAL)
This petition filed under Section 482 Cr.P.C. prays for quashing of FIR bearing No. 33 dated 01.07.2010 under Sections 336/323/34 IPC and Section 27 of the Arms Act, 1959, P.S. Phul, District Bathinda Annexure P- 1 on the basis of compromise.
Notice of motion.
On the asking of the Court, Mr. Manoj Bajaj, Addl. A.G., Punjab accepts notice on behalf of respondent no. 1-State of Punjab. At this stage, Mr. Vishal Sharma, Advocate, has put in appearance for respondents no. 2 and 3.
On request of learned counsel for the parties, the case is taken up for final hearing today itself.
Learned counsel for the petitioners contends that an incident took place, in regard to which FIR No. 33 dated 01.07.2010 under Sections 336/323/34 IPC and Section 27 of the Arms Act, 1959, P.S. Phul, District Bathinda came to be lodged at the instance of respondent no. 2-Iqbal Singh. In regard to the same incident, cross case has been lodged at the instance of Bhajan Singh in which on the part of the petitioners, only Bhajan Singh was injured. Learned counsel contends that all the disputes between the parties have been settled by way of compromise, placed on record as Annexure P-3.
Learned counsel for respondents no. 2 and 3 states that Iqbal Singh and Mahinder Singh, the two injured persons are present in court, as identified by the counsel. Iqbal Singh and Mahinder Singh both have given their statements that they are victims and injured and do not want to prosecute the petitioners. In view of the compromise that has been placed on record as Annexure P-3 and owned by the respondents alongwith affidavit Annexure P-4 sworn by Iqbal Singh-complainant, let the petition be allowed and FIR be quashed.
Learned counsel for the respondent-State states that since the parties have settled their disputes by way of compromise, State would have no objection to quashing of the FIR and proceedings.
Respondent no. 3-Mahinder Singh has sworn an affidavit that has been placed on record as Annexure P-5 to the same effect that the disputes have been settled by way of compromise.
I have considered the contentions of the learned counsel. A Full Bench of this Court in the case of Kulwinder Singh v. State of Punjab, 2007 (3) RCR (Crl.) 1052, has considered the issue whether the High court has the power under Section 482 Cr.P.C. to quash the criminal proceedings or allow the compounding of the offences in the event of the parties entering into a compromise in the cases which have been specified as non-compoundable offences and in particular, in view of the provisions of Section 320 Cr.P.C. The relevant portion of the judgment for the purpose of this case is contained in paras no. 24, 27, 28, 29 and 30 which reads as under:-
"24. While parting with this part, it appears necessary to add that the settlement or compromise must satisfy the conscience of the court. The settlement must be just and fair besides being free from the undue pressure, the court must examine the cases of weaker and vulnerable victims with necessary caution...........
27. The power to do complete jusstice 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. 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.
28. 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 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 forecase and predict eventualities which the cause of justice may throw up during the course of a litigation.
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 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.
30. 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 not 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. This 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."
Since the respondents are the victims and are not ready to prosecute the petitioners, continuance of proceedings shall be an exercise in futility. The petitioners and respondents are residents of same area and, therefore, peace and harmony in the area would also be disturbed if the proceedings are allowed to be continued.
Considering the facts and circumstances of the case as given out above in context of law laid down by this Court in Kulwinder Singh's case (supra), relevant portion of which has been extracted above, the petition is allowed. FIR bearing No. 33 dated 01.07.2010 under Sections 336/323/34 IPC and Section 27 of the Arms Act, 1959, P.S. Phul, District Bathinda and subsequent proceedings are hereby quashed.
26.08.2011 (AJAI LAMBA) shivani JUDGE 1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?