Punjab-Haryana High Court
Mehakdeep Singh vs State Of Punjab And Anr on 10 March, 2021
Author: Harnaresh Singh Gill
Bench: Harnaresh Singh Gill
CRM-M No. 28624 of 2019 (O&M) -1-
In the High Court of Punjab and Haryana at Chandigarh
CRM-M No. 28624 of 2019 (O&M)
Date of Decision: 10.3.2021
Mehakdeep Singh ......Petitioner
Versus
State of Punjab and another ......Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Veneet Sharma, Advocate
for the petitioner.
Mr. Amar Ashok Pathak, Addl. A.G, Punjab.
None for respondent No. 2.
****
HARNARESH SINGH GILL, J. (ORAL)
Case is taken up for hearing through video conferencing. CRM-6095-2021 This is an application under Section 482 CPC for preponement of the main case, which is fixed for hearing on 23.7.2021.
Notice of the application.
On the asking of the Court, Mr. Amar Ashok Pathak, Addl. A.G, Punjab, accepts notice on behalf of the State.
Learned counsel for the applicant-petitioner prays that the date of hearing in the main case may be preponed from 23.7.2021 and the case may be taken up for final disposal today itself.
Learned State counsel does not have any objection to the prayer made by the learned counsel for the applicant-petitioner.
For the reasons mentioned in the application, the same is allowed.
Main case is preponed from 23.7.2021 and is taken up on board 1 of 5 ::: Downloaded on - 25-08-2021 03:10:25 ::: CRM-M No. 28624 of 2019 (O&M) -2- for hearing today itself.
CRM-M-28624-2019 This is a petition under Section 482 Cr.P.C. for quashing of FIR No. 118 dated 11.7.2018 registered under Sections 452, 323, 148, 149 IPC, Police Station Ajnala, Amritsar Rural, District Amritsar (Annexure P-1) and all the consequential proceedings arising therefrom, on the basis of compromise dated 7.12.2018 (Annexure P-2) arrived at between the parties.
Vide order dated 08.7.2019, the trial Court was directed to record the statements of the parties with regard to the genuineness and validity of the compromise.
In compliance thereof, Addl. Civil Judge (Sr. Division)-cum- SDJM, Ajnala has submitted a consolidated report vide letter dated 02.11.2019 which indicates that the parties appeared before the Magistrate and got recorded their respective statements with regard to the validity of the compromise. As per the report, the matter has been compromised with the free and voluntary consent of complainant Harjit Singh and the petitioner.
Learned counsel for the petitioner submits that accused Harcharan Singh, father of the petitioner, had already expired on 29.10.2018.
The Hon'ble Full Bench of this Court in case Kulwinder Singh vs. State of Punjab and another, 2007(3) RCR (Criminal) 1052 and Hon'ble Division Bench of this Court in case Sube Singh and another vs. State of Haryana and another, 2013(4) RCR (Criminal) 102 observed that compounding of offence can be allowed even after conviction, during proceedings of the appeal against conviction pending in Sessions Court and 2 of 5 ::: Downloaded on - 25-08-2021 03:10:25 ::: CRM-M No. 28624 of 2019 (O&M) -3- in case of involving non-compoundable offence.
Hon'ble Apex Court in the case of Gian Singh Versus State of Punjab and another. 2012(4) RCR (Criminal) 543 has held as under:-
"57. The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under Section 320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz; (i) to secure the ends of justice or (ii) to prevent abuse of the process of any Court. In what cases power to quash the criminal proceeding or complaint or F.I.R. may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even though the victim or victim's family and the offender have settled the dispute. Such offences are not private in nature and have serious impact on society. Similarly, any compromise between the victim and offender in relation to the offences under special statutes like Prevention of Corruption Act or the offences committed by public servants while working in that capacity etc; cannot provide for any basis for quashing criminal proceedings involving such offences. But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the offences arising out of matrimony relating to dowry etc. or the family disputes where the wrong is basically private or
3 of 5 ::: Downloaded on - 25-08-2021 03:10:25 ::: CRM-M No. 28624 of 2019 (O&M) -4- personnel in nature and the parties have resolved their entire dispute. In this category of cases, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete settlement and compromise with the victim. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceeding or continuation of the criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between the victim and wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding."
The same view has been reiterated by Hon'ble the Apex Court in case Narinder Singh and others Vs. State of Punjab and another, 2014(2) RCR (Criminal) 482.
Since the parties have arrived at a compromise and have decided to live in peace, no useful purpose would be served in allowing the criminal proceedings to continue.
Accordingly, this petition is allowed. FIR No. 118 dated 11.7.2018 registered under Sections 452, 323, 148, 149 IPC, Police Station Ajnala, Amritsar Rural, District Amritsar (Annexure P-1) and all the consequential proceedings, arising therefrom, are quashed qua the petitioner on the basis of compromise dated 07.12.2018 (Annexure P-2) subject to his depositing costs of Rs. 10,000/- with the Lawyers' Welfare Fund of this Court.
4 of 5 ::: Downloaded on - 25-08-2021 03:10:25 ::: CRM-M No. 28624 of 2019 (O&M) -5- Needless to say that parties shall remain bound by the terms of compromise and their statements made in the Court below.
(HARNARESH SINGH GILL)
JUDGE
March 10, 2021
Gurpreet
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
5 of 5
::: Downloaded on - 25-08-2021 03:10:25 :::