Punjab-Haryana High Court
Harpreet @Kala And Another vs State Of Punjab And Others on 1 May, 2024
Author: Pankaj Jain
Bench: Pankaj Jain
Neutral Citation No:=2024:PHHC:062600
CRM-M-9717-2024 1
2024:PHHC:062600
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
293
CRM-M-9717-2024
Date of decision : 01.05.2024
Harpreet @ Kala and another ...... Petitioners
versus
State of Punjab and another ...... Respondents
CORAM : HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Naveen Batra, Advocate
for the petitioners.
Mr. Jaswinder Singh Arora, DAG, Punjab
with ASI Joginder Pal.
Mr. Atinderpal Singh, Advocate
for respondent No.2.
****
PANKAJ JAIN, J. (Oral)
1. By way of present petition, the petitioners are seeking quashing of FIR No.101 dated 12.10.2018, registered for offences punishable under Sections 323, 452 and 34 of IPC, 1860 (challan presented under Sections 323, 324, 452, 354-C and 34 of IPC, 1860 and charges framed under Sections 323, 324, 452 and 34 of IPC, 1860) at Police Station Sadar Nawanshahar, District Shaheed Bhagat Singh Nagar on the basis of compromise dated 28.01.2024 (Annexure P-2).
2. On 26.02.2024, the following order was passed:-
The present petition has been moved invoking jurisdiction of this Court under Section 482 Cr.P.C. The petitioners are seeking quashing of FIR No.101 dated 12.10.2018, registered for offences punishable under Sections 323, 452 and 34 of IPC, 1860 (challan presented under Sections 323, 324, 452, 354-C and 34 of 1 of 5 ::: Downloaded on - 11-05-2024 04:22:31 ::: Neutral Citation No:=2024:PHHC:062600 CRM-M-9717-2024 2 2024:PHHC:062600 IPC, 1860 and charges framed under Sections 323, 324, 452 and 34 of IPC, 1860) at Police Station Sadar Nawanshahar, District Shaheed Bhagat Singh Nagar and all subsequent proceedings arising thereto on the basis of compromise.
Learned counsel for the petitioners contends that the matter already stands compromised vide compromise dated 28.01.2024 (Annexure P-2).
Notice of motion for 01.05.2024.
Mr. Tarun Aggarwal, Sr. DAG, Punjab, who is present in Court accepts notice on behalf of respondent No.1-State.
Mr. Atinderpal Singh, Advocate for Mr. Rahul Garg, Advocate appears on behalf of respondent No.2 and admits the fact of there being compromise between the parties.
In view of the above, the parties are directed to appear before learned Illaqa Magistrate/trial Court on 01.04.2024.
On their doing so, the learned Illaqa Magistrate/trial Court shall record their statements and furnish its report to this Court by the next date of hearing on the following aspects:-
1. Number of persons arrayed as accused in the FIR.
2. Whether any accused is proclaimed offender?
3. Whether the compromise is genuine, voluntary and without any coercion or undue influence?
4. Whether the accused persons are involved in any other case or not?
5. The trial Court is also directed to record the statement of the Investigating Officer as to how many victims/complainants are there in the FIR.
2 of 5 ::: Downloaded on - 11-05-2024 04:22:32 ::: Neutral Citation No:=2024:PHHC:062600 CRM-M-9717-2024 3 2024:PHHC:062600 A copy of the report be also sent to the Registrar Judicial of this Court.
Needless to say that in case for any reason the statements are not recorded on the aforesaid date, the learned Illaqa Magistrate/trial Court shall be at liberty to call the parties on any other date but not later than a week thereafter."
3. Pursuant to the aforesaid order, report dated 18.04.2024 from the trial Court has been received, which is taken on record. As per the report, the trial Court has recorded as follows:-
"xx xx xx
1. Two (2) persons have been arrayed as accused in the present FIR namely Kuldeep Kumar @ Mintu and Harpreet Ram @ Kala.
2. No person has been declared proclaimed offender in the present FIR.
3. The compromise is genuine, voluntary, without any coercion and without any undue influence.
4. Investigation in the present FIR is complete and challan has already been presented."
4. Mr. Atinderpal Singh, Advocate appears for respondent No.2 and admits the fact of parties having compromised and states that he has no objection in case the FIR and all proceedings subsequent thereto against the petitioners are quashed.
5. Learned State counsel has stated no objection in case the FIR is quashed based upon the compromise.
6. I have heard learned counsel for the parties and have carefully gone through the records of the case.
7. This Court and Apex Court has repeatedly dealt with the issue of exercise of jurisdiction under Section 482 of the Code to quash proceeding 3 of 5 ::: Downloaded on - 11-05-2024 04:22:32 ::: Neutral Citation No:=2024:PHHC:062600 CRM-M-9717-2024 4 2024:PHHC:062600 recognizing compromise between parties in non-compoundable offences in the cases of Gian Singh vs. State of Punjab and another, 2012(10) SCC 303, State of Madhya Pradesh vs. Laxmi Narayan and others (2019) 5 SCC 688, Kulwinder Singh & others vs. State of Punjab & another, 2007 (3) RCR (Criminal) 1052, Ram Gopal and another vs. State of Madhya Pradesh, 2021(4) R.C.R. (Criminal) 322 (Criminal Appeal No.1489 of 2012 decided on 29th of September, 2021) and Mohammad Wajid & anr. Vs. State of U.P. & ors, 2023 AIR (SC) 3784. The proposition of law that emerges from the aforesaid decisions rendered by Apex Court and this Court is :
(a) Power u/s 482 Cr.P.C. vested with this Court is much wiser and is unaffected by Section 320 of the Code.
(b) However, wider the power greater the caution.
(c) The underlining principle while exercising such power is that it can be invoked to quash the proceedings recognizing compromise between the parties in the matters which are overwhelmingly and predominantly of civil character like commercial transactions or arising out of matrimonial relationship or family disputes.
(d) The said power is not to be exercised in the prosecutions involving heinous and serious offences of mental depravity or offences like murder, rape, dacoity etc. as such offences are not private in nature and have a serious impact on society.
(e) Section 482 Cr.P.C. casts duty upon the High Court to advance interest of justice as well. It is in recognition of this duty casted upon the High Court, that Apex Court held that the High Court would not refuse to quash FIR under Section 307 merely because FIR finds mention thereof. High Court can assess nature of injuries sustained, whether such injuries inflicted on vital/delicate parts of the body/nature of weapons used etc.
(f) Such exercise at the hands of High Court would be permissible only after the evidence is collected after investigation and chargesheet is filed/charges framed during the trial. Such exercise cannot be carried out while the matter is still under
4 of 5 ::: Downloaded on - 11-05-2024 04:22:32 ::: Neutral Citation No:=2024:PHHC:062600 CRM-M-9717-2024 5 2024:PHHC:062600 investigation.
(g) While quashing FIR in non-compoundable offences even which are of private in nature, High Court is required to consider antecedents of the accused, conduct of the accused and whether he was absconding or whether he has managed the complainant to enter into a compromise.
(h) When it comes to quashing of FIR or criminal proceedings, the criminal antecedents of the accused cannot be the sole consideration to decline to quash the criminal proceedings.
8. Thus, keeping in view the aforesaid facts and circumstances, this Court is of the considered opinion that it is a fit case to exercise jurisdiction vested u/s 482 Cr.P.C. to quash the FIR as :-
(i) The present matter does not fall within the exceptions as carved out in Laxmi Narayan's case (supra) i.e. heinous offence.
(ii) The offences alleged are of private nature.
(iii) The parties have compromised.
(iv) As per the report received the compromise is said to be
voluntary in its nature.
(v) Complainant/victim is reported to have entered into
compromise on his own volition.
9. Consequently, the petition is allowed. FIR No.101 dated 12.10.2018, registered for offences punishable under Sections 323, 452 and 34 of IPC, 1860 (challan presented under Sections 323, 324, 452, 354-C and 34 of IPC, 1860 and charges framed under Sections 323, 324, 452 and 34 of IPC, 1860) at Police Station Sadar Nawanshahar, District Shaheed Bhagat Singh Nagar and all proceedings arising therefrom, are, hereby, quashed qua the petitioners.
(PANKAJ JAIN) 01.05.2024 JUDGE Dinesh Whether speaking/reasoned Yes Whether Reportable : No 5 of 5 ::: Downloaded on - 11-05-2024 04:22:32 :::