Amanpreet vs State of Haryana

Inderjit Singh, J.—This petition has been filed u/s 482 Cr.P.C. praying for quashing of FIR No. 92 dated 18.6.2011 (Annexure-P.1) registered for the offences under Sections 323, 324, 341 and 34 IPC at Police Station Bilaspur, District Yamuna Nagar and all subsequent proceedings arising therefrom in view of the compromise dated 31.10.2013 (Annexure-P.2).

The FIR has been registered on the statement of complainant-Gurjinder Singh as the accused-petitioners inflicted injuries to the complainant with the respective weapons in a fight which took place between them. Now with intervention of respectable persons of the society and Biradari'', the matter has been amicably compromised between the parties and both the parties have no grudge or grouse against each other.

Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before the learned trial Court for getting their statements recorded in support of the compromise. After doing the needful, learned Judicial Magistrate 1st Class, Bilaspur has sent his report dated 3.12.2013 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine one. Complainant-Gurjinder Singh has stated that he has compromised the matter with the accused and now he has no grudge against the accused party and that this compromise has been effected by him without any fear or pressure from any kind whatsoever and he has no objection if the present FIR is quashed.

Learned Assistant Advocate General, Haryana, on the instructions from the Investigating Officer and learned counsel for complainant-respondent No. 2 admit the factum of compromise and submit that in case the parties have indeed settled their dispute, the State would have no objection to the quashing of the FIR in view of the law laid down by the Hon''ble Supreme Court.

I have gone through the record and have heard learned counsel for the petitioners as well as learned Assistant Advocate General, Haryana and learned counsel for complainant-respondent No. 2.

In a decision, based on compromise, none of the parties is a loser. Rather, compromise not only brings peace and harmony between the parties to a dispute, but also restores tranquility in the society. After considering the nature of offences allegedly committed and the fact that both the parties have amicably settled their dispute, continuance of criminal prosecution would be an exercise in futility, as the chances of ultimate conviction are bleak.

The Hon''ble Supreme Court in Gian Singh Vs. State of Punjab and Another, has held that the inherent jurisdiction of this Court u/s 482 Cr.P.C. can be exercised to quash the proceedings in respect of criminal cases 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 personnel in nature and the parties have resolved their entire dispute even though they are not compoundable. Therefore, keeping in view the fact that the matter has been amicably settled and the law laid down in Gian Singh v. State of Punjab and another (supra), this petition is allowed and FIR No. 92 dated 18.6.2011 (Annexure-P.1) registered for the offences under Sections 323, 324, 341 and 34 IPC at Police Station Bilaspur, District Yamuna Nagar and all subsequent proceedings arising out of the same are hereby quashed qua the petitioner.