Parvinder Jaswal & Others vs State Of Himachal Pradesh

Sushil Kukreja, J

The accused person (petitioner No. 1 herein) after compromising the matter with petitioner No. 2 (injured) and complainant/respondent No.2, has come up before this Court under Section 482 Cr.P.C., by invoking inherent powers of this Court, seeking quashing of FIR No. 03 of 2020, dated 09.01.2020, under Sections 279 and 337 of Indian Penal Code, registered at Police Station Sadar Solan, District Solan, H.P..

The present FIR was lodged by Complainant-respondent No. 2, Shri Jagat Ram, who is duly represented and identified by Mr. Anuj Bali, Advocate.

Today, complainant/respondent No.2 as well as petitioner No. 1/accused and petitioner No. 2 (injured) are present in person before this Court and the statements of complainant/respondent No. 2 and petitioner No. 2 (injured) have been separately recorded and placed on the file.

In his statement, complainant/respondent No.2 stated that on the basis of his complaint, FIR No. 03 of 2020, dated 09.01.2020, under Sections 279 and 337 IPC, was registered against petitioner No. 1 at Police Station Sadar Solan, District Solan, H.P.. He has further stated that now with the intervention of respectable persons of the society and with a view to maintain good relations in future, compromise has been arrived at between the parties. He has also stated that in view of the compromise arrived at between the parties, he has no objection in case FIR No. 03 of 2020, dated 09.01.2020, registered at Police Station Sadar Solan,District Solan, H.P., alongwith consequent proceedings arising out of the said FIR, are quashed and set-aside.

Petitioner No. 2-Smt. Neelam (injured), in her statement stated that on the basis of complaint of respondent No. 2 (complainant) FIR No. 03 of 2020, dated 09.01.2020, under Sections 279 and 337 IPC was registered against petitioner No. 1 at Police Station Sadar Solan, District Solan, H.P.. She has further stated that now with the intervention of respectable persons of the society and with a view to maintain good relations in future, compromise has been arrived at between the parties. She has also stated that in view of the compromise arrived at between the parties, she has no objection if FIR No. 03 of 2020, dated 09.01.2020, registered at Police Station Sadar Solan, District Solan, H.P., alongwith consequent proceedings arising out of the said FIR are quahsed and set-aside.

I have heard learned counsel for the petitioners, learned Additional Advocate General for respondent No.1/State as well as the learned counsel for respondent No.2 and also gone through the material available on record.

In Gian Singh Vs. State of Punjab and others, reported in (2012) 10 SCC 303, explaining that High Court has inherent power under Section 482 of the Code of Criminal Procedure with no statutory limitation, including Section 320 Cr.PC, the Hon’ble Apex Court has held that these powers are to be exercised to secure the ends of justice or to prevent abuse of process of any Court and these powers can be exercised to quash criminal proceedings or complaint or FIR in appropriate cases where offender and victim have settled their dispute and for that purpose no definite category of offence can be prescribed. However, it is also observed that Courts must have due regard to nature and gravity of the crime and criminal proceedings in heinous and serious offences or offences like murder, rape and dacoity etc. should not be quashed despite victim or victim’s family have settled the dispute with offender. Jurisdiction vested in High Court under Section 482 Cr.PC is held to be exercisable for quashing criminal proceedings in cases having overwhelming and predominately civil flavour particularly offences arising from commercial, financial, mercantile, civil partnership, or such like transactions, or even offences arising out of matrimony relating to dowry etc., family disputes or other such disputes where wrong is basically private or personal nature where parties mutually resolve their dispute amicably. It was also held that no category or cases for this purpose could be prescribed and each case has to be dealt with on its own merit but it is also clarified that this power does not extend to crimes against society.

Further, the Apex Court in Parbatbhai Aahir alias Parbhathbhai Bhimsinghbhai Karmur and others vs. State of Gujarat and another, (2017) 9 SCC 641, summarizing the broad principles regarding inherent powers of the High Court under Section 482 Cr.PC. has recognized that these powers are not inhibited by provisions of Section 320 Cr.PC.

In case Narinder Singh and others vs. State of Punjab and others, reported in (2014) 6 SCC 466 and also in State of Madhya Pradesh vs. Laxmi Narayan and others, (2019) 5 SCC 688, the Hon’ble Supreme Court has summed up and laid down principles by which the High Court would be guided in giving adequate treatment to the settlement between the parties and exercise its power under Section 482 of the Code while accepting the settlement and quashing the proceedings or refusing to accept the settlement with direction to continue with criminal proceedings.

In Madan Mohan Abbot vs. State of Punjab, (2008) 4 SCC 582, the Hon’ble Supreme Court emphasized and advised that in the matter of compromise in criminal proceedings, keeping in view the nature of the case, to save the time of the Court for utilizing to decide more effective and meaningful litigation, a common sense approach, based on ground of realities and bereft of the technicalities of law, should be applied.

In the instant case, since the matter has been amicably settled between the parties, therefore, keeping in view the nature of the offence, I am of the considered view that no fruitful purpose will be served to continue the proceedings against petitioner/accused, as continuation of the proceedings will be an exercise in futility. The justice in the case demands that the dispute between the parties is put to an end and peace is restored in order to maintain harmonious relations/atmosphere between them.

Hence, considering the facts and the circumstances of the case in entirety, I am of the opinion that the present petition deserves to be allowed for securing the ends of justice and, therefore, the same is allowed. Accordingly, FIR No. 03 of 2020, dated 09.01.2020, under Sections 279 and 337 IPC, registered against petitioner No. 1/accused, at Police Station Sadar Solan, District Solan, H.P., and the consequent proceedings, if any, arising out of the said FIR, are ordered to be quashed and set-aside.

Petition stands disposed of in above terms, so also the pending application(s), if any.