Rajbir Singh vs State of Haryana and another

This petition has been filed under Section 482 of the Code of Criminal Procedure seeking quashing of FIR No.7 dated 13.08.2017 registered under

Section 376(2)(n) of Indian Penal Code at Police Station Women, Sirsa (Annexure P/1) and all subsequent proceedings arising therefrom in view of

the compromise (Annexure P/2 ).

In brief, the facts of the case are that the instant FIR came to be registered on 13.08.2017 under Section 376(2)(n) of Indian Penal Code, in which it

was stated by respondent No.2-complainant that she is doing the orchestra and also working in insurance company. She is having two children. She

has a divorce case pending with her husband at courts at Jind. On 28th December, when she was going in bus from Jind to Ratia, the petitioner-

accused showed his interest in getting the insurance done and they exchanged their mobile numbers. After that they met number of times and

thereafter, the petitioner-accused proposed the complainant to marry him and on this pretext, established physical relation with her at different places.

After some time, the complainant came to know that the petitioner-accused is a married man. However, on the pretext that the petitioner-accused

was having nude photographs of the complainant, he kept on having physical relations with the complainant, under threat of showing the said

photographs to everyone.

After lodging of the FIR, the complainant herein entered into a compromise with the petitioner-accused and made a statement to the effect that the

matter has been compromised. It is stated in the petition, that due to the misunderstanding the case FIR was lodged by the complainant. It is prayed

that the FIR and all other proceedings taken thereafter be quashed in order to bring an end to the litigation between the parties. Based on the said

compromise, the instant quashing petition was filed.

By an order dated 17.01.2018, the parties were directed to appear before the trial court so that their statement could be recorded regarding the

genuineness of the compromise. The parties appeared before the Chief Judicial Magistrate at Sirsa, wherein, a statement was made by the

complainant that she did not want to pursue the FIR.

In normal circumstances, the Court would not entertain a matter when the non compoundable offences are heinous and serious in nature. In the

instant case, the offence complained of is under Section 376 IPC which is an offence of grave nature. This court is aware of the fact that time and

again it has been held that an offence under Section 376 IPC is a grievous offence and considered as an offence against the society at large and thus,

such matters should not be compromised. In the eyes of law, the offence of rape is serious and non-compoundable and the Courts should not in

ordinary circumstances interfere and quash the FIR that has been registered.

In the instant case, a reading of the FIR would show that the complainant is aged 30 years. She and the petitioner-accused came across each other

and intimacy developed between them and they started living together and resided at different places. It is stated that due to some quarrel, the instant

FIR came to be got lodged by complainant-respondent No.2. It is mentioned that both the petitioner-accused and complainant-respondent No.2 are

living together. This court is of the opinion that in case, the proceedings are not allowed to be compromised, the complainant herself would be put to

hardship as she would necessarily have to appear before the courts for recording of her statement.

In a judgment rendered by the Hon'ble Supreme Court in Narinder Singh and others vs. State of Punjab and another, 2014(6) SCC 466, the Hon'ble

Apex Court has laid down certain principles and guidelines which should be kept in mind while quashing of FIRs pertaining to noncompoundable

offence. For ready reference paragraphs No. 29.2 and 29.5 are reproduced as under :-

“29.2. When the parties have reached the settlement and on that basis petition for quashing the criminal proceedings is filed, the guiding factor in

such cases would be to secure :

(i) ends of justice, or

(ii) to prevent abuse of the process of any court. While exercising the power the High Court is to form an opinion on either of the aforesaid two

objectives.

29.5. While exercising its powers, the High Court is to examine as to whether the possibility of conviction is remote and bleak and continuation of

criminal cases would put the accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal

case.â€​

Even in a judgment rendered by the Hon'ble Supreme Court in Madan Mohan Abbot vs State Of Punjab, 2008 (4) SCC 582, it has been held that it

is advisable that in disputes where the question involved is of a purely personal nature, the Court should ordinarily accept the terms of the compromise

even in criminal proceedings. Relevant paragraph of the said judgment is reproduced herein below :-

“5. It is on the basis of this compromise that the application was filed in the High Court for quashing of proceedings which has been dismissed by

the impugned order. We notice from a reading of the FIR and the other documents on record that the dispute was purely a personal one between two

contesting parties and that it arose out of extensive business dealings between them and that there was absolutely no public policy involved in the

nature of the allegations made against the accused. We are, therefore, of the opinion that no useful purpose would be served in continuing with the

proceedings in the light of the compromise and also in the light of the fact that the complainant has, on 11th January 2004, passed away and the

possibility of a conviction being recorded has thus to be ruled out.

We need to emphasize that it is perhaps advisable that in disputes where the question involved is of a purely personal nature, the Court should

ordinarily accept the terms of the compromise even in criminal proceedings as keeping the matter alive with no possibility of a result in favour of the

prosecution is a luxury which the Courts, grossly overburdened as they are, cannot afford and that the time so saved can be utilized in deciding more

effective and meaningful litigation. This is a common sense approach to the matter based on ground of realities and bereft of the technicalities of the

law.â€​

Even in the judgment rendered in Gian Singh vs State of Punjab & Anr, reported as 2012(10) SCC 303 the basic principle of law as laid down is

that where offences are purely private in nature and do not concern public policy, the power to quash proceedings involving non-compoundable

offences on the basis of compromise can be exercised.

Therefore, while relying upon the ratios of the aforesaid judgments, this Court is of the view that the compromise which has been entered into for

quashing of an offence under Section 376 IPC on the basis of the compromise should be accepted. As has been held in Narinder Singh & Ors. case

(supra) those cases where a settlement is arrived at immediately after the alleged commission of the offence the High Court may be liberal in

accepting the settlement to quash the criminal proceedings.

Consequently, keeping in view the peculiar facts and circumstances of the present case and in view of the above ratios of law, this petition is

allowed and the FIR No.7 dated 13.08.2017 registered under Section 376(2)(n) of Indian Penal Code at Police Station Women, Sirsa and all

subsequent proceedings arising out of the same are quashed.