Punjab and Haryana High Court: In two subsequent cases decided by the Bench of Inderjit, J., dealing with offences under Sections 420, 467, 468, 471 IPC (pertaining to cheating and forgery) and Sections 365, 343, 506 IPC (pertaining to wrongful confinement), the Court decided to quash the FIRs under Section 482 CrPC on the ground that compromise had been concluded between the parties.
The Court thoroughly enquired the factum of compromise between both the parties and held 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 in Gian Singh v. State of Punjab, (2012) 10 SCC 303.
The Court worded its observations in both the cases as, “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.” [Manjit Singh Saini v. State of Punjab, 2017 SCC OnLine P&H 1707, decided on 18.07. 2017]
it is nice to visit this site.nice blog.