Himachal Pradesh High Court: A Single Judge Bench comprising of Tarlok Singh Chauhan, J., decided a criminal petition filed for quashing the judgment and order of conviction and sentence passed against the petitioner by the trial court for offence punishable under Section 138 of the Negotiable Instruments Act, wherein the said judgment and order was quashed in light of compromise between the parties.
The case of the petitioner was that subsequent to the passing of the above mentioned judgment, the petitioner had paid the entire amount in question to the complainant, and therefore he prayed that the impugned order should be quashed. The complainant was present before the Court and stated that he had received the entire amount in question and he had no objection if the said order passed against the petitioner is set aside.
The High Court held that it was not powerless in such situations and it had adequate powers not only under Section 397 read with 401 or Section 482 of CrPC, but also under Section 147 of the NI Act to accept the settlement entered into between the parties and quash the proceedings in the case against the accused. It was observed that such power have been conferred to subserve the ends of justice, however, it has to be exercised with circumspection. The Court further held that the present was not a case which could be stricto sensu said to be an offence against the State. Therefore, it was a case where the continuation of criminal case against the petitioner would put him to great oppression and prejudice and extreme injustice would be caused to him if the impugned judgment was not set aside. Accordingly, the Court ordered that the order of conviction and sentence passed against the petitioner by the trial court shall be quashed. [Inder Singh v. Sesu, 2018 SCC OnLine HP 272, decided on 23.3.2018]
