Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1444 OF 2022
(Arising out of SLP (Crl.) No.5724 of 2022)
JASMAIR SINGH & ANR. Appellants
VERSUS
STATE OF HARYANA & ANR. Respondents
O R D E R
Leave granted.
This appeal arises out of the judgment and order dated
07.04.2022 passed by the High Court of Punjab and Haryana at
Chandigarh in CRM-M No.974 of 2022.
The appellant husband is facing prosecution in crime
registered pursuant to First Information Report No.55 dated
14.02.2016 lodged with Police Station Pehowa, District Kurukshetra,
Haryana, in respect of offences punishable under Sections 323, 406,
498-A and 506 of the Indian Penal Code, 1860 (“IPC” for short).
A Memo of Compromise dated 23.12.2021 was entered into between
the appellant husband and respondent no.2-wife in respect of all
the pending litigations between the parties.
In accordance with said compromise, the appellant filed CRM-M
No.974 of 2022 under Section 482 of the Code of Criminal Procedure,
1973 (“Cr.P.C.” for short) praying for quashing of the crime
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.08
18:02:46 IST
Reason:
registered pursuant to First Information Report No.55 of 2016. The
request having been turned down, the instant appeal has been
preferred by the appellant-husband.
2
It is not disputed that a settlement was arrived at between
the appellant-husband and the respondent no.2-wife.
Since the parties have buried the hatchet and have decided to
give quietus to the proceedings which were lodged inter se , going
by the law declared by this Court in Gian Singh v. State of Punjab ,
(2012) 10 SCC 303, the case was eminently suitable to be considered
for exercise of jurisdiction under Section 482 of the Code.
We, therefore, allow this appeal, take the settlement on
record and quash the proceedings registered pursuant to First
Information Report No.55 dated 14.02.2016 lodged with Police
Station Pehowa, District Kurukshetra, Haryana, in respect of
offences punishable under Sections 323, 406, 498-A and 506 of the
IPC.
.................................CJI.
[UDAY UMESH LALIT]
.................................J.
[S. RAVINDRA BHAT]
NEW DELHI;
SEPTEMBER 05, 2022