Non-compoundable criminal proceedings may be quashed on voluntary compromise where continuation serves no purpose.

The petitioner invoked Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking quashing of FIR Crime No. 98/2021 registered at Police Station Cyber Cell and High-Tech Crime, District Gwalior, for offences under Section 420 of the Indian Penal Code and Sections 66(C) and 66(D) of the Information Technology Act, along with consequential proceedings in S.S.T. No. 31/2022, on the basis of a compromise with respondent No. 2/complainant.

The parties filed compromise applications, supported by affidavits, stating that they had voluntarily settled the dispute.

The Principal Registrar verified the identity of the parties, the contents of the applications, and their signatures, and reported that the compromise was voluntary and free from threat, inducement, or coercion.

The petitioner and complainant supported quashing of the criminal proceedings, whereas the State opposed the petition.

The Court applied the inherent jurisdiction under Section 528 of the BNSS, while referring to the corresponding principles under Section 482 of the Code of Criminal Procedure, to prevent abuse of the process of law and secure the ends of justice.

It relied on B.S. Joshi v. State of Haryana, Gian Singh v. State of Punjab, Narinder Singh v. State of Punjab, Parbatbhai Ahir v. State of Gujarat, Madan Mohan Abbot v. State of Punjab, Shiji v. Radhika, and Jagdish Channa v. State of Haryana for the principle that criminal proceedings involving non-compoundable offences may, in appropriate cases, be quashed on the basis of a genuine and voluntary compromise where continuation of the prosecution would serve no useful purpose and would amount to an abuse of process.

The Court further applied the principle that such relief may be confined to the accused who has settled the dispute, without prejudicing proceedings against other co-accused.

The Court found that the compromise applications and affidavits were duly verified and that the parties had settled the dispute voluntarily, without coercion or undue influence.

Since the complainant supported the petitioner’s request and the dispute had been amicably resolved, the Court concluded that continuation of the trial against the petitioner would be a futile exercise and would not serve any meaningful purpose.

Applying the Supreme Court’s principles on quashing criminal proceedings on the basis of compromise, the Court held that its inherent jurisdiction could be exercised to prevent abuse of process and avoid a wasteful continuation of the prosecution.

The relief was limited to the petitioner, leaving the trial against any remaining co-accused unaffected.

The compromise applications were accepted, and FIR Crime No. 98/2021, registered at Police Station Cyber Cell and High-Tech Crime, District Gwalior, under Section 420 IPC and Sections 66(C) and 66(D) of the Information Technology Act, together with consequential proceedings in S.S.T. No. 31/2022, was quashed in respect of Mohd. Mustafa alias Mustafa only.

The petition was disposed of accordingly, with the clarification that the trial against any remaining co-accused would proceed in accordance with law and would not be influenced by the order.