LAKHWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 Cr.P.C. seeking quashing of FIR No.164 dtd. 16/8/2018 (Annexure P-1) under Ss. 382, 324 and 149 IPC, 1860, registered at Police Station, City Samana, Tehsil Samana, District Patiala, and subsequent proceedings arising therefrom, on the basis of Compromise dtd. 15/9/2018 (Annexure P-2).

(2.) In other words, grave or serious offences or offences which involve moral turpitude or have a harmful effect on the social and moral fabric of the society or involve matters concerning public policy, cannot be construed betwixt two individuals or groups only, for such offences have the potential to impact the society at large. Effacing abominable offences through quashing process would not only send a wrong signal to the community but may also accord an undue benefit to unscrupulous habitual or professional offenders, who can secure a "settlement" through duress, threats, social boycotts, bribes or other dubious means. It is well said that "let no guilty man escape, if it can be avoided."