DEEPAK PANDEY @ DEEPAK KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.105 dtd. 8/8/2016 registered under Ss. 323, 324, 341, 506, 34 of the Indian Penal Code (for short 'the IPC'), at Police Station Haibowal, District Police Commissionerate, Ludhiana, Punjab and all subsequent proceedings arising therefrom, on the basis of compromise dtd. 24/8/2018, arrived at between the parties.

(2.) Vide order dtd. 6/10/2018, the parties were directed to appear before the trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Judicial Magistrate 1st Class, Ludhiana dtd. 16/11/2018, has been received, wherein, it has been noticed that the compromise arrived at between the parties is genuine, voluntarily, without any pressure or coercion and no other proceedings are pending against the parties.

(3.) The ultimate aim, objective and goal of a legal system is to reconcile the social conflicts. Law is required only to ensure that people do not have to fight with each other just to protect their right to property, right to life and liberty and other rights secured to them by the legal system. The civil disputes are the conflicts between two parties, having lesser overtones for the social order, social harmony or the society as such. Hence absolute freedom is given to the parties to settle their disputes by compromises, of course, coming with certain legal consequences as well. However, the criminal disputes do not necessarily restrict themselves to only two parties to the dispute in terms of their scope, consequences and effect. The criminal acts tend to cast their effect and consequences even upon the society at large. Therefore, the law prescribes punishment, severe punishments and the extreme punishments, including death penalty for criminal acts.