HARMESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Section 482 of the Code of Criminal Procedure has been filed for quashing of FIR No.130 dated 16.11.2018 registered under Section 420 IPC at Police Station Nurpur Bedi, Tehsil Sri Anandpur Sahib, District Rupnagar, Punjab and all consequential proceedings arising therefrom, on the basis of compromise dated 03.03.2019 (Annexure P-2).

(2.) It is also mentioned in the report that pursuant to the order dated 07.05.2019, the petitioners had deposited Rs.10,000/- with "Welfare Centre for persons with Speech and Hearing Impairment, Chandan Nagar, Sector-15, Phase-2, behind ITI, Gurugram, Bank Account No.0004340030000357, the Gurgaon Central Cooperative Bank Ltd or Bank Account No.1245010000518, United Bank of India and Rs.5,000/-with "Prabh Asra" Bank A/c No.014894600000970, Yes Bank Branch SCO 151/152, Sector9-, Chandigarh, total Rs.15,000/- as costs, as a pre-condition for recording of statements.

(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.