AIR 1999 SUPREME COURT 3242 ::1999 AIR SCW 3215 ::1999 CriAppR(SC) 462 ::1999 (7) ADSC 574 ::1999 (4) Arbi LR 387 ::(2000) MadLW(Cri) 506 ::1999 (2) UJ (SC) 1330 ::(1999) 3 CurCriR 227 ::(1999) 4 ArbiLR 387 ::2000 FAJ 213 ::(1999) 25 AllCriR 1874 ::(2000) Mad LJ(Cri) 126 ::(1999) 17 OCR 455 ::1999 SCC(Cri) 1283 ::1999 (7) SCC 486 ::(1999) 4 RecCriR 90 ::1999 (4) RecCriR 52 ::(1999) 5 Scale 174 ::(1999) 4 AllCriLR 699 ::1999 (3) AllCriLR 667 ::1999 BLJR 3 2129 ::(1999) 3 ChandCriC 17 ::(2000) 1 DMC 355 ::1999 (2) EastCriC 273 ::(2000) 1 Ker LT 76 ::(2000) 2 Ker LJ 19 ::(2000) 2 SCJ 417 ::(1999) 4 Crimes 194 ::1999 (4) Crimes 101 ::1999 (7) Supreme 373 ::1999 (39) AllCriC 626 ::(1999) SC Cr R 788 ::(1999) 2 EFR 739 ::1999 (9) SRJ 80 ::(1999) 6 JT 205 (SC) ::1999 (6) JT 205

Supreme Court Of India

(From : Punjab and Haryana)

Hon'ble Judge(s): K. Venkataswami, S. S. M. Quadri , JJ

Criminal P.C. (2 of 1974) , S.482— Inherent powers - Scope of - Petition for quashing FIR - Civil suit pending between parties - Court stayed filing of final report under S. 173, Cr. P. C. by police till disposal of civil suit - Not proper, rather extraneous to purpose for which inherent power is preserved - Such an order also delays trial. The width of power of the High Court under S. 482, Cr. P. C., in principle, is very expansive but in practice the power is exercised in exceptional cases. The inherent power of the Court is not an unrestricted power to make any order which the High Court desires to pass. The power is meant to be exercised to give effect to any order under Cr. P. C. or to prevent abuse of the process of any Court or otherwise to secure the ends of justice. Therefore, where a complaint was lodged against the respondents, partners of firm under Ss. 405, 406 and 408, IPC and a Civil Suit is pending between the parties for dissolution of the partnership firm and rendition of accounts and the said respondents filed Criminal Misc. Petition before the High Court praying to quash the FIR and the High Court having noticed that a Civil Suit is pending between the parties and investigation on the complaint of the appellant by the police is in progress, stayed in exercise of its inherent powers the filing of the final report under S. 173, Cr. P. C. by....