Kerala High Court
Shinjith. M.P. @ Shinju Kallikkandy vs Sainaba on 25 September, 2014
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
THURSDAY, THE 25TH DAY OF SEPTEMBER 2014/3RD ASWINA, 1936
Crl.MC.No. 5410 of 2014 ()
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CC. NO. 1248/2014 OF CHIEF JUDICIAL MAGISTRATE COURT, THALASSERY.
CRIME NO. 349/2014 OF KOLAVALLUR POLICE STATION, KANNUR DISTRICT.
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PETITIONERS/ACCUSED NOS. 1 & 2:
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1. SHINJITH. M.P. @ SHINJU KALLIKKANDY,
S/O.BALAN, VAZHAKANDIYIL HOUSE,
THUVAKKUNNU.
2. SATHYAN. P.,S/O.NANU,
VAZHAKANDIYIL HOUSE, THUVAKKUNNU.
BY ADV. SRI.C.K.SREEJITH.
RESPONDENTS/COMPLAINANTS:
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1. SAINABA, W/O.KUNHAMMAD HAJI,
AGED 58 YEARS, MOONNAMKULATHIL HOUSE,
KOLAVALLOOR AMSOM, CHERUPARAMBA,
KANNUR-670 693.
2. STATION HOUSE OFFICER,
KOLAVALLUR POLICE STATION,
KANNUR DISTRICT- 670 693.
R1 BY ADV. SRI.BOBBYMATHEW KOOTHATTUKULAM
R2 BY PUBLIC PROSECUTOR SMT.R. REMA.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 25-09-2014, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
Crl.MC.No. 5410 of 2014
APPENDIX
PETITIONER'S ANNEXURES:-
ANNEXURE A1- THE CERTIFIED COPY OF THE FIR IN CRIME NO.349/2014
ON THE FILE OF KOLAVALLUR POLICE STATION.
ANNEXURE A2- THE AFFIDAVIT SWORN BY THE DE-FACTO COMPLAINANT.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
V.K.MOHANAN, J.
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Crl.M.C.No.5410 of 2014
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Dated this the 25th day of September, 2014.
O R D E R
The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioners, who are the accused in C.C.No.1248 of 2014 of the Chief Judicial Magistrate Court-Thalassery, which is a case instituted upon the police report [in Crime No.349 of 2014 of Kolavallur Police Station] for the offences punishable under Sections 448, 354, 294(b), 506(1) r/w 34 of I.P.C. with a prayer to quash the entire proceedings pending against the petitioners in the above crime, as the matter is settled out of court.
2. The allegation in the above case is that on 2.5.2014 at about 9.50 a.m. at Kolavallur amsom desom the petitioners came to the house of the de facto complainant and assaulted her using filthy language and outrage the Crl.M.C.No.5410 of 2014 2 modesty of the de facto complainant and thereby committed the offences as alleged by the prosecution. Now, the case of the petitioners is that the matter is settled out of court.
3. Heard the learned counsel for the petitioners as well as the 1st respondent. I have also heard the learned Public Prosecutor.
4. The learned counsel for the petitioner submitted that during the pendency of the above case, the matter is settled amicably between the parties to the dispute, which is the subject matter of the above case, as per Annexure A2 affidavit sworn to by the de facto complainant. Therefore, the continuation of the proceedings in the above case is abuse of process of law and proceedings.
5. The learned counsel for the 1st respondent who on the basis of specific instruction received from the respondent submitted that the above respondent, who is the de facto complainant, does not intend to proceed any further against the petitioners and she has no grievance Crl.M.C.No.5410 of 2014 3 against the petitioners.
6. I have carefully considered the above submissions of the respective counsel. I have verified the documents and materials produced along with the above petition. In the given facts and circumstances of the case and especially in the light of the settlement arrived between the parties to the dispute, the learned Public Prosecutor has also no objection in allowing the above petition.
7. Having regard to the facts and circumstances involved in the case, it can be seen that the offences involved in the above case are only under Sections 448, 354, 294(b), 506(1) r/w 34 of I.P.C. which are more or less personal in nature and no public interest is involved. It is pertinent to note that though such offences are involved, the real parties to the dispute approached this Court after having amicably settled the matter. From the submission made by the counsel for the 1st respondent, it appears to me that the de facto complainant has no further grievance Crl.M.C.No.5410 of 2014 4 against the petitioners/accused in the light of the settlement arrived by them. In this juncture, it is relevant to note the decision of the Honourable Apex Court reported in Gian Singh v. State of Punjab [2012(4) KLT 108(SC)]. In Gian Singh's case, the Supreme Court has held as follows:-
"57. The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under S.320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz;(i) to secure the ends of justice or (ii) to prevent abuse of the process of any Court. In what cases power to quash the criminal proceeding or complaint or F.I.R. may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed."
It is further held as follows:-
"......... But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercandile, civil, partnership or such like transactions or the offences arising out of matrimony relating to Crl.M.C.No.5410 of 2014 5 dowry etc. or the family disputes where the wrong is basically private or personal in nature and the parties have resolved their entire dispute. In this category of cases, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete settlement and compromise with the victim........"
According to me, in the light of the facts and circumstances involved in the present case and particularly in view of the settlement arrived in the present case, the dictum laid in the above decision is applicable in the present case. According to me, as the parties to the dispute settled the issues amicably, it is the duty of this Court to promote and encourage such settlement, instead of compelling the parties to go on with the dispute. It is pertinent to note that since the matter is settled out of court, in the event of proceeding with the trial, there would not have any fruitful prosecution resulting the conviction of the accused, rather the net result would be sheer waste of judicial time and abuse of process of the court and proceedings. Thus, Crl.M.C.No.5410 of 2014 6 according to me, following the decision cited supra, this Criminal M.C. can be allowed granting the relief as sought for.
In the result, this Crl.M.C. is allowed, quashing all further proceedings pending against the petitioners in C.C.No.1248 of 2014 of the Chief Judicial Magistrate Court- Thalassery, pursuant to Crime No.349 of 2014 of Kolavallur Police Station.
Sd/-
V.K.MOHANAN, Judge.
ami/ //True copy// P.A.to Judge