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Kerala High Court

Ansar P. Basheer vs State Of Kerala on 5 December, 2019

Author: Alexander Thomas

Bench: Alexander Thomas

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT

           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

 THURSDAY, THE 05TH DAY OF DECEMBER 2019 / 14TH AGRAHAYANA, 1941

                      Crl.MC.No.8654 OF 2019(B)

AGAINST CC 391/2015 OF JUDICIAL MAGISTRATE OF FIRST CLASS , ADOOR

  CRIME NO.1251/2014 OF Pandalam Police Station , Pathanamthitta


PETITIONER/ACCUSED:

             ANSAR P. BASHEER
             AGED 34 YEARS
             S/O. P.H.BASHEER, RESIDING AT JEEJA MANZIL, MANGARAM,
             PANDALAM P.O., ADOOR, PATHANAMTHITTA, PIN-689 501.

             BY ADV. SRI.M.RAJENDRAN NAIR

RESPONDENTS/DE FACTO COMPLAINANT:

      1      STATE OF KERALA
             REPRESENTED BY THE PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, KOCHI.

      2      SHINUMOL
             AGED 29 YEARS
             SHINU COTTAGE, NEAR S.N. POLYTECHNIC,
             THAZHUTHALACHERY, ADICHANALLOOR P.O., KOLLAM
             DISTRICT, PIN-691 573.

             R2 BY ADV. ABRAHAM P.GEORGE

OTHER PRESENT:

             SRI.SANTHOSH PETER, PUBLLIC PROSECUTOR

THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION              ON
05.12.2019, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 Crl.M.C.No.8654/2019                     2



                          ALEXANDER THOMAS, J.
                   -------------------------------------------
                            Crl.M.C.No.8654 of 2019
                 ----------------------------------------------
                 Dated this the 5th day of December, 2019

                                      ORDER

The petitioner herein is the accused in the instant Crime No.1251/2014 of Pandalam Police Station, Pathanamthitta District, which has been registered for offences punishable under Sec.498A of the I.P.C on the basis of a complaint filed by the 2 nd respondent/defacto complainant and which has led to the institution of Anx-A2 Final Report/Charge Sheet in C.C.No.391/2015 on the file of the Judicial First Class Magistrate Court, Adoor. It is stated that now the entire disputes between the petitioner and the 2nd respondent/defacto complainant have been settled amicably and that the 2nd respondent has sworn to Anx-IV affidavit before this Court, wherein it is stated that she has settled the entire disputes with the petitioner and that she has no objection for quashment of the impugned criminal proceedings pending against the petitioner. It is in the light of these aspects that the petitioner has preferred the instant Crl.M.C. with the prayer to quash the impugned criminal proceedings against him.

2. In a catena of decisions, the Apex Court has held that, in appropriate cases involving even non-compoundable offences, the High Court can quash prosecution by exercise of the powers under Sec.482 of the Crl.M.C.No.8654/2019 3 Cr.P.C., if the parties have really settled the whole dispute or if the continuance of the prosecution will not serve any purpose. Here, this Court finds a real case of settlement between the parties and it is also found that continuance of the prosecution in such a situation will not serve any purpose other than wasting the precious time of the court, when the case ultimately comes before the court. On a perusal of the petition and on a close scrutiny of the investigation materials on record and the affidavits of settlement and taking into account the attendant facts and circumstances of this case, this Court is of the considered opinion that the legal principles laid down by the Apex Court in the cases as in Gian Singh v. State of Punjab reported in 2013 (1) SCC (Cri) 160 = (2012) 10 SCC 303 and Narinder Singh and others v. State of Punjab and anr. reported in (2014) 6 SCC 466, more particularly paragraph 29 thereof, could be applied in this case to consider the prayer for quashment.

3. Accordingly, it is ordered in the interest of justice that the impugned Crime No.1251/2014 of Pandalam Police Station, Pathanamthitta District, which has led to the institution of Anx-A2 Final Report/Charge Sheet in C.C.No.391/2015 on the file of the Judicial First Class Magistrate Court, Adoor and all further proceedings arising therefrom pending against the accused will stand quashed.

The petitioner will produce certified copy of this order before the court below concerned as well as the Investigating officer concerned. The Crl.M.C.No.8654/2019 4 office of the Advocate General will also forward a certified copy of this order to the Investigating Officer concerned.

With these observations and directions, the above Criminal Miscellaneous Case stands finally disposed of.

sd/-

ALEXANDER THOMAS, JUDGE acd Crl.M.C.No.8654/2019 5 APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1            TRUE COPY OF THE COMPLAINT IN
                       C.M.P.4352/2014 OF JUDICIAL FIRST CLASS
                       MAGISTRATE COURT, ADOOR.

ANNEXURE A2            CERTIFIED COPY OF CHARGE SHEET LAID BY
                       PANDALAM POLICE IN C.M.P 4352/2014.

ANNEXURE A3            ORIGINAL AFFIDAVIT FILED BY CW2.


                                      True Copy


                                      P.S. To Judge.