Kerala High Court
Shihabudeen vs State Of Kerala on 3 March, 2025
CRL.MC NO. 1435 OF 2025 1 2025:KER:19178
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
MONDAY, THE 3RD DAY OF MARCH 2025 / 12TH PHALGUNA, 1946
CRL.MC NO. 1435 OF 2025
CRIME NO.143/2023 OF Vazhikadavu Police Station, Malappuram
AGAINST THE ORDER/JUDGMENT IN CC NO.280 OF 2023 OF JUDICIAL
MAGISTRATE OF FIRST CLASS ,NILAMBUR
PETITIONERS/ACCUSED 1 TO 3:
1 SHIHABUDEEN
AGED 34 YEARS
S/O. HUSSAIN, IRACHITHODI HOUSE, VAZHEMPURAM PO,
KARAKKURRISSY, MANNARKKAD, PALAKKAD DISTRICT.,
PIN - 678595
2 HUSSAIN
AGED 62 YEARS
S/O. KUNHALAN, IRACHITHODI HOUSE, VAZHEMPURAM PO,
KARAKKURRISSY, MANNARKKAD, PALAKKAD DISTRICT., PIN -
678595
3 HASEENA
AGED 55 YEARS
W/O. HUSSAIN, IRACHITHODI HOUSE, VAZHEMPURAM PO,
KARAKKURRISSY MANNARKKAD, PALAKKAD DISTRICT., PIN -
678595
BY ADV P.SAMSUDIN
RESPONDENTS/STATE/DEFACTO COMPLAINANT:
1 STATE OF KERALA
CRL.MC NO. 1435 OF 2025 2 2025:KER:19178
REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
PIN - 682031
2 SHEHRABANU
AGED 31 YEARS
D/O. ABDUL RAHMAN, KOZHIPADAN HOUSE, KAMBALAKKALLU
POST, NILAMBUR TALUK, MALAPPURAM DISTRICT., PIN -
679333
BY ADV M.ANUROOP
SRI. C.N. PRABHAKARAN (SR.PP)
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
03.03.2025, THE COURT ON THE SAME DAY PASSED THE FOLLOWING: p
CRL.MC NO. 1435 OF 2025 3 2025:KER:19178
C. JAYACHANDRAN, J.
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Crl.M.C.No.1435 of 2025
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Dated, this the 3rd day of March, 2025
ORDER
B.S.Joshi and Others v. State of Haryana and another [(2003) 4 SCC 675] held that the offence under Section 498A can be quashed by the High Court exercising its inherent power under Section 482 Cr.P.C (now Section 528 of BNSS, 2023), though such offence is not compoundable under Section 320. Relying on State of Karnataka v. L. Muniswamy [(1977) 2 SCC 699], a two Judges Bench in B.S. Joshi (Supra) held that ends of justice are higher than ends of mere law, though justice has got to be administered according to laws made by legislature. The fact that there is no reasonable likelihood of conviction, in the wake of settlement between the parties, was taken stock of. The following findings in CRL.MC NO. 1435 OF 2025 4 2025:KER:19178 B.S.Joshi (supra) are relevant and extracted here below:
"What would happen to the trial of the case where the wife does not support the imputations made in the FIR of the type in question. As earlier noticed, now she has filed an affidavit that the FIR was registered at her instance due to temperamental differences and implied imputations. There may be many reasons for not supporting the imputations. It may be either for the reason that she has resolved disputes with her husband and his other family members and as a result thereof she has again started living with her husband, with whom she earlier had differences or she has willingly parted company and is living happily on her own or has married someone else on the earlier marriage having been dissolved by divorce on consent of parties or fails to support the prosecution on some other similar grounds. In such eventuality, there would almost be no chance of conviction. Would it then be proper to decline to exercise power of quashing on the ground that it would be permitting the parties to compound non-compoundable offences? The answer clearly has to be in the "negative". It would, however, be a different matter if the High Court on facts declines the prayer for quashing for any valid reasons including lack of bona fides."
2. The dictum laid down in B.S.Joshi (supra) was CRL.MC NO. 1435 OF 2025 5 2025:KER:19178 doubted along with that laid down in other cases and referred to and considered by a three Judges Bench of the Hon'ble Supreme Court in Gian Singh v. State of Punjab and another [(2012) 10 SCC 303]. B.S.Joshi (supra), along with other cases, were confirmed by the Supreme Court. It is relevant to note that the subject matter in B.S.Joshi (supra) was specifically with reference to the offences under Section 498A and 406 of the Indian Penal Code.
3. In the facts at hand, petitioners are the accused persons in Crime No.143/2023 Of Vazhikkadavu Police Station, Malappuram, now pending as C.C.No.280/2023 of Judicial First Class Magistrate Court, Nilambur. As per the final report, the offences alleged are under Sections 498A and 406 read with Section 34 of the Indian Penal Code. The petitioners seek quashment of entire proceedings in the above Calendar Case, on the strength of the settlement arrived at by and between the parties.
CRL.MC NO. 1435 OF 2025 6 2025:KER:19178
4. Heard the learned counsel for the petitioners, learned counsel for the defacto complainant/2nd respondent and the learned Senior Public Prosecutor. Perused the records.
5. When this Crl.M.C was moved, this Court directed to record the statement of the defacto complainant. The said direction was complied and the statement was handed over. On perusal of the same, it is clear that the issues between the petitioners and the defacto complainant are settled and that the 1st petitioner and the defacto complainant are residing together comfortably as husband and wife. The defacto complainant has no objection in quashing the criminal proceedings against the petitioners. That apart, it is noticed that, along with this Crl.M.C, an affidavit has been sworn to by the defacto complainant (2nd respondent herein) as Annexure-A3, wherein she would unequivocally state that the disputes have been amicably settled and that the complaint stemmed from misunderstanding. Furthermore, CRL.MC NO. 1435 OF 2025 7 2025:KER:19178 the 1st petitioner and the defacto complainant are residing together happily, wherefore, she has no objection in quashing the criminal proceedings against the petitioners. The defacto complainant would also swear that she has no grievance against the petitioners and that the affidavit is sworn to on her own volition, without any compulsion, whatsoever. This Court, is therefore, convinced that the settlement arrived at is genuine and bonafide. Learned Counsel for the defacto complainant/2nd respondent would also endorse that the quashment sought for can be allowed.
6. In the light of the above referred facts, this Court is of the opinion that the necessary parameters, as culled out in B.S.Joshi (supra) and Gian Singh (Supra), are fully satisfied. This Court is convinced that further proceedings against the petitioners will be a futile exercise, inasmuch as the disputes have already been settled. There is little possibility of any conviction in the crime. Dehors the settlement arrived CRL.MC NO. 1435 OF 2025 8 2025:KER:19178 at by and between the parties, if they are compelled to face the criminal proceedings, the same, in the estimation of this Court, will amount to abuse of process of Court. The quashment sought for would secure the ends of justice. This Court also notice that the offence under Section 406 is compoundable, which is all the more a reason to accept the compromise between the parties.
In the circumstances, this Crl.M.C. is allowed. Annexure-A1 FIR, Annexure-A2 Final Report in Crime No.143/2023 and all further proceedings in C.C.No.280/2023 of Judicial First Class Magistate Court, Nilambur, are hereby quashed.
Sd/-
C. JAYACHANDRAN JUDGE ska CRL.MC NO. 1435 OF 2025 9 2025:KER:19178 APPENDIX OF CRL.MC 1435/2025 PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE FIR IN CRIME.
NO.143/2023 OF VAZHIKADAVU POLICE STATION Annexure A2 CERTIFIED COPY OF THE FINAL REPORTIN CRIME.
NO. 143/2023 OF VAZHIKADAVU POLICE STATION Annexure A3 THE ORIGINAL AFFIDAVIT DATED 31-01-2025 SWORN IN BY THE 2ND RESPONDENT