Karnataka High Court
Jawahar R Vasan S/O R J A Vasan vs State Of Karnataka By on 28 May, 2012
Author: N.Ananda
Bench: N.Ananda
U III C R I RN \ V fl
zwrfrr;TIlls ri-IF. 2'' I)AYflF M•\; 2012
1sF )RI
1(11 IJfl'\ IL! MR Ti S1&F '. '\_tM1X
CfljIN SIJFQT1Oa 'io6 27201:4
BE VEt
1 •iawahar R.Vasazi
)IJ so
xl it RYrn,
No 559. 7' Man'. 5'!. Blnek
HBR Livout I" Staize
P3nu ore 43
2. RJ.Aa'ar
Si" lab Run tidrrn Pilli
A'tdbouiThYt rs.
3 J KI i'a
p
V'c, Ri A.a%a"
4trd c'flh't 58 's-'j,..
')!1 I' 5c ii
'I- 3 U Cr,r.,,. S1:.ith'nJc,
3 ! •?i
:tSIt limit;'
lIC" J iii 'j! it
In i I ii . I., ''
1
r !'I 1>
lb 'k•)'J j_: j , •
1,-t I ,I'. i..
2. SmhMarv Privat 3.
\'p/( Jawahar RVasan
Aed about 34 V
R/at No28/85. 7th 'B' Cross
tvluddappa Road Cross
Jai. fihara th Nagar
Itangalore 560 033.
--
Respondents
U3v Sri Vijavkumar Mane. HCCP TSr R I: Sri
KA. Chandrashekara, Advocate for R2)
This petition is flied under se.ction 482 CrPsh, praying to
qnash the FIR omplaht charge sheet and crminaI proceed.ings
in Crime No. 180/2007. now nnnthcrcd as CCNo24305/2008, for
alleged of•fuee.s pnnisha.hle nnder sections 498A & 506 IPC and
also for offences pnnishabic inder sections 3 arid 4 of Dowry
Prohibition Act, pending on the file; of Xi Additional Chief
Metrooohtan Magistrate, l3angalore and to arqnit the petitioners; &
etc.
This petition coming on for anmtss;on this day, the Court
made the following:
ORDER
Pehtioners 1. to 3, il-re.spondent and their learned counsel are ftresenL
2. JIm petitioners and li-respondent have filed a joint memo rearhne as hcreonrier: -
'Joint Memo P iS snontlttet.J that ;tt the ;nter\:eot;clr cc th... e pai:ties an.ci well wishers all the cases were )t.t/lt.tl ana.cabiv nere t.hr; mnedjcrtic;rt, l.n view of i he sal P. anti. t.ae.[e st.ei. it enceni. a; rivt.;d he t...vr eemc the
j)dFtifl afld in aide - to hr i 4 ig pt act iii 1 .oth the ft l thl it t mu is filed for qius unz We FR ilr cat. sty titil fl'Ot eecli'I% iii C ( \ lt'05,'2CiOS ti. nn lx lot e thi 'ii .iclditit '.iti ('bitt 'lit npolit.tn Mj4'trJte at baii4aioie.
ft 2 •
.ttl %f) 1ltfl
qt ash the Elk OU[lc •ii ci arge ii e ' I
in ('Let dings in ('.('.No.24:305/20flS pending before the ( ourt tiff '1w XJ kddinonal ('hit! Ma .pcd tan Magist at t ) u.tl,ie.
Therefare both 11w partle'% Pray tim; iNc I Icunrable o.irt he pleased tc take thi&. jnin IT')' rr n js cFRI •1 'inrge slice 'ird ii n i I o ccdi ig ii ( Nc .2 1:iOr,'200s IIefl(11i12 heinre X 'tudit;"nal ( i1 .et iiieernpoliien Mt.rctn,tr •1 i 1• 1 flit udnl.lraisriItr i €,• •..' 1'nr'--•t ','1ifl1 ('i 1tttI )ksit( Ia V ' .\o 2 ''7 i''O, it his hat ''ii IOH i\DI.l U Sl_T ii.' '1j. I \DLI' ' £ IN I' ) vwwLr)t RE RL4J. in; 'r t ES fl :'\b ) r j c r". i' r i n " .
TLIhV)'i i'\; ,.;'jr-., )'g', 4 Jhr I'" t" %C II itiit'tI 1)4 Q I '%tIl)tl.It c1 fQJ4h* I it 4 I 1 i) 'lld'Tlt 1 has 1'It (I hitS p"tItii'ri 'r.Iv izt! 101 a h. j,ini. 'i jn.j (I re f•.. Ix !t'-.'.Ia'i,iflti ii iiiaç 'it.i fli ieint1cicri %.f.
•1 1 .X 2( 'I )'' mjcII tnt, dt itt ti dwcu e. Ii 1'i 11 ? ii '. I ( lacltta)r t ilki In e fl I i it be (1 ti paili- lb I1% €d retd i. ir tr'eit eni dit'c.t 'SO 11 2 )IO i d' 'ser the court Fir icendini Lii Citpxn's' flu cas' 'Va', i•i) tBsp sed ol or id in er'zt a d •u. the rcque%t ol pan.in itt cisc has lit n r n ft rred lot 'nediation in 11w .'1rat ul uw diati n. the partfea .vere tWC%eI1I with 'heir rtlati 'es a u.i.c1 and the ii nv 'cso'ved £ I eP clispue ani it Ut .$('tiI In the tcIlrn'inc 'iii i aid .o 'dim' ;
it '
'
t c fJUhIt h it 1;. irlicr
1t-'n' )"UtJjIi • .I• A
h1 'elfiffli
1 '!t O I 20(1
'r trid ink l-'t'trr tb(f I
fl [I iLkJiC't
'It ! i F '1 T .1 S, iitA t% •tJ. 'i c.Ji'a
I. 'if fl't s •...,j dat 1,a, I
i1.'
ii 1 ii ) I I • t1'1_ attn Ia
•
1 . J st.) ii
t' i I
( I .4 It 1 Ii
1 1
5
'cs %citmrl it.) on 1.06.2001 at Knipitta
1(11 ) hi i r ii (¼ ni Ii L a Au ntit
Iii C ) r i i1 shi r . I
Ibsit r'\j t i Cl j i• .
ei CIiiutl't. .
4 din niain.igc- tbs pai tie'-- rt-dded in
I .al ;r( Fun ihnt 1
nd
c xk. tae I cflf
tei tessd ntl oii cnbiitcr
'suI J ics it] ti
4. ihat slut 1r
t
1 er nc ii )blc dlflerenc vs an'1 i.
ineonipatihilit of i eznprrarnents. i he )1 CI'tUfl1C ..n.d hit espo'alenI lure been inn, 'ya.a clv sm Mn .0)7. thcie i' ) I fl taici ) te tic k leten i i left ia ticCt rs tidn w'--l' 's I)i.riri Pie ' )Uifl ni in tiiat'o'i b' lb TIit 31 US L.rc je .d c :':
r 'U elJ. rflis ; '1--ct; rfl) .ion .hq ii I .4et !ieir rrJr:3u'
1.)CIi . k,is1 ftC ifl ..
S t(i 1 rlr C iLti 11' I' 1 ii ci ci ( r C lit 1 iI%_C.l. I / r ii r . ii'. 1 'i t C a.
(
lb 1k C i ru-b 1 ' ii I
di%%c'lutIoxI ,I ik ir nan ii
t nh ii' pt.tt' lip tEcir iitht to LiLt
II I I ' •1 C I ( t I I t it I r 1
u.,ii t ci t t lit r s i. h I
utideriakes te c. 'am! u l.o Va idutaCo dud eltnre 'ii 1" v'frc.• 'on 10 thc extein •i r tueli he can iIio d.
lit!' l'prk liii a di I' minor e 'a Wtstt 1 1'liisk I ii. sn ly u ide i lie e.tre and c'u" od3 of liii' petit ionhr 'norn' r lb it'spcnidt in has no Cil)te(tiflh' hr Ow pctitlonei ntnthrr i', ia t onlinuc 11 4 (art aad pci na'inen( custcwly 'ft ci nr. , I tu. iii tiC ns Iitt - r'tc 'i. 1 ) It i)lSi 'I it' i ndi u.1'' Es ml e .4 'iI'-- 'ii ii Ute •'%jJL.UC'tfl' s vAt iCc :islicuivr. tjc1It', 1(1 I i%jt 11% r,n',r I 1 c 1 1t I "--ld--l' I' 't I 'r 'iiWtifl i i 1d ',1 p t t tile ' r f iI I, üirt . L vt • I i I ' ttC4ti' Ii. ' ,'l' ' b £ I' , • 'I, !( • • ., 't .11 ( •• .I I 1 rscstIi ( 1' jul11 ut biing up'itk vu' ol hir ifli 1 6) Ma,'tc r \%I1!%h awl It, take 'ill dcc is'oii, i' 'his zttar.I I) 'ft t-itc •' ' ' Is di_ Bina.falorc Mt IiiCon C unit iiaidt 1 o e the Pa%9wrt. PV\ (ARD, Vt'ttu I'), I ','gr Oil Shares and Tekphonr Down Pavnueni Receipts belonging to the respondrnu ant' the resp 'ndc iii ekrio. It d&,ed the ri reupt of It 'nIT . I h'. regrd. he p c itvc orodu ed t It, I do i. u i s 1- annr 'd u. thi grecure it settli ii ifl I). F4 it. the par.ks agrt. has carhcr. .tie had )LF1%( ..it lit I Liii sin N'! 'ci' 'a ;trcli Ii i nan 's ['it. xlii' 1(1 a t t 'nln 1 (L'Y Ull LI is vrd uipe' ci lit sa d 1 %j( Jf Iii 1 bt ' !I%tOJ )iirInj tiff • I in ulaU• it •s"li 'l's s 'ie tan a!1eet , It .'h.)% 4 •i cii( xl n --t.,,'.. th I ,' C qil. , 4( .ifl I 1 1 tiC its e'T( I ) uun,c I(fl I ii vu it I ac ft t 4 1 4_i i it' I 'i l I 0 • ' I' lit 4 ii in 1 if' ' t m'nt c anvqcl at hct li rirl.l tOii1( I' agrees flflt j't('%r( we ha. oinp1€in' 1 ti t ?j) d n I'. r ig h't 1F Tt9'cladrnt 1 I wb Lilt 1(11 )b 1 t sirci %a sc a C 1r N 'bO'1007 1 ha •s ih'r are r.iade penalunde: S ciioii 44S A uid aOO ni the .ndaan fl nat C ode and un'le' Sc t r xl ci tic Dowy I )IIbli r r and which Is if nih' nun bcn 1 i' CC No.24305/2008 intl another c ase In C..!. .110. /J( S I i 'n ?o 93, 200f of awac 'ia . o) ir which are made penal wider SectIon 4 IS. 506 eatl vit1i Sci th ii 44 "1 the Indian enal ( xl ctcifl%t Ix r %)O xl a ant __e it r'rbr s n b pitt, n'i the tile of U'c 'CI Add' Ch I 4* t''q%afl u .Iar,tiaie. LaiikIur. lilt lath a r a s a :e d t p e i nd fit icc 'a) If)' i( t )r )sl'XbI 'I MM n_ o.upoi tIrlilic itt (.Et.-.!.
C. 24;') -, '2°t'. ( riu v fl' h'% ,J
II "(I
r'n;icCr't Icie (('iii I.
1
t f.. k
.i
C. .1* .'--t.. i:t'rl . '9. "b--it' '0 If')a b. . a) ' ) q. 1 Ii fl$_ ' lit aitl C lS( unch r tjnn 82' le ,c c (iii! T'ulir, 1-ri slIt 1 ti I (C24403 20b I th 1 iLl 1 1 ( o' in Inc pt iuriLL i i •r j C c Mt ii all • n o latiuti alttrr in tint regarc'. (119)0531 nf thi& petition (I ('.2707 '2007) L Ii p rics so 1 jo jelliorci ol'o filed 3 IC N .2 4 2)07 e i t ies')ndcAi has lid ( Si W.C .Nc, 182/2007 The arte subnl i sel)arate oureenients ii n e betu cnterni S IT uiiauec)u%l It,4a In those pasts E i i r' iin i ani tie e p)nd ii I--i• I i F3 lit c C ( 1 1/ 0 au i oner i in C t C ) - or I o 1•1 I ' oau i ci 1 tr - t q 'u r"ci tIt c 14 ')i 13 . II ' It ..J( ?l1 1 nj rt.ik. ,hi tie 1 C ii It ',ti, !a)(l .te.
' i' 'It t I
ir ' ( I
•i, r i - fc i
•j j
it'l 'u'r' ii ' '' C ) C
:'I. r;'.'e •. . '
IC)
Koilpill )' 'frflIC)tnl C 1iiirli fSrvn;h L)a
ntist (hu.c it. _nantIia Xslirtii,. 1atIiitir.
l)S1L T ) € iti 1' 1' reinc'nh '.. lrj Crpiiin 'j (jr'( ru--a f .11' .;. . Ii.
I a I it ii it a fl a-- 'II (fl ITT P:utie. viiI1 .sj ptai on 11 2011 before Iht LInbkC'i. 1 )t go' tr s 11 attreemenC
4. me marnage between petitlorsr No. 1 antI TI re%poilcIeflt has i)erfl dIoI ed In a dec ix e of tIi nrc r iii Nit . n 2707,2u0. on sS. ' l.2(.l I alit! anvptt-u 'lie 4 it c tr o ndun of S tn ii h p. .c' inn iTo ç;c1 V . g..cicsl '1 th ii- Ii hi ) I V K J 11 1 1 Ci1C I et ,t I alCit s)
1) T I a' II ) 0 r I t f. 1d01 I-- I' i a r • 'v (Ia b
- • LtL I • \ -, Y i •( U's •.
.rj_1 I ''ft I, 4 1 JUt
V1141 "1. 1'I4A %
P •' '4-. ").,' \t;f T(
,F•" .11--i ,i(
•J'iI aia-ti U Cc a If tL'i a
. C I i r' a %
T
1 : •
-a
II
6. The learned HCGP relying on the Judgment of the Supreme Court reported in 2011 AiR SCW 305 (In the case of Glan Slngh -us- State of Pwjjab and another) would submit that this Court by exercising its power under Section 482 Cr.P.C., cannot convert a non-compoundable offence to a compoundable offence. The learned HCGP would submit that In the case of Glan Singh. the Supreme Court has held that the decisions rendered by the Supreme Court in AIR 2009 SC 428 (in the case of NLkhll Merchant -us- Central Bureau of Investigation and another): AiR 2003 SC 1386 (In the case of B.S.Joshl -vs- State of Haryana) and AIR 2008 SC (Supp) 1171 (in the case qf Manoj Sharma -us- State and others) do not appear to be correctly decided. The Supreme Court in Gian Slngh's case has directed that the matter be placed before the larger Bench to consider the correctness of the aforesaid three decisions.
7. The learned counsel for petitioners and learned counsel for TI-respondent relying on the Judgment of the Supreme Court reported in 2012 AIR SCW 445 (in the case qf Liii S4 ac-
I
ii ala Iapp mc o cs Lb RiliIr ni a Hga,
sut it i ft ur s sfadt
I 8 C.rP yl C
sd 1 1 [
t ur482( C 1fat iath of ic alkdr 'IC
xgcdoc dir i on ipo dab void c it
ao o quish igflcprxecciug 8 lht la fll(4 use] uld ibrt to i I a ala p 3 £ id t' S Fidlir tie 1 q J LiLt 1- U DC' C C.' C 'C d c AIR JC iW oi a luc r 10 C, Js 4 1 1 I at r 11 a I V 13 C In mc OccisiOn rcoori cd in 2(11 1 AIR 5CR 305 dAna Sf ph s case]. I he case sou4ht to be quashed nvoi vcd an oiicnc c i.ndcr Sc.ctioi-i I 2013 IPC. w.tach i.s a n.om componndabc oi.tence, Ibe accused ha.d been conv icted a.nd the appeal against judgment of pnnshm.ent was Pending before the learned Sessions Judge. Before the appellate court, an application was filed for compounding of offen ces.
Thereafter, petition under section 482 Cr. P.C. for quashing the PIP was filed or the ground thai the pani cs have compounded the oti.encc. flic pcut.on under scctio.
n. 482 Cr.RC. was dismissed by the High Court and the.. same was taken before the Supreme Court in. SpI. Leave Appea .l (Cr11 No.828/201.0 10 In the snbseqncn.t jndgmncn.m reported in 2012 AiR 5CR 7 * 445, the accm.icd and complainant were the oxvmi crs of the t.wo adi:ac.cnt nrc.pc.i.tics. The hrst lntTarmnat7ca7 meat.;
registered La ofi]rnccs on nishahlc m.aiOcr sections 354 cr 394 1PC. A pci..it.lon cin.dcr scc.ion 411.2 Cr. PC was dIed to qua.sn iCc J,a1)c€;cings a ut w.imcri the pAt tiori was Jpc/ridmmig fbr
--
4 (ii ICCII Rn tic Pt1t ( fl i't111 (s anIcd at n conr)tcsnh1c --*ncl uI't.t1't f''r II'rihinu '1 (hr pi-et (r Snpi 'i t Cnn re It n-inc '. ilic ulIer t !tidgv'e flt'a t'i,(j icil a' UR2095C 73 i) MR icr (' - 4S' nfl 'MR 19138 SC 0') iv) MR 2003 SC 1386 4HIQ7RS(47 vIJ AiR 2008 SC'W 2287 . Aht200qsc 428
'iii) AIR 2C0.i SC (StaI),)l 1 S I ha. beic.
•, Yr ttLSt lid ',nrlu bc cur cn !1C1 1 t...)fo .lb fit.. Svwz PC 1PC i 'cL or-o.Ji I Jolt ('a ii 1,, veil s - 'r' t ' it pci. ii I r Set Ito' P42 c. 'J t j out' '01 1 ' UT )pirin.'. 14 e_jrds 'ci "1 ace" nztv. t1(p ( (...( '1 nt) 1 rIulq 7 • 01. 1Cm:, 10 Atfl'-
t !tr
ucc'-- 1. tt'td tlit t"i'Tt £ tC' ' 'a ci I' 'd i
€ :Li,'L'4 J' C .t' t . '7. !St ..i ILdUiJj I!' •'t' 4 i4
' 1) It ii tilt l7(fl ,(fg !du'j
hI.I f
'if' 2
I.
j '1
1' •e;s •L Ll _,.).
i,( '' 1 ci Jr if
If ,
I 1 I
fl '(icC 1111011 ufldcr Se. qiwi 4h_ C .1. . nr lie ;IlkI ii lith 1 ( flu 1. ijtflq an cicc awd r he alliki Ccppc'al (1Q'LIflSl roiu'ic'ttt#i. IIklij 1101 ai bc cenrq it"?' •. 'n r,g' . )ntptMu.diIt•g ('I u:
Ic ict l'a.sei 'U U sc tile lie' it 'unrcd 'u fY11 'CC 1 lj ,Xi its iii LYISLS LL'liL'iC' (1w t.LIe ic C • 1.'( IRS 'V inj.oui'dczble under Seeuc"a IA? the Iuih Ccsur' maLj quash 11cc pI )W wi; a cre;t cases where Liw ojienc 's with wit' '1 it the 0cc used stwui chczrq ci CITE 101 ecnipoiutdablc flu' irl't'cn pi' r 'I Htjl Lfl Ii 1' Sc . '82 C. -P( ac r ) ior I z purpos fl clI'o I,!., w i0 Cr.P( 1 ci i 1(3 Sfl (I WE .fl1ti hnst€n t) v.14 ilu I Lhc flLCltit idc 01 thc patti. mdc e. (jon 482 Cr ?.C'. by usc if makcc U oht'qatoru 101 Ilk.
High 'on--' Ic' n'clac csisnc cclii ;m'inofl a'e r'd 'r zak,' The "cdt w"l (Bc .zcnure (if ilk' Ø( 'bc'I ii 41 LS 111ff 1
-, ' S C'J7( 1% i Th 1t4 •i.I ('19 1, ('ISIS mite," fi'e I ich.
sr s. f ;r 'c'( I.. " Wi 'F cci 'j '1'--' c 'Cu:
• irj 'p1, • ]j(' •)J I. 'q 'I'lc IL L.lu' ' Ti ,LI9IiIuIk1b1'(sV(bt '14 is I' ' •cilli Cc ' r ')jt 1 S • '1 (Ic ' 1(1 •, cr I ,( J ..I • * try ' 'l'. (• ,a( • .--. ,! 6 j'UhilLibCkl 'crul Cc trtcI rstiii in '(LSLS triter" H'IlL%al lo nerefsc a, ( t' cr T1ltI Vt tL t it flit' .'tius# pxs Ia 17' 10 ,i1j p1 :'i (Jec'luIzng iiirc'rf'u lgft 1, 1 iS s"dlc'cJ UJr)TL v, nppr sue L "gdetic c. It),. .1 c 'uniot ucsu,ne Inc t I I ' 1 i,pc (4 - '1' 1 C. ti I 0 fit Eaton !utdc'r Sec t't,i 4.'12 a! tfy CimilLal Prricvcture Code Subfrrt In the above, rite high Ii C1 0 C 1 (C I' a' '. 0 C ('UCU'7151C1fltVS 4 t'Qt'h can" to ctctcrnwtc' u'hc. ncr it Ic a fit "abE in whirl' the inherent oc 'rsn it 101 C. I ie uu'i on e At CC in -- )1 1 AIR a( V .MZR (In 'a)e ) Sat I e ila '. I ne a r a tic' b tie ft 1 ) .9 1 1 ) t i 2 12_ 1 4 r k i P'I ard'Ti'rwl%' l'tl.t I.tV)U' 1111)1 ii 1 I if! .j W 1H' V R A \K"a q (L, , ' ) lila t',,c Ct. V (I I L i Lii .1(1 c.
(1 it nv' tIeei'ton' "1 the Siiprc n'e C nut' nn t1,(Ii II - ii• 1:1 nik'cai II both 1 fk'.
c •li' s 'if tIu c
4
Sitpte'
-t C •.ur. c'nn'i%t 1)1 •q, I II itiil at ' J't ILt Vie 1 'f 'ha ' u ,r 'k ik c lic ci 3, .i,lt fli s t'tllt'I C ut.Jl.' Iv itt • i'.e 'n hand tIi( II resp_ndc .t i•ad akd Iii't Ir rm tic i le u Ye vs purist k it de se ior aW, WV and aIo for nttencrs punihabIe under s '0 1 I)wr kit )t I ai i Inish t t nd. tather Pt 1a' -and n.othrt In • Petitinnet No I (hubaud and the IT-sespundent i.A'ife' a r I C. r 'i i I .' aioiet den, fbt" siabrit I iILal IP' 11 ifl'i 'LIL&' ft •S it' Ii )I I ' I "i 'I lie . 1 il1i
--I 13, ii - F H 01 i'Iit % 'I lint' •11f %Ft '-- 'K 'nt'i e. •.' • r. 't i'Ifl 1. ,' :1"-- 'ii' u'r 'i,,r I hc i' d ts ci e . 71 ' ' a' ?e). !jI' 1' 1t 1 : 'l'ciit (t jt t)I'iIt' I
--I I IL i a'" •J I'i'' Is' lb rrk te In Ic,lluniflt ihi (IC(i%j($fl flTH)ttetI in 2012 AW SCW 445 (1" the case cif ShW alias Pappu and others -vs Radhika and another) and h.niiic leLslr(l tt, tip f.t I', a' d L in tni--ian--' cit thc in'a'it a--c I ac Pt ilit iwtluon an I juash hit pioc ecdilg% it, C' C ."nt 24305!2(NJtb n the tile rt XI AC IM kyt&ll at Ba'sgaicnt 3 UIJ