Karnataka High Court
Sri. Frank Rajan vs State Of Karnataka on 8 June, 2017
Author: K.N.Phaneendra
Bench: K. N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 8TH DAY OF JUNE, 2017
BEFORE
THE HON'BLE MR.JUSTICE K. N. PHANEENDRA
CRIMINAL PETITION NO. 4608/2017
BETWEEN
SRI. FRANK RAJAN,
AGED ABOUT 48 YEARS,
S/O JAYARAJAN, #26,
11TH CROSS, BDS NAGAR,
K. NARAYANAPURA,
KOTHANUR POST,
BANGALORE - 560 077. ... PETITIONER
(BY SMT. KUSUMA R. PRASAD, ADV. FOR
SRI. L. M. CHIDANANDAYYA, ADV.)
AND
1. STATE OF KARNATAKA,
BY INSPECTOR OF POLICE,
KOTHANUR POLICE STATION,
KOTHANUR, BANGALORE - 560 077.
2. SMT. RANI MADAPPA,
AGED ABOUT 48 YEARS,
W/O FRANK RAJAN, #26,
11TH CROSS, BDS NAGAR,
K. NARAYANAPURA,
KOTHANUR POST,
BANGALORE - 560 077. ... RESPONDENTS
(BY SRI. S. RACHAIAH, HCGP FOR R-1.
SRI. ARVIND B. REDDY, ADV. FOR R-2.)
2
THIS CRL.P IS FILED U/S 482 CR.P.C PRAYING THAT
THIS HON'BLE COURT MAY BE PLEASED TO QUASH THE
ENTIRE CRIMINAL PROCEEDINGS IN C.C.NO.52959/2017
ARISING OUT OF CR.NO.63/2016 REGISTERED AGAINST
THE PETITIONER BY THE 1ST RESPONDENT FOR THE
OFFENCE P/U/S 498A, 323, 324, 355, 504, 506 OF IPC
ON THE FILE OF XI ACMM, MAYO HALL, BANGALORE.
THIS CRL.P COMING ON FOR ADMISSION THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Sri. Aravind B. Reddy, Advocate, files power for respondent No.2.
2. The petitioner and respondent No.2 along with their respective counsels are present before the court. Both the petitioner and respondent the parties have filed a joint memo reporting compromise between them and they have no objection to quash C.C. No.52959/2017.
3. It is seen from the records that, on the basis of the complaint lodged by the 2nd respondent, the respondent No.1-police have filed charge sheet for the offences punishable under Sections 498-A, 323, 324, 355, 504 and 406 of IPC. Except 498-A all other offences noted above appear to be compoundable in nature. As it is the 3 family dispute between them and that mainly the dispute arose between the husband and wife, they have settled the dispute between themselves. The records also disclose that respondent No.2 has also submitted a letter to the jurisdictional police showing her interest to withdraw the complaint, in which she has also stated that herself and petitioner have joined together and they have been living together as husband and wife, and that, the husband has agreed to take care of the welfare of his daughter and the 2nd respondent.
4. In view of the above facts and circumstances, as the matter is purely private and personal in nature between the petitioner and the 2nd respondent, there is no legal impediment for this court to quash the proceedings.
5. It is worth to note here a decision reported in (2012) 10 SCC 303 between Gian Singh Vs. State of Punjab and Another, wherein the Hon'ble Apex Court has laid down certain guidelines in the following manner:- 4
"Heinous and serious offences of mental depravity, murder, rape, dacoity, etc. or under special statutes like Prevention of Corruption Act or offences committed by public servants while working in their capacity as public servants, cannot be quashed even though victim or victim's family and offender have settled the dispute - Such offences are not private in nature and have a serious impact on society.
- But, criminal cases having overwhelmingly and predominantingly Civil flavour stand on a different footing- "if the offences arising from commercial, financial, mercantile, civil, partnership or like transactions or offences arising out of matrimony relating to dowry, etc. or family disputes where the wrong is basically private or personal in nature and parties have resolved their entire dispute, High Court may quash criminal proceedings. High Court, in such cases, must consider whether it would be unfair or contrary to interest of justice to continue with the criminal proceeding or continuation of criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between parties and to secure ends of justice, it is appropriate the criminal case is put to an end - If such question(s) are answered in the affirmative, High Court shall be well within its jurisdiction to quash the criminal proceedings".
6. The facts and circumstances of this case falls within the categories of the offences mentioned in the 5 guidelines laid down in Gian Sigh's case cited supra. Hence, the petition deserves to be allowed. Accordingly, the following order is passed:
ORDER The petition is allowed. The case in C.C. No.52959/2017 arising out of Crime No.63/2016 pending on the file of the XI Additional CMM at Mayo Hall, Bengaluru City, for the offences punishable under Sections 498-A, 323, 324, 355, 504 and 406 of IPC and all further proceedings are quashed.
Sd/-
JUDGE KGR*