Kerala High Court
Faisal vs Raffeeka on 31 July, 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
WEDNESDAY, THE 13TH DAY OF AUGUST 2014/22ND SRAVANA, 1936
Crl.MC.No. 4417 of 2014
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CRIME NO. 794/2010 OF NILAMBUR POLICE STATION , MALAPPURAM
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PETITIONER / ACCUSED :
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FAISAL, AGED 37 YEARS,
S/O.HAFSATH, VATTAPARAMBAN HOUSE, VADAPURAM P.O.,
NILAMBUR TALUK.
BY ADV. SRI.SUNIL KUMAR A.G
RESPONDENTS / DEFACTO COMPLAINANT AND COMPLAINANT :
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1. RAFFEEKA,
D/O.CHEERANTHODIKA ALAVI (LATE), PONGALLUR,
MAMPAD P.O., NILAMBUR TALUK, MALAPPURAM DISTRICT.
2. STATE OF KERALA,
REPRESENTED BY SUB INSPECTOR OF POLICE,
NILAMBUR POLICE STATION,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
R1 BY ADV. SRI.VINOD KUMAR.C
R2 BY PUBLIC PROSECUTOR SRI.DHANESH MATHEW MANJOORAN
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 13-08-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Msd.
Crl.MC.No. 4417 of 2014
APPENDIX
PETITIONER(S)' ANNEXURES:
ANNEXURE A1 : CERTIFIED COPY OF CHARGE SHEET IN CRIME NO.794/10 OF
NILAMBUR POLICE STATION.
ANNEXURE A2 : TRUE COPY OF THE AFFIDAVIT DATED 31.07.2014 OF THE
1ST RESPONDENT.
RESPONDENT(S)' ANNEXURES:
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
V.K.MOHANAN, J.
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Crl.M.C.No.4417 of 2014
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Dated this the 13th day of August, 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 petitioner, who is the accused in C.C.No.486/2010 of the Judicial First Class Magistrate Court, Nilambur, which is a case instituted upon the police report in Crime No.794/2010 of Nilambur Police Station for the offences punishable under Sections 498A, 406 and 326 of I.P.C. with a prayer to quash Annexure A1 in Crime No.794/2010 of Nilambur Police Station including L.P No.28/2013 (C.C No.486/2010) on the file of Judicial First Class Magistrate Court, Nilambur as the matter is settled out of court.
2. The allegation in the above case is that the marriage between the petitioner and 1st respondent was solomnized on 30.04.1999 as per the Muslim religious rites. After marriage, the petitioner appropriated the gold ornaments and cash given to the 1st Crl.M.C.No.4417 of 2014 2 respondent at the time of marriage for his own personal use and thereafter started to harass her on the pretext that the amount of dowry brought in by her was inadequate and she was mentally and physically harassed and the petitioner stabbed the 1st respondent on her right hand with a knife and she inflicted injury and thus, the petitioner has committed the aforesaid offences and now, the case of the petitioner is that the matter is settled out of court.
3. Heard the learned counsel for the petitioner as well as the counsel for 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. 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 Crl.M.C.No.4417 of 2014 3 above respondent, who is the de facto complainant does not intend to proceed any further against the petitioner and she has no grievance against them.
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 498A, 406 and 326 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 against the petitioner/accused in the light of the settlement arrived by them. In this Crl.M.C.No.4417 of 2014 4 juncture, it is relevant to note that the Honourable Apex Court, in the decision reported in Jitendra Raghuvanshi and Others v. Babita Raghuvanshi and another [2013 (1) KLD 817(SC)], has held as follows:-
"7. It is not in dispute that matrimonial disputes have been on considerable increase in recent times resulting in filing of complaints under Sections 498A and 406 of I.P.C. not only against the husband but also against the relatives of the husband. The question is when such matters are resolved either by the wife agreeing to rejoin the matrimonial home or by mutual settlement of other pending disputes for which both the sides approached the High Court and jointly prayed for quashing of the criminal proceedings or the FIR or complaint by the wife under Sections 498A and 406 of I.P.C., whether the prayer can be declined on the sole ground that since the offences are non-compoundable under Section 320 of the Code, it would be impermissible for the court to quash the criminal proceedings or FIR or complaint.
8. It is not in dispute that in the case on hand subsequent to the filing of the criminal complaint under Sections 498A and 406 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961, with the help and intervention of family members, friends and well-wishers, the parties concerned have amicably settled their differences and executed a compromise/settlement. Pursuant thereto, the appellants filed the said compromise before the Trial Court with a request to place the same on record and to drop the criminal proceedings against the appellants herein. It is also not in dispute that in additional to the mutual settlement arrived at by the parties, respondent/-wife has also filed an affidavit stating that she did not wish to pursue the criminal proceedings against the appellants and fully supported the contents of the settlement deed. It is the grievance of the appellants that no only the Trial Court rejected such prayer of the parties but also the High Court failed toe exercise its jurisdiction under Section 482 of the Code only on the ground that the criminal proceedings relate to the offences punishable under Sections 498A and 406 of IPC which are non-compoundable in nature."
"12. In our view, it is the duty of the Courts to encourage genuine settlements of matrimonial disputes, Crl.M.C.No.4417 of 2014 5 particularly, when the same are on considerable increase. Even if the offences are non-compoundable, if they relate to matrimonial disputes and the Court is satisfied that the parties have settled the same amicably and without any pressure, we hold that for the purpose of securing ends of justice, Section 320 of the Code would not be a bar to the exercise of power of quashing of FIR, complaint or the subsequent criminal proceedings.
13. There has been an outburst of matrimonial disputes in recent times. The institution of marriage occupies an important place and it has an important role to play in the society. Therefore, every effort should be made in the interest of the individuals in order to enable them to settle down in life and live peacefully. If the parties ponder over their defaults and terminate their disputes amicably by mutual agreement instead of fighting it out in a Court of law, in order to do complete justice in the matrimonial matters, the Courts should be less hesitant in exercising its extraordinary jurisdiction. It is trite to state that the power under Section 482 should be exercised sparingly and with circumspection only when the Court is convinced, on the basis of material on record, that allowing the proceedings to continue would be an abuse of the process of the Court or that the ends of justice require that the proceedings ought to be quashed."
In the present case, the only offence involved is under Sections 498A, 406 and 326 of I.P.C. The criminal proceedings for the said offence originated from the matrimonial issues, which are now settled. Consequently, the parties want a quietus to the criminal case as well.
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 will be squarely applicable in the present case. According to me, as the parties to Crl.M.C.No.4417 of 2014 6 the dispute settled the issues amicably, it is the duty of this Court to promote 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, according to me, following the decisions cited supra, this Crl.M.C. can be allowed granting the relief as sought for.
In the result, this Crl.M.C. is allowed, quashing Annexure - A1 and all further proceedings pending against the petitioner in Crime No.794/2010 in C.C.No. 486/2010 of the Judicial First Class Magistrate Court, Nilambur.
Sd/-
V.K.MOHANAN, JUDGE
vdv //True Copy// P.A to Judge