Allahabad High Court
Rampal @ Ram Kumar And 2 Others vs State Of U.P. And 3 Others on 12 March, 2021
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 89 Case :- APPLICATION U/S 482 No. - 4943 of 2021 Applicant :- Rampal @ Ram Kumar And 2 Others Opposite Party :- State Of U.P. And 3 Others Counsel for Applicant :- Ashok Kumar Singh Bais Counsel for Opposite Party :- G.A. Hon'ble Rajeev Misra,J.
Heard Mr. Ashok Kumar Singh Bais, learned counsel for applicants, learned A.G.A. for State and Mr. M.D. Shah, learned counsel for informant/opposite party 2.
This application under Section 482 Cr.P.C. has been filed challenging charge sheet dated 28.05.2020 submitted in Case Crime No. 250 of 2020, under Sections 308, 323, 325 and 504 IPC, P.S. Gunnaur, District Sambhal, as well as entire proceedings of consequential Case No. 44A/2020 of 2020 (State Vs. Ram Pal and others) arising out of charge sheet dated 28.5.2020 submitted in above mentioned case crime number and now pending in Court of Additional Chief Judicial Magistrate, Sambhal at Chandausi on the basis of compromise.
It transpires from record that in respect of an incident which is alleged to have occurred on 03.08.2019, a delayed F.I.R. dated 03.03.2020 was lodged by first informant Gangawasi and was registered as Case Crime No. 250 of 2020, under Sections 308, 323, 325 and 504 IPC, P.S. Gunnaur, District Sambhal. In the aforesaid F.I.R. four persons namely Ram Kumar, Chhote and Omkar (applicants herein) and Ompal, have been nominated as named accused.
Pursuant to aforesaid F.I.R. police proceeded with statutory investigation of aforesaid Case Crime Number in terms of Chapter XII Cr. P. C. After completion of investigation, Investigating Officer submitted a charge sheet dated 28.05.2020 against named accused, i.e. (applicants herein), and also named accused Ompal, whereby accused applicants have been charge-sheeted under Sections 308, 323, 325, 504 IPC.
Upon submission of above noted charge sheet, cognizance was taken by Court concerned. As a result, above mentioned criminal case came to be registered, in which applicants have been summoned.
During pendency of above noted criminal case, informant opposite party-2 Gangawasi and accused applicants Ram Kumar, Chhote and Omkar (applicants herein) amicably settled their dispute outside the Court. On the basis of settlement so arrived at between the parties, no compromise application has been filed before Court below to the contrary the same has directly been submitted before this Court.
Learned counsel for applicants contends that dispute between the parties is a purely private dispute. During pendency of case before Court below, parties have amicably settled their dispute. On the basis of settlement so arrived at between parties, a joint compromise application was filed. photo copy of compromise application is on record at page 47 and 48 of the paper book.
On the aforesaid premise, it is urged that once parties have entered into a compromise, no useful purpose shall be served by prolonging proceedings of above mentioned criminal case. Interest of justice shall better be served in case, entire proceedings of above mentioned criminal case are quashed by this Court itself in exercise of its jurisdiction under Section 482 Cr. P. C, instead of relegating the parties to Court below.
Per contra, learned A.G.A. has opposed the prayer made by learned counsel for applicants. He, however, submits that no compromise has been filed before Court below. Several injuries have been sustained by injured Smt. Neksi and Churaman. As per the medico legal report, injuries sustained by injured Smt. Neksi and Churaman are grievous. He, therefore, contends that since injury No. 1 sustained by injured Smt. Neksi is grievous in nature, and injury No. 2 sustained by injured Churaman is also grievous in nature, matter cannot be decided on the basis of compromise.
It is, however contended by learned counsel for informant/opposite party-2 that once informant himself has compromised with accused applicants, then in that eventuality, he cannot have any objection, in case entire proceedings of above mentioned criminal case are quashed by this Court. He has further invited the attention of Court to the short counter affidavit filed by opposite parties 2 and 3, wherein the factum of compromise so entered between the parties has been duly admitted and further the averments made in the affidavit filed in support of present application under section 482 Cr.P.C, have been admitted.
This Court is not unmindful of the following judgements of Apex Court:
1. B.S. Joshi and others Vs. State of Haryana and another (2003)4 SCC 675
2. Nikhil Merchant Vs. Central Bureau of Investigation[2008)9 SCC 677]
3. Manoj Sharma Vs. State and others ( 2008) 16 SCC 1
4. Shiji @ Pappu and Others VS. Radhika and Another, 2011 (10) SCC 705
5. Gian Singh Vs. State of Punjab (2012) 10 SCC 303
6. K. Srinivas Rao Vs. D.A Deepa, (2013) 5 SCC226
7. Narindra Singh and others Vs. State of Punjab ( 2014) 6 SCC 466
8. Yogendra Yadav and Ors. Vs. State of Jharkhand and another 2014 (9) SCC 653
9. C.B.I. Vs. Maninder Singh (2016) 1 SCC 389
10. C.B.I. Vs. Sadhu Ram Singla and Others, (2017) 5 SCC 350
11. Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and Others Vs. State of Gujarat and annother, 2017 (9) SCC 641
12. Anita Maria Dias and Ors. Vs. State of Maharashtra and Others, (2018) 3 SCC 290
13. State of M.P. VS. Dhruv Gurjar and Another, (2019) 5 SCC 570
14. State of M.P. V/s Laxmi Narayan & Ors., 2019 (5) SCC 688
15. Rampal Vs. State of Haryana, AIR online 2019 SC 1716
16. Arun Singh and Others VS. State of U.P. and Another (2020) 3 SCC 736 wherein the Apex Court has categorically held that compromise can be made between the parties even in respect of certain cognizable and non compoundable offences. However, Apex Court in State of M.P. Vs. Laxmi Narayan (Supra) that no compromise can be made in respect of offences against society as they are not private in nature. Similarly in Ram Pal Vs. State of Haryana (Supra) it has been held that no compromise can be made in cases relating to rape and sexual assault. Reference may also be made to the decision given by this Court in Shaifullah and others Vs. State of U.P. And another [2013 (83) ACC 278] in which the law expounded by the Apex court in some of the aforesaid cases has been explained in detail.
Recently Apex court in Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur (Supra) has laid down the following guideline with regard to quashing of criminal proceedings as well compromise in criminal proceedings in paragraphs 16 to 16.10, which read as under:
"16. The broad principles which emerge from the precedents on the subject, may be summarised in the following propositions 16.1. Section 482 preserves the inherent powers of the High Court to prevent an abuse of the process of any court or to secure the ends of justice. The provision does not confer new powers. It only recognises and preserves powers which inhere in the High Court;
16.2. The invocation of the jurisdiction of the High Court to quash a First Information Report or a criminal proceeding on the ground that a settlement has been arrived at between the offender and the victim is not the same as the invocation of jurisdiction for the purpose of compounding an offence. While compounding an offence, the power of the court is governed by the provisions of Section 320 of the Code of Criminal Procedure, 1973. The power to quash under Section 482 is attracted even if the offence is non-compoundable.
16.3. In forming an opinion whether a criminal proceeding or complaint should be quashed in exercise of its jurisdiction under Section 482, the High Court must evaluate whether the ends of justice would justify the exercise of the inherent power;
16.4. While the inherent power of the High Court has a wide ambit and plenitude it has to be exercised; (i) to secure the ends of justice or (ii) to prevent an abuse of the process of any court;
16.5. The decision as to whether a complaint or First Information Report should be quashed on the ground that the offender and victim have settled the dispute, revolves ultimately on the facts and circumstances of each case and no exhaustive elaboration of principles can be formulated;
16.6. In the exercise of the power under Section 482 and while dealing with a plea that the dispute has been settled, the High Court must have due regard to the nature and gravity of the offence. Heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity cannot appropriately be quashed though the victim or the family of the victim have settled the dispute. Such offences are, truly speaking, not private in nature but have a serious impact upon society. The decision to continue with the trial in such cases is founded on the overriding element of public interest in punishing persons for serious offences;
16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing in so far as the exercise of the inherent power to quash is concerned;
16.8. Criminal cases involving offences which arise from commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing where parties have settled the dispute;
16.9. In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of aconviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice; and 16.10. There is yet an exception to the principle set out in propositions 16.8 and 16.9 above. Economic offences involving the financial and economic well-being of the state have implications which lie beyond the domain of a mere dispute between private disputants. The High Court would be justified in declining to quash where the offender is involved in an activity akin to a financial or economic fraud or misdemeanour. The consequences of the act complained of upon the financial or economic system will weigh in the balance."
At this juncture, it would be relevant to reproduce the injury reports of injured Smt. Neksi, and Churaman.
Injury report of Smt. Neksi has been brought on record at page 27 of the paper book. However, same is illegible.
Injury report of Churaman has been brought on record at page 29. However, same is illegible.
Supplementary report of Smt. Neksi Advised X ray skull (head) AP fracture left parietal bone.
This X ray done at District Combined Hospital with X ray plate no. 4 date 1143 A.B./8-8-19 and report made by Dr. Jagvir Singh Verma, Senior Radiologist, District Hospital, Sambhal.
Opinion- According to above radiologist report the injury no. 1 is grievous in nature and injury no. 2 simple in nature.
Injury report of Churaman Advised X ray left hand with finger little finger fracture in upper end of 5th metacarpal.
Advised X ray wrist joint AP. NAD Both X ray done at District Combined Hospital Sambhal with X ray plat no. x date: 1133 A.B/8/8/19 and Report made by Dr. Jagvir Singh Verma, Senior Radiologist, District Hospital Sambhal.
Opinion:- According to above radiologist report the injury no. 2 is grievous in nature and injury no. 3 simple in nature.
District Combined Hospital Sambhal X ray report No. and date 1133-A,B/8-8-19 Churaman son of Gopi 43 years resident of Madkawali Police Station Gunnaur, District Sambhal.
X ray left hand with finger.
Fracture in upper end of the metacarpal.
X ray right wrist joint NAD.
District Combined Hospital, Sambhal X ray skull head.
Fracture left parietal bone Apex Court in State of M.P. Vs. Laxmi Narayan and others, (2019) 5 SCC, 688 while dealing with an issue regarding compromise in respect of an offence punishable under Section 307 IPC has observed as under in paragraph 15.2 to 15.4. Same are reproduced herein under:-
"15. Considering the law on the point and the other decisions of this Court on the point, referred to hereinabove, it is observed and held as under:
i) that the power conferred under Section 482 of the Code to quash the criminal proceedings for the non-compoundable offences under Section 320 of the Code can be exercised having overwhelmingly and predominantly the civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes and when the parties have resolved the entire dispute amongst themselves;
ii) such power is not to be exercised in those prosecutions which involved heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. Such offences are not private in nature and have a serious impact on society;
iii) similarly, such power is not to be exercised for the offences under the special statutes like Prevention of Corruption Act or the offences committed by public servants while working in that capacity are not to be quashed merely on the basis of compromise between the victim and the offender;
iv) offences under Section 307 IPC and the Arms Act etc. would fall in the category of heinous and serious offences and therefore are to be treated as crime against the society and not against the individual alone, and therefore, the criminal proceedings for the offence under Section 307 IPC and/or the Arms Act etc. which have a serious impact on the society cannot be quashed in exercise of powers under Section 482 of the Code, on the ground that the parties have resolved their entire dispute amongst themselves. However, the High Court would not rest its decision merely because there is a mention of Section 307 IPC in the FIR or the charge is framed under this provision. It would be open to the High Court to examine as to whether incorporation of Section 307 IPC is there for the sake of it or the prosecution has collected sufficient evidence, which if proved, would lead to framing the charge under Section 307 IPC. For this purpose, it would be open to the High Court to go by the nature of injury sustained, whether such injury is inflicted on the vital/delegate parts of the body, nature of weapons used etc. However, such an exercise by the High Court would be permissible only after the evidence is collected after investigation and the charge sheet is filed/charge is framed and/or during the trial. Such exercise is not permissible when the matter is still under investigation. Therefore, the ultimate conclusion in paragraphs 29.6 and 29.7 of the decision of this Court in the case of Narinder Singh (supra) should be read harmoniously and to be read as a whole and in the circumstances stated hereinabove;"
Considering the facts and circumstances of the case, as noted herein above and also the submissions made by counsel for parties, this court is of the considered opinion that proceedings of above mentioned Criminal Case cannot be quashed inasmuch as injury No. 1 sustained by injured Smt. Neksi is grievous in nature, and injury No. 2 sustained by injured Churaman is also grievous in nature.
Accordingly, proceedings of Case No. 44A/2020 of 2020 (State Vs. Ram Pal and others) arising out of Case Crime No. 250 of 2020, under Sections 308, 323, 325 and 504 IPC, P.S. Gunnaur, District Sambhal, and now pending in Court of Additional Chief Judicial Magistrate, Sambhal at Chandausi, cannot be quashed.
Consequently, application fails and is liable to be dismissed. It is, accordingly, dismissed. There shall be no order as to costs.
Order Date :- 12.3.2021 HSM