Allahabad High Court
Ashok Kumar And 23 Others vs State Of U.P. And Another on 15 February, 2023
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 66 Case :- APPLICATION U/S 482 No. - 37363 of 2022 Applicant :- Ashok Kumar And 23 Others Opposite Party :- State of U.P. and Another Counsel for Applicant :- Prakash Chandra Pandey Counsel for Opposite Party :- G.A.,Ajay Sengar Hon'ble Rajeev Misra,J.
1. Heard Mr. Akshay Raj, Advocate holding brief of Mr. Prakash Chandra Pandey, the learned counsel for applicants, the learned A.G.A. for State and Mr. Ajay Sengar, the learned counsel representing first informant/opposite party-2.
2. Perused the record.
3. Challenge in this application under Section 482 Cr.P.C. is to the entire proceedings of Session Trial No. 0132 of 2022 (State of U.P. Vs. Ashok Kumar and others) arising out of Case Crime No. 0313 of 1984 under Sections 147, 148, 149, 307, 336, 504, 506 I.P.C. Police Station- Kotwali, District-Jalaun now pending in the Court of Additional Sessions Judge, Ist, Jalaun at Orai in view of compromise entered into by the parties.
4. Record shows that during pendency of aforementioned sessions trial, parties amicably settled their dispute outside the Court. On the basis of settlement so arrived at between the parties, a compromise deed dated 29.10.2022 was drawn. The same was filed before court below also. As no order was passed by Court below in view of the compromise entered into by the parties, applicants, who are charge sheeted accused have now approached this Court by means of present application.
5. Present application came up for admission on 08.12.2022 and this Court passed the following order:-
"Heard learned counsel for the applicants and learned counsel for the opposite party as well as learned A.G.A. for the State and perused the record.
It is submitted by learned counsel for the applicants that parties have entered into compromise which has been filed before this Court in this application. Therefore, requested to get it verified by the court concerned and dispose of the matter accordingly.
Learned counsel for the opposite party as well as A.G.A. has no objection in this regard.
Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, it is directed that both the parties shall file compromise deed before the court concerned within a period of 15 days which will be verified by the court concerned and certified copy of it be transmitted to this Court or learned counsel for the parties may also file certified thereof.
List on 12.01.2023 as fresh.
Till the next date of listing no coercive action shall be taken against the applicants in the present case.
Order Date :- 8.12.2022 ."
6. Pursuant to above order dated 08.12.2022, parties appeared before Court below for verification of compromise. Court below by means of order dated 29.10.2022 has verified the compromise and submitted its report dated 05.01.2023 to this Court.
7. Learned counsel for applicants contends that dispute between the parties is a purely private dispute and not a crime against society. During pendency of above mentioned criminal case before Court below, parties have amicably settled their dispute. Compromise entered into by the parties has been acted upon and verified by court below. As such no differences/lis exist between the parties. On the basis of settlement so arrived at between the parties, compromise deed was filed before Court below. A certified copy of the same has been brought on record as Annexure 7 to the affidavit filed in present application.
8. On the aforesaid premise, it is urged that once parties have entered into a compromise, no useful purpose shall be served in prolonging proceedings of above mentioned criminal case. Interest of justice shall better be served in case. In fact continuation of proceedings were itself cause injustice to the parties. According to learned counsel for applicants, entire proceedings of above mentioned criminal case by quashed by this Court itself in exercise of its jurisdiction under Section 482 Cr. P. C, instead of relegating the parties to Court below.
9. Per contra, the learned A.G.A. does not oppose this application. He contends that dispute between the parties is basically a private dispute and not a crime against society. Parties have already compromised which has also been acted upon and verified by Court below. As such, no ground exists to continue the prosecution of applicant.
10 Similarly, Mr. Ajay Sengar, the learned counsel representing first informant/opposite party-2 has adopted the argument made by learned A.GA. He submits that once first informant/opposite party-2 has himself 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.
11. This Court is not unmindful of the following judgements of Apex Court:
i. B.S. Joshi and others Vs. State of Haryana and another (2003) 4 SCC 675 ii. Madan Mohan Abbot Vs. State of Punjab, (2008) 4 SCC 582 iii. Nikhil Merchant Vs. Central Bureau of Investigation[2008)9 SCC 677] iv. Manoj Sharma Vs. State and others ( 2008) 16 SCC 1 v. Shiji @ Pappu and Others VS. Radhika and Another, (2011) 10 SCC 705 vi. Gian Singh Vs. State of Punjab (2012) 10 SCC 303 vii. K. Srinivas Rao Vs. D.A Deepa, (2013) 5 SCC 226 viii. Dimpey Gujral and others Vs. Union Territory through Administrator, U.T. Chandigarh and others, (2013) 11 SCC 497 ix. Narindra Singh and others Vs. State of Punjab ( 2014) 6 SCC 466 x. Yogendra Yadav and Ors. Vs. State of Jharkhand and another (2014) 9 SCC 653 xi. Shlok Bhardwaj Vs. Runika Bhardwaj, (2015) 2 SCC 721 xii. C.B.I. Vs. Maninder Singh (2016) 1 SCC 389 xiii. C.B.I. Vs. Sadhu Ram Singla and Others, (2017) 5 SCC 350 xiv. Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur and Others Vs. State of Gujarat and another, (2017) 9 SCC 641 xv. Anita Maria Dias and Ors. Vs. State of Maharashtra and Others, (2018) 3 SCC 290 xvi. Social Action Forum For Manav Adhikar and Another Vs. Union of India and others, (2018) 10 SCC, 443 (Constitution Bench) xvii. State of M.P. VS. Dhruv Gurjar and Another, (2019) 5 SCC 570 xviii. State of M.P. V/s Laxmi Narayan & Ors., (2019) 5 SCC 688 xix. Rampal Vs. State of Haryana, AIR online 2019 SC 1716 xx. Arun Singh and Others VS. State of U.P. and Another (2020) 3 SCC 736 xxi. (Ramgopal and Another Vs. The State of M.P.), 2021 SCC OnLine SC 834 xxii. Daxaben Vs. State of Gujarat, 2022 SCC Online 936.
xxiii. State of Kerala VS. Hafsal Rahman N.R., Special Leave Petition (Criminal) Diary Nos. 24362 of 2021 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) held 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. Recently, the Apex Court in Daxaben (supra) has held that no compromise can be made in matter under Section 306 IPC. In state of Kerala Vs. Hafsal Rahman (Supra), Court has held that no compromise can be entertained in matters under the POCSO Acts. 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 summarized 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 a conviction 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."
Recently in Ramgopal and another (supra), Court has again reiterated the guidelines regarding quashing of criminal proceedings in view of compromise. Following has been observed in paragraph 18-19:-
"18. It is now a well crystalized axiom that plenary jurisdiction of this Court to impart complete justice under Article 142 cannot ipso facto be limited or restricted by ordinary statutory provisions. It is also noteworthy that even in the absence of an express provision akin to Section 482 Cr.P.C. conferring powers on the Supreme Court to abrogate and set aside criminal proceedings, the jurisdiction exercisable under Article 142 of the Constitution embraces this Court with scopious powers to quash criminal proceedings also, so as to secure complete justice. In doing so, due regard must be given to the overarching objective of sentencing in the criminal justice system, which is grounded on the sub-lime philosophy of maintenance of peace of the collective and that the rationale of placing an individual behind bars is aimed at his reformation.
19. We thus sum-up and hold that as opposed to Section 320 Cr.P.C. where the Court is squarely guided by the compromise between the parties in respect of offences 'compoundable' within the statutory framework, the extra-ordinary power enjoined upon a High Court under Section 482 Cr.P.C. or vested in this Court under Article 142 of the Constitution, can be invoked beyond the metes and bounds of Section 320 Cr.P.C. Nonetheless, we reiterate that such powers of wide amplitude ought to be exercise carefully in the context of quashing criminal proceedings, bearing in mind: (i) Nature and effect of the offence on the conscious of the society; (ii) Seriousness of the injury, if any; (iii) Voluntary nature of compromise between accused and the victim; & (iv) Conduct of the accused persons, prior to and after the occurrence of the purported offence and/or other relevant considerations."
12. Considering the facts and circumstances of case, submissions made by counsel for parties and the material on record, this court is of the considered opinion that dispute between parties is a purely private dispute and not a crime against society. present case is case of no injury. Moreover, during pendency of present application, parties have already compromised their dispute. Compromise so entered into by parties has been acted upon and verified by Court below. As such, on date no difference exists between parties. Consequently, no useful purpose shall be served in prolonging the proceedings of above mentioned case. In view of compromise entered into by the parties, chances of conviction of accused applicants is remote and bleak. As such continuation of proceedings would itself cause injustice to parties. The trial would only entail loss of judicial time in a futile pursuit particularly when torrents of litigation drown the courts with an unimaginable flood of dockets.
13. In view of above, present application succeeds and is liable to be allowed.
14. Consequently, entire proceedings of Session Trial No. 0132 of 2022 (State of U.P. Vs. Ashok Kumar and others) arising out of Case Crime No. 0313 of 1984 under Sections 147, 148, 149, 307, 336, 504, 506 I.P.C. Police Station- Kotwali, District-Jalaun now pending in the Court of Additional Sessions Judge, Ist, Jalaun at Oraia are, hereby quashed.
15. Application is, accordingly, allowed.
16. Cost made easy.
Order Date :- 15.2.2023 YK