Kerala High Court
Sri. Bijukrishnan vs The State Of Kerala on 10 October, 2014
Author: Alexander Thomas
Bench: Alexander Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
WEDNESDAY, THE 29TH DAY OF OCTOBER 2014/7TH KARTHIKA, 1936
Crl.MC.No. 6098 of 2014 ()
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CC.NO.298/2011 OF JUDICIAL FIRST CLASS MAGISTRATE COURT -I, ATTINGAL
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PETITIONER(S)/ACCUSED NOS: 1, 2,3 AND 4:
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1. SRI. BIJUKRISHNAN, AGED 34 YEARS,
S/O. RADHAKRISHNAKURUP, VILAYILPUTHENVEEDU,
CHEMBOOR, MUDHAKKALP.O., CHIRAYINKEEZHU TALUK,
THIRUVANANTHAPURAM.
2. SRI. RADHAKRISHNAKURUP, AGED 62 YEARS,
VILAYILPUTHENVEEDU, CHEMBOOR, MUDHAKKALP.O.,
CHIRAYINKEEZHU TALUK, THIRUVANANTHAPURAM.
3. SMT. VIJAYAKUMARI @ JAYAKUMARI, AGED 54 YEARS,
W/O. RADHAKRISHNAKURUP, VILAYILPUTHENVEEDU,
CHEMBOOR, MUDHAKKALP.O., CHIRAYINKEEZHU TALUK,
THIRUVANANTHAPURAM.
4. SMT. VIJITHA VINODH, AGED 36 YEARS,
D/O. VIJAYAKUMARI, ''REVATHI'', SAVARMATHY LANE,
VENJARAMOODU, NELLANAD VILLAGE, VENJARAMOODU,
THIRUVANANTHAPURAM.
BY ADV. SRI.R.B.RAJESH
RESPONDENT(S)/STATE/COMPLAINANT :
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1. THE STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM-31.
2. SMT. RESHMA,AGED 23 YEARS, D/O. RAVEENDRAN NAIR,
RESHMA BHAVAN, KOTTUKKUNNUM P.O.,
VAMANAPURAM, NEDUMANGAD TALUK,
THIRUVANANTHAPURAM -695 033.
R1 BY PUBLIC PROSECUTOR SRI.R.GITHESH
R2 BY ADV.SRI.S.U.NAZAR
THIS CRIMINAL MISC. CASE HAVING BEEN FINALLY HEARD
ON 29-10-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
sts
CRL.M.C.NO.6098/2014
APPENDIX
PETITIONER'S ANNEXURES:
ANNEX 1 CERTIFIED COPY OF THE FINAL REPORT IN C.C.NO.298/11 ON THE
FILE OF J.F.M.C.-I, ATTINGAL
ANNEX 2 COPY OF THE COMPROMISE PETITION FILED IN O.P.NO.264/2012
BEFORE THE FAMILY COURT, NEDUMANGAD DATED 10/10/2014
ANNEX 3 COPY OF THE RECEIPTS GIVEN BY THE 2ND RESPONDENT DATED
15/10/2014
ANNEX 4 COPY OF THE RECEIPTS GIVEN BY THE 2ND RESPONDENT DATED
15/10/2014
ANNEX 5 COPY OF THE NOTARIZED AFFIDAVIT DATED 15/10/2014
ANNEX 6 COPY OF THE AFFIDAVIT SWORN BY THE 2ND RESPONDENT.
RESPONDENT'S ANNEXURES: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
ALEXANDER THOMAS, J.
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Crl.M.C.No.6098 Of 2014
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Dated this the 29th day of October, 2014.
O R D E R
The above captioned Criminal Miscellaneous Case (Crl.M.C), invoking the powers conferred on this Court under Section 482 Cr.P.C, has been filed with the prayer to quash the impugned Annexure-1 Final Report in Crime No.118/2011 of Attingal Police Station which has led to the institution of C.C.No.298/2011 on the file of the Judicial First Class Magistrate Court-I, Attingal and all further proceedings arising therefrom. Petitioners are the accused Nos.1 to 4 in the aforementioned Annexure-1 Final Report/Charge Sheet in the aforementioned Crime which has led to the pendency of C.C.No.298/2011 on the file of the Judicial First Class Magistrate Court-I, Attingal for offences punishable under Sections 498A, 506(ii) & 34 IPC. The 2nd respondent is the wife of the 1st petitioner and she filed the private criminal complaint before the above said Magistrate Court against the petitioners herein for the above said offences which was forwarded for investigation under Section 156(3) Cr.P.C which ::2::
Crl.M.C.No.6098 Of 2014 led to the registration of the instant crime. After investigation police submitted impugned Annexure-1 Final Report/Charge Sheet in the above said crime which led to institution of C.C.No.298/2011 on the file of the Judicial First Class Magistrate Court-I, Attingal. The 2nd respondent has filed O.P.No.264/2012 before the Family Court, Nedumangad for realisation of money and recovery of the gold ornaments. Thereafter she filed O.P.No.870/2014 before the Family Court Nedumangadfor divorce on the ground of desertion and she got a decree of divorce. Later, the relatives and friends of he petitioners and 2nd respondent had intervened in the matter and all the above cases are amicably settled between the petitioners and the 2nd respondent which led to filing of Annexure-2 compromise petition dated 10.10.2014 in O.P.No.264/2012 before the Family Court, Nedumangad. It is stated that as per the terms and conditions in the compromise petition all transaction have been settled between the parties and as per the terms, the 1st petitioner has withdrawn the amount from his joint account at the Chembooru Service Co- operative Bank and had given to the 2nd respondent as ::3::
Crl.M.C.No.6098 Of 2014 evidenced by Annexure-3 receipt dated 15.10.2014. Thereafter, as per the terms in the compromise petition, the 1st petitioner paid an amount of Rs.6 Lakhs to the 2nd respondent as per Annexure-A4 receipt dated 15.10.2014. It is stated that all the disputes have been settled and the proceedings before the Family Court is also closed. The only pending case is the above said impugned criminal proceedings in C.C.No.298/2011 and it is stated that the 2nd respondent has no grievance against the petitioners and that she is not intending to prosecute the above impugned criminal proceedings. Notarized affidavit sworn to by the 2nd respondent on 15.10.2014 is produced as Annexure-5 in this Crl.M.C stating that the entire disputes between her and the 1st petitioner are settled and that she does not have any complaint against him and that she has no grievance against him and she do not wish to continue the impugned criminal proceedings which led to C.C.No.298/2011 etc. The 2nd respondent has sworn to an affidavit dated 15.10.2014 produced as Annexure-6 in this Crl.M.C stating the above said facts and she does not have any grievance against the ::4::
Crl.M.C.No.6098 Of 2014 petitioners and that she has no objection in termination of the impugned criminal proceedings which led to C.C.No.298/2011 on the file of the Judicial First Class Magistrate Court-I, Attingal. It is specifically agreed to in clause '4' of Annexure-2 compromise petition dated 10.10.2014 filed before the Family Court, Nedumangad that the 2nd respondent herein agrees the termination of the impugned criminal proceedings which led to the registration of the offence under Section 498A before the Judicial First Class Magistrate Court-I, Attingal in respect of all the accused therein. It is further specifically undertaken by the 2nd respondent in paragraph '1' of the affidavit dated 15.10.2014 that she does not have any complaint against the 1st petitioner, his parents and his sister. The 1st petitioner, his parents and his sister are the accused in the above said impugned criminal proceedings. It is in the background of these facts and circumstances, this Crl.M.C has been filed.
2. The Crl.M.C. has been admitted and Sri.S.U.Nazar has taken notice for the 2nd respondent and the learned Public Prosecutor has taken notice for the 1st respondent-State of Kerala.
3. Heard Sri.R.B.Rajesh, learned counsel for the ::5::
Crl.M.C.No.6098 Of 2014 petitioners, Sri.S.U.Nazar, learned counsel for the 2nd respondent and the learned Public Prosecutor appearing for the 1st respondent-State of Kerala.
4. The learned counsel for the petitioners has submitted that during the pendency of the aforementioned criminal proceedings, the matter has been settled amicably between the parties, and that the continuation of the proceedings in the above case/crime will cause miscarriage of justice to both parties as the real disputants to the controversy have arrived at an amicable settlement and any further continuation of the criminal proceedings will amount to sheer wastage of time and money and would unnecessarily strain the judicial, administrative and financial resources of the State.
5. Sri.S.U.Nazar, learned counsel appearing for the 2nd respondent has submitted, on the basis of the specific instructions furnished by the 2nd respondent, that the 2nd respondent has amicably settled the disputes with the petitioners as stated above and that she has no objection in the quashment of the impugned criminal proceedings and that the complainant/victim/injured does not intend to proceed any further against the petitioners as she has no grievance against ::6::
Crl.M.C.No.6098 Of 2014 them and that she will not raise any dispute/complaint in future if the prayer for quashing the impugned criminal proceedings is allowed.
6. The learned Public Prosecutor also was heard, who also has not raised any serious objections and submitted that the court may consider the prayer in this case in the light of the law well settled by the Apex Court in that regard.
7. After having carefully considered the submissions of the parties and after having perused the pleadings as well as the documents and materials placed in this matter, it can be seen that the offences alleged are more or less personal in nature and not much element of public interest is involved. The crucial aspect of the matter is that though such offences are involved, the real disputants to the controversy, which has led to the impugned criminal proceedings, have actually arrived at an amicable settlement of the matter. From the submissions made by the learned counsel for the 2nd respondent, it is clear to the Court that the injured/victim/defacto complainant has no further grievance against the petitioners/accused in the light of the settlement arrived at by them. In this connection, it is relevant to note the decision of the Apex Court in the case between Gian ::7::
Crl.M.C.No.6098 Of 2014 Singh v. State of Punjab reported in 2013 (1) SCC (Cri) 160, para 61 = (2012) 10 SCC 303 = 2012(4) KLT 108(SC), wherein the Supreme Court has held as follows in para 61 thereof [ See SCC (Cri)]:
"61. The position that emerges from the above discussion can be summarised thus: the power of the High Court in quashing a criminal proceeding or FIR or complaint in exercise of its inherent jurisdiction is distinct and different from the power given to a criminal court for compounding the offences under S.320 of the Code. Inherent power is of wide plenitude with no statutory limitation but it has to be exercised in accord with the guideline engrafted in such power viz;(i) to secure the ends of justice or (ii) to prevent abuse of the process of any Court. In what cases power to quash the criminal proceeding or complaint or F.I.R. may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed..
It is further held as follows:-
"......... But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the offences arising out of matrimony relating to dowry etc. or the family disputes where the wrong is basically private or personal in nature and the parties have resolved their entire dispute. In this category of cases, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal case despite full and complete ::8::
Crl.M.C.No.6098 Of 2014 settlement and compromise with the victim........"
Further, in the case Jitendra Raghuvanshi and Others v. Babita Raghuvanshi and another reported in (2013) 4 SCC 58 [see 2013 (1) KLD 817 (SC)], the Apex Court has held as follows:-
"8. 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.
9. 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 ::9::
Crl.M.C.No.6098 Of 2014 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.
15. In our view, it is the duty of the Courts to encourage genuine settlements of matrimonial disputes, 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.
16. 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."
8. Considering the facts and circumstances of this case, it is seen further that the impugned criminal proceedings have arisen consequent to the matrimonial disputes between the ::10::
Crl.M.C.No.6098 Of 2014 disputants and the disputes have been settled amicably between the parties. Accordingly, this Court is inclined to hold that in the light of the facts and circumstances involved in the present case and particularly in view of the settlement arrived at between the parties, the principles laid down in the aforementioned decisions of the Apex Court will be squarely applicable in the present case. Moreover, since the real disputants to the controversy have amicably settled the disputes, which led to these impugned criminal proceedings, it is also the duty of the court to promote such settlement, instead of compelling the parties to go on with the dispute. It is also pertinent to note that since the matter is settled out of court, in the event of proceeding with the trial, there may not be any fruitful prosecution and the chances of conviction of the accused is rather negligible and therefore, the net result of continuance of criminal proceedings would be sheer waste of judicial time rather meaningless and therefore would amount to abuse of the process of court proceedings in the larger sense. Hence following decisions of the Apex Court cited supra, this Court is inclined to hold that the Crl.M.C. can be allowed by granting the prayers sought for.
In the result, Crl.M.C is allowed and the impugned ::11::
Crl.M.C.No.6098 Of 2014 Annexure-1 Final Report/Charge Sheet in Crime No.118/2011 of Attingal Police Station against all the accused persons therein which led to the institution of C.C.No.298/2011 on the file of the Judicial First Class Magistrate Court-I, Attingal and all further proceedings arising therefrom stand quashed. Petitioners shall produce certified copies of this order before the Magistrate Court concerned as well as before the Station House Officer concerned.
ALEXANDER THOMAS, Judge.
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