Bombay High Court
Mayur Shantilal Motani vs State Of Maharashtra And Anr on 17 July, 2021
Equivalent citations: AIRONLINE 2021 BOM 2927
Author: S.S. Shinde
Bench: S. S. Shinde, N. J. Jamadar
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO. 1286 OF 2019
Mayur Shantilal Motani ...Applicant
Versus
The State of Maharashtra & Anr. ...Respondents
...
Mr. Pranav Avhad a/w. Ms. Darshana Naval i/by. White and Brief
Advocates and Solicitors for applicant.
Mr. Harsh Buch i/by. MZM Legal for Respondent No. 2.
Respondent No. 2 is present through video conferencing.
Mrs. A.S. Pai, PP for State.
...
CORAM : S. S. SHINDE &
N. J. JAMADAR, JJ.
DATE : 17th JULY, 2021.
ORAL JUDGMENT [PER S.S. SHINDE, J]:
1. Rule. Rule made returnable forthwith and heard with the consent of learned counsel appearing for the parties.
2. This application is filed with the following substantive prayer:-
a) Allow this Petition under Section 482 of the Criminal Procedure Code by quashing the FIR No. 38 of 2016 dated 21.01.2016 lodged under section 498A, 418, 419, 406, 354(d), 323, 504, 507, 509, 506 of the IPC and section 66C of the IT Act, 2000 in Pant Nagar Police Station and the Charge-sheet filed culminating in PW/944/2016 before the Hon'ble 31st Additional Chief Metropolitan Magistrate, Vikhroli;
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3. Learned counsel appearing for the applicant and Respondent No. 2 jointly submit that the applicant and 2 nd respondent have amicably settled the dispute and the 2 nd respondent has filed affidavit thereby giving consent for quashing the impugned FIR and chargesheet.
4. Respondent No. 2 is present before us through video conferencing. We have interacted with her. She stated that it is her voluntary act without any coercion to enter into the amicable settlement and give consent for quashing the impugned FIR and chargesheet.
5. Respondent No. 2 has filed the affidavit. Paragraphs 1 to 5 of the said affidavit read as under:-
1. I say that I had filed an FIR bearing C.R. No. 38 of 2016 dated 21 January 2016 against the Applicant/ Original Accused; mentioned in the cause title above; lodged under Sections 498A, 418, 419, 406, 354(d), 323, 504, 507, 509, 506 of the IPC and Section 66C of the IT Act, 2000 with the Pant Nagar Police Station.
2. I say that subsequent to the aforesaid FIR, the said Police station filed the Chargesheet before the Ld. 31st Bhagyawant Punde ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:39:51 ::: 3/5 28.1 APL-1286-2019.doc Additional Chief Metropolitan Magistrate, Vikhroli under Sections 498A, 418, 419, 406, 354(d), 323, 504, 507, 509, 506 of the IPC and Section 66C of the IT Act, 2000 in case bearing no. 944/PW/2016.
3. I state that the Applicant/Original Accused and I have mutually resolved all our differences, reached an amicable settlement and dissolved our marriage by filing consent terms in Petition A-3053 of 2017 before the Hon'ble Family Court at Bandra.
4. I say that in light of dissolution of our marriage and resolution of differences between us, I am consenting to quash the criminal proceedings and have no objection if the subject FIR is quashed and set aside.
5. I say that all the contents mentioned hereinabove are true and correct to the best of my knowledge and belief, and I am making this Affidavit out of my own free will and without any pressure or coercion in the Criminal Application No. 1286 of 2019 filed by the Applicant/Original Accused herein to quash the said FIR bearing C.R. No. 38 of 2016 dated 21 January 2016 lodged under Sections 498A, 418, 419, 406, 354(d), 323, 504, 507, 509, 506 of the IPC and Section 66C of the IT Act, 2000 with the Pant Nagar Police Station against the Applicant/Original Accused.
6. Since the parties have amicably settled the dispute and 2nd respondent has filed the affidavit thereby giving consent for Bhagyawant Punde ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:39:51 ::: 4/5 28.1 APL-1286-2019.doc quashing the impugned FIR and chargesheet, no fruitful purpose will be served by continuing the further proceedings of PW/944/2016 pending before the 31 st Additional Chief Metropolitan Magistrate, Vikhroli, arising out of FIR bearing C.R. 38 of 2016, registered for the offences punishable under Sections 498-A, 418, 419, 406, 354(d), 323, 504, 507, 509, 506 of the IPC and Section 66C of the IT Act, 2000
7. The Supreme Court in the case of Giansingh v. State of Punjab and Another1 has held that, the criminal cases having overwhelmingly and predominatingly civil flavour stand on a different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, civil, partnership or such like transactions or the offence 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, the High Court may quash the criminal proceedings if in its view, because of the compromise between the offender and the victim, the possibility of conviction is remote and bleak and continuation of the criminal case would put the accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the 1 2012 (10) SCC 303 Bhagyawant Punde ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:39:51 ::: 5/5 28.1 APL-1286-2019.doc criminal case despite full and complete settlement and compromise with the victim. It is further held that, as 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.
8. In view of discussion in foregoing paragraphs, to secure the ends of justice and prevent the abuse of the process of the c Court, the application deserves to be allowed. Accordingly, the application is allowed in terms of prayer clause (a), which is reproduced hereinabove in para no. 2.
9. Rule made absolute to above extent. The application stands disposed of.
10. All concerned to act upon an authenticated copy of this order.
( N. J. JAMADAR, J.) (S. S. SHINDE, J.) Bhagyawant Punde ::: Uploaded on - 17/07/2021 ::: Downloaded on - 18/07/2021 04:39:51 :::