Allahabad High Court
Salman And 3 Others vs State Of U.P. And Another on 10 July, 2019
Author: Karuna Nand Bajpayee
Bench: Karuna Nand Bajpayee
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 64 Case :- APPLICATION U/S 482 No. - 4629 of 2019 Applicant :- Salman And 3 Others Opposite Party :- State Of U.P. And Another Counsel for Applicant :- Gunjan Dwivedi,Shri Prakash Dwivedi Counsel for Opposite Party :- G.A.,Chandra Shekhar Pandey Hon'ble Karuna Nand Bajpayee,J.
Supplementary affidavit annexing therewith the certified copy of the compromise verification order passed by the C.J.M., Mirzapur, filed today, which is taken on record.
This application u/s 482 Cr.P.C. has been filed with the prayer to quash the entire proceedings as well as charge sheet dated 3.6.2018 in Case No. 8564 of 2018, pertaining to Case Crime No. 72 of 2018, State vs. Kaif and others, under Sections 147, 323, 504, 506, 452, 427 I.P.C., P.S.- Kotwali Katra, District- Mirzapur, pending in the court of C.J.M., Mirzapur.
Heard applicants' counsel, learned counsel for opposite party no.2 and learned A.G.A. Perused the record.
Submission of learned counsel for the applicants is that the matter has been amicably settled in between the parties and through good offices of certain well-meaning persons compromise has been struck between them and the opposite party no. 2 does not feel inclined to pursue the matter any further against the applicants. In this regard, attention has been drawn to the contents of the affidavit that has been filed on behalf of the opposite party no. 2 Azad Ahmad in which the factum of compromise has been affirmed. It has also been averred therein that a compromise application along with affidavit has been filed before the C.J.M., Mirzapur. It was also averred in the affidavit that there is no dispute left in between the parties any more. In fact, it has been prayed in the affidavit that it will be expedient in the interest of justice to quash the impugned criminal proceedings going on against the applicants. On the earlier occasion a compromise affidavit was required to filed before the court below and it was directed that the same should be verified. Counsel has drawn the attention of the Court to annexure no. S.A.-1 filed along with the supplementary affidavit which is the certified copy of the order of C.J.M., Mirzapur verifying the compromise application. Submission is that in the aforesaid facts and circumstances of the case and in the wake of compromise that has been arrived at in between the parties, there is no justification left to continue the criminal proceedings as the same will result in nothing except an abuse of court's process.
The contention of the counsel for the applicants is that as the opp. party no.2 is not interested to pursue the matter pending in the lower court and is not inclined to give any evidence against the accused, the acquittal of the accused- applicants is now a foregone conclusion. It shall be a sheer abuse of the court's process, if the proceedings going on in the lower court are still allowed to go on further. Submission therefore is that in the wake of the inter-se compromise arrived at in between the parties, the impugned proceedings ought to be quashed.
Counsel for the opposite party no. 2 has also reiterated the submissions made on behalf of the applicants and it has been specifically stated by him that he has the instruction not to oppose this application and the opposite party no. 2 has no objection if the impugned proceedings pending against the applicants are quashed.
Before proceeding any further it shall be apt to make a brief reference to the following cases :
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. Gian Singh Vs. State of Punjab (2012) 10 SCC 303
5. Narindra Singh and others Vs. State of Punjab (2014) 6 SCC 466.
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 the aforesaid cases has been expatiated in detail.
A perusal of the case law referred herein above makes it very clear that the Hon'ble Supreme Court has lent its judicial countenance to the exercise of inherent jurisdiction in such matters so that the abuse of the court's process may be averted. Even in the cases which involved non compoundable offences their quashing has been approved by the Apex Court if the nature of the offence is such which does not have grave and wider social ramifications and where the dispute is more or less confined between the litigating parties. A criminal litigation emanating from matrimonial dispute has been found to be the proceedings of the same class where the inherent jurisdiction of this court may be suitably exercised if the parties inter-se have mutually decided to bury the hatchet and settle the matter amicably in between them. There are many other litigations which may also fall in the same class even though they do not arise out of matrimonial disputes. Several disputes which are quintessentially of civil nature and other criminal litigations which do not have grave and deleterious social fall-outs may also be settled between the parties. In such matters also when parties approached the court jointly with the prayer to put an end to the criminal litigations in which they had formerly locked their horns, or if the record or the mediation centre's report indicates a rapprochement in between the parties, the Court in the wider public interest may suitably exercise its power and terminate the pending proceedings. Such positive exercise of the inherent jurisdiction can also find its vindication in a more pragmatic reason. When the complainant of a case or the victim of the offence itself expresses its resolve not to give evidence against the accused in the back drop of the compromise between the parties inter-se or if the fact of inter-se compromise in between the parties is apparent on the face of record, and they are still called upon to depose in the court, they in all probability, go back on their words and resile from their previous statements, the truthfulness of which is best known only to themselves. They are in such circumstances very likely to eat their words and perjure themselves. The solemn proceedings of the court often get reduced to a sham exercise and farce in such circumstances. The proceedings can hardly be taken to their logical culmination and in such circumstances, the prospect of the conviction gets lost. In all probability, the trial becomes a futile exercise in vain and the precious time of court is attended with nothing except a cruel wastage. Of course, there are crimes which are the offences against the State and the inter-se compromise between the litigants cannot be countenanced with and the court despite the rapprochement arrived at in between the parties, would still not like to terminate the prosecution of the culprits. There are crimes of very grave nature entailing far reaching deleterious ramifications against the society. In those matters, the courts do not encourage either mediation or a compromise through negotiation and even the Apex Court has carved out exceptions and did not approve the quashing of non-compoundable offences regardless of their gravity. The Courts have to be discreet and circumspect and must see whether the exercise of inherent jurisdiction is indeed serving the ends of justice or to the contrary defeating the same.
In the wake of the compromise arrived at between the parties inter-se if the proceedings of lower court are still allowed to go on, it is apparent that the same shall be a sheer abuse of the court's process. The dockets of the pending cases are already bursting on their seams and the lower Courts must be allowed to engage themselves in more fruitful judicial exercise and not be saddled with matters like the one at hand whose fate is already sealed.
In the aforesaid circumstances of the case, it is deemed proper that in order to meet the ends of justice and avert the abuse of court's process the impugned charge sheet and the proceedings of the aforesaid case be quashed forthwith. The same therefore, are hereby quashed.
The application stands allowed.
A copy of this order be certified to the lower court forthwith.
Order Date :- 10.7.2019 Naresh