Punjab-Haryana High Court
Arun Kumar Son Of Sh. Ajit Singh; vs State Of Haryana on 11 May, 2010
Criminal Misc. No. M12121 of 2010 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Criminal Misc. No. M-12121 of 2010
Date of Decision: 11.05.2010
1. Arun Kumar son of Sh. Ajit Singh;
2. Ranbir Singh son of Sh. Deep Singh;
both residents of H. No. 571, Eight Biswa, Gurgaon,
District Gurgaon.
... Petitioners
Versus
1. State of Haryana.
2. Manjit Singh son of Sh Mahabir Singh;
3. Monu son of Manphool Singh;
both residents of H. No. 556, Eight Biswa, Gurgaon,
District Gurgaon.
...Respondents
CORAM: HON'BLE MR. JUSTICE SHAM SUNDER
Present: Mr. Ashwani Verma, Advocate,
for the petitioners.
Mr. Sandeep Mann, Senior Deputy Advocate General,
Haryana, for respondent No. 1 - State.
Mr. Sanjiv Sheoran, Advocate,
for the complainants/respondents No. 2 & 3.
SHAM SUNDER, J.
This petition under Section 482 Cr.P.C., for quashing DDR No. 33, dated 01.03.2010, under Sections 148, 323, and, 326 read with Section 149 IPC, and, Section 25 of the Arms Act, Police Station Sector 5, Gurgaon, and, all the subsequent proceedings, Criminal Misc. No. M12121 of 2010 2 arising out of the same, has been filed by the petitioners, on the basis of compromise (Annexure P1).
2. The facts, in brief, are that, on 01.03.2010, Manjit Singh, complainant, was celebrating the Holi festival alongwith his family. He had parked his car Scorpio, bearing No. DL-3C-AS-3142, by the side of the street. At about 2.30 PM, Dharamvir and Ranbir sons of Deep Chand, Vishal son of Dharamvir, Sunita Kataria wife of Ranbir, Vijay son of Jaswant, Arun son of Ajit, and, Bhola @ Sunil son of Om, residents of 8 Biswa, Gurgaon, came there. Sunita, threw a stone, towards the front windscreen of his car, as a result whereof, the same was broken. Thereafter, all the aforesaid persons, started beating the son of his (Manjit Singh's) paternal uncle, namely Ravinder, who was standing far away from him, his wife, and mother Maya Devi. At the relevant time, Vishal son of Dharambir, pointed his gun, towards the chest of Manjit Singh, which he caught hold of and turned the same upward. At the same time, Bhola @ Sunil, after snatching the gun, from Vishal, hit it, at the face of Manjit Singh, as a result whereof, he fell down. Thereafter, he was given beatings with dandas. In the meanwhile, Manphool, maternal uncle of the complainant, intervened, as a result whereof, Dharamvir son of Deep Chand, gave a knife blow, on his person, and felled him on the ground, but with the intervention of their neighbourers, they were saved from their clutches. Ultimately, the aforesaid DDR, was got registered.
Criminal Misc. No. M12121 of 2010 3
3. I have heard the Counsel for the parties, and, have gone through the documents, on record, carefully.
4. The Counsel for the petitioners, submitted that, the parties, have arrived at a compromise, which is Annexure P1. He further submitted that, as per the compromise, now there remains, no dispute, between the parties. He further submitted that, with a view to prevent the abuse of process of Court, and, in the interest of justice, the DDR, referred to above, and all the subsequent proceedings, arising therefrom, be quashed.
5. On the other hand, the Counsel for respondent No. 1, submitted that, the DDR and the subsequent proceedings, arising out of the same, cannot be quashed, as the investigation, is, at the preliminary stage, and, has not yet concluded. He further submitted that, the instant petition, has not been filed, by all the accused. He further submitted that, since the offence, under Section 326 IPC, is non-compoundable, as such, the compromise could not be accepted. He further submitted that, if, in such like cases, the DDR and the subsequent proceedings, are quashed, then there will be complete chaos in the society.
6. The Counsel for the complainants/respondents No. 2 and 3, however, submitted that compromise with the petitioners has been arrived at.
7. After giving my thoughtful consideration, to the rival contentions, raised by the Counsel for the parties, in my considered Criminal Misc. No. M12121 of 2010 4 opinion, the petition, is liable to be dismissed, for the reasons, to be recorded, hereinafter. It is trite that jurisdiction, under Section 482 Cr.P.C., which saves the inherent power of the High Court, to make such orders, as may be necessary to prevent the abuse of the process of any Court, or otherwise, to secure the ends of justice, has to be exercised sparingly, and with circumspection. In exercising that jurisdiction, the High Court would not embark upon an enquiry, whether the allegations, in the complaint, are likely to be established by the evidence or not. That is the function of the trial Magistrate, when the evidence comes before him. Though, it is neither possible, nor advisable to lay down any inflexible rules, to regulate such jurisdiction, one thing, however, appears clear that it is that when the High Court is called upon to exercise this jurisdiction, to quash a proceeding, at the stage of the Magistrate, taking cognizance of an offence, it is guided by the allegations, whether those allegations set out, in the complaint, or the charge-sheet, do not, in law constitute, or spell out any offence, and that resort to criminal proceedings, would, in the circumstances, amount to an abuse of the process of the Court, or not. Even in State of Haryana and others Vs. Ch. Bhajan Lal and others AIR 1992 Supreme Court 604(1), it was held that in the following category of cases, the High Court, in exercise of its powers, under Article 226 or under Section 482 of the Code of Criminal Procedure, may interfere, in the proceedings, relating to cognizable offences, to prevent the abuse of the process of any Criminal Misc. No. M12121 of 2010 5 Court, or otherwise, to secure the ends of justice. However, this power should be exercised sparingly, and that too, in the rarest of rare cases:
1) Where the allegations made in the First Information Report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence, or make out a case against the accused.
2) Where the allegations in the First Information Report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same, do not disclose the commission of any offence, and make out a case against the accused.
4) Where the allegations in the FIR do not constitute a cognizable offence, but constitute Criminal Misc. No. M12121 of 2010 6 only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated under Section 155(2) of the Code.
5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the accused.
6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the accused, and with a view to spite him due to private and personal grudge.Criminal Misc. No. M12121 of 2010 7
Where allegtions in the complaint did constitute a cognizable offence justifying registration of a case and investigation thereon and did not fall in any of the categories of cases, enumerated above, calling for exercise of extraordinary powers or inherent powers, quashing of FIR was not justified.
8. The inherent powers with which the Criminal Courts are clothed are to make such orders, as may be necessary for the ends of justice. Though the power is unrestricted and undefined, it should not be used capriciously or arbitrarily, but should be exercised, in appropriate cases, to do real and substantial justice, for which alone the Courts exist. Now adverting to the facts of the instant case, let us see, as to whether, the petitioners, deserve the indulgence of the Court or not. There are serious allegations, against the accused- petitioners, that they in connivance with their co-petitioners (non-applicants), attacked respondents No. 2 and 3, and caused injuries, on their person. The mere fact that, the petitioners, entered into the compromise (Annexure P1) with the complainants, did not absolve them of their criminal liability. The provisions of Section 482 of the Cr.P.C. cannot be invoked for quashing the DDR relating to such serious offence. If, in such like cases, the DDR and the subsequent proceedings, are quashed, then there will be complete chaos in the society. Even otherwise, the offence, punishable under Criminal Misc. No. M12121 of 2010 8 Sections 326 and 25 of the Arms Act, allegedly committed by the accused-petitioners, are against the public policy and society. In the present case, the offence, punishable under Section 326 IPC, is non- compoundable, as per the provisions of Section 320 Cr.P.C. Even otherwise, the investigation, is, at the preliminary stage, and has not yet concluded. Besides, the instant petition, has not been filed, by all the accused-petitioners. The case of the petitioners cannot be segregated from the co-accused. All the accused are required to be tried together jointly in one trial. No invariable principle of law, was laid down, in Kulwinder Singh V/s State of Punjab, 2007(3), Law Herald (Punjab & Haryana), 2225, that in every case, in which, the offences are non-compoundable, the criminal proceedings should be quashed. In Surendra Nath Mohanty and another Vs. State of Maharashtra 1999(2) RCR (Criminal) 683 (S.C.), a three Judge Bench of the Apex Court, held that the High Court cannot order the composition of offences, which are non-compoundable, as per Section 320 Cr.P.C., in exercise of its inherent powers, under Section 482 Cr.P.C. In Inspector of Police Vs. B. Raja Gopal and Others (2002)9 SCC, 533, the Apex Court, while setting aside the High Court order of quashing the criminal proceedings, held that merely because the parties had compromised the case, and the payment was made, in the proceedings, under Sections 420, 468 and 471 of the Indian Penal Code, the premature quashing, made by the High Court, was not in accordance with law. While defining the Criminal Misc. No. M12121 of 2010 9 powers of the High Court, under Section 482 Cr.P.C., the Apex Court summed up its conclusions, in case, State, through Special Cell, New Delhi Vs. Navjot Sandhu @ Afshan Guru and others 2003(2) RCR (Criminal) 860 (SC), in para Nos.28 and 29, which read as follows :
"28. Thus the law is that Article 227 of the Constitution of India gives the High Court the power of superintendence over all Courts and Tribunals throughout the territories in relation to which it exercises jurisdiction. This jurisdiction cannot be limited or fettered by any act of the State Legislature. The supervisory jurisdiction extends to keeping the subordinate Tribunals within the limits of their authority and to seeing that they obey the law. The powers under Article 227 are wide and can be used, to meet the ends of justice. They can be used to interfere even with an interlocutory order. However, the power under Article 227 is a discretionary power and it is difficult to attribute to an order of the High Court, such a source of power, when the High Court itself does not in terms propose to exercise any such discretionary power. It is settled law that this power of judicial superintendence, Criminal Misc. No. M12121 of 2010 10 under Article 227, must be exercised sparingly and only to keep subordinate Courts and Tribunals within the bounds of their authority and not to correct mere errors. Further where the statute bans the exercise of revisional powers it would require very exceptional circumstances to warrant interference under Article 227of the Constitution of India since the power of superintendence was not meant to circumvent statutory law. It is settled law that the jurisdiction under Article 227 could not be exercised "as the cloak of an appeal is disguise."
29. Section 482 of the Criminal Procedure Code starts with the words "Nothing in this Code".
Thus the inherent jurisdiction of the High Court under Section 482 of the Criminal Procedure Code can be exercised even when there is a bar under Section 397 or some other provisions of the Criminal Procedure Code. However, as is set out in Satya Narayanan Sharma's case (supra) this power cannot be exercised if there is a statutory bar in some other enactment. If the order assailed is purely of an interlocutory character, which could be corrected in exercise Criminal Misc. No. M12121 of 2010 11 of revisional powers or appellate powers the High Court must refuse to exercise its inherent power. The inherent power is to be used only in cases where there is an abuse of the process of the Court or where interference is absolutely necessary for securing the ends of the justice. The inherent power must be exercised very sparingly as cases which require interference would be few and far between. The most common case where inherent jurisdiction is generally exercised is where criminal proceedings are required to be quashed because they are initiated illegally, vexatiously or without jurisdiction. Most of the cases set out herein above fall in this category. It must be remembered that the inherent power is not to be resorted to if there is a specific provision in the Code or any other enactment for redress of the grievance of the aggrieved party. This power should not be exercised against an express bar of law engrafted in any other provision of the Criminal Procedure Code. This power cannot be exercised as against an express bar in some other enactment."
Criminal Misc. No. M12121 of 2010 12
9. In view of the principle of law, laid down, in the aforesaid cases, the power under Section 482 Cr.P.C., cannot be exercised, in this case, as there is a specific bar, created by Section 320 Cr.P.C. for the composition of offence, punishable under Section 326 IPC. If the power, under Section 482 Cr.P.C., is exercised, in such like cases, then the crime will increase manifold, and the criminals will feel encouraged. Under these circumstances, no ground, whatsoever, is made out, for exercising the power, under Section 482 Cr.P.C., for quashing the DDR, and the subsequent proceedings.
10. For the reasons recorded above, Criminal Misc. No. M-12121 of 2010, being devoid of merit, must fail, and the same stands dismissed. Any observation, made in this order, shall not be taken, as an expression of mind, on merits of the case.
11. Registry is directed, to comply with the order, by sending the copies thereof, to the Courts concerned.
11.05.2010 (SHAM SUNDER) Amodh JUDGE