Kerala High Court
Shaiju vs State Of Kerala on 29 August, 2014
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
FRIDAY,THE 29TH DAY OF AUGUST 2014/7TH BHADRA, 1936
Crl.MC.No. 4956 of 2014
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C.P.NO.34/2014 OF JUDICIAL FIRST CLASS MAGISTRATE COURT - I,VATAKARA
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PETITIONERS / ACCUSED :
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1. SHAIJU, AGED 30 YEARS,
MEETHALE KATTIL, P.O. PURAMERY, VATAKARA,
KOZHIKODE DISTRICT, PIN - 673 504.
2. RANJITH, AGED 32 YEARS,
MEETHAL KATTIL, P.O. PURAMERY, VATAKARA,
KOZHIKODE DISTRICT, PIN - 673 504.
3. CHANDRAN, AGED 29 YEARS,
MEETHAL KATTIL, P.O. PURAMERY, VATAKARA,
KOZHIKODE DISTRICT, PIN - 673 504.
BY ADVS.SRI.K.RAKESH ROSHAN
SMT.THUSHARA.V
RESPONDENT / STATE, DE-FACTO COMPLAINANT AND VICTIM :
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1. STATE OF KERALA,
REPRESENTED BY PUBLIC PROSECUTOR,
( IN CRIME NO.8/2014 OF EDACHERY POLICE STATION,
NOW PENDING AS C.P.NO. 34/2014 ON THE FILE OF JFCM,
VATAKARA), HIGH COURT OF KERALA, ERNAKULAM - 682 031.
2. VIMALA,
W/O.SATHEENDRAN, MALLAYIL HOUSE, P.O. EDACHERRY,
VATAKARA, KOZHIKODE DISTRICT, PIN - 673 504.
3. SATHEENDRAN,
MALLAYIL HOUSE, P.O. EDACHERRY, VATAKARA,
KOZHIKODE DISTRICT, PIN - 673 504.
R1 BY PUBLIC PROSECUTOR SMT.R.REMA
R2 & R3 BY ADV. SRI.MANSOOR.B.H.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 29-08-2014, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
Msd.
Crl.MC.No. 4956 of 2014
APPENDIX
PETITIONER(S)' ANNEXURES:
ANNEXURE I : TRUE COPY OF THE CHARGE FILED BY EDACHERI POLICE IN
CRIME NO.8/2014, NOW PENDING AGAINST THE PETITIONERS
AS C.P.NO.34/2014.
ANNEXURE II: ORIGINAL OF THE JOINT AFFIDAVIT SWORN BY THE
RESPONDENT'S NO.2 AND 3.
RESPONDENT(S)' ANNEXURES:
NIL
//TRUE COPY//
P.A.TO JUDGE.
Msd.
V.K.MOHANAN, J.
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Crl.M.C.No.4956 of 2014
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Dated this the 29th day of August, 2014.
O R D E R
The above petition is filed under Section 482 of the Criminal Procedure Code (for short 'Cr.P.C.') at the instance of the petitioners, who are the accused in C.P.No.34 of 2014 of the Judicial First Class Magistrate Court-I, Vatakara, which is a case instituted upon the police report [in Crime No.8 of 2014 of Edachery Police Station] for the offences punishable under Sections 448, 294(b), 354, 323, 324, 308 r/w 34 of I.P.C. with a prayer to quash Annexure-1 charge pending before the Judicial First Class Magistrate-Vatakara as C.P.No.34 of 2014 against the petitioners, as the matter is settled out of court.
2. The allegation in the above case is that the petitioners on 2.1.2014, in connection with some financial dispute with the 3rd respondent, who is the husband of the Crl.M.C.No.4956 of 2014 2 2nd respondent, attempted to attack the 3rd respondent and the 2nd respondent intervened and consequently avoided the same, and it is also alleged that, some abusive words were also used against the respondents and thereby committed the offences as alleged by the prosecution. Now, the case of the petitioners is that the matter is settled out of court.
3. Heard the learned counsel for the petitioners as well as the 2nd and 3rd respondents. I have also heard the learned Public Prosecutor.
4. The learned counsel for the petitioners submitted that during the pendency of the above case, the matter is settled amicably between the parties to the dispute, which is the subject matter of the above case, as per Annexure-II joint affidavit sworn into by respondent nos.2 and 3. Therefore, the continuation of the proceedings in the above case is abuse of process of law and proceedings.
5. The learned counsel for the 2nd and 3rd Crl.M.C.No.4956 of 2014 3 respondents who on the basis of specific instruction received from the respondents submitted that the above respondents, who are the de facto complainant and the victim respectively, do not intends to proceed any further against the petitioner and they have no grievance against him.
6. I have carefully considered the above submissions of the respective counsel. I have verified the documents and materials produced along with the above petition. In the given facts and circumstances of the case and especially in the light of the settlement arrived between the parties to the dispute, the learned Public Prosecutor has also no objection in allowing the above petition.
7. Having regard to the facts and circumstances involved in the case, it can be seen that the offences involved in the above case are only under Sections 448, 294
(b), 354, 323, 324, 308 r/w 34 of I.P.C. which are more or less personal in nature and no public interest is involved. It Crl.M.C.No.4956 of 2014 4 is pertinent to note that though such offences are involved, the real parties to the dispute approached this Court after having amicably settled the matter. From the submission made by the counsel for the 2nd and 3rd respondents, it appears to me that the the victim and the de facto complainant have no further grievance against the petitioner/accused in the light of the settlement arrived by them. In this juncture, it is relevant to note the decision of the Honourable Apex Court reported in Gian Singh v. State of Punjab [2012(4) KLT 108(SC)]. In Gian Singh's case, the Supreme Court has held as follows:-
"57. 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."Crl.M.C.No.4956 of 2014 5
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, mercandile, 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 settlement and compromise with the victim........"
According to me, in the light of the facts and circumstances involved in the present case and particularly in view of the settlement arrived in the present case, the dictum laid in the above decision is applicable in the present case. According to me, as the parties to the dispute settled the issues amicably, it is the duty of this Court to promote and encourage such settlement, instead of compelling the parties to go on with the dispute. It is pertinent to note that since the matter is settled out of court, in the event of Crl.M.C.No.4956 of 2014 6 proceeding with the trial, there would not have any fruitful prosecution resulting the conviction of the accused, rather the net result would be sheer waste of judicial time and abuse of process of the court and proceedings. Thus, according to me, following the decision cited supra, this Criminal M.C. can be allowed granting the relief as sought for.
In the result, this Crl.M.C. is allowed, quashing Annexure-1 charge pending before the Judicial First Class Magistrate-Vatakara as C.P.No.34 of 2014 against the petitioners.
Sd/-
V.K.MOHANAN, Judge.
ami/ //True copy// P.A.to Judge