Kerala High Court
Shamnad K A vs State Of Kerala on 27 October, 2023
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
CRL.MC NO. 8285 OF 2023
PETITIONERS/ACCUSED 1 TO 9:
1 SHAMNAD K A
AGED 38 YEARS
S/O ABDUL KAREEM KALEEKAL HOUSE, MUTHOOR P O.,
THIRUVALLA,PATHANAMTHITTA DISTRICT, PIN - 689107
2 SAJU JOJO
AGED 29 YEARS, S/O JOJO JOSE KANJIRATHINGAL,
PODIPPARA, PALLIKKACHIRA P O, PAIPPAD
KOTTAYAM DISTRICT, PIN - 686537
3 SHAN RASHEED
AGED 38 YEARS, S/O ABDUL RASHEED,
SHAN MANZIL, THRICKODITHANAM P O,
KOTTAYAM DISTRICT ., PIN - 686105
4 JOMI THOMAS
AGED 42 YEARS
D/O THOMAS CHORIKAVAUKAL HOUSE, KOTHALA P O,
PAMPADY, KOOROPPADA, KOTTAYAM, PIN - 686502
5 ABHIRAMI S NAIR
AGED 19 YEARS
D/O SARATHKUMAR R, SREEVIRADU, KUNNAMTHANAM P O
PATHANAMTHITTA DISTRICT - 689581., PIN - 689581
6 RANJITA LAL
AGED 34 YEARS
W/O MANESH M RANJU VILASAM, VENJARAMOOD, NELLANAD,
TRIVANDRUM DISTRICT- 695607., PIN - 695607
7 JOBAL JYOTHISH
AGED 19 YEARS
S/O JYOTHISH, CHORIKKAVAUKAL HOUSE, KOTHALA P O,
PAMPADY, KOTTAYAM - 686502., PIN - 686502
8 FAZAL MOHAMMED ALI
AGED 28 YEARS, S/O MOHAMMAD ALI,
FEBINA MANZIL, PAIPPADU, KUTTAPPUZHA P O,
PATHANAMTHITTA DISTRICT - 689103.
9 MANU MOHANAN
AGED 29 YEARS, S/O MOHANAN, PUTHUPARAMBIL HOUSE,
KIZHAKKENMUTHOOR P O, THIRUVALLA, KUTTAPUZHA,
PATHANAMTHITTA DISTRICT - 689103.
BY ADVS.V.H.JASMINE
THASNIMOL T.S.
SHIJI P.S.
CrlM.C..No.8285/2023
2
RESPONDENTS/STATE, INVESTIGATING OFFICER & DEFACTO
COMPLAINANTS:
1 STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR
HIGH COURT OF KERALA HIGH COURT P O,
ERNAKULAM DISTRICT, PIN - 682031
2 STATION HOUSE OFFICER
THIRUVALLA POLICE STATION, THIRUVALLA P.O.,
PATHANAMTHITTA DISTRICT., PIN - 689101
3 SHAN KAHAN
AGED 26 YEARS
S/O SHANVAS KHAN, PARACKAL, MUTHOOR, THIRUVALLA,
PATHANAMTHITTA DISTRICT., PIN - 689107
4 MIDHUN
AGED 20 YEARS
THIRUVALLA PTHANAMTHITTA DISTRICT, PIN - 689101
5 VISHNU UNNIKRISHNAN
AGED 26 YEARS
S/O UNNIKRISHNAN, PUTHUPARAMBIL HOUSE,
MUTHOOR P O, THIRUVALLA,
PATHANAMTHITTA DISTRICT., PIN - 689107
6 ROJAN P LUKOSE
AGED 26 YEARS
S/O P T LUKOSE, CHIRATOLLIL HOUSE,KURAVANKUZHI P
O PATHANAMTHITTA DISTRICT, PIN - 689548
7 DENSON THOMAS KOSHY
AGED 30 YEARS, S/O KOSHY THOMAS,
KOCHUVIZHALIL HOUSE, KUMBAND P O, THIRUVALLA,
PATHANAMTHITTA DISTRICT ., PIN - 689547
BY ADV Anoop T Alex
SRI RENJITH, PP
THIS CRIMINAL MISC. CASE HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME
DAY PASSED THE FOLLOWING:
CrlM.C..No.8285/2023
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P.V.KUNHIKRISHNAN, J.
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Crl.M.C. No.8285 of 2023
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Dated this the 27th day of October, 2023
ORDER
This Criminal Miscellaneous Case is filed under Section 482 of the Code of Criminal Procedure, 1973 ("the Code" for the sake of brevity).
2. Petitioners are the accused in Crime No.1005/2023 of Thiruvalla Police Station. The above case is registered alleging offences punishable under Sections 143, 147, 148, 341, 294(b), 324, 308 and 326 read with Section 149 of the Indian Penal Code.
3. The prosecution case is that the accused formed themselves into an unlawful assembly and assaulted the victims, using filthy language and the victims sustained grievous injuries.
4. The learned counsel for the petitioners submits that the parties have settled their dispute and do not wish to pursue the prosecution proceedings. The counsel relies on the affidavits filed by the victims in support of his contention. The CrlM.C..No.8285/2023 4 counsel appearing for the victims also submitted that the matter is settled and the victims have no objection in quashing the prosecution.
5. The learned Public Prosecutor, on instructions, has expressed reservations about quashing the proceedings solely on the basis of the settlement. But the Public Prosecutor conceded that the matter is settled between the parties.
6. This Court has considered the submission of the petitioners, victims and the Public Prosecutor and has also gone through the records including the affidavits filed by the victims.
7. In State of Madhya Pradesh v Laxmi Narayan and Others (2019 (5) SCC 688), three judge bench of the Hon'ble Supreme Court has summarized the situation in which non compoundable offences can be quashed invoking the powers under Section 482 of the Code. The Apex Court in Laxmi Narayan's case (supra) also relied on the law laid down in Gian Singh v. State of Punjab and another (2012 (10) SCC 303) and Narinder Singh and others v. State of Punjab and another (2014 (6) SCC 466). The Apex Court in paragraph 13 of the Laxmi Narayan's case discussed the CrlM.C..No.8285/2023 5 law in detail and the same is extracted hereunder:
"13. Considering the law on the point and the other decisions of this Court on the point, referred to herein above, it is observed and held as under:
i) that the power conferred under S.482 of the Code to quash the criminal proceedings for the non -
compoundable offences under S.320 of the Code can be exercised having overwhelmingly and predominantly the civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes and when the parties have resolved the entire dispute amongst themselves;
ii) such power is not to be exercised in those prosecutions which involved heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. Such offences are not private in nature and have a serious impact on society;
iii) similarly, such power is not to be exercised for the offences under the special statutes like Prevention of Corruption Act or the offences committed by public servants while working in that capacity are not to be quashed merely on the basis of compromise between the victim and the offender;
iv) offences under S.307 IPC and the Arms Act etc. would fall in the category of heinous and serious offences and therefore are to be treated as crime against the society and not against the individual alone, and therefore, the criminal proceedings for CrlM.C..No.8285/2023 6 the offence under S.307 IPC and / or the Arms Act etc. which have a serious impact on the society cannot be quashed in exercise of powers under S.482 of the Code, on the ground that the parties have resolved their entire dispute amongst themselves. However, the High Court would not rest its decision merely because there is a mention of S.307 IPC in the FIR or the charge is framed under this provision. It would be open to the High Court to examine as to whether incorporation of S.307 IPC is there for the sake of it or the prosecution has collected sufficient evidence, which if proved, would lead to framing the charge under S.307 IPC. For this purpose, it would be open to the High Court to go by the nature of injury sustained, whether such injury is inflicted on the vital / delegate parts of the body, nature of weapons used etc. However, such an exercise by the High Court would be permissible only after the evidence is collected after investigation and the charge sheet is filed / charge is framed and / or during the trial. Such exercise is not permissible when the matter is still under investigation. Therefore, the ultimate conclusion in paragraphs 29.6 and 29.7 of the decision of this Court in the case of Narinder Singh (supra) should be read harmoniously and to be read as a whole and in the circumstances stated herein above;
v) while exercising the power under S.482 of the Code to quash the criminal proceedings in respect of CrlM.C..No.8285/2023 7 non- compoundable offences, which are private in nature and do not have a serious impart on society, on the ground that there is a settlement / compromise between the victim and the offender, the High Court is required to consider the antecedents of the accused; the conduct of the accused, namely, whether the accused was absconding and why he was absconding, how he had managed with the complainant to enter into a compromise etc."
8. Keeping in mind the above dictum laid down by the Apex Court, this Court perused the facts in this case and also perused the documents produced by the parties. After going through the entire facts and circumstances, I am of the considered opinion that, the dispute is private in nature and the settlement can be accepted.
Therefore, this Criminal Miscellaneous Case is allowed.
All further proceedings against the petitioners in Crime No.1005/2023 of Thiruvalla Police Station, are quashed.
Sd/-
P.V.KUNHIKRISHNAN
JV JUDGE
CrlM.C..No.8285/2023
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APPENDIX OF CRL.MC 8285/2023
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE FIR IN CRIME NO.
1005/2023 OF THIRUVALLA POLICE STATION IN PATHANAMTHITTA DISTRICT DATED 04.08.2023 Annexure A2 THE ORIGINAL AFFIDAVIT SIGNED BY THE 3RD RESPONDENT/DE-FACTO COMPLAINANT DATED 26.09.2023 Annexure A3 THE ORIGINAL AFFIDAVIT SIGNED BY THE 4TH RESPONDENT/DE-FACTO COMPLAINANT DATED 26.09.2023 Annexure 4 THE ORIGINAL AFFIDAVIT SIGNED BY THE 5TH RESPONDENT/DE-FACTO COMPLAINANT DATED 26.09.2023 Annexure 5 THE ORIGINAL AFFIDAVIT SIGNED BY THE 6TH RESPONDENT/DE-FACTO COMPLAINANT DATED 26.09.2023 Annexure 6 THE ORIGINAL AFFIDAVIT SIGNED BY THE 7TH RESPONDENT/DE-FACTO COMPLAINANT DATED 26.09.2023