Kerala High Court
Sujith Kumar vs State Of Kerala on 6 July, 2009
Author: V.K.Mohanan
Bench: V.K.Mohanan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.K.MOHANAN
MONDAY, THE 26TH DAY OF AUGUST 2013/A4TH BH
Crl.MC.No. 3574 of 2013
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AGAINST THE ORDER/JUDGMENT IN L.P.NO.40/2009 (CC NO. 11/2007)OF
CHIEF JUDICIAL MAGISTRATE COURT, PATHANAMTHITTA
....
CRIME NO. 733/2006 OF PATHANAMTHITTAPOLICE STATION ,PATHANAMTHITTA
...
PETITIONER(S)/ACCUSED:
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1. SUJITH KUMAR, AGED 39 YEARS,
S/O THANKAPPAN, THARAS VEEDU, KUMBAZHA,
PATHANAMTHITTA 689 653.
2. SHIBU, AGED 43 YEARS,
S/O GOPINATH, KAINIKKARA HOUSE, KUMBAZHA,
PATHANAMTHITTA 689 653.
3. SIDDIQUE, AGED 33 YEARS,
S/O. HAIDER, ARREECKAL HOUSE, NILAMBOOR,
MALAPPURAM.
BY ADV. SRI.JAMES ABRAHAM (VILAYAKATTU)
RESPONDENT(S)/COMPLAINANTS:
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1. STATE OF KERALA,
THROUGH THE SUB INSPECTOR OF POLICE,
PATHANAMTHITTA POLICE STATION,
REPRESENTED BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM.
2. SUDHIR, AGED 38 YEARS,
S/O. JAMEELABEEVI, SUDHIR MANZIL, CHITTOOR MURIYIL,
PATHANAMTHITTA 689 645.
R1 BY PUBLIC PROSECUTOR SMT.S.HYMA
R2 BY ADV. SRI.K.BINNI
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 26-08-2013, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
Kss
Crl.MC.No. 3574 of 2013
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APPENDIX
PETITIONER(S)' ANNEXURES:
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ANNEXURE A1 A CERTIFIED COPY OF THE FIR IN CRIME NO 733/2006.
ANNEXURE A2 A CERTIFIED COPY FO THE FINAL REPORT.
ANNEXURE A3 A CERTIFIED COPY OF THE JUDGMENT DATED 06-07-2009
IN CC NO. 11/2007.
ANNEXURE A4 AFFIDAVIT SWORN BY THE 2ND RESPONDENT.
RESPONDENT(S)' ANNEXURES:
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/TRUE COPY/
P.A.TO JUDGE
Kss
V.K.MOHANAN, J.
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Crl.M.C.No.3574 of 2013
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Dated this the 26th day of August, 2013.
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 accused in C.C.No.11/2007 of the Chief Judicial Magistrate Court, Pathanamthitta, which is a case instituted upon the police report [in Crime No.733/2006 of Pathanamthitta Police Station] for the offences punishable under Sections 406 and 420 r/w 34 of I.P.C. with a prayer to quash entire proceedings against the petitioners in L.P.No.40/09 (C.C.No.11/2007) pursuant to Annexures A1 and A2 on the file of CJM, Pathanamthitta, as the matter is settled out of court.
2. The allegation in the above case is that a Maruthi car bearing registration No.KL-3-M-8564 which Crl.M.C.No.3574 of 2013 2 belonged to the de facto complainant was rented out by the 1st accused and thereafter the said car was pledged with the aid of 4th accused and grabbed money. Now, the case of the petitioners is that the matter is settled out of court with the 2nd respondent/de facto complainant, who sworn into Annexure-A4 affidavit.
3. Heard the learned counsel for the petitioners as well as the 2nd respondent. 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. 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 respondent who on the basis of specific instruction received from the respondent submitted that the above respondent, who is the de facto complainant does not intend to proceed any further Crl.M.C.No.3574 of 2013 3 against the petitioners and he has no grievance against them.
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 406 and 420 r/w 34 of I.P.C. which are more or less personal in nature and no public interest is involved. It 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 respondent, it appears to me that the de facto complainant has no further grievance against the Crl.M.C.No.3574 of 2013 4 petitioners/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."
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 Crl.M.C.No.3574 of 2013 5 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 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 decisions cited supra, this Crl.M.C.No.3574 of 2013 6 Criminal M.C. can be allowed granting the relief as sought for.
In the result, this Crl.M.C. is allowed, quashing Annexures - A1 and A2 and all further proceedings pending against the petitioners in L.P.No.40/09 (C.C.No.11/2007) of the Chief Judicial Magistrate Court, Pathanamthitta [in Crime No.733/2006 of Pathanamthitta Police Station.
Sd/-
V.K.MOHANAN, Judge ami/ //True copy// P.A. to Judge