Jharkhand High Court
Md. Wahid @ Wahid @ Md. Wahid Ansari vs The State Of Jharkhand on 28 October, 2024
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No.3079 of 2024
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1. Md. Wahid @ Wahid @ Md. Wahid Ansari, aged about 20 years, son of Md. Salim Ansari @ Md. Salim
2. Md. Sadique @ Sahid Ansari @ Sahid, aged about 31 years, son of Md. Salim Ansari @ Md. Salim.
3. Md. Khalid @ Khalid, aged about 25 years, son of Md. Salim Ansari @ Md. Salim.
4. Md. Sahil @ Sahil @ Sahil Ansari, aged about 19 years, son of Md.
Salim Ansari @ Md. Salim.
All are residents of House No.19, Road No.7, Bagan Shahi, Azadnagar, Mango, P.O. & P.S.-Azadnagar, Town-Jamshedpur, District-East Singhbhum.
... Petitioners
Versus
1. The State of Jharkhand
2. Md. Shamim, son of Late Abdul Rahim, resident of Road No.11, H.No. 13, Azadnagar, P.O. & P.S.-Azadnagar, Town-Jamshedpur, District-East Singhbhum.
... Opposite Parties
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For the Petitioners : Mr. Sourav Kumar, Advocate
: Mr. Vikas Kumar, Advocate
For the State : Ms. Shweta Singh, Addl.P.P.
For the O.P. No.2 : Mr. Aditya Kr. Jha, Advocate
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PRESENT
HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
By the Court:- Heard the parties.
2. This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Section 528 of B.N.S.S., 2023 with a prayer to quash the entire criminal proceeding including the order taking cognizance 1 Cr. M.P. No.3079 of 2024 dated 08.03.2021 in connection with Azadnagar P.S. Case No.74 of 2020 corresponding to G.R. Case No.1970 of 2020 registered for the offence punishable under Sections 323, 341, 307, 379, 504 and 34 of the Indian Penal Code.
3. Learned counsel for the petitioners submits that the trial of the case is yet to begin and charge-sheet has not yet been submitted.
4. Learned counsel for the petitioners and learned counsel for the opposite party No.2 jointly draw attention of this Court to Interlocutory Application No.11122 of 2024, which is supported by the separate affidavits of the petitioners and the opposite party No.2- informant, and submit that therein it has categorically been mentioned that the petitioners and the opposite party No.2- informant have entered into a compromise with the intervention of the well-wishers and close relatives. Hence, the informant- opposite party No.2 does not want to proceed with the case. Learned counsel for the petitioners and learned counsel for the opposite party No.2 further submit that the dispute between the parties is a private dispute and no public policy is involved in this case. It is next submitted that in view of the settlement between the parties, the continuation of this criminal proceeding will amount to abuse of process of law; as in view of the compromise, the chances of conviction of the petitioners is remote and bleak. Hence, it is submitted that the entire criminal proceeding including the order taking cognizance dated 08.03.2021 in connection with Azadnagar P.S. Case No.74 of 2020 corresponding to G.R. Case No.1970 of 2020, be quashed and set aside.
5. Learned Addl.P.P. appearing for the State submits that in view of the compromise between the parties, the State has no objection for quashing the 2 Cr. M.P. No.3079 of 2024 entire criminal proceeding including the order taking cognizance dated 08.03.2021 in connection with Azadnagar P.S. Case No.74 of 2020 corresponding to G.R. Case No.1970 of 2020.
6. Having heard the rival submissions made at the Bar and after carefully going through the materials available in the record, it is pertinent to mention here that the Hon'ble Supreme Court of India in the case of Parbatbhai Aahir @ Parbatbhai Bhimsinhbhai Karmur & Others vs. State of Gujarat & Another reported in (2017) 9 SCC 641, had the occasion to consider the jurisdiction of the High Court under Section 482 of Code of Criminal Procedure inter alia on the basis of compromise between the parties and has held in paragraph No.11 as under:-
"11. Section 482 is prefaced with an overriding provision. The statute saves the inherent power of the High Court, as a superior court, to make such orders as are necessary (i) to prevent an abuse of the process of any court; or (ii) otherwise to secure the ends of justice. In Gian Singh [Gian Singh v. State of Punjab, (2012) 10 SCC 303 : (2012) 4 SCC (Civ) 1188 : (2013) 1 SCC (Cri) 160 :
(2012) 2 SCC (L&S) 988] a Bench of three learned Judges of this Court adverted to the body of precedent on the subject and laid down guiding principles which the High Court should consider in determining as to whether to quash an FIR or complaint in the exercise of the inherent jurisdiction. The considerations which must weigh with the High Court are : (SCC pp. 342-43, para 61) "61. ... 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 Section 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 FIR may be exercised where the offender and the victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even though the victim or victim's family and the 3 Cr. M.P. No.3079 of 2024 offender have settled the dispute. Such offences are not private in nature and have a serious impact on society.
Similarly, any compromise between the victim and the offender in relation to the offences under special statutes like the Prevention of Corruption Act or the offences committed by public servants while working in that capacity, etc.; cannot provide for any basis for quashing criminal proceedings involving such offences. But the criminal cases having overwhelmingly and predominatingly civil flavour stand on a different footing for the purposes of quashing, particularly the offences arising from commercial, financial, mercantile, 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, the High Court may quash the criminal proceedings if in its view, because of the compromise between the offender and the victim, the possibility of conviction is remote and bleak and continuation of the criminal case would put the 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. In other words, the High Court must consider whether it would be unfair or contrary to the interest of justice to continue with the criminal proceeding or continuation of the criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between the victim and the wrongdoer and whether to secure the ends of justice, it is appropriate that the criminal case is put to an end and if the answer to the above question(s) is in the affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding." (Emphasis supplied)"
7. Perusal of the record reveals that the offences involved in this case are not heinous offences nor is there any serious offence of mental depravity involved in this case rather the same relates to private dispute between the parties.
8. Because of the complete settlement between the offender and the victim, the possibility of conviction of the petitioners is remote and bleak and continuation of the criminal case would put the petitioners to great oppression and prejudice and extreme injustice would be caused to them by not quashing 4 Cr. M.P. No.3079 of 2024 the criminal case despite full and complete settlement and compromise with the victim.
9. Hence, this Court is of the considered view that this is a fit case where the entire criminal proceeding including the order taking cognizance dated 08.03.2021 in connection with Azadnagar P.S. Case No.74 of 2020 corresponding to G.R. Case No.1970 of 2020, be quashed and set aside.
10. Accordingly, the entire criminal proceeding including the order taking cognizance dated 08.03.2021 in connection with Azadnagar P.S. Case No.74 of 2020 corresponding to G.R. Case No.1970 of 2020, is quashed and set aside.
11. In the result, this Criminal Miscellaneous Petition is allowed.
12. In view of disposal of the instant Criminal Miscellaneous Petition, I.A. No.11122 of 2024 is disposed of accordingly.
(Anil Kumar Choudhary, J.) High Court of Jharkhand, Ranchi Dated the 28th of October, 2024 AFR/ Abhiraj 5 Cr. M.P. No.3079 of 2024