Bombay High Court
Prakash S/O. Kishanchand Jiwtani ... vs State Of Maharashtra Thr. Police ... on 14 September, 2017
Bench: V.A. Naik
1 apl478.17.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR
CRIMINAL APPLICATION NO.478 OF 2017
1. Prakash s/o. Kishanchand Jiwtani,
Aged about 30 years, Occ.
Private Service.
2. Laxman w/o. Kishanchand Jiwtani,
Aged about 57 years, Occ.
Housewife.
3. Kisanchand s/o. Aachumal Jiwtani,
Aged about 60 yrs., Occ. Nil.
All Nos. 1 to 3 are r/o. Pakki Kholi,
Sindhi Camp, Akola, Tq. and Distt.
Akola. .......... APPLICANTS
// VERSUS //
1. State of Maharashtra,
Through Police Station Officer,
P.S. Vasant Nagar, Pusad.
2. Poonam w/o. Prakash Jiwtani,
Aged about 29 years, Occ.
Private Service, r/o. C/o.
Purshottam Aswani, Adarsh
Nagar, Pusad, Distt. Yavatmal. .......... NON-APPLICANTS
::: Uploaded on - 18/09/2017 ::: Downloaded on - 19/09/2017 01:24:15 :::
2 apl478.17.odt
____________________________________________________________
Mr.K.H.Anandani, Advocate for the Applicants.
Mr.A.M.Deshpande, A.P.P. for the Respondent No.1/State.
Mr.Girish Dipwani, Advocate for the Respondent No.2.
____________________________________________________________
CORAM : SMT. VASANTI A NAIK
AND
M.G.GIRATKAR, JJ.
DATED : 14th September, 2017.
ORAL JUDGMENT (Per M.G.Giratkar, J) :
1. The applicants have filed the present Criminal
Application praying to quash and set aside the First Information
Report and the Charge Sheet in Crime No.3013 of 2015, Criminal
Case No.575 of 2016 and 100 of 2016 pending before the Judicial
Magistrate, First Class, Pusad and the First Information Report No.3
of 2016.
2. It is submitted that non-applicant no.2 was the wife of
applicant no.1. Due to misunderstanding, she lodged the report
against the applicants. Prima facie, the offences punishable under
Sections 498, 294, 504, 506, 323 r/w. Section 34 of the Indian Penal
Code and the offence punishable under Section 498 r/w. Section 34
3 apl478.17.odt
of the Indian Penal Code are not made out. Therefore, it is prayed to
quash and set aside the quash and set aside the First Information
Report and the Charge Sheet in Crime No.3013 of 2015, Criminal
Case No.575 of 2016 and 100 of 2016 pending before the Judicial
Magistrate, First Class, Pusad and the First Information Report No.3
of 2016.
3. The Criminal Application is opposed by the non-
applicant no.1/State.
4. Heard the learned Counsel for the applicants and non-
applicant no.2 and also the learned Additional Public Prosecutor for
non-applicant no.1.
5. Today, the applicants and non-applicant no.2 are present
before the Court.
6. We have personally asked non-applicant no.2 about the
settlement. She has stated before us that the matter was
compromised between the husband (applicant no.1) and the wife
(non-applicant no.2). She has admitted her signature on the
4 apl478.17.odt
Compromise deed/Sammatipatra filed at Annexure-C in this petition.
She has also stated before us that divorce is granted by the Family
Court, Akola on 5.8.2017. Now she does not want to prosecute all
the applicants.
7. The learned Counsel for the applicants and the non-
applicant no.2 have submitted before us that there is no possibility of
adducing any evidence by the complainant/non-applicant no.2
against the applicants. The learned Counsel for both the sides have
submitted that the matter is settled between the husband and the
wife. Therefore, it is prayed to quash and set aside the Charge sheet
and the Criminal case as mentioned above.
8. As per the statement made by the applicants and non-
applicant no.2 before us and the documents filed on record, it is clear
that on 21.1.2017 compromise took place between the applicant no.1
and non-applicant no.2 (husband and wife). As per the terms of
compromise, they got divorce by mutual consent from the Family Court,
Akola. Now the applicant no.1 and non-applicant no. 2 are not husband
and wife. They have settled all their disputes. There is no possibility of
applicant no.2 to adduce evidence against the applicants. There is no
5 apl478.17.odt
possibility of any conviction of the applicants. Therefore, it will not be
proper to keep the case pending against the applicants. In view of the
law laid down by Hon'ble Supreme Court in the case of Gian Singh vs.
State of Punjab and another reported in (2012) 10 SCC 303, the
charge sheets/Criminal Case Nos.100/16 and 575/16 pending against
the applicants for the offences punishable under Sections 498A, 294,
323, 504, 506 r/w. 34 of the Indian Penal Code are liable to be quashed
and set aside.
9. Hence, we allow the Criminal Application in terms of the
prayer clause therein and quash and set aside the First Information
Report and the Charge Sheet in Crime No.3013 of 2015, Criminal Case
No.575 of 2016 and 100 of 2016 pending before the Judicial
Magistrate, First Class, Pusad and the First Information Report No.3 of
2016. No order as to costs.
JUDGE JUDGE
*jaiswal
6 apl478.17.odt
