Sandeep Madhukar Rajguru vs The State Of Maharashtra And Anr
2021 Latest Caselaw 12042 Bom

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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                    CRIMINAL APPLICATION NO.403 OF 2020

                   Sandeep Madhukar Rajguru                             ...Applicant
                              vs.
                   The State of Maharashtra and Anr.                    ...Respondents

                   Mr. Hardik Vyas i/b. Mr. Meghdeep Oak, for the Applicant.
VISHAL             Mr. Dinesh Dey i/b. Mr. Amit Munde, for Respondent No. 2.
SUBHASH
PAREKAR
                                            CORAM : S. S. SHINDE &
Digitally signed
by VISHAL
                                                    N. J. JAMADAR, JJ.
SUBHASH
PAREKAR
Date: 2021.09.02
10:16:45 +0530
                                            DATE :       30th AUGUST , 2021.
                                                      --------------
                   JUDGMENT:

1. Rule. Rule made returnable forthwith and, with the consent of

the counsels for the parties, heard fnally.

2. This application under section 482 of the Code of Criminal

Procedure, 1973 (the Code) is preferred to quash and set aside the

prosecution, bearing C.C.No.918/PW/2013 pending on the fle of

learned Additional Chief Magistrate, Vikhroli, Mumbai arising out

of F.I.R. bearing C.R. No. 289 of 2012 registered with Pant Nagar

police station, Ghatkopar for the offences punishable under sections

324, 326, 143, 146, 147, 148, 149 of Indian Penal Code, 1860 (the

Penal Code) dated 8th November, 2012 at the instance of respondent

No. 2-frst informant, qua the applicant/accused No. ..

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3. The indictment against the applicant/co-accused is that on 7 th

November, 2012 at about 9.30 p.m. the frst informant Shrikant

Phalke and other members of the group of Bhimshakti Mitra

Mandal had assembled at Phule Shahu Shatabdi ground to plan the

organization of gathering on the eve of Dipawali. On the night

intervening 7th and 8th November, 2012 at about 1.00 am while the

equipment and articles were being unloaded from a truck, the

members of another group Bal Mitra Mandal came thereat. An

altercation incisive. The members of the rival group including the

applicant and co-accused assaulted the frst informant and the

injured witnesses namely Avinash Mane, Nitin, Pravin Rokde and

Sujit Ushire by means of stumps and sharp weapons. The frst

informant sustained a bleeding injury. He and the rest of the injured

were shifted to hospital. The frst informant thereafter lodged

report leading to C.R. No. 289 of 2012 for the aforesaid offences.

Post completion of investigation, chargesheet came to be lodged

against the applicant and the co-accused.

4. The applicant preferred an application for discharge

contending that the applicant was not at all named in the frst

information report. However, the learned Magistrate was

persuaded to reject the application for discharge.

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..       In the meanwhile, the dispute between the applicant and the

frst informant and injured witnesses has been amicably resolved.

Hence, the applicant has invoked the inherent jurisdiction of this

Court.

6. The frst informant Shrikant Phalke and injured witnesses

Pravin Rokde, Sujit Ushire and Avinash Mane have fled affdavits

incorporating their express consent to quash the prosecution

against the applicant. On 2.th February, 2021 the frst informant

and injured witnesses appeared before this Court. Their affdavits

were taken on record. The Court interacted with the frst informant

and the injured, and recorded that they do not wish to further

prosecute the applicant.

7. As the learned APP sought time to verify the antecedents of

the applicant, the application came to be deferred. Today, the

learned APP has tendered a report, it records that there is no other

offence to the credit of the applicant.

8. Mr. Vyas, learned counsel for the applicant and Mr. Dey,

learned counsel for respondent No. 2- frst informant made a joint

statement that in view of the amicable resolution of the dispute

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between applicant and frst informant and injured, no fruitful

purpose would be served in continuing the prosecution against the

applicant. Our attention was also invited to the injury certifcate

which indicates that all the injured have suffered simple injuries.

9. Paragraph 2 to 6 of the affdavit of Shrikant Phalke, the frst

informant read as under:

2. I say that the applicant herein and the respondent No. 2 have amicably resolved their entire dispute and therefore, there is no grievance or enmity of the parties against each other. I say that I agree to withdraw the allegations in the above mentioned case against the present applicant.

3. I say that the applicant has approached the respondent No. 2 and informed that the applicant's mom has retired from BMC in the year 2017 that he can join the same department of BMC but due to the present case pending, he cannot enroll for the said job. I say that there is no monetary consideration and the respondent No. 2 out of good faith and on humanitarian reason does not want the present applicant's livelihood/ career to be ruined and does not want to pursue the said case against the applicant and wants him discharged from the said case.

4. I say that I am aware that the applicant has preferred the above criminal application for quashing and setting aside of the F.I.R. and criminal proceedings.

.. I say that I do not have any objection if the present applicant is discharged from the case. I further say that I want to discharge only the present applicant i.e. Mr. Sandeep Madhukar Rajguru from the present criminal case and I wish to continue with my criminal case against the other accused persons.

6. In the above mentioned facts and circumstances, it is most humbly prayed that I withdraw all allegations made against the present applicant in the said FIR

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No. 289 of 2012 registered with Pant Nagar police station, Ghatkopar, Mumbai and pending before the 6th Court, Metropolitan Magistrate, Vikhroli, Mumbai bearing Case No. PW/918/2013 for offences punishable under section 324, 326, 143, 143, 147, 148, 149 of IPC. The Criminal Application be allowed and this Court be pleased to quash and set aside the FIR and Criminal proceedings being Case No. PW/0000918/2013 (FIR No. 289 of 2012) only against the present applicant i.e. Mr. Sandeep Madhukar Rajguru.

10. The injured witnesses Pravin Rokde, Sujit Ushire and Avinash

Mane have also made identical affrmation in their respective

affdavits.

11. In the backdrop of the aforesaid submission, statements and

averments in the affdavit, we have perused the material on record.

12. It becomes evident that the incident occurred as members of

the two groups had a fracas over organizing events to celebrate the

Dipawali. Undoubtedly, in the frst information report and the

statements of witnesses, there are allegations of assault by

dangerous weapons by the accused party. However, it is pertinent to

note that no specifc role of assault by a particular weapon has been

attributed to the applicant. In fact, the applicant had sought

discharge on the ground that he was named in the frst information

report as one Mohan Rajguru was named as the member of the

unlawful assembly. The learned Magistrate was not persuaded to

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accede to the submission as in the arrest panchanama, the

applicant was named as Sandip @ Mohan Rajguru. Nonetheless the

fact remains there are no allegations of participation in the actual

assault against the applicant. It is true that when the applicant is

alleged to be a member of an unlawful assembly, in prosecution of

the common object of which the offences were allegedly committed,

the fact that no overt act is attributed to the applicant is of little

consequence. However, when the parties have amicably resolved

the dispute and the frst informant and the injured support the

prayer of the applicant, this factor cannot be said to be of no

signifcance.

13. In view of consent given by the frst informant and the injured

witnesses to quash the proceeding against the applicant, on account

of settlement of the dispute, it is very unlikely that the frst

informant and the injured would support the prosecution qua the

applicant. Continuation of prosecution, in such circumstances,

against the applicant would turn out to be a futile exercise, it would

cause grave prejudice to the applicant, especially in the backdrop of

the acts ascribed by the frst informant and the injured for giving

consent to quash the proceeding namely the adverse consequences

which the applicant is facing securing in employment due to

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pendency of the said prosecution. Thus, in order to secure the ends

of justice, in the peculiar facts of the case, the exercise of

extraordinary power seems justifable.

14. A proftable reference in this context can be made to the

judgment of the Supreme Court in the case of Gian Singh vs. State

of Punjab1, wherein a Three Judge Bench of the Supreme Court,

considered the relative scope of the provisions contained in Section

482 and Section 320 of the Code and exposited the power of the

High Court to quash the FIR or prosecution in exercise of its

inherent jurisdiction, as under:

"61. ............. ........But the criminal cases having overwhelmingly and predominatingly civil favour stand on a different footing for the purposes of quashing, particularly the offences arising from commercial, fnancial, 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, High Court may quash 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 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. 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

1 (2012) 10 Supreme Court Cases 303.

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between the victim and wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in the affrmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding."

(emphasis supplied)

1.. In addition to the express consent of the victims, have

considered the nature of the injuries sustained by the frst

informant and the injured as well as the antecedents of the

applicant. In our view, in the facts of the case, the ends of justice

would be secured and abuse of the process of Court would be

avoided by quashing the prosecution qua the applicant. Hence, the

application deserves to be allowed. Thus, the following order:

ORDER

i) The application stands allowed.

ii) The proceeding in C.C.No.918/PW/2013 pending on the fle of

learned Additional Chief Metropolitan Magistrate, 73 rd Court,

Vikhroli, Mumbai, arising out of F.I.R. No. 289 of 2012 registered

with Pant Nagar police station, Ghatkopar dated dated 8th

November, 2012 stands quashed and set aside, qua the applicant

Sandeep Madhukar Rajguru (accused No. .) only.

iii) The trial in C.C.No.918/PW/2013 shall proceed against the rest of

the accused in accordance with law.

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iv) It is clarifed that consideration in the instant application is

confned to justifability of the prayer to quash the proceeding qua

the applicant and the learned Magistrate shall proceed with the

trial in C.C.No.918/PW/2013 against rest of the accused

uninfluenced by any of the observations hereinabove.

v) Rule made absolute in the aforesaid terms.

                   (N. J. JAMADAR, J.)                  (S.S.SHINDE)




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