Bombay High Court
Subodh Subash Runwal And Ors vs The State Of Maharashtra And Anr on 22 February, 2021
Bench: S.S. Shinde, Manish Pitale
Digitally signed
Laxmikant by Laxmikant G.
G. Chandan
Date: 2021.02.22
Chandan 15:05:44 +0530
cri.apl-239.19-aw-Cri.IA-1143.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPLICATION NO.239 OF 2019
1] Subodh Subash Runwal ]
Age - 43 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
2] Ms. Snehal Subodh Runwal ]
Age - 42 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
3] Ms. Lucy Roy Choudhury ]
Age - 50 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
4] Rameh P Lunkad ]
Age - 58 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
5] A. V. Rajan ]
Age - 59 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
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]
6] Umesh Moreshware Barve ]
Age - 57 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]..... Applicants.
Versus
1] The State of Maharashtra ]
at the instance of Bhandup ]
Police Station, in FIR No.07/2019 ]
]
2] Mangesh Suresh More ]
Age 50 Years ]
Residing at House No.9001, ]
Building No.230, ]
Kannamwar Nagar - 1, Vikhroli (East), ]
Mumbai - 400 083 ]..... Respondents.
ALONG WITH
CRIMINAL INTERIM APPLICATION NO.1143 OF 2020
(For Intervention)
IN
CRIMINAL APPLICATION NO.239 OF 2019
Neeraj Rameshwar Jain ]
Age 63 years ]
Residing at Flat No.A/702, The Willows, ]
Near Comfort Zone, Baner Balewadi Road ]
Pune - 411 045. ]..... Intervener/Applicant
In the matter between
1] Subodh Subash Runwal ]
Age - 43 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
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2] Ms. Snehal Subodh Runwal ]
Age - 42 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
3] Ms. Lucy Roy Choudhury ]
Age - 50 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
4] Rameh P Lunkad ]
Age - 58 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
5] A. V. Rajan ]
Age - 59 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]
]
6] Umesh Moreshware Barve ]
Age - 57 years ]
Having his registered office at ]
Runwal & Omkar E-Square, 5th Floor, ]
Off Eastern Expressway Highway ]
Opposite Sion Chunnabhatti Signal ]
Mumbai - 400022. ]..... Applicants.
Versus
1] The State of Maharashtra ]
at the instance of Bhandup ]
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Police Station, in FIR No.07/2019 ]
]
2] Mangesh Suresh More ]
Age 50 Years ]
Residing at House No.9001, ]
Building No.230, ]
Kannamwar Nagar - 1, Vikhroli (East), ]
Mumbai - 400 083 ]..... Respondents.
Mr. Mihir Gheewala a/w Farhad Panthaki, Mr. Santosh Pawar and Mr. Aditya
Mehta i/by Mr. Santosh Pawar for the Applicant in Criminal Application
No.239 of 2019.
Mr. Yuvraj D Patil for Respondent No.2.
Mr. S R Shinde, APP for the Respondent-State.
None for the Applicant in Criminal IA No.1143 of 2020.
Mr. P D Wani, Police Inspector, now attached to Mulund Police Station was
present.
CORAM : S. S. SHINDE,
MANISH PITALE, JJ
Reserved on : 17th FEBRUARY 2021
Pronounced on: 22nd FEBRUARY 2021
JUDGMENT : (PER S S SHINDE, J.)
1 Rule in Criminal Application No.239 of 2019. Rule made
returnable forthwith and heard with the consent of learned counsel appearing
for the parties.
2 The Criminal Application No.239 of 2019 has been filed by the
Applicants for the following substantial reliefs :-
a) That this Hon'ble Court be pleased to quash and set
aside the said FIR being 7 of 2019 filed against the
Applicants abovenamed by the Bhandup Police Station;
b) That this Hon'ble Court be pleased to quash and set
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aside the said Summons being summons dated 08 th
January 2019 bearing nos. 281/2019 and 282/2019
addressed by Respondent No.1 calling upon, inter alia,
the Applicants herein to remain present at the police
station at Bhandup with all the necessary documents."
3 It is submitted that in the year 2010 Respondent No.2 approaches
Runwal Homes Pvt. Ltd. for purchasing a flat in Runwal Greens Project.
Respondent No.2 booked the flat. Allotment letter for Flat No.3501 is handed
over by the company to Respondent No.2. Thereafter on 31/07/2012
Agreement for Sale has been executed between the Respondent No.2 and the
Company. On 08/07/2012 the 2nd Respondent has been informed about the
changes in DCR Regulation, however, the Respondent No.2 objected same by
addressing a letter dated 27/07/2015. The Company replied to the said letter.
Thereafter Respondent No.2 filed a Civil Suit being Suit No.2355 of 2015
before the Bombay City Civil Court at Bombay and also taken out a Notice of
Motion No.2355 of 2015 wherein an order came to be passed directing the
Company not to create third party rights. On 03/02/2017 the Company
informs Respondent No.2 that the flat is ready for fit out. Thereafter certain
litigation has taken place between the Respondent No.2 and the Company.
On03/02/2017 Respondent No.2 filed a complaint with the Bhandup Police
Station and, on the basis of said compromise, FIR came to be registered against
the Applicants for the offences punishable under Sections 3, 4, 7(i)(ii) and 8 of
Maharashtra Ownership of Flats Act.
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4 It is submitted that the Applicants and Respondent No.2 have
decided to settle the dispute amicably and have arrived at out of court
settlement and entered into Consent Terms dated 16/08/2019. It is further
submitted that in view of the said Consent Terms, the 2nd Respondent does not
wish to pursue any civil and/or criminal proceedings and the 2 nd Respondent
has no more grievances against the Applicants. It is submitted that the
Applicants have filed the present Criminal Application No.239 of 2019 for
quashing the impugned FIR and the summons dated 08/01/2019 bearing
Nos.281/2019 and 282/2019 issued by Respondent No.1 against the
Applicants.
5 This matter was on board on 17/02/2021. The 2nd Respondent
was present. When we interacted with the 2nd Respondent, he stated that it is
his voluntary act to enter into the settlement and execute the Consent Terms
without any coercion and pressure. He further stated that he does not wish to
continue with the proceedings filed against the Applicants and has no objection
to quash and set aside the impugned FIR.
6 The 2nd Respondent has filed his affidavit dated 19/08/2019 in the
Criminal Application No.239 of 2019 which is annexed to the Paper Book. In
paragraphs 1 to 7 of the said Affidavit, the 2nd Respondent has stated thus :-
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"1 I say that I have filed an FIR being LAC 7 of 2019 with
Bhandup Police Station for the offences under Section 3,
4, 7(i)(ii) and 8 of the Maharashtra Ownership of Flats
Act against the Applicants herein. I say that this matter
has now been transferred to Mulund Police Station.
2 I say that the Respondent No.1, 2, 5 and 6 have filed
application for Anticipatory Bail before the Hon'ble
Sessions Court being ABA No.254 of 2019 and ABA
No.1243 of 2019.
3) I say that after due deliberations, discussions and
negotiations between myself and the Applicants herein,
we have decided to mutually and amicably settle our
disputes, differences and grievances. I say that the
Applicants and I have arrived at an out of court
settlement and have entered into consent terms dated
16th August, 2019. I now intend to go on with my life
and keep this chapter behind me. The construction of the
project has now been completed and almost all the
buyers have received occupation of their flats. I say that I
have now received possession of my flat which is free
from all encumbrances.
4) I say that I have filed Consent Terms between myself and
Runwal Homes Private Limited (Propel Developers
Private Limited) before the Hon'ble City Civil Court in
Suit No.2355 of 2015 on 16th August, 2019. In light of
the Consent Terms between myself and the Applicants
herein being filed before the Hon'ble City Civil Court, I
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do not wish to pursue any Civil and/or criminal
proceedings and I have no more grievances against the
Applicants.
5) I say that pursuant to the aforesaid settlement, I hold no
grievances, grudges, or ill-will towards the Applicants
herein. I say that I hereby withdraw all my allegations
and charges against the Applicants herein which was
made by me in C.R. No.7 of 2019 registered with
Bhandup Police Station.
6) I say that I have no desire to pursue any prosecution
against the Applicants herein. I further submits that I
withdraw all allegations/complaints levelled against the
Applicants herein before all forums and not limited to
the FIR registered with Bhandup Police Station.
7) I submit that I am making this Affidavit voluntarily,
without any force or coercion and give my consent for
the quashing of the C.R. being 7 of 2019 registered with
Bhandup Police Station and thus have no objection if the
prayers as prayed in the Petition are allowed.
7 The learned counsel for both the parties submits that both the
parties have voluntarily agreed to settle the disputes and differences between
them, and there is no coercion, undue influence or force upon them for
arriving at the settlement.
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8 In view of settlement arrived at between the parties, no fruitful
purpose will be served by continuing the further investigation in the impugned
FIR No.7 of 2019 filed by Respondent No.2 against the Applicants with
Bhandup Police Station.
9 We have called for the status report in this Criminal Application
No. 239 of 2019. When the matter was on board for hearing on 17/02/2021,
the learned APP appearing for Respondent/State has tendered across the bar,
status report dated 17/02/2021 sent by the Police Inspector Bhandup Police
Station. The learned APP on instructions submitted that there are no
antecedents against the Applicants.
10 The Supreme Court in the case of Giansingh v. State of Punjab
and Another1 has held that, 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 offence 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 resolves 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
1 2012 (10) SCC 303
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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. It is
further held that, as 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.
11 In the light of discussion in foregoing paragraphs, it is abundantly
clear that Respondent No.2 is not going to support the allegations made
against the Applicants in the impugned FIR, and further continuation of
investigation in impugned FIR would tantamount to the abuse of the process of
the Law/Court. Since the first informant i.e. the 2 nd Respondent is not going to
support the allegations in the FIR, the chances of conviction of the accused
would be remote and bleak. On overall consideration, we found that the
dispute is predominantly of civil nature.
12 It is pertinent to note at this stage that though the parties have
resolved/settled their disputes between them and approached this Court for
quashing of the FIR lodged by the 2 nd Respondent against the Applicants, we
deem it appropriate to impose costs of Rs.3,00,000/- (Rupees Three Lakhs
only) on the Applicants. Accordingly we direct the Applicants to deposit costs
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of Rs.3,00,000/- (Rupees Three Lakhs only) within two weeks from today with
the Children's Aid Society, Mumbai, who in turn transfer the said costs for
betterment of the children to the New & Additional Children's Home,
Mankhurd, Mumbai.
13 For the reasons stated herein above, the Criminal Application
No.239 of 2019 is allowed in terms of prayer clause (a) and (b) subject to
depositing Rs.3,00,000/- (Rupees Three Lakhs only) by the Applicants within
two weeks from today, which read thus :-
a) That this Hon'ble Court be pleased to quash and set
aside the said FIR being 7 of 2019 filed against the
Applicants abovenamed by the Bhandup Police Station;
b) That this Hon'ble Court be pleased to quash and set
aside the said Summons being summons dated 08 th
January 2019 bearing nos. 281/2019 and 282/2019
addressed by Respondent No.1 calling upon, inter alia,
the Applicants herein to remain present at the police
station at B handup with all the necessary documents."
14 In so far as Criminal Interim Application No.1143 of 2020 is
concerned, the same has been filed by Applicant/Intervener to allow him to
oppose the Application for quashing the impugned FIR. In view of the disposal
of the Criminal Application No.239 of 2019, nothing survives further for
consideration in Criminal Interim Application No.1143 of 2020 and the same
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to accordingly stand disposed of as such.
15 As directed herein above, within two weeks from today, the
Applicants shall deposit Rs.3,00,000/- (Rupees Three Lakhs only) in the Bank
of Children's Aid Society, Mumbai details of which are as under:-
Name of Bank of Account : Children Aid Soc Donation
Bank Account No. :02370100005612
Bank Name : UCO Bank
Branch : Matunga Mumbai
IFS Code : UCBA0000237
16 On deposit of costs of Rs.3,00,000/- (Rupees Three Lakhs only) by
the Applicants in the aforesaid bank account, the Children Aid Society, Mumbai
shall immediately transfer the said amount of costs for betterment of the
children to the New and Additional Children's Home, Mankhurd, Mumbai.
Payment of aforesaid costs is a condition precedence for allowing this Criminal
Application and this order will take effect after depositing the costs amount by
both parties.
17 Rule is made absolute to the above extent and the Criminal
Application stands disposed of accordingly. List the Petition under caption "For
Compliance" for deposit of costs on 08/03/2021.
[MANISH PITALE, J] [S. S. SHINDE , J]
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