Ms Samran @ Alifiya Shaikh vs The State Of Maharashtra And Ors
2021 Latest Caselaw 5092 Bom

            Digitally signed
Laxmikant   by Laxmikant
            G. Chandan
G.          Date:
Chandan     2021.03.22                                                               cri.wp-428.21.odt
            15:19:11 +0530




                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CRIMINAL APPELLATE JURISDICTION

                                   CRIMINAL WRIT PETITION NO.428 OF 2021

              Ms. Samran @ Alifiya Shaikh                         ]
              aged : 27 years, Occ : Service                      ]
              Residing at Summer Queen Bldg.                      ]
              Fourth Floor, Arthur Bunder Road,                   ]
              Colaba, Mumbai                                      ]
              And also at T-3, 901, NRI Residency                 ]
              \Sector 45, Near HDFC Bank                          ]
              Noida, New Delhi 201 301.                           ]..... Petitioner.

                               Versus

              1]     The State of Maharashtra                     ]
                     At the instance of Sr. Inspector of          ]
                     Police, Agripada Police Station              ]
                     Vide their C.R.No.61 of 2020                 ]
                                                                  ]
              2]     Ms. Bushra Mansuri                           ]
                     Aged : 33 years, Occ : Housewife             ]
                     Residing at Suhag Palace, Leela              ]
                     Malvili Road, Near YMCA Ground,              ]..... Respondents

Agripada, Mumbai 400 008 ] (Orig. Complainant)

Mr. Sudeep Pasbola i/by Mr. Karl P Rustomkhan for the Petitioner. Mr. J P Yagnik, APP for the Respondent No.1/State. Mr. Mubin Solkar a/w Mr. Zarak Khan a.w Mr. Saif Shah i/by Mr. Aamir Sopariwala for Respondent N.2.

Respondent No.2 present in Court.

                                          CORAM :     S. S. SHINDE,
                                                      MANISH PITALE, JJ
                                          Reserved on :      11th March 2021
                                          Pronounced on : 22nd March 2021

              JUDGMENT :- (PER S. S. SHINDE, J)

              1                Rule. Rule made returnable forthwith and heard with the consent


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of the learned counsel for the parties.



2            By this Writ Petition the Petitioner seeks the following substantial

relief :-

"(b) This Hon'ble Court be pleased to quash and set aside the C. C. No.285/PW of 2020 pending in the file of learned Metropolitan Magistrate, 46th Court, Sewree, Mumbai, arising out of C R No.61 of 2020 registered with Agripada Police Station and all other proceedings arising out of the said C. R."

3 The Petitioner herein is arraigned as an accused in the FIR bearing

C R No.61 of 2020 registered with Agripada Police Station for the offences

punishable under Sections 509 and 506 of the Indian Penal Code at the instant

of Respondent No.2 herein.

4 It is alleged by the 2nd Respondent in the said FIR that her father

Abu Asim Azmi and his friend Nasir Jamal Shaikh were business partners. She

knows the Petitioner as being daughter of the said Nasir Jamal Shaikh. The 2 nd

Respondent is not aware of the inter se dispute between her father and Nasir

Jamal Shaikh as she is residing separately. Due to the said dispute, the family

of the Petitioner has been harassing the family of 2 nd Respondent.. It is alleged

that on 27/01/2020 at about 13.24 hours the Petitioner called her on her

mobile and asked for the mobile number of Ryan who is the son of her elder

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sister and informed her that Ryan had removed the air from tyre of her four

wheeler and that she would teach him a lesson. When the 2 nd Respondent

refused to disclose the mobile number of Ryan, the Petitioner abused her in a

filthy language due to which her modesty was outraged. The 2 nd Respondent

thereafter lodged the impugned FIR at Agripada Police Station.

4 It is submitted that investigation in this CR has been completed

and the charge sheet came to be filed before the Court of the learned

Metropolitan Magistrate, 46th Court, Sewree, Mumbai the case is numbered as

Criminal Case No.285/PW of 2020.

5 It is submitted that due to some misunderstandings, certain

disputes arose inter se between the father of the Petitioner and the father of

Respondent No.2, due to which complaints and counter complaints were filed

against each other. These misunderstandings also spread to the family

members of both the parties, and the alleged complaint thereto was a result of

the said misunderstanding which has now been resolved amicably by both the

parties. It is also submitted that all the disputes between the family members

of Petitioner and the family members of the 2 nd Respondent are now amicably

settled. All the parties have entered into Consent Terms on 04/11/2020 in

Commercial Suit No.447 of 2019. The copy of the said Consent Terms is placed

on record at Exhibit B on page 27 of the writ paperbook. Under the said

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Consent Terms it has been agreed between the parties that parties shall

withdraw all the allegations made against each other and also amicably

withdraw and/or get quashed the present complaint and other criminal cases.

7 The learned counsel appearing for the Petitioner submits that,

without entering upon the merits of the case, this Court may allow this Petition

on the basis of the settlement arrived at between parties.

8 The learned counsel appearing for the 2nd Respondent submitted

that the parties have amicably settled their disputes and the 2nd Respondent

No.2 does not intend to prosecute the Petitioner and therefore, the 2 nd

Respondent is willing to give her consent for quashment of the impugned

proceedings.

9 The 2nd Respondent was present before this Court on 11/03/2021

when the matter was heard. She was identified by her advocate. When we

interacted with her, she stated that both the parties have amicably settled the

disputes and that they have filed consent terms in the Commercial Suit. She

further stated that she has filed her affidavit on her own will, without any

coercion or pressure. It is stated therein that she has no objection to the prayer

of the Petitioner being granted.

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10             The relevant paragraphs of the said consent terms are paragraphs

21 to 26 which for the purpose of ready reference are reproduced herein

under:-

"Bake House Building

Maharashtra Chamber of Commerce Lane, Fort, Mumbai

- 400023 admeasuring 1100 sq.ft. Carpet area. Plaintiff No.1 agrees to release and transfer all his right, title and interest in the said shop No.14 to Defendant No.1 upon (I) the quashing of all criminal complaints mentioned herein, and (ii) the withdrawal by Defendant No.1 of the complaints made by him to the MCGM, BEST and other authorities against the Plaintiffs and their various businesses. Plaintiff No.1 shall arrange to hand over all the documents and other court proceeding papers to Defendant No.1 of Shop No.14 along with vacant & peaceful possession thereof within 60 days from execution of these Consent Terms.

22 It is hereby agreed declared and confirmed that Defendant No.1 has no claims against the Plaintiffs with respect to the following premises and the business conducted therefrom, and accepts that he has no right, title or interest in the same:

1) The premises bearing No.22, on the ground floor of

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16/22 Bake House, Fort, Mumbai - 4000023 in which there is currently a proposed restaurant by the name "Town Culture"

2) The premises bearing No.24, on the ground fllor of 16/22 Bake House, Fort, Mumbai - 400 023 in which there is currently a bakery by the name "Pandora's Box Bakery".

3) There premises bearing No.12, on the ground floor of "New Bake House". Fort, Mumbai - 400023 in which there is currently a restaurant by the name "Carter's Blue".

4) The office at the front part of the third floor of 12 and 16 Old & New Bake House, Fort, Mumbai - 400023."

23 It is hereby agreed, declared and confirmed that the Plaintiffs have no claims against Defendant No.1 with respect to the following premises and the business conducted therefrom, and respect accept that they have no right, title or interest in the same:

(a) The said Shop No.14, Ground Floor, New Bake House, Maharashtra Chamber of Commercie Lane, Fort, Mumbai - 400023.

(b) The premises bearing No. 16, on the ground floor of Old Bake House, Fort, Mumbai - 400023 in which there is

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currently a restaurant by the name "Colonial Palate."

(c) The premises bearing No.16, on the mezzanine floor of Old Bake House, Fort, Mumbai - 400023 in which there is currently a restaurant by the name "Colonial Palate"

(d) The Office at the back part of the third floor of Old & New Bake House, Fort, Mumbai - 400023"

Criminal Complaints :

"24 It is hereby agreed, declared and confirmed that both parties and their respective family members shall initiate proceedings before appropriate courts/authorities for quashing/withdrawal of the following criminal complaint within 30 days from execution of these Consent Terms after due compliance of the Consent Terms by both parties and their family members shall not make any complaints in the future for the same facts.

(e) Criminal Complaint No.2800144/SW/2019 filed by Defendant No.1 against Plaintiff No.1 before the Metropolitan Magistrate, 28th Court, Esplanade, Mumbai

(f) First Information Report bearing No.353/2019 filed in the LT Marg Police Station against Plaintiff No.1 upon the complaint of Defendant No.1.

(g) First information Report bearing No.30/2020 filed in the

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Colaba Police Station against Ms. Samran (also known as Alifiya) Shaikh upon the complaint of Mrs. Shehwar Azmi.

(h) First information Report bearing No.61/2020 filed in the Agripada Police Station against Ms. Samran Shaikh Upon the complaint of Ms. Bushra Mansuri.

(i) First Information Report bearing No.28/2020 filed in the MRA Marg Police Station against Mohammed Amir Khan upon the complaint of Plaintiff No.2.

(j) First Information Report bearing No.27/2020 filed in the Colaba Police Station against Rayan Shaikh, Yusuf Shaikh and Mohammed Amir Khan upon the complaint of Plaintiff No.1.

25 The parties and their family members agree and undertake to co-operate in jointly filing appropriate proceedings in the Hon'ble Bombay Court for quashing and disposing of the above criminal proceedings as advised by the Advocates.

26 Defendant No.1 and Plaintiff No.1 agrees and undertakes to withdraw all the police complaints made by them against them and their family members and will not make any complaint in future for the same facts."

11          In paragraphs 1 to 5, the 2nd Respondent in her affidavit dated


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08/12/20220 filed in this Writ Petition in support of the settlement, has stated

thus :-

"1 I state that I know the Petitioner and her family members since a long period of time. My father is a MLA and also the President of Maharashtra Samajwadi Party. I say that the father of the Petitioner and my father were business partners, but due to their inter se disputes, our relation were severed.

2 I state that I had received certain messages on my whatsapp allegedly sent by the Petitioner, and therefore, in a fit of rage, I lodged a complaint against her on 11/02/2020 with the Agripada Police Station which came to be registered vide CR No.61 of 2020 for commission of alleged offences punishable under Section 509 and 506 of Indian Penal Code.

3 I say that after registration of the aforesaid complaint, our common acquaintance and mutual friends approached me and requested me to put an end the dispute with the Petitioner I say that after deep introspection over the events and after due deliberations, I have realized that I acted in undue haste and, in a moment of anger, proceeded to lodge complaint against Petitioner.

4 I say that since the registration of the aforesaid C. R.61 of 2020 with Agripada Police Station, I have realized that it is in our mutual welfare and interest that we put an

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end to this acrimony and settle the dispute amicably. I do not want to proceed with my complaint and do not intend to prosecute the Petitioners. I have no complaint, grievance or ill will against the Petitioner. I state that the Petitioner has not coerced me or unduly influenced me into executing this affidavit in any manner whatsoever, and the same is executed out of my own free will. Hence this affidavit is filed.

5 In view of the same, I have no objection if this Hon'ble Court quashes the said CR No.61 of 2020 which was registered with Agripada Police Station on the basis of my complaint as well as all further proceedings arising out of the said C.R."

12 The learned counsel appearing for both the parties submit that the

father of the Petitioner and the father of Respondent No.2 have voluntarily

agreed to resolve their disputes which is basically commercial in nature, and

there is no coercion, undue influence or force upon them for arriving at the

settlement. It is also submitted that both the parties have amicably

resolved/settled the dispute and decided to seek quashing of C. C. No.285/PW

of 2020 pending in the file of learned Metropolitan Magistrate, 46 th Court,

Sewree, Mumbai, arising out of C R No.61 of 2020 registered with Agripada

Police Station for the offences punishable under Sections 509 and 506 of the

Indian Penal Code, and all other proceedings arising out of the said C. R.

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13             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

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.

14 In view of the fact that the father of the Petitioner and the father

of Respondent No.2 have resolved their disputes and to that effect the consent 1 2012 (10) SCC 303

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terms referred to above has been filed in the Commercial Suit and in view of

the fact that the affidavit filed by the 2nd Respondent giving no objection for

quashment of the C. C. No.285/PW of 2020 pending in the file of learned

Metropolitan Magistrate, 46th Court, Sewree, Mumbai, arising out of C R No.61

of 2020 registered with Agripada Police Station for the offences punishable

under Sections 509 an 506 of the Indian Penal Code, no fruitful purpose will be

served by continuing the further prosecution in C. C. No.285/PW of 2020

pending in the file of learned Metropolitan Magistrate, 46 th Court, Sewree,

Mumbai, arising out of C R No.61 of 2020 registered with Agripada Police

Station for the offences punishable under Sections 509 an 506 of the Indian

Penal Code.

15 In the light of discussion in foregoing paragraphs, it is abundantly

clear that Respondent No.2 is not going to support the allegations made in the

impugned FIR and prosecute the present Petitioner. Entire dispute arose out of

commercial transactions. The further continuation of proceedings in C. C.

No.285/PW of 2020 pending in the file of learned Metropolitan Magistrate,

46th Court, Sewree, Mumbai, arising out of C R No.61 of 2020 registered with

Agripada Police Station for the offences punishable under Sections 509 an 506

of the Indian Penal Code, would tantamount to abuse of the process of the

Court. Since the 2nd Respondent by way of filing her affidavit has stated that,

she is not interested to pursue the allegations made in the impugned FIR and

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would not participate in the pending proceedings before the concerned Court,

the chances of conviction of the Petitioner would be bleak and remote.

16 For the reasons stated herein above, in order to secure the ends of

justice and to prevent further abuse of the process of the concerned court, the

Writ Petition deserves to be allowed and accordingly the same is allowed in

terms of prayer clause (b). We direct the parties to delete all the messages

which are the basis for filing the present FIR. Rule is made absolute to the

above extent and the Criminal Writ Petition stands disposed of accordingly.

[MANISH PITALE, J]                                      [S. S. SHINDE , J]




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