Vijay S/O. Ratilal Bhagure And ... vs The State Of Maharashtra And Anr
2021 Latest Caselaw 16470 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 BENCH AT AURANGABAD

             35 CRIMINAL APPLICATION NO.262 OF 2020

         VIJAY S/O. RATILAL HAAURR ANB OTA RS
                            V RSRS
           TA STAT OF MAAARASATRA ANB ANR
                              ...
         Advocate for Applicants : Mr. Kadu Shivraj H.
             APP for Respondents: Mr. R B Sanap
         Advocate for Respondent 2 : Mr. Joshi Rahul U
                              ...
     CORAM : V.K. JABAAV & SANBIPKRMAR C. MOR , JJ.

Bated: November 29, 2021 ...

PER COURT :-

1. The applicants/original accused are seeking

quashing of the FIR no.119 of 2014 registered with

Satara Police Station, Aurangabad for the offence

punishable under sections 498-A, 323, 504, 506, 34 of

the Indian Penal Code and also seeking quashing of the

Criminal Proceedings vide RCC No.1826 of 2014

pending before the Chief Judicial Magistrate,

Aurangabad, on settlement.

2. Learned counsel for the applicants submits that

applicant nos.1 and 2 have arrived at amicable

settlement and they have decided to separate

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     permanently.              ven, the applicant no.1 husband has

obtained a decree of divorce by fling the AMP No.A-174

of 2015 before the Family Court, at Aurangabad. The

learned counsel for the applicants submits that though

it is a case of 2014, however, the trial is yet not

commenced.

3. Learned counsel for respondent no.2 submits that,

applicant nos.1 and 2 have amicably resolved their

matrimonial dispute. Their marriage is also dissolved

by a decree of divorce and applicant no.1 has also paid

lump-sum amount of Rs.6.00 Lac to respondent no.2

towards permanent alimony. In view of the same,

respondent no.2 is not interested to contest the criminal

case bearing RCC No.1826 of 2014 pending before the

Chief Judicial Magistrate, Aurangabad. Applicant no.1

and respondent no.2 have fled joint affdavit to that

effect.

4. We have also heard the learned APP for respondent

State.

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5. It appears that parties have arrived at amicable

settlement. Applicant no.1 Viay Hhagure (Ausband)

and respondent no.2 Hhagyashri Hhagure (wife) have

fled the joint affdavit to that effect. In the year 2014

itself, applicant no.1 has fled petition No.A-174 of 2015

before the Family Court, Aurangabad under section 13

(1) (i-a) & (i-b) of the Aindu Marriage Act for dissolution

of marriage alongwith petition No. -168 of 2014 under

section 125 of Criminal Procedure Code for grant of

maintenance. Hy judgment and order dated 21.8.2018

the learned Judge of the Family Court, Aurangabad has

allowed the petition bearing No.174 of 2015 and

dissolved the marriage of the applicant no.1 and

respondent no.2. It has also averred in the joint

affdavit that applicant no.1 has paid lump-sum amount

of Rs.6.00 lac to the respondent no.2 towards her

permanent alimony. In view of the same, we fnd that

the parties have arrived at amicable settlement

voluntarily and care of respondent no.2-wife is also

taken by giving her certain lump-sum amount towards

her permanent alimony.

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6. In the case of Gian Singh vs. State of Punjab and

others, reported in (2012) 10 SCC 303, the Supreme

Court in para 48 has quoted para 21 of the judgment of

the fve-Judge Hench of the Punjab and Aaryana Aigh

Court delivered in Kulwinder Singh v. State of Punjab

(2007) 4 CTC 769. A fve-Judge Hench of the Punjab

and Aaryana Aigh Court, in para 21 of the judgment, by

placing reliance on the various judgments of the

Supreme court, has framed the guidelines for quashing

of the criminal proceeding on the ground of settlement.

Para 21 of the said case of Kulwinder Singh's judgment

is reproduced by the Supreme Court in para 48 of the

judgment in Gian Singh. Clause 21(a) which is relevant

for the present discussion reads as under :

"21. ..........

(a) Cases arising from matrimonial discord, even if other offences are introduced for aggravation of the case."

The Supreme Court in paragraph no.61 of the judgment of Uian Singh (supra) has made following observations :-

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"61. The position that emerges from the above discussion can be summarised thus: the power of the Aigh 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 F.I.R may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. Aowever, before exercise of such power, the Aigh Court must have due regard to the nature and gravity of the crime. Aeinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fttingly quashed even though the victim or victimss family and the offender have settled the dispute. Such offences are not private in nature and have serious impact on society. Similarly, any compromise between the victim and offender in relation to the offences under special statutes like 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. Hut the criminal cases having overwhelmingly and predominatingly civil favour stand on 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, Aigh Court may quash criminal proceedings if in its view, because of the compromise between the offender and

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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 Aigh 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 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 affrmative, the Aigh Court shall be well within its jurisdiction to quash the criminal proceeding.

7. In view of the above discussion and in terms of the

ratio laid down by the Supreme Court in the aforesaid

case, we proceed to pass the following order.

ORDER

i. Criminal application is hereby allowed in terms of prayer clause 'Bs.

ii. Criminal application accordingly disposed off.

( SANDIPKUMAR C. MORE, J. ) ( V.K. JADHAV, J. ) ...

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