Delhi High Court
Dr Ravi Shanker Garg & Anr. vs State & Ors. on 13 August, 2015
Author: Sunil Gaur
$~10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: August 13, 2015
+ CRL.M.C. 4435/2013 & Crl.M.A.15880/2013
DR RAVI SHANKER GARG & ANR ..... Petitioners
Through: Mr. Nipun Bhardwaj and Ms.
Anjali Rajput Singh, Advocates
versus
STATE & ORS .....Respondents
Through: Ms. Manjeet Arya, Additional
Public Prosecutor for respondent-
State with SI Satish Dagar
Mr. Rajesh Mahajan, Advocate for
respondent No.3-DDA
Respondent No.2 in person
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
JUDGMENT
% (ORAL)
In this petition, quashing of FIR No.34/2002 under Sections
409/420/467/468/471/120-B/419/34 of IPC registered at P.S. Kotla
Mubarak Pur, New Delhi is sought on the basis of Compromise Deed of
5th June, 2012 (Annexure-B).
Learned counsel for petitioners submits that petitioners are the
bona fide purchasers of the property in question and the matter has been
amicably compromised with respondent-complainant, therefore, the FIR
in question and the proceedings arising therefrom be quashed qua
CRL.M.C. 4435/2013 Page 1
petitioners.
Learned counsel for respondent No.3-DDA opposes this petition on
the ground that the allegations levelled against petitioners are of serious
nature and so, the proceedings arising out of the FIR in question should
continue in order to unearth the truth especially when the allegations of
forgery are there against petitioners.
Learned Additional Public Prosecutor for respondent-State also
opposes this petition and submits that petitioners had not made any
efforts to get the property dealer traced from whom they had purportedly
purchased the property in question, which controverts their claim of being
bona fide purchaser of the property in question. As regards aforesaid
Compromise Deed arrived at between petitioners and respondent-
complainant, it is submitted by learned Additional Public Prosecutor for
respondent-State that in view of the allegations of forgery against
petitioners, the said Compromise Deed deserves to be discarded,
particularly, when in this FIR case, public servants i.e. DDA officials, are
involved. Thus, it is submitted that considering the gravity of the offences
in question, this petition be dismissed. In support of above submissions,
attention of this Court was drawn to the observations made by the Apex
Court in „Gian Singh Vs. State of Punjab & Anr.‟ (2012) 10 SCC 303,
which are as under:-
"58.In respect of serious offences like murder, rape,
dacoity, etc., or other offences of mental depravity under IPC
or offences of moral turpitude under special statutes, like the
Prevention of Corruption Act or the offences committed by
public servants while working in that capacity, the settlement
between the offender and the victim can have no legal
CRL.M.C. 4435/2013 Page 2
sanction at all."
The afore-noted dictum stands reiterated by the Apex Court in a
later decision in Narinder Singh v. State of Punjab (2014) 6 SCC 466.
The pertinent observations of the Apex Court in Narinder Singh (supra)
are as under:-
"29. In view of the aforesaid discussion, we sum up and
lay down the following principles by which the High Court
would be guided in giving adequate treatment to the settlement
between the parties and exercising its power under Section 482
of the Code while accepting the settlement and quashing the
proceedings or refusing to accept the settlement with direction
to continue with the criminal proceedings:
XXXXXXX
29.2. When the parties have reached the settlement and on that
basis petition for quashing the criminal proceedings is filed, the
guiding factor in such cases would be to secure:
(i) ends of justice, or
(ii) to prevent abuse of the process of any court.
While exercising the power the High Court is to form an
opinion on either of the aforesaid two objectives.
29.3. Such a power is not to be exercised in those prosecutions
which involve heinous and serious offences of mental depravity
or offences like murder, rape, dacoity, etc. Such offences are
not private in nature and have a serious impact on society.
Similarly, for the offences alleged to have been committed
under special statute like the Prevention of Corruption Act or
the offences committed by public servants while working in that
capacity are not to be quashed merely on the basis of
compromise between the victim and the offender"
Upon hearing learned counsel for petitioners and respondent No.3-
CRL.M.C. 4435/2013 Page 3
DDA as well as learned Additional Public Prosecutor for respondent-
State and on perusal of the status report filed, I find that the offences
alleged to have been committed by petitioners are of such a nature which
dissuades this Court to exercise its inherent extraordinary powers under
Section 482 of Cr.P.C. to quash the FIR in question. Such a view is taken
as the failure on part of petitioners to get the property dealer traced from
whom they had purchased the property in question also runs counter to
petitioners' claim of their being bona fide purchaser.
In offences involving moral turpitude under the Special Statutes
like the Prevention of Corruption Act or the offences committed by
public servants while discharging their official duty, the Settlement
between the parties has no legal sanction. In the instant case, the alleged
complicity of petitioners and the public servants in the commission of
offences in question makes the offences more grave and so, the aforesaid
Compromise Deed between petitioners and respondent-complainant is
bereft of any legal sanction.
Applying the dictum of Apex Court in Gian Singh (supra) and
Narinder Singh (supra) to facts of the instant case, this petition and the
application are dismissed while not commenting upon merits of this case
lest it may prejudice petitioners at trial.
(SUNIL GAUR)
JUDGE
AUGUST 13, 2015
s
CRL.M.C. 4435/2013 Page 4
