Divyeshbhai Bavchandbhai ... vs State Of Gujarat
2021 Latest Caselaw 17928 Guj

     R/CR.MA/3521/2019                                  ORDER DATED: 01/12/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 3521 of 2019

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                   DIVYESHBHAI BAVCHANDBHAI GAJIPARA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MR ABHIRAJ R TRIVEDI(5576) for the Applicant(s) No. 1,2,3,4
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 2,3
MR ASHOK B SAMRAT(10451) for the Respondent(s) No. 4
MR VIJAY H NANGESH(3981) for the Respondent(s) No. 4
MR PRANAV TRIVEDI APP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MS. JUSTICE GITA GOPI

                            Date : 01/12/2021

                              ORAL ORDER

1. RULE. Mr. Pranav Trivedi, learned Additional Public Prosecutor waives service of notice of rule on behalf of respondent No.1- State and Mr. Vijay H.Nangesh, learned advocate waives service of notice of rule on behalf of respondent No.4 - original complainant.

2. The petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, "the Cr.P.C.") seeking quashment of the FIR being C.R. No.I- 34/2019 registered with Surat Rural Kamrej Police Station, for the offences punishable under Sections 406, 420, 323, 504 and 114 of Indian Penal Code and under Sections 3(2)(va) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, (for short, "the Atrocities Act") and all the consequential

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proceedings initiated pursuant thereto.

3. Mr. Abhiraj R.Trivedi, learned advocate for the applicants submitted that the parties have settled the dispute amicably outside the Court and that there remains no grievance between them. It was therefore submitted that, in the larger interest of the society, the impugned complaint may be quashed and set aside.

3.1 Learned advocate submitted that the Court may verify the said aspect from the original complainant - respondent no.4.

4. Mr. Vijay H.Nangesh, learned advocate for respondent no.4 - original complainant, concurred with the factum of settlement of the dispute, as advanced by learned advocate Mr. Abhiraj R.Trivedi appearing for the applicants.

5. The matter was referred to the Medication Center and the report of the Mediator along with communication of Chairman and Principal District Judge, Dahod District Legal Service Authority, is on record.

6.               Today,       the         complainant         -       Rajubhai
Tersinghbhai              Sangodia,     respondent      no.4       herein,         is

present before the Court and he has been identified by Advocate Mr. Vijay H.Nangesh. He states that he has filed an Affidavit dated 21.09.2021 stating about the amicable

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settlement that has been arrived at Mediation Center, Dahod in Mediation Case No.29/2020 and the compromise deed dated 04.11.2020 was produced before the Mediation Center. He states that he has also received Cheque of Rs.1,11,000/- and the remaining amount of Rs.3,15,000/- is deposited before the registry of this Court. He submits that as per settlement, the remaining amount of Rs.3,15,000/- be directed to be given to him and for that otherside has no objection. Original complainant - respondent no.4 has affirmed the affidavit and the contents and also identified his signature. In the Affidavit dated 21.09.2021 filed by respondent no.4 - original complainant, it has been categorically averred that the dispute with the applicants has been amicably resolved in the Mediation Center.

7. Mr. Pranav Trivedi, learned Additional Public Prosecutor appearing on behalf of the respondent-State submitted that any first information report should be quashed in accordance with the guidelines of the Apex Court and the parameters laid down therein.

8. This Court has heard the learned advocates appearing for the parties and has perused the material on record. Considering the principle laid down by the Apex Court in the case of Gian Singh v. State of Punjab and Another reported in 2012 (10) SCC 303, the present matter would fall under the criteria laid down therein. In

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paragraph-61 of the said judgment, it has been observed thus:

"61. The position that emerges from the above discussion can be summarised thus: the power of the High 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 FIR may be exercised where the offender and the victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed. However, before exercise of such power, the High Court must have due regard to the nature and gravity of the crime. Heinous and serious offences of mental depravity or offences like murder, rape, dacoity, etc. cannot be fittingly quashed even though the victim or victims family and the offender have settled the dispute. Such offences are not private in nature and have a serious impact on society. Similarly, any compromise between the victim and the offender in relation to the offences under special statutes like the 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

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

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9. In the case of State of Madhya Pradesh v. Laxmi Narayan and Others reported in (2019) 5 SCC 688, the Apex Court had the occasion to consider the issue as to whether an FIR lodged for the offences punishable under sections 307 and 34 IPC could be quashed on the basis of the settlement between the parties. While considering the said issue, the Apex Court observed in para-13 thus:

"13. Considering the law on the point and the other decisions of this Court on the point, referred to hereinabove, it is observed and held as under: (i) that the power conferred under Section 482 of the Code to quash the criminal proceedings for the noncompoundable offences under Section 320 of the Code can be exercised having overwhelmingly and predominantly the civil character, particularly those arising out of commercial transactions or arising out of matrimonial relationship or family disputes and when the parties have resolved the entire dispute amongst themselves;

(ii) such power is not to be exercised in those prosecutions which involved 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;

(iii) similarly, such power is not to be exercised for the offences under the special statutes like

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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;

(iv) offences under Section 307 IPC and the Arms Act etc. would fall in the category of heinous and serious offences and therefore are to be treated as crime against the society and not against the individual alone, and therefore, the criminal proceedings for the offence under Section 307 IPC and/or the Arms Act etc. which have a serious impact on the society cannot be quashed in exercise of powers under Section 482 of the Code, on the ground that the parties have resolved their entire dispute amongst themselves. However, the High Court would not rest its decision merely because there is a mention of Section 307 IPC in the FIR or the charge is framed under this provision. It would be open to the High Court to examine as to whether incorporation of Section 307 IPC is there for the sake of it or the prosecution has collected sufficient evidence, which if proved, would lead to framing the charge under Section 307 IPC. For this purpose, it would be open to the High Court to go by the nature of injury sustained, whether such injury is inflicted on the vital/delegate parts of the body, nature of weapons used etc. However, such an exercise by the High Court would be permissible only after the evidence is collected after investigation and the charge sheet is filed/charge is framed and/or during

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the trial. Such exercise is not permissible when the matter is still under investigation. Therefore, the ultimate conclusion in paragraphs 29.6 and 29.7 of the decision of this Court in the case of Narinder Singh (supra) should be read harmoniously and to be read as a whole and in the circumstances stated hereinabove;

(v) while exercising the power under Section 482 of the Code to quash the criminal proceedings in respect of non-compoundable offences, which are private in nature and do not have a serious impart on society, on the ground that there is a settlement/ compromise between the victim and the offender, the High Court is required to consider the antecedents of the accused; the conduct of the accused, namely, whether the accused was absconding and why he was absconding, how he had managed with the complainant to enter into a compromise etc."

10. In Swaran Singh and others V. State, Through Standing Counsel and Others, [(2008) 8 SCC 435], the Apex Court has drawn distinction between the expression "public place" and "in any place within public view".

11. In the case of Parthvi Raj Chauhan v. Union of India and Others reported in [(2020) 4 SCC 727] while dealing with the constitutional validity of Section

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18A of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, it was held as under:

"12. The Court can, in exceptional cases, exercise power under Section 482 Cr.P.C. for quashing the cases to prevent misuse of provisions on settled parameter, as already observed while deciding the review petitions. The legal position is clear and no argument to the contrary has been raised."

12. Similar view has been takin by the Apex Court in another decision in the case of Chhatisgarh, 2011 (7) SCC 457, wherein it has been held as under:

"The Constitution itself, in no uncertain terms, demands that the State shall strive, incessantly and consistently, to promote fraternity amongst all citizens such that dignity of every citizen is protected, nourished and promoted."

13. In view of the discussions made hereinabove and in view of the settlement arrived at between the parties in the Mediation Center, there exists no scope for any further proceeding in the matter. The continuance of proceedings would lead to wastage of precious judicial time, as there would remain no possibility of any conviction in the case. Hence, the Court is of the opinion that this is a fit case where the inherent powers of the

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Court under section 482 of the Cr.P.C. could be exercised for securing the ends of justice.

14. In the result, the petition is allowed. The impugned FIR being C.R. No.I-34/2019 registered with Surat Rural Kamrej Police Station, and the proceedings initiated in pursuance thereof are quashed and set aside qua the present applicants. Rule is made absolute to the aforesaid extent.

15. The Registry of this Court is directed to disburse the amount of Rs.3,15,000/- deposited before it by the applicants by order of this Court, to the respondent no.4 - original complainant by Account Payee Cheque after proper verification and identification.

15.1 The respondent no.4 - original complainant undertakes to deposit the amount of compensation received by him from the State Government, in pursuance of the filing of the impugned complaint, within a period of Two Months from today. Direct service is permitted.

(GITA GOPI, J.) Pankaj