Himachal Pradesh High Court

Raj Rani W vs Unknown on 1 October, 2021

Bench: Chander Bhusan Barowalia

IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA
ON THE 1st DAY OF OCTOBER, 2021
BEFORE

.
HON'BLE MR. JUSTICE CHANDER BHUSAN BAROWALIA

CRIMINAL MISC. PETITION (MAIN) U/S 482 CRPC No.179 of 2021

Between:-

1. RAJ RANI WD/O ASHOK KUMAR AGED ABOUT 58 YEARS,
2. SOURAV SHARMA S/O SH. ASHOK KUMAR
3. POOJA SHARMA D/O ASHOK KUMAR
4. MEGHA SHARMA D/O ASHOK KUMAR
ALL RESIDENT OF HOUSE NO.63,MOHALLA SAHID BHAGAT

SINGH NAGAR, NANGAL TOWNSHIP, DISTRICT ROPAR
(PUNJAB)
5. MANOJ KAUSHAL SON OF SHRI BALWANT KAUSHAL R/O
ADAMPUR TEHSIL AND DISTRICT JALLANDHAR (PUNJAB)
r ...PETITIONERS

(BY MR. DHEERAJ K. VASHISHT, ADVOCATE)
AND

1. STATE OF HIMACHAL PRADESH.

2. MADHU SHARMA W/O SH. NEERAJ SHARMA D/O SH.
KAMAL DEV SHARMA AT PRESENT RESIDING WITH HER
FATHER AT VILLAGE NANDPUR, TEHSIL AMB, DISTRICT UNA,
H.P.

...RESPONDENTS

(BY MR. ARVIND SHARMA, ADDL. ADVOCATE GENERAL, MR.
AMIT KUMAR DHUMAL, DY. ADVOCATE GENERAL AND MR.
MANOJ BAGGA, ASSISTANT ADVOCATE GENERAL, FOR R-1)

(BY MR. RISHI TANDON, ADVOCATE, FOR R-2)
1
WHETHER APPROVED FOR REPORTING? Yes.
This petition coming on for admission after notice this day, the Court
passed the following :

ORDER

The instant petition, under Section 482 of the Code of Criminal

Procedure (hereinafter to be called as "the Code"), has been maintained by

Whether reporters of Local Papers may be allowed to see the judgment ? Yes.

the petitioners for quashing of F.I.R No.117 of 2017, dated 24.6.2017, under

Sections 498-A, 120-B, 406, 506 (B), 34 of the Indian Penal Code (hereinafter to

be called as "IPC"), registered at Police Station, Amb, District Una, H.P.,

alongwith all consequent proceedings arising out of the said F.I.R., pending

before the learned trial Court.

2. Briefly stating the facts, giving rise to the present petition, as per

the prosecution story, are that on 5.2.2016, respondent No.2 solemnized

marriage with the accused, namely, Neeraj Sharma, according to Hindu Rites

and ceremonies. After sometime, petitioners started maltreating respondent

No.2 regarding insufficient dowry and started treating her with cruelty.

Consequent upon the statement of respondent No.2, Police registered an FIR

against the petitioners. Now, the parties have entered into a compromise,

vide Compromise Deed, (Annexure P-1) dated 22nd March, 2021, and they do

not want to pursue the case against each other, hence the present petition.

3. Learned counsel for the petitioners has argued that as the

parties have compromised the matter, no purpose will be served by keeping

the proceedings against the petitioner and the FIR/Challan, may be quashed

and set aside.

4. On the other hand, learned Additional Advocate General has

argued that the offence is not compoundable, so the petition may be

dismissed.

5. Learned counsel for respondent No.2 submits that the parties

have entered into compromise and so, the proceedings pending before the

learned Court below may be quashed.

6. To appreciate the arguments of learned counsel appearing on

behalf of the parties, I have gone through the entire record in detail.

7. Their Lordships of the Hon'ble Supreme Court B.S. Joshi and

others vs. State of Haryana and another, (2003) 4 SCC 675, have held that if for

the purpose of securing the ends of justice, quashing of FIR becomes

necessary, Section 320 would not be a bar to the exercise of power of

quashing. It is well settled that the powers under section 482 have no limits. Of

course, where there is more power, it becomes necessary to exercise utmost

care and caution while invoking such powers. Their Lordships have held as

under:

[6] In Pepsi Food Ltd. and another v. Special Judicial Magistrate and others ((1998) 5 SCC 749), this Court with reference to Bhajan Lal's case observed that the guidelines laid therein as to where the Court will exercise jurisdiction under Section 482 of the Code could not be inflexible or laying rigid formulae to be followed by the Courts. Exercise of such

power would depend upon the facts and circumstances of each case but with the sole purpose to prevent abuse of the process of any Court or

otherwise to secure the ends of justice. It is well settled that these powers have no limits. Of course, where there is more power, it becomes necessary to exercise utmost care and caution while invoking such powers.

[8] It is, thus, clear that Madhu Limaye's case does not lay down any general proposition limiting power of quashing the criminal proceedings or FIR or complaint as vested in Section 482 of the Code or extraordinary power under Article 226 of the Constitution of India. We are, therefore, of the view that if for the purpose of securing the ends of justice,

quashing of FIR becomes necessary, Section 320 would not be a bar to the exercise of power of quashing. It is, however, a different matter depending upon the facts and circumstances of each case whether to

exercise or not such a power.

[15] In view of the above discussion, we hold that the High Court in exercise of its inherent powers can quash criminal proceedings or FIR or

complaint and Section 320 of the Code does not limit or affect the powers under Section 482 of the Code.

8. Their Lordships of the Hon'ble Supreme Court in Preeti Gupta

and another vs. State of Jharkhand and another, (2010) 7 SCC 667, have held

that the ultimate object of justice is to find out the truth and punish the guilty

and protect the innocent. The tendency of implicating the husband and all

his immediate relations is also not uncommon. At times, even after the

conclusion of the criminal trial, it is difficult to ascertain the real truth.

Experience reveals that long and protracted criminal trials lead to rancour,

acrimony and bitterness in the relationship amongst the parties. The criminal

trials lead to immense sufferings for all concerned. Their Lordships have further

held that permitting complainant to pursue complaint would be abuse of

process of law and the complaint against the appellants was quashed. Their

Lordships have held as under:

[27] A three-Judge Bench (of which one of us, Bhandari, J. was the author of the judgment) of this Court in Inder Mohan Goswami and

Another v. State of Uttaranchal & Others, 2007 12 SCC 1 comprehensively examined the legal position. The court came to a definite conclusion and the relevant observations of the court are reproduced in para 24 of the said judgment as under:-

"Inherent powers under section 482 Cr.P.C. though wide have to

be exercised sparingly, carefully and with great caution and only when such exercise is justified by the tests specifically laid down in this section

itself. Authority of the court exists for the advancement of justice. If any abuse of the process leading to injustice is brought to the notice of the court, then the Court would be justified in preventing injustice by invoking inherent powers in absence of specific provisions in the Statute."

[28] We have very carefully considered the averments of the complaint and the statements of all the witnesses recorded at the time of

the filing of the complaint. There are no specific allegations against the appellants in the complaint and none of the witnesses have alleged any role of both the appellants.

[35] The ultimate object of justice is to find out the truth and

punish the guilty and protect the innocent. To find out the truth is a herculean task in majority of these complaints. The tendency of implicating husband and all his immediate relations is also not

uncommon. At times, even after the conclusion of criminal trial, it is difficult to ascertain the real truth. The courts have to be extremely careful and cautious in dealing with these complaints and must take pragmatic realities into consideration while dealing with matrimonial

cases. The allegations of harassment of husband's close relations who had been living in different cities and never visited or rarely visited the place where the complainant resided would have an entirely different complexion. The allegations of the complaint are required to be scrutinized with great care and circumspection.

[36] Experience reveals that long and protracted criminal trials lead to rancour, acrimony and bitterness in the relationship amongst the parties. It is also a matter of common knowledge that in cases filed by the complainant if the husband or the husband's relations had to remain in jail even for a few days, it would ruin the chances of amicable settlement altogether. The process of suffering is extremely long and painful.

[37] Before parting with this case, we would like to observe that a serious relook of the entire provision is warranted by the legislature. It is also a matter of common knowledge that exaggerated versions of the incident are reflected in a large number of complaints. The tendency of

over implication is also reflected in a very large number of cases. The criminal trials lead to immense sufferings for all concerned. Even ultimate acquittal in the trial may also not be able to wipe out the deep scars of suffering of ignominy. Unfortunately a large number of these complaints have not only flooded the courts but also have led to enormous social

.

unrest affecting peace, harmony and happiness of the society. It is high time that the legislature must take into consideration the pragmatic

realities and make suitable changes in the existing law. It is imperative for the legislature to take into consideration the informed public opinion and the pragmatic realities in consideration and make necessary changes in the relevant provisions of law.

[38] We direct the Registry to send a copy of this judgment to the Law Commission and to the Union Law Secretary, Government of India who may place it before the Hon'ble Minister for Law & Justice to take appropriate steps in the larger interest of the society.

9. Their Lordships of the Hon'ble Supreme Court in Jitendra

Raghuvanshi and others vs. Babita Raghuvanshi and another, (2013) 4 SCC 58,

have held that criminal proceedings or FIR or complaint can be quashed

under Section 482 Cr. P.C. in appropriate cases in order to meet ends of

justice. Even in non-compoundable offences pertaining to matrimonial

disputes, if court is satisfied that parties have settled the disputes amicably

and without any pressure, then for purpose of securing ends of justice, FIR or

complaint or subsequent criminal proceedings in respect of offences can be

quashed. Their Lordships have held as under:

[13] As stated earlier, it is not in dispute that after filing of a

complaint in respect of the offences punishable under Sections 498A and 406 of IPC, the parties, in the instant case, arrived at a mutual settlement and the complainant also has sworn an affidavit supporting the stand of the appellants. That was the position before the trial Court as well as

before the High Court in a petition filed under Section 482 of the Code. A perusal of the impugned order of the High Court shows that because the mutual settlement arrived at between the parties relate to non- compoundable offence, the court proceeded on a wrong premise that it cannot be compounded and dismissed the petition filed under Section

482. A perusal of the petition before the High Court shows that the application filed by the appellants was not for compounding of non- compoundable offences but for the purpose of quashing the criminal proceedings.

[14] The inherent powers of the High Court under Section 482 of the Code are wide and unfettered. In B.S. Joshi , this Court has upheld the powers of the High Court under Section 482 to quash criminal proceedings where dispute is of a private nature and a compromise is entered into between the parties who are willing to settle their differences amicably. We are satisfied that the said decision is directly applicable to the case on hand and the High Court ought to have

quashed the criminal proceedings by accepting the settlement arrived at.

[15] In our view, it is the duty of the courts to encourage genuine settlements of matrimonial disputes, particularly, when the same are on considerable increase. Even if the offences are non-compoundable, if

.

they relate to matrimonial disputes and the court is satisfied that the parties have settled the same amicably and without any pressure, we

hold that for the purpose of securing ends of justice, Section 320 of the Code would not be a bar to the exercise of power of quashing of FIR, complaint or the subsequent criminal proceedings.

[16] There has been an outburst of matrimonial disputes in recent

times. The institution of marriage occupies an important place and it has an important role to play in the society. Therefore, every effort should be made in the interest of the individuals in order to enable them to settle down in life and live peacefully. If the parties ponder over their defaults and terminate their disputes amicably by mutual agreement instead of fighting it out in a court of law, in order to do complete justice in the

matrimonial matters, the courts should be less hesitant in exercising its extraordinary jurisdiction. It is trite to state that the power under Section 482 should be exercised sparingly and with circumspection only when the court is convinced, on the basis of material on record, that allowing the proceedings to continue would be an abuse of the process of the court or that the ends of justice require that the proceedings ought to be

quashed. We also make it clear that exercise of such power would

depend upon the facts and circumstances of each case and it has to be exercised in appropriate cases in order to do real and substantial justice for the administration of which alone the courts exist. It is the duty of the courts to encourage genuine settlements of matrimonial disputes and Section 482 of the Code enables the High Court and Article 142 of the Constitution enables this Court to pass such orders.

[17] In the light of the above discussion, we hold that the High Court in exercise of its inherent powers can quash the criminal proceedings or FIR or complaint in appropriate cases in order to meet the ends of justice and Section 320 of the Code does not limit or affect the powers of the High Court under Section 482 of the Code. Under these

circumstances, we set aside the impugned judgment of the High Court dated 04.07.2012 passed in M.C.R.C. No. 2877 of 2012 and quash the

proceedings in Criminal Case No. 4166 of 2011 pending on the file of Judicial Magistrate Class-I, Indore."

10. Similarly, Hon'ble Supreme Court in Parbatbhai Aahir alias

Parbatbhai Bhimsinhbhai Karmur and others vs. State of Gujarat and another,

(2017) 9 Supreme Court Cases 641, wherein it has been held as under :

"16. The broad principles which emerge from the precedents on the subject, may be summarised in the following propositions:

16.1. Section 482 preserves the inherent powers of the High Court to prevent an abuse of the process of any court or to secure the ends of justice. The provision does not confer new powers. It only recognises and preserves powers which inhere in the High Court;

16.2. The invocation of the jurisdiction of the High Court to quash a First Information Report or a criminal proceeding on

the ground that a settlement has been arrived at between the offender and the victim is not the same as the invocation of jurisdiction for the purpose of compounding an offence. While compounding an offence, the power of the court is governed by the provisions of Section 320 of the Code of Criminal

.

Procedure, 1973. The power to quash under Section 482 is attracted even if the offence is non-compoundable.

16.3. In forming an opinion whether a criminal proceeding or complaint should be quashed in exercise of its jurisdiction under Section 482, the High Court must evaluate whether the ends of justice would justify the exercise of the inherent power;

16.4 While the inherent power of the High Court has a wide ambit and plenitude it has to be exercised; (i) to secure the ends of justice or (ii) to prevent an abuse of the process of any court;

16.5 The decision as to whether a complaint or First Information Report should be quashed on the ground that the offender and

victim have settled the dispute, revolves ultimately on the facts and circumstances of each case and no exhaustive elaboration of principles can be formulated;

16.6. In the exercise of the power under Section 482 and while dealing with a plea that the dispute has been settled, the High Court must have due regard to the nature and gravity of the

offence. Heinous and serious offences involving mental

depravity or offences such as murder, rape and dacoity cannot appropriately be quashed though the victim or the family of the victim have settled the dispute. Such offences are, truly speaking, not private in nature but have a serious impact upon society. The decision to continue with the trial in such cases is founded on the overriding element of public

interest in punishing persons for serious offences; 16.7. As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They stand on a distinct footing in so far as the exercise of the inherent power to quash is

concerned;

16.8. Criminal cases involving offences which arise from

commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing where parties have settled the dispute;

16.9 In such a case, the High Court may quash the criminal proceeding if in view of the compromise between the disputants, the possibility of a conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice; and 16.10. There is yet an exception to the principle set out in propositions 16.8 and 16.9 above. Economic offences involving the financial and economic well-being of the state have implications which lie beyond the domain of a mere dispute between private disputants. The High Court would be justified in declining to quash where the offender is involved in an activity akin to a financial or economic fraud or misdemeanour. The consequences of the act complained of upon the financial or economic system will weigh in the balance.

Even if, the trial is allowed to be continued, as the parties have

compromised the matter, there are bleak chances of conviction to secure

the ends of justice.

11. Thus, taking into consideration the law as discussed

hereinabove, I find that the interest of justice will be met, in case, the

proceedings are quashed, as the parties have already compromised the

matter.

12. Accordingly, looking into all attending facts and

circumstances, I find this case to be a fit case to exercise jurisdiction vested in

this Court, under Section 482 of the Code and accordingly F.I.R No. 117 of

2017, dated 24.6.2017, under Sections 498-A, 120-B, 406, 506 (B), 34 of the

Indian Penal Code, registered at Police Station, Amb, District Una, H.P, is

ordered to be quashed and consequently, the proceedings pending before

the learned Trial Court, arising out of the aforesaid FIR, are also ordered to be

quashed.

13. The petition is accordingly disposed of alongwith pending

applications, if any.





                                           (Chander Bhusan Barowalia)
     st
    1 October, 2021                                  Judge





      (CS)