Dr. Vikash Kumar Singh Deo vs The State Of Jharkhand
2022 Latest Caselaw 3327 Jhar

                                        1

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr.M.P. No. 2115 of 2021

   Dr. Vikash Kumar Singh Deo                            ...... Petitioner
                            Versus
1.The State of Jharkhand
2. Dr. Purnima                                      ...... Opposite Parties
                   ---------

CORAM:        HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                           ---------
For the Petitioner : Mr. Pandey Neeraj Rai, Advocate
                     Mr. Rohit Ranjan Sinha, Advocate
For the State      : Mr. Prabir Kumar Chatterjee, A.P.P.
For the O.P. No. 2 : Mr. Jitendra S. Singh, Advocate
                     Mr. Randhir Kumar, Advocate

6/Dated: 23/08/2022

Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner, Mr.

Prabir Kumar Chatterjee, learned counsel for the State and Mr. Jitendra S. Singh,

assisted by Mr. Randhir Kumar, learned counsel for the O.P. No. 2.

2. This criminal miscellaneous petition has been filed for quashing of entire

criminal proceeding including order taking cognizance dated 24.11.2020 in connection

with Birsanagar P.S. Case No. 25/2019, corresponding to G.R. No. 1813 of 2020,

pending in the Court of learned Judicial Magistrate, Ist Class, Jamshedpur.

3. Mr. Pandey Neeraj Rai, learned counsel appearing for the petitioner

submits that the case is arising out of matrimonial dispute which has been registered

under sections 406/498A I.P.C. read with section 3/4 of Dowry Prohibition Act. He

further submits that now both the parties have compromised the case for that a joint

compromise petition has been filed on behalf of petitioner as well as O.P. No. 2 by

way of I.A. No. 3265 of 2022 seeking permission to compromise the case. He further

submits that terms and conditions have been made in view of Annexure-1 to the I.A.

Both the parties have agreed to withdraw the cases lodged against each other. He

submits that in para 7 of the said I.A. it has been disclosed that bank account of the

petitioner has been freezed at the instance of O.P. No. 2 and prayer has been made

that liberty may be provided to the petitioner to approach the bank and to file petition

for defreezing the account.

4. Mr. Jitendra S. Singh, learned counsel appearing for the O.P. No. 2

accepts the submission of the learned counsel for the petitioner and submits that O.P.

No. 2 is not inclined to proceed further with the case as compromise has taken place

between the parties and terms and conditions have been disclosed in Annexure-1 to

the said I.A.

5. Learned counsel for the State fairly submits that this is a case of

matrimonial dispute and as the matter has been compromised, the Court may pass

appropriate order.

6. In the case of Narinder Singh & Ors. Versus State of Punjab & Anr.,

reported in (2014) 6 SCC 466, the Hon'ble Supreme Court has held that in those

cases which are not compoundable and there is no chance of conviction and also

there is no societal interest, where the parties have settled the matter between

themselves, the power is to be exercised. In Paragraphs-27 and 28, the Hon'ble

Supreme Court has held as follows:-

"27. At this juncture, we would like also to add that the timing of settlement would also play a crucial role. If the settlement is arrived at immediately after the alleged commission of offence when the matter is still under investigation, the High Court may be somewhat liberal in accepting the settlement and quashing the proceedings/investigation. Of course, it would be after looking into the attendant circumstances as narrated in the previous para. Likewise, when challan is submitted but the charge has not been framed, the High Court may exercise its discretionary jurisdiction. However, at this stage, as mentioned above, since the report of the I.O. under Section 173, Cr.P.C. is also placed before the Court it would become the bounding duty of the Court to go into the said report and the evidence collected, particularly the medical evidence relating to injury etc. sustained by the victim. This aspect, however, would be examined along with another important consideration, namely, in view of settlement between the parties, whether it would be unfair or contrary to interest of justice to continue with the criminal proceedings and whether possibility of conviction is remote and bleak. If the Court finds the answer to this question in affirmative, then also such a case would be a fit case for the High Court to give its stamp of approval to the compromise arrived at between the parties, inasmuch as in such cases no useful purpose would be served in carrying out the criminal proceedings which in all likelihood would end in acquittal, in any case.

28. We have found that in certain cases, the High Courts have accepted the compromise between the parties when the matter in appeal was pending before the High Court against the conviction recorded by the trial court. Obviously, such cases are those where the accused persons have been found guilty by the trial court, which means the serious charge of Section 307 IPC has been proved beyond reasonable doubt at the level of the trial court. There would not be any question of accepting compromise and acquitting the accused persons simply because the private parties have buried the hatche."

7. In the case of " Gian Singh Vs. State of Punjab & Anr." reported in

(2012) 10 SCC 303, the Hon'ble Supreme Court has also conceded about the

quashing of the case in terms of the settlement, arrived at between the parties.

Paragraph-61 of the said judgment reads as follows:-

"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 victim's 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 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."

8. In view of the aforesaid facts and considering the joint compromise

petition filed by both the parties before this Court stating that compromise has

reached between the parties, the O.P. No. 2 does not want to proceed with the case,

no societal interest is involved in this case and also taking into consideration the

judgments of Hon'ble Supreme Court in the cases of Narinder Singh & Ors.

(Supra) and Gian Singh (Supra), the of entire criminal proceeding including order

taking cognizance dated 24.11.2020 in connection with Birsanagar P.S. Case No.

25/2019, corresponding to G.R. No. 1813 of 2020, pending in the Court of learned

Judicial Magistrate, Ist Class, Jamshedpur, are hereby quashed.

9. In view of compromise, petitioner may file appropriate petition before

the bank for defreezing his bank account which was seized at the instance of O.P. No.

2.

10. Cr.M.P. No. 2115 of 2021 stands allowed and disposed of. I.A. No. 3265

of 2022 also stands disposed of. Pending interlocutory application, if any, also stands

disposed of. Interim order dated 06.12.2021 is vacated.

( Sanjay Kumar Dwivedi, J.) Satyarthi/