Sidharth K.T vs State Of Kerala
2023 Latest Caselaw 11642 Ker

Citation : 2023 Latest Caselaw 11642 Ker
Judgement Date : 16 November, 2023

Kerala High Court

Sidharth K.T vs State Of Kerala on 16 November, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   THURSDAY, THE 16TH DAY OF NOVEMBER 2023 / 25TH KARTHIKA, 1945
                       CRL.MC NO. 9056 OF 2023
        CRIME NO.56/2022 OF Vadakara Police Station, Kozhikode
 AGAINST THE ORDER/JUDGMENT CC 363/2022 OF JUDICIAL MAGISTRATE OF
                        FIRST CLASS ,VADAKARA
PETITIONERS/ACCUSED 1 TO 5:

    1       SIDHARTH K.T.
            AGED 21 YEARS
            /O RAJU, KIZHAKKETHIRUVOTH HOUSE, MAYYANNUR P.O.,
            VATAKARA, KOZHIKODE., PIN - 673542
    2       VISHNUDAS T
            AGED 22 YEARS
            S/O DEVADASAN, THATTARAMBATH HOUSE, CHERUVANNUR P.O.,
            KOZHIKODE., PIN - 673655
    3       VIVEK T.E.
            AGED 21 YEARS
            S/O VENUGOPAL, THAZHE ERANJIKKAL HOUSE,
            ADAKKATHERU.P.O., VATAKARA, KOZHIKODE., PIN - 673104
    4       SIDHARTH S.M.
            AGED 22 YEARS
            S/O MOHANAN, THEKKE MAMBALLI HOUSE, KALPATHOOR,
            MEPPAYYUR., PIN - 673524
    5       AKHIL
            AGED 21 YEARS
            S/O SURESH, KATTERI VEETTIL HOUSE, KALLACHI P.O.,
            KOZHIKODE., PIN - 673506
            BY ADV ZUBAIR PULIKKOOL


RESPONDENTS/DEFACTO COMPLAINANT:

    1       STATE OF KERALA
            REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF KERALA,
            PIN - 682031
    2       SHAROVE
            AGED 20 YEARS
            S/O VINODAN, KAYAKKANDIYIL HOUSE, JANATHA ROAD,
            PUDUPPANAM P.O., VATAKARA, KOZHIKODE., PIN - 673105
OTHER PRESENT:
 CRL.MC NO. 9056 OF 2023            2




             SRI.P.S.BINU
             SRI MP PRASANTH, PP


      THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION ON
16.11.2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 CRL.MC NO. 9056 OF 2023               3




                       P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                      Crl.M.C. No.9056 of 2023
                ----------------------------------------------
            Dated this the 16th day of November, 2023

                                ORDER

This Criminal Miscellaneous Case is filed under Section 482 of

the Code of Criminal Procedure, 1973 ("the Code" for the sake of

brevity).

2. Petitioners are the accused in CC No.363/2022 on the file of

the Judicial First Class Magistrate Court, Vatakara arising from

Crime No.56/2022 of Vatakara Police Station. The above case is

charge sheeted alleging offences punishable under Sections 143,

147, 148, 341, 323, 324 r/w 149 of IPC.

3. The prosecution case is that accused formed themselves

into an unlawful assembly and wrongfully confined the victim and

assaulted the victim and the victim sustained injury.

4. The learned counsel for the petitioners submit that the

parties have settled their dispute and do not wish to pursue the

prosecution proceedings. The counsel relies on the affidavit filed by

the victim in support of his contention. The counsel appearing for

the victim also submitted that the matter is settled and the victim

has no objection in quashing the prosecution.

5. The learned Public Prosecutor, on instructions, has

expressed reservations about quashing the proceedings solely on

the basis of the settlement. But the Public Prosecutor conceded

that the matter is settled between the parties.

6. This Court has considered the submission of the petitioners,

victim and the Public Prosecutor and has also gone through the

records including the affidavit filed by the victim.

7. In State of Madhya Pradesh v Laxmi Narayan and

Others (2019 (5) SCC 688), three judge bench of the Hon'ble

Supreme Court has summarized the situation in which non

compoundable offences can be quashed invoking the powers under

Section 482 of the Code. The apex court in Laxmi Narayan's case

(supra) also relied on the law laid down in Gian Singh v. State of

Punjab and another (2012 (10) SCC 303) and Narinder Singh

and others v. State of Punjab and another (2014 (6) SCC

466). The apex court in paragraph 13 of the Laxmi Narayan's

case discussed the law in detail and the same is extracted

hereunder:

"13. Considering the law on the point and the other decisions of this Court on the point, referred to herein above, it is observed and held as under:

i) that the power conferred under S.482 of the Code to quash the criminal proceedings for the non

- compoundable offences under S.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 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 S.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 S.307 IPC and / or the Arms Act etc. which have a serious impact on the society cannot be quashed in exercise of powers under S.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 S.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 S.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 S.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 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 herein above;

v) while exercising the power under S.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."

8. Keeping in mind the above dictum laid down by the apex

court, this court perused the facts in this case and also perused the

documents produced by the parties. After going through the entire

facts and circumstances I am of the considered opinion that the

dispute is private in nature and the settlement can be accepted.

Therefore, this Criminal Miscellaneous case is allowed. All

further proceedings against the petitioners in CC No.363/2022 on

the file of the Judicial First Class Magistrate Court, Vatakara arising

from Crime No.56/2022 of Vatakara Police Station are quashed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

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