E.R. Raju vs Ambili Rajeev

Alexander Thomas, J.

The above captioned Criminal Miscellaneous Case (Crl.M.C.) has been filed with the prayer to quash Annexure-A final report/charge sheet arising out of Crime No. 701/2012 of Chengamanad Police Station, which led to the pendency of C.C. No. 84/2014 on the file of the Judicial First Class Magistrate Court-I, Aluva. The 1st petitioner is the husband of the 1st respondent and petitioners 2 and 4 are the parents of the 1st petitioner and the 3rd petitioner is the sister of the 1st petitioner. After the marriage between the 1st petitioner and the 1st respondent, they have a son and a daughter and the spouses are living separately from 20.10.2011. The 1st respondent filed Crl. M.P. No. 1912/2012 before the Judicial First Class Magistrate Court-I, Aluva, alleging that the petitioners ill-treated her mentally and physically for extorting more dowry from her parents and the learned Magistrate directed investigation of the matter under Section 156(3) of the Cr.P.C., which led to registration of the impugned Crime No. 701/2012 of the Chengamanad Police Station, for offences punishable under Section 498A read with Section 34 of the IPC. After investigation, the Police filed the impugned Annexure-A final report/charge sheet, which led to the pendency of C.C. No. 84/2014 on the file of the Judicial First Class Magistrate Court-I, Aluva. During the pendency of the above said impugned Annexure A criminal proceedings, the 1st petitioner had filed O.P. No. 1673/2012 before the Family Court, Ernakulam, seeking the decree of divorce to dissolve his marriage with the 1st respondent and the 1st respondent had filed M.C. No. 221/2012 before the said Family Court, along with the children, seeking order for separate monthly maintenance. The 1st respondent herein also filed O.P. No. 1711/2012 seeking decree of return of patrimony and her gold ornaments, allegedly misappropriated by the 1st petitioner. During the course of the above proceedings, the 1st petitioner and the 1st respondent were referred to mediation and in the mediation proceedings, the parties arrived at an amicable settlement, whereby they settled all the disputes. Accordingly, the spouses filed O.P. No. 748/2014 before the Family Court, Ernakulam to dissolve their marriage on mutual consent under Section 13B of the Hindu Marriage Act and the terms and conditions of the settlement have been spelt out in the joint petition filed as per Annexure B and one of the terms of the settlement is that the parties would file a petition before this Court to quash the impugned Annexure-A criminal proceedings. As per the said terms of settlement, the 1st respondent has agreed that she shall withdraw the impugned criminal proceedings initiated before the Judicial First Class Magistrate Court-I, Aluva, for offence under Section 498A of IPC against the 1st petitioner and his parents and that she shall also appear through counsel before this Court or such other court, if necessary and report that she has no objection in quashing of the above said impugned criminal proceedings. The 1st respondent has sworn to affidavit dated 14.10.2014 produced in this Crl.M.C., wherein she has stated that all the matrimonial disputes between the petitioners and herself have been fully and finally settled as per the terms and conditions in Annexure B produced in this Crl.M.C. and that she has no objection in Annexure-A final report/charge sheet in C.C. No. 84/2014 of the Judicial First Class Magistrate Court,-I, Aluva, being quashed, as per the settlement arrive at, as per Annexure B herein, etc. It is in the background of these facts and circumstances, that the aforementioned Crl.M.C. has been filed.

The Crl.M.C. has been admitted and Sri. R. Githesh has taken notice for the 1st respondent and the learned Public Prosecutor has taken notice for the 2nd respondent-State of Kerala.

Heard Sri. C.S. Dias, the learned counsel appearing for the petitioners, Sri. R. Githesh, the learned counsel appearing for R1 and the learned Public Prosecutor appearing for the 2nd respondent-State.

The learned counsel for the petitioners has submitted that during the pendency of the aforementioned criminal proceedings, the matter has been settled amicably between the parties, which has resulted in the subject matter of the aforementioned crime/case and that the continuation of the proceedings in the above case/crime will cause miscarriage of justice to both parties as the real disputants to the case have arrived at an amicable settlement and any further continuation of the criminal proceedings will amount to sheer wastage of time and money and would unnecessarily strain the financial, administrative and financial resources of the State.

The learned counsel appearing for the 1st respondent has submitted on the basis of the specific instructions furnished by the 1st respondent that the 1st respondent has amicably settled the disputes with the petitioners and that she has no objection in the quashment of the impugned criminal proceedings and that the complainant/victim/injured does not intend to proceed any further against the petitioners as she has no grievance against him and that she will not raise any dispute/compliant in future, if the prayer for quashing the impugned final report is allowed.

The learned Public Prosecutor also was heard, who also has not raised any serious objections and submitted that this Court may consider the prayer in this case in the light of the law well settled by the Apex Court in that regard.

After having carefully considered the submissions of the parties and after having perused the pleadings as well as the documents and materials placed in this matter, it can be seen that the offences alleged are more or less personal in nature and not much element of public interest is involved. The crucial aspect of the matter is that though such offences are involved, the real disputants to the controversy which has led to the impugned criminal proceedings, have actually arrived at an amicable settlement of the matter. From the submissions made by the learned counsel for the 1st respondent, it is clear to the court that the injured/victim/de facto complainant has no further grievance against the petitioners/accused in the light of the settlement arrived at by them. In this connection, it is relevant to note the decision of the Apex Court in the case between Gian Singh Vs. State of Punjab and Another, , wherein the Supreme Court has held as follows in para 61 thereof [See SCC (Cri)]: discussion can. The summarised thus: the power of the High

"61. position that emerges from the above be 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 S. 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 F.I.R. may be exercised where the offender and victim have settled their dispute would depend on the facts and circumstances of each case and no category can be prescribed..

It is further held as follows:--

"......... But the criminal cases having overwhelmingly and pre-dominatingly civil flavour stand on 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, High Court may quash criminal proceedings if in its view, because of the compromise between the offender and victim, the possibility of conviction is remote and bleak and continuation of criminal case would put 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........ "

Further, in the case Jitendra Raghuvanshi and Others Vs. Babita Raghuvanshi and Another, , the Apex Court has held as follows:-

"8. It is not in dispute that matrimonial disputes have been on considerable increase in recent times resulting in filing of complaints under Sections 498A and 406 of I.P.C. not only against the husband but also against the relatives of the husband. The question is when such matters are resolved either by the wife agreeing to rejoin the matrimonial home or by mutual settlement of other pending disputes for which both the sides approached the High Court and jointly prayed for quashing of the criminal proceedings or the FIR or complaint by the wife under Sections 498A and 406 of I.P.C., whether the prayer can be declined on the sole ground that since the offences are non-compoundable under impermissible for 320 complaint to Code, Section of court the would be proceedings or FIR or the quash it the criminal

It is not in dispute that in the case on hand subsequent to the filing of the criminal complaint under Sections 498A and 406 of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1961, with the help and intervention of family members, friends and well-wishers, differences the parties concerned have amicably settled their settlement. said compromise before thereto, Pursuant and the executed appellants a compromise/ Trial the filed the Court with a request to place the same on record and to drop the criminal proceedings against the appellants herein. It is also not in dispute that in additional to the mutual settlement arrived at by the parties, respondent/-wife has also filed an affidavit stating that she did not wish to pursue the criminal proceedings against the appellants and fully supported the contents of the settlement deed. It is the grievance of the appellants that no only the Trial Court rejected such prayer of the parties but also the High Court failed the exercise its jurisdiction under Section 482 of the Code only on the ground that the criminal proceedings relate to the offences punishable under Sections 498A and 406 of IPC which are non-compoundable in nature.

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 subsequent quashing of power of FIR, complaint or the criminal proceedings.

There has been an outburst of matrimonial disputes in recent times. occupies an important place The it has an important role institution of marriage and 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."

Considering the facts and circumstances of this case, it is seen further that the impugned criminal proceedings have arisen consequent to the matrimonial disputes between the disputants and the disputes have been settled amicably between the parties. Accordingly, this Court is inclined to hold that in the light of the facts and circumstances involved in the present case and particularly in view of the settlement arrived at between the parties, the principles laid down in the aforementioned decisions of the Apex Court will be squarely applicable in the present case. Moreover, since the real disputants to the controversy have amicably settled the disputes, which led to these impugned criminal proceedings, it is also the duty of the court to promote such settlement, instead of compelling the parties to go on with the dispute. It is also pertinent to note that since the matter is settled out of court, in the event of proceeding with the trial, there may not be any fruitful prosecution and the chances of conviction of the accused is rather negligible and therefore, the net result of continuance of criminal proceedings would be sheer waste of judicial time rather meaningless and therefore would amount to abuse of the process of court proceedings in the larger sense. Hence following decisions of the Apex Court cited supra, this Court is inclined to hold that the Crl.M.C. can be allowed by granting the prayers sought for.

In the result, the Crl.M.C. is allowed and all further following proceedings in the impugned Annexure-A final report/charge sheet (arising out of the aforementioned Crime No. 701/2012 of Chengamanadu Police Station), which led to the pendency of C.C. No. 84/2014 on the file of the Judicial First Class Magistrate Court-I, Aluva, and all further proceedings taken thereon shall stand quashed. The petitioners shall produce certified copies of this order before the court below concerned as well as before the Station House Officer, Chengamanadu Police Station.