Shiv Kumar Karanwal vs State Of Uttarakhand & Another

Alok Singh, J

By means of application under Section 482 Cr.P.C., the applicant seeks to quash the impugned chargesheet dated 30.01.2013, cognizance order dated 04.04.2013 and the proceedings of Criminal Case No.224 of 2013, under Sections 452, 323, 504, 506 IPC, pending before the Addl. Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal.

Compounding Application (CRMA No.993 of 2019) is filed before this Court to show that the parties have settled their disputes amicably. The compounding application is supported by the affidavits of Shiv Kumar Karanwal (applicant herein) and Ashish Kumar Karanwal (respondent no.2 herein). Complainant/injured (Ashish Kumar Karanwal) and applicant-Shiv Kumar Karanwal are present in person, duly identified by their respective counsel. Complainant/injured submitted before this Court that he does not wish to prosecute the applicant, inasmuch as they have settled their dispute amicably. He prayed that he may be permitted to compound the offences against the applicant, the application under Section 482 Cr.P.C. be allowed and the proceedings of the aforesaid criminal case be quashed.

All the offences complained of against the applicant are compoundable offences within the scheme of Section 320 Cr.P.C., except the offence punishable under Section 452 IPC.

The question is - whether the injured should be permitted to compound such offences against the applicant or not? The permission can be granted to the injured to compound such offences in view of the judgment of the Hon'ble Supreme Court in Dimpey Gujral vs. Union Territory through Administrator U.T. Chandigarh and others, 2013 (123) AIC 119 and Narendra Singh and others vs. State of Punjab and another, (2014) 6 SCC 466.

Hon'ble Supreme Court in Gian Singh vs. State of Punjab and another, (2013) 1 SCC (Cri) 160, has observed as below:-

"The position that emerges from the above discussion can be summarized 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 of 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. 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 serious impact on society. Similarly, any compromise between the victim and offender in relation to the offences under special statues like 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 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. 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 proceedings or continuation of the criminal proceeding would tantamount to abuse of process of law despite settlement and compromise between the victim and wrongdoer and whether to secure the ends of justice, it is appropriate that criminal case is put to an end and if the answer to the above question(s) is in affirmative, the High Court shall be well within its jurisdiction to quash the criminal proceeding."

Since the complainant has buried all his differences against the applicant, therefore, he should be permitted to compound the offences complained of against the applicant.

Compounding Application is allowed. As a consequence thereof, application under Section 482 Cr.P.C. is allowed on the basis of compromise between the parties. The impugned chargesheet dated 30.01.2013, cognizance order dated 4.04.2013 and the proceedings of Criminal Case No.224 of 2013, State vs. Shiv Kumar, under Sections 452, 323, 504, 506 IPC, pending before the Addl. Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal are quashed.