Smt. Uma Devi & Anr vs State of Uttarakhand & Anr.

Lok Pal Singh, J.

By way of present application, moved under Section 482 of Cr.P.C., applicants seek to quash the charge sheet dated 17.12.2015 and the

cognizance order dated 01.02.2016 passed by Chief Judicial Magistrate, Dehradun as well as the entire proceedings of Criminal Case No.481 of 2016

State vs. Uma Devi and others, under Sections 420 and 120-B of IPC, pending in the court of Chief Judicial Magisrate, Dehradun, on the basis of

amicable settlement entered into between the parties.

A compounding application being CRMA No.1473 of 2018 has been filed on behalf of the parties with a prayer to compound the offences,

inasmuch as, the parties have buried their differences and have settled their dispute amicably and have entered into a compromise. Respondent no.2

Sant Lal has filed his separate affidavit alongwith the compounding application to affirm what is stated in the compounding application.

It may be noted here that the offence punishable under Section 420 of IPC is a compoundable offence with the permission of the Court as provided

under the scheme of Section 320 Cr.P.C. whereas the offence under Section 120-B of IPC will be read along with the main Offence.

Learned counsel for the applicant placed reliance on the ruling of Nikhil Merchant vs. C.B.I. and another, 2008 AIR SCW 7501. Paragraph 24 of

the said judgment is reproduced below for ready reference:-

On an overall view of the facts as indicated hereinabove and keeping in mind the decision of this Court in B.S. Joshi's case (2003) 4 SCC 675)

and the compromise arrived at between the Company and the Bank as also clause 11 of the consent terms filed in the suit filed by the Bank, we are

satisfied that this is a fit case where technicality should not be allowed to stand in the way in the quashing of the criminal proceedings, since, in our

view, the continuance of the same after the compromise arrived at between the parties would be a futile exercise.

Learned counsel for the applicant drew the attention of this Court towards the ruling of Gian Singh vs. State of Punjab and another (2013) 1 SCC

(Cri) 160 in which Hon'ble Supreme Court 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.

The instant case is squarely covered by the said rulings of the Hon'ble Supreme Court.

In view of the aforesaid, the respondent no. 2 is permitted to compound the offences.

Accordingly, compounding application is allowed. Impugned charge sheet dated 17.12.2015 and the cognizance order dated 01.02.2016 passed by

Chief Judicial Magistrate, Dehradun as well as the entire proceedings of Criminal Case No.481 of 2016 State vs. Uma Devi and others, under

Sections 420 and 120-B of IPC, pending in the court of Chief Judicial Magisrate, Dehradun, are hereby quashed, qua the applicants, on the basis of

compromise arrived at between the parties.

Present C482 application stands disposed of, as above.