Sharad Kumar Gupta, J
1. Petitioner has preferred this CRMP under Section 482 of the Code of Criminal Procedure (in brevity Cr.P.C.) for quashing the FIR No.101/2019
registered at Police Station Dondi Lohara and all consequential proceedings therewith in the interest of justice.
2. In brief petitioner's case is that respondent No. 2/complainant had lodged a report in PS Dondi Lohara on 16.06.2019 against the petitioner alleging
that on 19.04.2019 and 08.06.2019 petitioner who is her brother in law (gainer) pressed her breast, gave threats to kill. An FIR No.0101/2019, under
Sections 354, 354-A(1)(i), Indian Penal Code (hereafter called as 'IPC') was registered against him. In the mean time he and respondent No.2
amicably settled dispute.
3. Counsel for the respondent No.2 conceded that respondent No.2 and petitioner have arrived at compromise.
4. In Gian Singh v. State of Punjab, [(2012) 10 SCC 303)] in para 61, Hon'ble Supreme Court has observed and held as under:
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.
5. In Narinder Singh v. State of Punjab [(2014) 6 SCC 466], after considering the decision in Gian Singh v. State of Punjab, (supra), in para 29.1, Their
Lordships summed up as under:
29.1. Power conferred under Section 482 of the Code is to be distinguished from the power which lies in the Court to compound the offences under
Section 320 of the Code. No doubt, under Section 482 of the Code, the High Court has inherent power to quash the criminal proceedings even in those
cases which are not compoundable, where the parties have settled the matter between themselves. However, this power is to be exercised sparingly
and with caution.
29.2. When the parties have reached the settlement and on that basis petition for quashing the criminal proceedings is filed, the guiding factor in such
cases would be to secure:
(i) ends of justice, or
(ii) to prevent abuse of the process of any court. While exercising the power the High Court is to form an opinion on either of the aforesaid two
objectives.
29.3. Such a power is not to be exercised in those prosecutions which involve 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. Similarly, for the offences alleged to have
been committed under special statute like the 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.
29.4. On the other hand, those criminal cases having overwhelmingly and predominantly civil character, particularly those arising out of commercial
transactions or arising out of matrimonial relationship or family disputes should be quashed when the parties have resolved their entire disputes among
themselves.
29.5. While exercising its powers, the High Court is to examine as to whether the possibility of conviction is remote and bleak and continuation of
criminal cases would put the accused to great oppression and prejudice and extreme injustice would be caused to him by not quashing the criminal
cases.
29.6. Offences under Section 307 IPC would fall in the category of heinous and serious offences and therefore are to be generally treated as crime
against the society and not against the individual alone. However, the High Court would not rest its decision merely because there is a mention of
Section 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
Section 307 IPC is there for the sake of it or the prosecution has collected sufficient evidence, which if proved, would lead to proving the charge under
Section 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/delicate parts of the body, nature of weapons used, etc. Medical report in respect of injuries suffered by the victim can generally be the guiding
factor. On the basis of this prima facie analysis, the High Court can examine as to whether there is a strong possibility of conviction or the chances of
conviction are remote and bleak. In the former case it can refuse to accept the settlement and quash the criminal proceedings whereas in the latter
case it would be permissible for the High Court to accept the plea compounding the offence based on complete settlement between the parties. At this
stage, the Court can also be swayed by the fact that the settlement between the parties is going to result in harmony between them which may
improve their future relationship.
29.7. While deciding whether to exercise its power under Section 482 of the Code or not, timings of settlement play a crucial role. Those cases where
the settlement is arrived at immediately after the alleged commission of offence and the matter is still under investigation, the High Court may be
liberal in accepting the settlement to quash the criminal proceedings/investigation. It is because of the reason that at this stage the investigation is still
on and even the charge-sheet has not been filed. Likewise, those cases where the charge is framed but the evidence is yet to start or the evidence is
still at infancy stage, the High Court can show benevolence in exercising its powers favourably, but after prima facie assessment of the
circumstances/material mentioned above. On the other hand, where the prosecution evidence is almost complete or after the conclusion of the
evidence the matter is at the stage of argument, normally the High Court should refrain from exercising its power under Section 482 of the Code, as in
such cases the trial court would be in a position to decide the case finally on merits and to come to a conclusion as to whether the offence under
Section 307 IPC is committed or not. Similarly, in those cases where the conviction is already recorded by the trial court and the matter is at the
appellate stage before the High Court, mere compromise between the parties would not be a ground to accept the same resulting in acquittal of the
offender who has already been convicted by the trial court. Here charge is proved under Section 307 IPC and conviction is already recorded of a
heinous crime and, therefore, there is no question of sparing a convict found guilty of such a crime.
6. In Parbatbhai Aahir v. State of Gujarat, [(2017) 9 SCC 641], again Their Lordships have had an occasion to consider whether the High Court can
quash the FIR/complaint/criminal proceedings, in exercise of the inherent jurisdiction under Section 482 CrPC. Considering a catena of decisions of
this Court on the point, this Court summarised the following propositions:
(1) Section 482 CrPC preserves the inherent powers of the High Court to prevent an abuse of the process of any court or to secure the ends of
justice. The provision does not confer new powers. It only recognises and preserves powers which inhere in the High Court.
(2) The invocation of the jurisdiction of the High Court to quash a first information report or a criminal proceeding on the ground that a settlement has
been arrived at between the offender and the victim is not the same as the invocation of jurisdiction for the purpose of compounding an offence. While
compounding an offence, the power of the court is governed by the provisions of Section 320 CrPC. The power to quash under Section 482 is
attracted even if the offence is non-compoundable. (3) In forming an opinion whether a criminal proceeding or complaint should be quashed in
exercise of its jurisdiction under Section 482, the High Court must evaluate whether the ends of justice would justify the exercise of the inherent
power. (4) While the inherent power of the High Court has a wide ambit and plenitude it has to be exercised (i) to secure the ends of justice, or (ii) to
prevent an abuse of the process of any court. (5) The decision as to whether a complaint or first information report should be quashed on the ground
that the offender and victim have settled the dispute, revolves ultimately on the facts and circumstances of each case and no exhaustive elaboration of
principles can be formulated.
(6) In the exercise of the power under Section 482 and while dealing with a plea that the dispute has been settled, the High Court must have due
regard to the nature and gravity of the offence. Heinous and serious offences involving mental depravity or offences such as murder, rape and dacoity
cannot appropriately be quashed though the victim or the family of the victim have settled the dispute. Such offences are, truly speaking, not private in
nature but have a serious impact upon society. The decision to continue with the trial in such cases is founded on the overriding element of public
interest in punishing persons for serious offences.
(7) As distinguished from serious offences, there may be criminal cases which have an overwhelming or predominant element of a civil dispute. They
stand on a distinct footing insofar as the exercise of the inherent power to quash is concerned. (8) Criminal cases involving offences which arise from
commercial, financial, mercantile, partnership or similar transactions with an essentially civil flavour may in appropriate situations fall for quashing
where parties have settled the dispute. (9) In such a case, the High Court may quash the criminal proceeding if in view of the compromise between
the disputants, the possibility of a conviction is remote and the continuation of a criminal proceeding would cause oppression and prejudice; and (10)
There is yet an exception to the principle set out in Propositions (8) and (9) above. Economic offences involving the financial and economic well-being
of the State have implications which lie beyond the domain of a mere dispute between private disputants. The High Court would be justified in
declining to quash where the offender is involved in an activity akin to a financial or economic fraud or misdemeanour. The consequences of the act
complained of upon the financial or economic system will weigh in the balance.
7. In the matter of State of Madhya Pradesh vs. Dhruv Gurjar and Another [AIR 2019 SC 1106] Hon'ble Supreme Court held in para 16.1, which
reads as under:-
16.1 However, the High Court has not at all considered the fact that the offences alleged were non-compoundable offences as per Section 320
CrPC. From the impugned judgments and orders, it appears that the High Court has not at all considered the relevant facts and circumstances of the
case, more particularly the seriousness of the offences and its social impact. From the impugned judgments and orders passed by the High Court, it
appears that the High Court has mechanically quashed the respective FIRs, in exercise of its powers under Section 482 CrPC. The High Court has
not at all considered the distinction between a personal or private wrong and a social wrong and the social impact. As observed by this Court in State
of Maharashtra v. Vikram Anantrai Doshi [State of Maharashtra v. Vikram Anantrai Doshi, [(2014) 15 SCC 29] , the Court's principal duty, while
exercising the powers under Section 482 CrPC to quash the criminal proceedings, should be to scan the entire facts to find out the thrust of the
allegations and the crux of the settlement. As observed, it is the experience of the Judge that comes to his aid and the said experience should be used
with care, caution, circumspection and courageous prudence. In the case at hand, the High Court has not at all taken pains to scrutinise the entire
conspectus of facts in proper perspective and has quashed the criminal proceedings mechanically. Even, the quashing of the respective FIRs by the
High Court in the present cases for the offences under Sections 307, 294 and 34 IPC and Section 394 IPC, Sections 11/13 of the M.P.D.V.P.K. Act
and Sections 25/27 of the Arms Act respectively, and that too in exercise of powers under Section 482 CrPC is just contrary to the law laid down by
this Court in a catena of decisions.
8. Looking to the aforesaid judicial precedents laid down by Hon'ble Supreme Court in the matter of Gian Singh(Supra), Narinder Singh(Supra), Prabat
Bhai Aahir(Supra) and Dhruv Gurjar(Supra) following legal principles are emerge-
I. The Court while exercising the power under Section 482 of Cr.P.C., neither give the permission for compounding an offence nor accept the
compounding of offence.
ii. While exercising the power under Section 482 of the Cr.P.C., Court can quash FIR/charge sheet/proceedings in those cases where the offence(s)
is/are not compoundable under the provisions of Section 320, Cr.P.C. and where matter has been amicably settled between victim/prosecutrix and
accused, under following guidelines--
(a) To secure the end of justice or to prevent abuse of process of any court;
(b) In heinous and serious offences of mental depravity or offences like murder, rape, dacoity, which are not private in nature and have a serious
impact on society, etc. cannot be fittingly quashed;
(c) Criminal cases having overwhelmingly and predominantly civil flavour stand on a different footing for the purpose of quashing;
(d) The possibility of conviction is remove 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, to continue with the criminal proceeding or continuation of the criminal
proceeding would tentamount to the abuse of process of law.
(iii) This power is to be exercised sparingly and with caution.
9. In the case in hand, Sections 354, 354-A(1)(i) IPC are not compoundable. Section 506 IPC is compoundable without permission of the Court.
10. As per the direction of this Court Additional Registrar (Judicial) recorded the statements of petitioner and respondent No.2. They stated in their
statements that they have compromised the matter voluntarily without any fear or pressure, undue influence. Additional Registrar (Judicial) was
statisfied regarding the identification of petitioner and respondent No.2.
11. Section 506 of IPC is compundable with the permission of the Court but other sections of IPC are not compundable. Thus, looking to this extra
ordinary situation, this Court thinks that it is a fit case where powers under Section 482 of the Cr.P.C. can be extended to section 506 of IPC also.
12. Offences punishable under Sections 354, 354-A(1)(i), 506 IPC are not heinous and serious offences of mental depravity, they have no serious
impact on society. The possibility of conviction in the case in hand is remote and bleak and continuation of the criminal proceedings would put the
petitioner to great oppression and prejudice and extreme injustice would be caused to him by not quashing the FIR. To continue with the criminal
proceedings or continuation of the criminal proceedings would tentamount to the abuse of process. To secure the ends of justice the intervention of
this Court is necessary under this Section. It is a fit case where Court must exercise the inherent powers vested to this Court under Section 482
CrPC. In these circumstances and looking to the aforesaid Judicial precedents laid down by Hon'ble Supreme Court in the matter of Gian Singh
(Supra), Narindar Singh (Supra), Parbatbhai Aahir (Supra), this Court quash the aforesaid FIR and criminal proceedings pursuant to it, in the interest
of justice exercising the powers vested to this Court under Section 482 of Cr.P.C.
13. Instant CRMP is disposed of accordingly.