RAMAWATAR vs. THE STATE OF MADHYA PRADESH

REPORTABLE IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1393 OF 2011

JUDGMENT SURYA KANT, J. A civil dispute over the ownership and possessory rights of a piece of land between the Appellant and his neighbour Prembai took an ugly turn when the Appellant allegedly not only threw a brick on the Complainant but also made filthy and slur remarks on her caste, which prompted the Complainant to lodge FIR No. 18/94 at Police Station O.E. Panna under Section 3(1)(x) of the Scheduled Castes and the  Scheduled Tribes (Prevention of Atrocities  Act),  1989 (in  short ‘SC/ST Act’) read with Section 34 of the Indian Penal Code, 1860 (in short ‘I.P.C.’).   The Appellant and his co­accused were subsequently Signature Not Verified Digitally signed by Vishal Anand Date: 2021.10.25 17:18:10 IST Reason: tried, which led to the Appellant’s conviction under Section 3(1)(x) of Page  | 1 the SC/ST Act and consequential sentence of six months rigorous imprisonment and fine of Rs. 1000/­. The Appellant challenged his conviction and sentence before the High Court of Madhya Pradesh, Jabalpur  Bench   but  his   appeal  was  dismissed  vide   the  impugned judgment dated 02.08.2010. B RIEF  F ACTS : 2. Ramawatar   (Appellant)   and   Prembai   (Complainant),   who   are neighbours and live in adjoining houses, were entangled in a property dispute with respect to a portion of land over which Prembai’s house was   built.   On   25.06.1994,   Ramawatar   and   his   brother   Katulal   @ Kuddu (Co­accused) broke down a wall to make a door that opened into the house of Prembai. When this was resisted by her, a quarrel ensued between the parties and the Appellant threw a brick at the Complainant. Thereafter, this incident was reported and a complaint was lodged at Police Station, Devendra Nagar on the same date itself, and an M.L.C was also performed. Since the nature of the injury was simple, and the offence was found non­cognizable, the Police took no further   steps.   On   the   following   day,   i.e.,   26.06.1994,   when   the Complainant was sitting in front of her residence, the Appellant and his brother appeared at the scene. They were visibly enraged by the fact that Prembai had lodged an F.I.R. against them. They started abusing   her   with   repeated   reference   to   her   caste   whilst   also Page  | 2 threatening her of dire consequences. After that, the Complainant and her husband Chotelal reported this incident before the Harijan Welfare Police Station, and the subject­F.I.R. under the SC/ST Act was lodged against the Accused. 3. The investigation commenced in light of the afore­stated facts. Upon   collection   of   substantial   evidence,   Appellant   and   co­accused were committed to trial under Section 3(1)(x) of the SC/ST Act read with Section 34 of the I.P.C. 4. The   Trial   Court  noted   that   the  Complainant  belonged  to   the ‘Prajapati’   community   which   is   a   Scheduled   Caste.   It   was   also observed that the parties had candidly admitted to a pending property dispute   between   them.   The   Trial   Court   further   discerned   that   the prosecution witnesses had, by and large, supported the version of the Complainant and had indubitably substantiated that Ramawatar and Kuddu   used   deprecatory   language   upon   the   Complainant.   It   was found   that   the   Appellant   had   made   specific   reference   to   the Complainant’s caste escorted by the intent to insult her. The actions of   the   Appellant   &   co­accused   Kuddu   were   thus   held   to   be   in contravention of Section 3(1)(x) of the SC/ST Act read with Section 34 I.P.C. The Trial Court, therefore, convicted both the accused persons for the said offences and sentenced each of them to undergo rigorous imprisonment for 6 months.  Page  | 3 5. Discontented   with   their   conviction,   the   accused   preferred   an appeal before the High Court of Madhya Pradesh, Jabalpur Bench. However, during the pendency of the proceedings, co­accused Kuddu passed away, and the appeal only survived qua the present Appellant. His primary contention before the High Court was that the abuses, if any, were not meant to demean the Complainant on account of her being   a   member   of   the   Scheduled   Caste   community.   Instead,   the incident   occurred   on   account   of   a   property   dispute   between   the parties. It was thus submitted that the alleged incident could not attract the provisions of the SC/ST Act. However, after re­appraising the evidence on record, the High Court disagreed with the Appellant’s contention and held that there was sufficient material to establish that the Complainant being a member of the Scheduled Caste community was humiliated by the Appellant. Thus, concurring with the findings of the Trial Court, the High Court maintained the order of conviction and sentence passed against the Appellant.  6. Aggrieved, the Appellant has approached this Court. ONTENTIONS C : 7. When the instant appeal came up for hearing, what prompted this   Court   to   issue   notice   was   that   the   matter   had   been   settled between the parties, and the Complainant had filed an application for compromise.   Reiterating   the   same   plea,   learned   Counsel   for   the Page  | 4 Appellant canvassed before us that the parties are residents of the same village and there is no existing enmity between them. It was submitted that the parties wished to settle their dispute so that they may continue to have cordial relations. He drew our attention to a decision of this Court in  Hitesh Verma v. The State of Uttarakhand 1 &   Anr ,   wherein,   it   was   held   that   a   property   dispute   between   a vulnerable section of the society and a person of upper caste would not attract an offence under the SC/ST Act, unless the allegations are on account of the victim being a Scheduled Caste. Learned Counsel for the Appellant thus prayed for invocation of this Court’s powers under Article   142   of   the   Constitution   to   quash   the   instant   criminal proceedings.   The   Appellant’s   stand   and   the   application   for compromise   were   fully   supported   by   the   learned   Counsel   for   the Complainant. 8. Per Contra, learned Counsel for the Respondent State, without controverting the factum of compromise, vehemently opposed such a recourse. It was contended that there was a concurrent finding of conviction, and no substantial question of law was involved in the present appeal. Referring to the decisions of this Court in the case of 2 Ram Lal & Anr v. State of J&K ,  Surendra Nath Mohanty & Anr 1  (2020) 10 SCC 710, ¶ 22 & 24 2  (1999) 2 SCC 213 Page  | 5 3 4   and   , v. State of Orissa Bankat & Anr v. State of Maharastra learned   State   Counsel   submitted   that   the   purported   settlement between the parties is inconsequential as the offence in question is not compoundable   in   terms   of   Section   320   of   the   Code   of   Criminal Procedure,   1973   (in   short   ‘Cr.P.C’).   It   was   thus   argued   that   the present case did not warrant any interference by this Court. NALYSIS A : 9. Having heard learned Counsel for the parties at some length, we are of the opinion that two questions fall for our consideration in the present appeal.   First,   whether the jurisdiction of this Court under Article 142 of the Constitution can be invoked for quashing of criminal proceedings arising out of a ‘non­compoundable offence? If yes, then whether the power to quash proceedings can be extended to offences arising out of special statutes such as the SC/ST Act? 10. So far as the first question is concerned, it would be  ad rem  to outrightly refer to the recent decision of this Court in the case of 5 Ramgopal & Anr v. The State of Madhya Pradesh , wherein, a two­ Judge Bench of this Court consisting of two of us (N.V. Ramana, CJI & Surya Kant, J) was confronted with an identical question. Answering in the affirmative, it has been clarified that the jurisdiction of a Court under   Section   320   Cr.P.C   cannot   be   construed   as   a   proscription 3  (1999) 5 SCC 238 4  (2005) 1 SCC 343 5  Criminal Appeal No. 1489 of 2012 Page  | 6 against the invocation of inherent powers vested in this Court under Article 142 of the Constitution nor on the powers of the High Courts under Section 482 Cr.P.C. It was further held that the touchstone for exercising the extra­ordinary powers under Article 142 or Section 482 Cr.P.C., would be to do complete justice. Therefore, this Court or the High Court, as the case may be, after having given due regard to the nature of the offence and the fact that the victim/complainant has willingly   entered   into   a   settlement/compromise,   can   quash proceedings   in   exercise   of   their   respective   constitutional/inherent powers.  11. The   Court   in   Ramgopal   (Supra)     further   postulated   that criminal proceedings involving non­heinous offences or offences which are predominantly of a private nature, could be set aside at any stage of   the   proceedings,   including   at   the   appellate   level.   The   Court, however, being conscious of the fact that unscrupulous offenders may attempt to escape their criminal liabilities by securing a compromise through   brute   force,   threats,   bribes,   or   other   such   unethical   and illegal means, cautioned that in cases where a settlement is struck post­conviction, the Courts should,   inter­alia,   carefully examine the fashion in which the compromise has been arrived at, as well as, the conduct of the accused before and after the incident in question. While concluding, the Court also formulated certain guidelines and held: Page  | 7 “ 19… Nonetheless, we reiterate that such powers of wide amplitude ought to be exercised carefully in the context of quashing  criminal proceedings, bearing in mind:   (i) Nature and effect of the offence on the conscious of the society; (ii) Seriousness of the injury, if any; (iii) Voluntary   nature   of   compromise   between   the accused   and   the   victim;   &   (iv)   Conduct   of   the accused persons, prior to and after the occurrence of the   purported   offence   and/or   other   relevant considerations.”                                                                                                [Emphasis Applied] 12. In view of the settled proposition of law, we affirm the decision of this Court in  Ramgopal (Supra)   and re­iterate that the powers of this Court   under   Article   142   can   be   invoked   to   quash   a   criminal proceeding   on   the   basis   of   a   voluntary   compromise   between   the complainant/victim and the accused. 13. We, however, put a further caveat that the powers under Article 142 or under Section 482 Cr.P.C., are exercisable in post­conviction matters   only   where  an   appeal  is  pending   before  one  or   the  other Judicial forum. This is on the premise that an order of conviction does not   attain   finality   till   the   accused   has   exhausted   his/her   legal remedies and the finality is sub­judice before an appellate court. The pendency of legal proceedings, be that may before the final Court, is sine­qua­non   to   involve   the   superior   court’s   plenary   powers   to   do complete justice. Conversely, where a settlement has ensued post the attainment of all legal remedies, the annulment of proceedings on the basis of a compromise would be impermissible. Such an embargo is Page  | 8 necessitated   to   prevent   the   accused   from   gaining   an   indefinite leverage, for such a settlement/compromise will always be loaded with lurking suspicion about its bona fide. We have already clarified that the purpose of these extra­ordinary powers is not to incentivise any hollow­hearted agreements between the accused and the victim but to do complete justice by effecting genuine settlement(s). 14. With respect to the second question before us, it must be noted that even though the powers of this Court under Article 142 are wide and far­reaching, the same cannot be exercised in a vacuum. True it is that ordinary statutes or any restrictions contained therein, cannot be constructed   as   a   limitation   on   the   Court’s   power   to   do   “complete justice”. However, this is not to say that this Court can altogether ignore the statutory provisions or other express prohibitions in law. In fact, the Court is obligated to take note of the relevant laws and will have to regulate the use of its power and discretion accordingly. The Constitution Bench decision in the case of  Supreme Court Bar Assn. 6 has   eloquently   clarified   this   point   as v.   Union   of   India   &   Anr   follows: “ 48.  The   Supreme   Court   in   exercise   of   its   jurisdiction under Article 142 has the power to make such order as is  necessary   for   doing   complete   justice  “between   the parties in any cause or matter pending before it”. The very nature of the power must lead the Court to set limits for   itself   within   which   to   exercise   those   powers   and 6   (1998) 4 SCC 409, ¶ 48 Page  | 9 ordinarily   it   cannot   disregard   a   statutory   provision governing   a   subject,   except   perhaps   to   balance   the equities between the conflicting claims of the litigating parties by “ironing out the creases”  in a cause or matter before it.  Indeed this Court is not a court of restricted jurisdiction of only dispute­settling. It is well recognised and established that this Court has always been a law­ maker and its role travels beyond merely dispute­settling. It   is   a   “problem­solver   in   the   nebulous   areas”   (see  K. Veeraswami  v.  Union of India  [(1991) 3 SCC 655 : 1991 SCC (Cri) 734] but the substantive statutory provisions dealing with the subject­matter of a given case cannot be altogether ignored by this Court, while making an order under  Article 142. Indeed, these constitutional powers cannot,   in   any   way,   be  controlled  by   any   statutory provisions but at the same time these powers are not meant   to   be   exercised   when   their   exercise  may   come directly in conflict  with what has been expressly provided for in a statute dealing expressly with the subject.” Ordinarily,   when   dealing   with   offences   arising   out   of   special 15. statutes   such   as   the   SC/ST   Act,   the   Court   will   be   extremely circumspect   in   its   approach.   The   SC/ST   Act   has   been   specifically enacted to deter acts of indignity, humiliation and harassment against members of Scheduled Castes and Scheduled Tribes. The Act is also a recognition of the depressing reality that despite undertaking several measures,   the   Scheduled   Castes/Scheduled   Tribes   continue   to   be subjected  to   various   atrocities     at  the   hands  of  upper­castes.  The Courts have to be mindful of the fact that the Act has been enacted keeping in view the express constitutional safeguards enumerated in Articles 15, 17 and 21 of the Constitution, with a twin­fold objective of Page  | 10 protecting the members of these vulnerable communities as well as to provide relief and rehabilitation to the victims of caste­based atrocities. 16. On the other hand, where it appears to the Court that the offence in   question,   although   covered   under   the   SC/ST   Act,   is   primarily private or civil in nature, or where the alleged offence has not been committed   on   account   of   the   caste   of   the   victim,   or   where   the continuation of the legal proceedings would be an abuse of the process of law, the Court can exercise its powers to quash the proceedings. On similar lines, when considering a prayer for quashing on the basis of a compromise/settlement, if the Court is satisfied that the underlying objective of the Act would not be contravened or diminished even if the felony in question goes unpunished, the mere fact that the offence is covered under a ‘special statute’ would not refrain this Court or the High Court, from exercising their respective powers under Article 142 of the Constitution or Section 482 Cr.P.C. 17.  Adverting to the case in hand, we note that the present Appellant has been charged and convicted under the unamended Section 3(1)(x) 7 of the SC/ST Act , which was as follows: 

7  Section 3(1)(x) of the Act stands substituted by Act No. 1 of 2016 w.e.f. 26.01.2016. Page  | 11

18. We may hasten to add that in cases such as the present, the Courts ought to be even more vigilant to ensure that the complainant­ victim has entered into the compromise on the volition of his/her free will and not on account of any duress. It cannot be understated that since members of the Scheduled Caste and Scheduled Tribe belong to the weaker sections of our country, they are more prone to acts of coercion,   and   therefore   ought   to   be   accorded   a   higher   level   of protection. If the Courts find even a hint of compulsion or force, no relief   can  be  given   to   the   accused  party.  What  factors  the   Courts should consider, would depend on the facts and circumstances of each case. 19. Having considered the peculiar facts and circumstances of the present case in light of the afore­stated principles, as well as having meditated on the application for compromise, we are inclined to invoke the   powers   under   Article   142   and   quash   the   instant   Criminal proceedings with the sole objective of doing complete justice between the parties before us. We say so for the reasons that:  Firstly,   the very purpose behind Section 3(1)(x) of the SC/ST is to deter caste­based insults and intimidations when they are used with Page  | 12 the intention of demeaning a victim on account of he/she belonging to the   Scheduled   Caste/   Scheduled   Tribe   community.   In   the   present case, the record manifests that there was an undeniable pre­existing civil dispute between the parties. The case of the Appellant, from the very beginning, has been that the alleged abuses were uttered solely on account of frustration and anger over the pending dispute. Thus, the   genesis   of   the   deprecated   incident   was   the   afore­stated civil/property dispute. Considering this aspect, we are of the opinion that it would not be incorrect to categorise the occurrence as one being overarchingly private in nature, having only subtle undertones of criminality, even though the provisions of a special statute have been attracted in the present case. Secondly,  the offence in question, for which the Appellant has been convicted, does not appear to exhibit his mental depravity. The aim of the SC/ST Act is to protect members of the downtrodden classes from atrocious acts of the upper strata of the society. It appears to us that although   the   Appellant   may   not   belong   to   the   same   caste   as   the Complainant,   he   too   belongs   to   the   relatively   weaker/backward section of the society and is certainly not in any better economic or social position when compared to the victim. Despite the rampant prevalence of segregation in Indian villages whereby members of the Scheduled Caste and Scheduled Tribe community are forced to restrict Page  | 13 their quartes only to certain areas, it is seen that in the present case, the   Appellant   and   the   Complainant   lived   in   adjoining   houses. Therefore, keeping in mind the socio­economic status of the Appellant, we are of the opinion that the overriding objective of the SC/ST Act would not be overwhelmed if the present proceedings are quashed.  , the incident occurred way back in the year 1994. Nothing on Thirdly record indicates that either before or after the purported compromise, any untoward incident had transpired between the parties. The State Counsel has also not brought to our attention any other occurrence that would lead us to believe that the Appellant is either a repeat offender or is unremorseful about what transpired.  , the Complainant has, on her own free will, without any Fourthly compulsion,   entered   into   a   compromise   and   wishes   to   drop   the present criminal proceedings against the accused.  Fifthly,  given the nature of the offence, it is immaterial that the trial against the Appellant had been concluded.  Sixthly,   the Appellant and the Complainant parties are residents of the same village and live in very close proximity to each other. We have no reason to doubt that the parties themselves have voluntarily settled their differences. Therefore, in order to avoid the revival of healed wounds, and to advance peace and harmony, it will be prudent to effectuate the present settlement. Page  | 14 C ONCLUSION :  20. Consequently, and for the aforementioned reasons, we find it appropriate to invoke our powers under Article 142 of the Constitution and quash the criminal proceedings to do complete justice between the parties. As a sequel thereto, judgment and orders passed by the Trial Court and the High Court are set aside. Bail bonds, if any, are discharged. The appeal is allowed in above terms. ……………………….. CJI. (N.V. RAMANA) ………..………………… J. (SURYA KANT) ………..………………… J. (HIMA KOHLI) NEW DELHI DATED: 25.10.2021 Page  | 15