Full Judgment Text
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: May 21, 2015
+ CRL.M.C. 1474/2014 & Crl.M.A.5024/2014
NISHAN SINGH BHATTI & ORS ..... Petitioners
Through: Mr.J.P. Sengh, Senior Advocate,
with Mr. A.C. Bhasin and Mr.
Arun Bhasin, Advocates
Versus
STATE & ORS .....Respondents
Through: Mr. Vinod Diwakar, Additional
Public Prosecutor for respondent-
State with ASI Rajneesh
Mr. Surinder Singh and Mr. H.K.
Singh, Advocates with respondent
No.2 in person
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
JUDGMENT
% (ORAL)
Quashing of FIR No.61/2012 under Sections 420/468/471 of IPC
registered at police station Nihal Vihar, Delhi is sought on the basis of
nd
Memorandum of Understanding of 22 August, 2013 (Annexure-V).
Learned senior counsel for petitioners submits that in the charge-sheet
filed, it is noted that petitioners are bonafide purchasers of the property in
question and the forgery, if any, is committed by respondent No.3, who is
co-accused and is a proforma party in this petition.
CRL.M.C. 1474/2014 Page 1
Mr. Vinod Diwakar, learned Additional Public Prosecutor, submits
that respondent No.2, present in the Court, is identified to be the
complainant/first-informant of the FIR in question by her counsel as well
as by ASI Rajneesh on the basis of identity proof produced by her. He
further submits on instructions that there is no other claimant/victim in
this FIR and that there are no allegations of forgery qua petitioners.
However, it is submitted that respondent No.2 intends to continue the
proceedings arising out of the FIR in question against her father-in-law
i.e. respondent No.3, who has allegedly sold the property in question on
the basis of forged power of attorney.
Learned counsel for petitioners submits that petitioners are
bonafide purchasers of the property in question and now, no dispute with
respondent No.2 survives.
Respondent No.2 affirms the contents of aforesaid Memorandum of
nd
Understanding of 22 August, 2013 (Annexure-D) and of his affidavit of
th
5 July, 2014 supporting this petition and submits that now no dispute
with petitioners survives and so, the proceedings arising out of the FIR in
question be brought to an end qua petitioners only.
In „Gian Singh Vs. State of Punjab‟ (2012) 10 SCC 303 Apex
Court has recognized the need of amicable resolution of disputes in cases
like the instant one, by observing as under:-
“61. 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 criminal proceedings 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 criminal case is put
CRL.M.C. 1474/2014 Page 2
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 proceedings.”
The aforesaid dictum stands reiterated by the Apex Court in a
recent judgment in Narinder Singh v. State of Punjab (2014) 6 SCC 466 .
The pertinent observations of the Apex Court in Narinder Singh (Supra)
are as under:-
“ 29. In view of the aforesaid discussion, we sum up and
lay down the following principles by which the High Court
would be guided in giving adequate treatment to the
settlement between the parties and exercising its power under
Section 482 of the Code while accepting the settlement and
quashing the proceedings or refusing to accept the settlement
with direction to continue with the criminal proceedings:
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.
CRL.M.C. 1474/2014 Page 3
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/delegate parts of the body,
nature of weapons used, etc. Medical report in respect of
CRL.M.C. 1474/2014 Page 4
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
CRL.M.C. 1474/2014 Page 5
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.”
In the facts and circumstances of this case and in view of aforesaid
Memorandum of Understanding and the affidavit of respondent No.2, I
find that the property dispute between the parties stands settled and so,
continuance of proceedings arising out of the FIR in question would be an
exercise in futility.
Accordingly, this petition is allowed subject to cost of ` 1 lac to be
deposited by petitioners with Prime Minister‟s Relief Fund within four
weeks from today. Upon placing on record the receipt of cost, FIR
No.61/2012 under Sections 420/468/471 of IPC registered at police
station Nihal Vihar, Delhi and the proceedings emanating therefrom shall
stand quashed qua petitioners only.
This petition is accordingly disposed of.
Dasti .
(SUNIL GAUR)
JUDGE
MAY 21, 2015
s
CRL.M.C. 1474/2014 Page 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: May 21, 2015
+ CRL.M.C. 1474/2014 & Crl.M.A.5024/2014
NISHAN SINGH BHATTI & ORS ..... Petitioners
Through: Mr.J.P. Sengh, Senior Advocate,
with Mr. A.C. Bhasin and Mr.
Arun Bhasin, Advocates
Versus
STATE & ORS .....Respondents
Through: Mr. Vinod Diwakar, Additional
Public Prosecutor for respondent-
State with ASI Rajneesh
Mr. Surinder Singh and Mr. H.K.
Singh, Advocates with respondent
No.2 in person
CORAM:
HON'BLE MR. JUSTICE SUNIL GAUR
JUDGMENT
% (ORAL)
Quashing of FIR No.61/2012 under Sections 420/468/471 of IPC
registered at police station Nihal Vihar, Delhi is sought on the basis of
nd
Memorandum of Understanding of 22 August, 2013 (Annexure-V).
Learned senior counsel for petitioners submits that in the charge-sheet
filed, it is noted that petitioners are bonafide purchasers of the property in
question and the forgery, if any, is committed by respondent No.3, who is
co-accused and is a proforma party in this petition.
CRL.M.C. 1474/2014 Page 1
Mr. Vinod Diwakar, learned Additional Public Prosecutor, submits
that respondent No.2, present in the Court, is identified to be the
complainant/first-informant of the FIR in question by her counsel as well
as by ASI Rajneesh on the basis of identity proof produced by her. He
further submits on instructions that there is no other claimant/victim in
this FIR and that there are no allegations of forgery qua petitioners.
However, it is submitted that respondent No.2 intends to continue the
proceedings arising out of the FIR in question against her father-in-law
i.e. respondent No.3, who has allegedly sold the property in question on
the basis of forged power of attorney.
Learned counsel for petitioners submits that petitioners are
bonafide purchasers of the property in question and now, no dispute with
respondent No.2 survives.
Respondent No.2 affirms the contents of aforesaid Memorandum of
nd
Understanding of 22 August, 2013 (Annexure-D) and of his affidavit of
th
5 July, 2014 supporting this petition and submits that now no dispute
with petitioners survives and so, the proceedings arising out of the FIR in
question be brought to an end qua petitioners only.
In „Gian Singh Vs. State of Punjab‟ (2012) 10 SCC 303 Apex
Court has recognized the need of amicable resolution of disputes in cases
like the instant one, by observing as under:-
“61. 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 criminal proceedings 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 criminal case is put
CRL.M.C. 1474/2014 Page 2
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 proceedings.”
The aforesaid dictum stands reiterated by the Apex Court in a
recent judgment in Narinder Singh v. State of Punjab (2014) 6 SCC 466 .
The pertinent observations of the Apex Court in Narinder Singh (Supra)
are as under:-
“ 29. In view of the aforesaid discussion, we sum up and
lay down the following principles by which the High Court
would be guided in giving adequate treatment to the
settlement between the parties and exercising its power under
Section 482 of the Code while accepting the settlement and
quashing the proceedings or refusing to accept the settlement
with direction to continue with the criminal proceedings:
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.
CRL.M.C. 1474/2014 Page 3
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/delegate parts of the body,
nature of weapons used, etc. Medical report in respect of
CRL.M.C. 1474/2014 Page 4
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
CRL.M.C. 1474/2014 Page 5
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.”
In the facts and circumstances of this case and in view of aforesaid
Memorandum of Understanding and the affidavit of respondent No.2, I
find that the property dispute between the parties stands settled and so,
continuance of proceedings arising out of the FIR in question would be an
exercise in futility.
Accordingly, this petition is allowed subject to cost of ` 1 lac to be
deposited by petitioners with Prime Minister‟s Relief Fund within four
weeks from today. Upon placing on record the receipt of cost, FIR
No.61/2012 under Sections 420/468/471 of IPC registered at police
station Nihal Vihar, Delhi and the proceedings emanating therefrom shall
stand quashed qua petitioners only.
This petition is accordingly disposed of.
Dasti .
(SUNIL GAUR)
JUDGE
MAY 21, 2015
s
CRL.M.C. 1474/2014 Page 6