RAHUL AGARWAL vs. RAKESH JAIN

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 CASE NO.: Appeal (crl.) 559 of 2003 PETITIONER: Rahul Agarwal RESPONDENT: Rakesh Jain & Anr. DATE OF JUDGMENT: 18/01/2005 BENCH: K.G.BALAKRISHNAN & B.N. SRIKRISHNA JUDGMENT: J U D G M E N T K.G. BALAKRISHNAN, J. The appellant herein challenges the order passed by the learned Single Judge of the High Court of Madhya Pradesh whereby he allowed the withdrawal of a case pending against the first respondent herein before the Judicial First Class Magistrate, Katni, Madhya Pradesh. The appellant herein is the de-facto complainant in the police-charged case. The appellant’s case is that he purchased an extent of 1.30 acres of land in 1987 in the name of his mother, Lacchu Nai. The first respondent and one Dinesh Chaudhary had settled rights over this property and they, according to the appellant, manipulated certain village records. Appellant’s father filed a civil suit through the appellant, who was a power of attorney holder. An order of injunction was passed in favour of the plaintiff in the suit and the same was confirmed by the Additional District Judge. The appellant further contended that the first respondent and Dinesh Chaudhary along with 20-25 persons came to the suit property and removed a shed constructed there and caused damage to the boundary wall. It was also alleged that in December 1992, the first respondent and his friend Dinesh Chaudhary assaulted the appellant and held a revolver against the chest of the appellant and threatened him. The appellant filed a complaint and on that basis a case was registered. After investigation, the police filed a final report alleging the commission of offences under Section 341, 294 and 506(2) read with Section 34 of the Indian Penal Code. On the appellant’s side, five witnesses were examined and the case was posted for examination of the accused. Then the Assistant Public Prosecutor moved an application for withdrawal of the prosecution. The Magistrate dismissed that application and a revision was filed by the first respondent. The Additional Sessions Judge dismissed the revision whereupon the first respondent moved the High Court and by the impugned judgment the learned Single Judge allowed the withdrawal of the prosecution. We heard the appellant’s learned counsel and the learned counsel for the respondents. Not many reasons are given in the impugned order as to why the court allowed the withdrawal of the prosecution under Section 321 Code of Criminal Procedure. It is only stated that looking at the facts and circumstances of the case, permission should have been granted for withdrawal as the petitioner therein had been harassed mentally and suffered continuously for seven years during the trial. The fact that the trial was not over and the case was posted for the examination of the accused was not noticed by the High Court. In the application filed by the Public Prosecutor, the only reason given for withdrawal of the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 prosecution was that the accused was not a habitual criminal and, therefore, the prosecution must be withdrawn. The order passed by the High Court permitting the withdrawal of the prosecution is not legally sustainable. The reasons given in the impugned order are either irrelevant or incorrect. The learned Single Judge did not verify the facts and also did not make any inquiry as to why the case was pending for over seven years. It may be noticed that after the appellant filed the complaint, police took about three years to file a final report. Though the appellant had been cooperating with the completion of the prosecution, the case was being adjourned from time to time and ultimately when the prosecution evidence was about to be over at any point of time, the withdrawal of the prosecution at the instance of the Public Prosecutor had been rightly rejected by the Magistrate as well as the Sessions Court and the High Court should not have interfered with such an Order. The law regarding withdrawal of prosecution has been explained in detail in a series of decisions rendered by this Court. In State of Bihar v. Ram Naresh Pandey AIR 1957 SC 389, this Court held:- "\005The function of the court, therefore, in granting its consent may well be taken to be a judicial function. It follows that in granting its consent may well be taken to be a judicial function. It follows that in granting the consent the court must exercise a judicial discretion. But it does not follow that the discretion is to be exercised only with reference to material gathered by the judicial method. " In State of Orissa v. Chandrika Mohapatra (1976) 4 SCC 250, P.N. Bhagwati, J., as he than was, speaking for the three-Judge Bench, observed:- "The paramount consideration in all those cases must be the interest of administration of justice. No hard and fast rule can be laid down not can any categories of cases be defined in which consent should be granted or refused. It must ultimately depend on the facts and the circumstances of each case in the light of what is necessary in order to promote the ends of justice, because the objective of every judicial process must be the attainment of the justice." In Balwant Singh v. State of Bihar, AIR 1977 SC 2265, it was observed: "The statutory responsibility for deciding upon withdrawal squarely vests on the public prosecutor. It is non-negotiable and cannot be bartered away in favour of those who may be above him on the administrative side. The Criminal Procedure Code is the only master of the public prosecutor and he has to guide himself with reference to Criminal Procedure Code only. So guided, the consideration which must weigh with him is whether the broader cause of public justice will be advanced or retarded by the withdrawal or continuance of the prosecution." Recently, in Abdul Karim Vs. State of Karnataka, (2000) 8 SCC 710, relying on the earlier decision of the Constitution Bench in Sheonandan Paswan Vs. State of Bihar 1987 (1) SCC 288, this Court made the following observations regarding withdrawal of case under Section 321 Code of Criminal Procedure: http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 "\005.What the court has to see is whether the application is made in good faith, in the interest of public policy and justice and not to thwart or stifle the process of law. The court, after considering the facts of the case, has to see whether the application suffers from such improprieties or illegalities as would cause manifest injustice if consent was given. When the Public Prosecutor makes an application for withdrawal after taking into consideration all the material before him, the court must exercise its judicial discretion by considering such material before him, the court must exercise its judicial discretion by considering such material and, on such consideration, must either give consent or decline consent. The section should not be construed to mean that the court has to give a detailed reasoned order when it gives consent. If, on a reading of the order giving consent, a higher court is satisfied that such consent was given on an overall consideration of the material available, the order giving the consent has necessarily to be upheld. Section 321 contemplates consent by the court in a supervisory and not an adjudicatory manner. What the court must ensure is that the application for withdrawal has been properly made, after independent consideration by the Public Prosecutor to withdraw from the prosecution of any accused. The discretion exercisable under Section 321 is fettered only by consent from the court on a consideration of the material before it. What is necessary to satisfy is to see that the Public Prosecutor has acted in good faith and the exercise of discretion by him is proper." From these decisions as well as other decisions on the same question, the law is very clear that the withdrawal of prosecution can be allowed only in the interest of justice. Even if the Government directs the Public Prosecutor to withdraw the prosecution and an application is filed to that effect, the court must consider all relevant circumstances and find out whether the withdrawal of prosecution would advance the cause of justice. If the case is likely to end in an acquittal and the continuance of the case is only causing severe harassment to the accused, the court may permit withdrawal of the prosecution. If the withdrawal of prosecution is likely to bury the dispute and bring about harmony between the parties and it would be in the best interest of justice, the court may allow the withdrawal of prosecution. The discretion under Section 321 Code of Criminal Procedure is to be carefully exercised by the Court having due regard to all the relevant facts and shall not be exercised to stifle the prosecution which is being done at the instance of the aggrieved parties or the State for redressing their grievance. Every crime is an offence against the society and if the accused committed an offence, society demands that he should be punished. Punishing the person who perpetrated the crime is an essential requirement for the maintenance of law and order and peace in the society. Therefore, the withdrawal of the prosecution shall be permitted only when valid reasons are made out for the same. In the instant case, the reason given by the learned Single Judge in the impugned order is not correct, and when the case was about to be over the same should not have been allowed to be withdrawn by holding that the trial had been pending for over seven years. In the result, we set aside the impugned order and direct the Judicial First Class Magistrate, Katni, to restore the case to the file, proceed in accordance with law and dispose of the same on merits at an early date. The appeal is disposed of accordingly. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4