Chhattisgarh High Court: Rajendra Chandra Singh Samant, J., dismissed the petition being devoid of merits.

The facts of the case are such that the petitioner and respondent 5 are husband and wife who are unhappy together and want no reconciliation. An FIR has been lodged against the petitioner alleging the commission of offences under Sections 498A, 377, 323, 34 of IPC and Sections 3 and 4 of Dowry Prohibition Act. The instant petition was filed under Article 226 of Constitution of India seeking quashing the said FIR.

Counsel for the petitioners submitted that subsequent to lodging of FIR, the petitioner and respondent negotiated a compromise through a certain amount to be given to respondent 5 as there is no possibility of reconciliation and a petition for divorce will be filed and the cases will be withdrawn. It was further submitted that as the agreement still exists it is a fit case in which the FIR with respect to offences under Section 498A, 377, 323 and 34 of IPC and Section 3 and 4 of Dowry Prohibition Act is liable to be quashed.

Counsel for the State submitted that a prima-facie case is made out, which reflects the commission of offences registered against them. The offences under Section 498A, 377, 323 and 34 of IPC and Section 4 and 6 of Dowry Prohibition Act are not compoundable. There may be an agreement between the parties for settlement of the disputes, but that cannot be made a ground for quashment of the FIR against the petitioner.

Section 24 of the Contracts Act provides as follows:-

“24. Agreements void, if considerations and objects unlawful in part. —If any part of a single consideration for one or more objects, or any one or any part of any one of several considerations for a single object, is unlawful, the agreement is void.”

The Court observed that in view of the provision under Section 24 of the Contracts Act one of the terms of the agreement was that the Respondent 5 wants to withdraw the criminal complaint against the petitioner after receiving payment for the same, which cannot be regarded as any lawful term as the agreement cannot be enforced under any law.

The Court relied on Gian Singh v. State of Punjab, (2012) 10 SCC 303. and observed that “In respect of serious offences like murder, rape, dacoity, etc; or other offences of mental depravity under IPC or offences of moral turpitude under special statutes, like Prevention of Corruption Act or the offences committed by public servants while working in that capacity, the settlement between offender and victim can have no legal sanction at all. However, certain offences which overwhelmingly and predominantly bear civil flavour having arisen out of civil, mercantile, commercial, financial, partnership or such like transactions or the offences arising out of matrimony, particularly relating to dowry, etc. or the family dispute, where the wrong is basically to victim and the offender and victim have settled all disputes between them amicably, irrespective of the fact that such offences have not been made compoundable, the High Court may within the framework of its inherent power, quash the criminal proceeding or criminal complaint or F.I.R if it is satisfied that on the face of such settlement, there is hardly any likelihood of offender being convicted and by not quashing the criminal proceedings, justice shall be casualty and ends of justice shall be defeated.”

 The Court observed that the terms of agreement in the compromise may be a ground of defence for the petitioner, but that cannot be a ground for quashment of the whole criminal case against them. Without there being any reason to believe that the settlement is complete between the parties, this Court cannot hold that the continuation of proceedings will be an exercise in futility, as the respondent No.5 is intent in prosecute the petitioner and others on the basis of a complaint against them

The Court thus held that one of the charges against the petitioner is the charge under Section 377 of I.P.C. regarding commission of unnatural sexual intercourse with the respondent 5, which is a ground connected with the offence under Section 498 (A) of I.P.C. regarding imparting cruel treatment to the respondent 5 by the petitioner, therefore, after overall consideration of the facts and circumstances and the case law cited, I am of this view that this is not a fit case, in which the petitioner can be granted relief as prayed by him, therefore, this petition is dismissed and disposed off.

[Nimish Agrawal v. State of Chhattisgarh, 2021 SCC OnLine Chh 3202, decided on 25-10-2021]


Arunima Bose, Editorial Assistant has reported this brief.


Appearances

For Petitioner: Mr. Manoj Paranjpe

For respondent 01 to 04: Mrs. Hamida Siddiqui.

For respondent 05: Mr. Jaydeep Singh Yadav

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