Indira Banerjee JUDGMENT
Indira Banerjee, J.
1. This appeal is against a judgment and order dated 30th August, 2018 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh dismissing Criminal Petition No. 9225 of 2018 filed by the Appellant Under Section 482 of the Code of Criminal Procedure (Cr.PC) to quash the criminal proceedings being PRC No. 2 of 2018 pending against the Appellants in the Court of the Additional Judicial First Class Magistrate, Narsapur, West Godavari District for offences punishable Under Sections 307, 323, 427, 447 and 506(2) read with Section 34 of the Indian Penal Code (IPC).
2. The Appellants and the Respondent No. 2, being the de facto complainant, are apparently close relatives and are embroiled in a partition suit being OS No. 92 of 2012 filed by the Appellant No. 2 in the Court of Additional District Judge, Narsapur, West Godavari District of Andhra Pradesh.
3. The Appellant No. 2 had also filed a criminal complaint being Criminal Complaint No. 518 of 2012 against the de facto complainant and others in the Court of the First Class Judicial Magistrate, Narsapur, West Godavari District Under Sections 120B, 420, 463, 464, 466, 467, 468, 469, 470 and 471 of the Indian Penal Code.
4. It is the case of the Appellants that the de facto complainant has falsely implicated the Appellants as a counter blast to the Criminal Complaint No. 518 of 2012 filed by the Appellant No. 2.
5. The Appellants filed the Criminal Petition No. 9225 of 2018 in the High Court Under Section 482 of the Code of Criminal Procedure for quashing the proceedings in PRC No. 2 of 2018 on the allegation that there were civil disputes pending between the Appellants and the Respondents.
6. The Appellant also contended that an earlier application in the High Court Under Section 482 of the Code of Criminal Procedure being Criminal Petition No. 13272 of 2014 for quashing CC No. 508 of 2012 filed by the Appellants, had been allowed by the High Court by an order dated 23rd July, 2018.
7. In the complaint filed in the instant case, it is, inter alia, alleged that the Appellants caused injuries on the body of the de facto complainant and made attempts to hit the de facto complainant on the head and hit him with an iron rod. It is further alleged that the Appellants openly threatened to kill the de facto complainant.
8. It is the case of the de facto complainant that the attempt to cause injuries on the head, which is a vital organ, could have resulted in the death of the de facto complaint. The High Court found in effect that the allegations in the complaint attracted the offences, punishable Under Sections mentioned in the complaint.
9. The High Court rejected the contention of the Appellants that the complaint was lodged as a counter blast, observing that the complaint of the Second Appellant was filed on 28th September, 2012 whereas the instant complaint was filed on 21st July, 2015 that is after almost three years.
10. It is the case of the Appellants that the Appellant No. 1, who is working as Lecturer at Hyderabad has falsely been implicated. Whether the Appellant No. 1 was at Hyderabad when the alleged incident took place, or whether the Appellants have falsely been implicated are questions of fact which have to be decided in the trial by adducing evidence.
11. The High Court concluded, and rightly, that it was open to the Appellants to adduce evidence to show that the Appellants and/or one of the them was not present at the time of the alleged offence.
12. The plenary inherent jurisdiction of the Court Under Section 482 of Code of Criminal Procedure may be exercised to give effect to an order under the Code; to prevent abuse of the process of the Court; and to otherwise secure the ends of justice.
13. The inherent jurisdiction, though wide and expansive, has to be exercised sparingly, carefully and with caution and only when such exercise is justified by the tests specifically laid down in the Section itself, that is, to make orders as may be necessary to give effect to any order under the Code, to prevent the abuse of the process of any Court or to otherwise secure the ends of justice.
14. For interference Under Section 482, three conditions are to be fulfilled. The injustice which comes to light should be of a grave, and not of a trivial character; it should be palpable and clear and not doubtful and there should exist no other provision of law by which the party aggrieved could have sought relief.
15. In exercising jurisdiction Under Section 482 it is not permissible for the Court to act as if it were a trial Court. The Court is only to be prima facie satisfied about existence of sufficient ground for proceeding against the Accused. For that limited purpose, the Court can evaluate materials and documents on record, but it cannot appreciate the evidence to conclude whether the materials produced are sufficient or not for convicting the Accused.
16. The High Court should not, in exercise of jurisdiction Under Section 482, embark upon an enquiry into whether the evidence is reliable or not, or whether on a reasonable appreciation of the evidence the allegations are not sustainable, for this is the function of the trial Judge. This proposition finds support from the judgment of this Court in Zandu Pharmaceutical Works Ltd. and Ors. v. Mohd. Sharful Haque and Anr. MANU/SC/0932/2004 : (2005) 1 SCC 122.
17. The High Court may have an obligation to intervene Under Section 482 of the Code in cases where manifest error has been committed by the Magistrate in issuing process despite the fact that the alleged acts did not at all constitute offences. Reference may be made to S.W. Palanitkar and Ors. v. State of Bihar and Anr. MANU/SC/0672/2001 : (2002) 1 SCC 241. However, it is important to remember that while exercising powers under this Section, the High Court does not function as a Court of appeal or revision.
18. The power Under Section 482 of Code of Criminal Procedure should not be exercised to stifle legitimate prosecution. At the same time, if the basic ingredients of the offence alleged are altogether absent, the criminal proceedings may be quashed Under Section 482 of Code of Criminal Procedure.
19. It is well settled that where the allegations set out in the complaint or the charge-sheet do not constitute any offence, it is open to the High Court, exercising its inherent jurisdiction Under Section 482 of the Code, to quash the order passed by the Magistrate taking cognizance of the offence. Reference may be made to M.A.A. Annamali v. State of Karnataka and Anr. MANU/SC/0586/2010 : 2010 (8) SCC 524, Sharda Prasad Sinha v. State of Bihar MANU/SC/0110/1976 : AIR 1977 SC 1754 and Smt. Nagawwa v. Veeranna Shivlingappa Konjalgi and Ors. MANU/SC/0173/1976 : Air 1976 SC 1947. The inherent power Under Section 482 is intended to prevent the abuse of the process of the Court and to secure the ends of justice. Such power cannot be exercised to do something which is expressly barred under the Code. Reference may be made to Dharampal and Ors. v. Smt. Ramshri and Ors. MANU/SC/0214/1993 : AIR 1993 SC 1361.
20. In rejecting the application, the High Court relied upon the judgment of this Court in the State of Haryana v. Bhajanlal MANU/SC/0115/1992 : 1992 Supp (1) SCC 335 where this Court laid down the following guidelines for exercise of power Under Section 482:
(1) Where the allegations made in the first information report or the complaint, even if they are taken at their face value and accepted in their entirety do not prima facie constitute any offence or make out a case against the Accused.
(2) Where the allegations in the first information report and other materials, if any, accompanying the FIR do not disclose a cognizable offence, justifying an investigation by police officers Under Section 156(1) of the Code except under an order of a Magistrate within the purview of Section 155(2) of the Code.
(3) Where the uncontroverted allegations made in the FIR or complaint and the evidence collected in support of the same do not disclose the commission of any offence and make out a case against the Accused.
(4) Where, the allegations in the FIR do not constitute a cognizable offence but constitute only a non-cognizable offence, no investigation is permitted by a police officer without an order of a Magistrate as contemplated Under Section 155(2) of the Code.
(5) Where the allegations made in the FIR or complaint are so absurd and inherently improbable on the basis of which no prudent person can ever reach a just conclusion that there is sufficient ground for proceeding against the Accused.
(6) Where there is an express legal bar engrafted in any of the provisions of the Code or the concerned Act (under which a criminal proceeding is instituted) to the institution and continuance of the proceedings and/or where there is a specific provision in the Code or the concerned Act, providing efficacious redress for the grievance of the aggrieved party.
(7) Where a criminal proceeding is manifestly attended with mala fide and/or where the proceeding is maliciously instituted with an ulterior motive for wreaking vengeance on the Accused and with a view to spite him due to private and personal grudge.
21. In Dhanalakshmi v. R. Prasanna Kumar and Ors. MANU/SC/0159/1989 : 1990 Supp SCC 686, cited by the High Court, this Court held that:
Section 482 of the Code of Criminal Procedure empowers the High Court to exercise its inherent powers to prevent abuse of the process of court. In proceedings instituted on complaint exercise of the inherent power to quash the proceedings is called for only in cases where the complaint does not disclose any offence or is frivolous, vexatious or oppressive. If the allegations set out in the complaint do not constitute the offence of which cognizance is taken by the Magistrate it is open to the High Court to quash the same in exercise of the inherent powers Under Section 482. It is not, however, necessary that there should be a meticulous analysis of the case, before the trial to find out whether the case would end in conviction or not. The complaint has to be read as a whole. If it appears on a consideration of the allegations, in the light of the statement on oath of the complainant that ingredients of the offence/offences are disclosed, and there is no material to show that the complaint is mala fide frivolous or vexatious, in that event there would be no justification for interference by the High Court.
22. The High Court also relied on State of Karnataka v. L. Muniswamy and Ors. MANU/SC/0143/1977 : (1977) 2 SCC 699, where this Court considered the scope of jurisdiction of the High Court Under Section 482 Code of Criminal Procedure and held:
In the exercise of this wholesome power, the High Court is entitled to quash a proceeding if it comes to the conclusion that allowing the proceeding to continue would be an abuse of the process of the Court or that the ends of justice require that the proceeding ought to be quashed. The saving of the High Court's inherent powers, both in civil and criminal matters, is designed to achieve a salutary public purpose which is that a court proceeding ought not to be permitted to degenerate into a weapon of harassment or persecution. In a criminal case, the veiled object behind a lame prosecution, the very nature of the material on which the structure of the prosecution rests and the like would justify the High Court in quashing the proceeding in the interest of justice. The ends of justice are higher than the ends of mere law though justice has got to be administered according to laws made by the legislature. The compelling necessity for making these observations is that without a proper realisation of the object and purpose of the provision which seeks to save the inherent powers of the High Court to do justice, between the State and its subjects, it would be impossible to appreciate the width and contours of that salient jurisdiction.
23. In this case, the High Court rightly refused to quash the criminal complaint, observing that it can exercise power Under Section 482 of the Code of Criminal Procedure only in rare cases. The power to quash the proceedings is generally exercised when there is no material to proceed against the Petitioners even if the allegations in the complaint are prima facie accepted as true. The High Court in effect found, and rightly, that the allegations in the complaint coupled with the statements recorded by the learned Magistrate had the necessary ingredients of offences Under Sections 307, 323, 427, 447 and 506(2) read with Section 34 of the Indian Penal Code.
24. We agree with the High Court that this is not a fit case to quash the criminal proceedings for the reasons discussed above.
25. The appeal is, accordingly, dismissed.
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