Citation : 2021 Latest Caselaw 1050 ALL
Judgement Date : 19 January, 2021
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Court No. - 28 Case :- U/S 482/378/407 No. - 166 of 2021 Applicant :- Samar Bahadur Singh Opposite Party :- State Of U.P. & Another Counsel for Applicant :- Sudhir Kumar Singh,Anuj Pandey Counsel for Opposite Party :- G.A. Hon'ble Karunesh Singh Pawar,J.
1. Heard learned counsel for the applicant and learned A.G.A. for the State and perused the record.
2. Notice to respondent no. 2 is dispensed with.
3. By this application, the applicant has sought quashing the impugned summoning order dated 21.12.2019 passed by the learned Sessions Judge Sitapur in Sessions Trial No. 9 of 2016 arising out of case crime No. 162/2015, under Section 307/34 and 323/34 I.P.C., Police Station Hergaon, District Sitapur pending before the learned Sessions Judge Sitapur pending before the Learned Court of Sessions Judge, Sitapur.
4. Learned counsel for the applicant submits that while passing the impugned summoning order under Section 319 Cr.P.C., the learned trial court has failed to consider the statements of the prosecution witnesses and no reasons have been recorded.
5. Brief facts of the case are that on the basis of the written report given by opposite party no. 2 on 14.08.2015 case crime No. 162/2015, under Section 307/34 and 323/34 I.P.C. was registered at Police Station Hergaon, District Shravasti. The injured was examined on the same day i.e. 14.08.2015 and total six injuries were found on his person.
6. The charge sheet was submitted against two persons namely Dileep Kumar and Vijay Kumar and after taking cognizance, the case was committed to the Court of Sessions and charges were framed against the aforesaid two accused-persons.
7. The statement of PW-1 was recorded on 04.03.2016, PW-2 on 16.08.2017 and statement of PW-3 Dr. Piyush Kumar Goyal was recorded on 25.08.017. PW-1 while deposing before the Court has alleged the complicity of the applicant assigning him the role of making assault with danda upon the PW-1. PW-2 and has proved the first information report i.e. exhibit K-2. PW-3 has also supported the prosecution story and while giving statement he has stated in his examination-in-chief that the injures caused to the injured could have come through danda and fire arms. In the cross he has again reiterated that injury nos. 2 to 6 can come through a blunt object.
8. Based on these statements of the prosecution witnesses, learned trial Court after considering the statement of the prosecution witnesses and also considering the material on record has summoned the applicant along with co-accused Cheta.
9. Learned counsel for the applicant submits that the prosecution witness PW-1 has assigned the mechanical role to the applicant having caused injury by danda to the injured. It is further submitted that from the statement of PW-3 i.e. Dr. Piysh Kumar Goyal, it is apparent that the injured Prem Prakash has received no injury by danda and thus, it is submitted case laws have been laid down by the catena of judgments of the Hon'ble Supreme Court that there should be something more than the prima facie case for invoking jurisdiction under Section 319 Cr.P.C. which is not present in the present case. The impugned order has been passed in a mechanical manner and the manifest error of law has been committed.
10. It is further submitted that learned trial court has not recorded its satisfaction while passing the impugned order.
11. Learned A.G.A. has opposed the contention of learned counsel for the applicant.
12. I have perused the impugned summoning order. The relevant part of the order reads as under:-
"lk{kh ih0MCyw0&1 izseizdk'k us U;k;ky; esa 'kiFk iwoZd c;ku esa dgk gS fd ?kVuk fnukad 14 vxLr lu 2015 dks lqcg lk<+s vkB cts dh gSA eSa viuh eksVj lkbfdy ls jkejru mQZ eLrkuk ds lkFk gjxkao ifjokj jftLVj dh udy fnykus tk jgs Fks rks jkLrs es xkao ls yxHkx 500 ehVj nwj eksM+ ij lej cgknqj flag iq= ukxsUnz flag] ukxsUnz flag iq= fo'kEHkj flag] pSrk mQZ czEgk iq= jkes'oj] fnyhi dqekj iq= osn izdk'k vkSj fot; dqekj iq= jkefcykl igys ls ?kkr yxk;s cSBs Fks] eksM+ ij igqWprs gh lej cgknqj flag us esjs MUMk ekjk ftlls eSa fxj x;kA tc eSa Hkkxk rks uksUnz flag us esjs ihB ij Qk;j ekj fn;k] fQj fnyhi us ,d Qk;j lkeus ls ekjk] tks esjs lj esa yxk] fQj fot; dqekj us esjs Åij tku ls ekjus dh fu;r ls Qk;j dj fn;kA ;g lc yksx gesa tku ls ekjus dh fu;r ls Qk;j fd;k FkkA bu Qk;jksa dh pksVsa yxh FkhA pSrk us ckadk ls lh/kk izgkj esjs lj ij fd;k tks tku ls ekjus dh uh;r ls fd;k tks eq>s yxk Fkk vkSj eS ogha fxj x;k Fkk] 'kksj geus o jkejru us fd;k rks xkao ds vkSj [ksrksa esa dke dj jgs yksx vk x;s Fks] ftuesa f'kodqekj] fcluw o lwjt rFkk xkao ds reke yksx vk x;s Fks] rc eqfYtku ge yksxksa dks NksM+ dj Hkkx x;s] Hkkxrs gq, eqfYtekuksa dks eSaus o xkao ds yksxksa us ns[kk FkkA eq>s dkQh xEHkhj pksVsa yxh FkhA eq>s gekjs ifjtu ljdkjh vLirky gjxkao ys x;s Fks] tgka ls eq>s ftyk vLirky lhrkiqj xEHkhj pksVs gksus ds dkj.k jsQj fd;k FkkA esjs ifjtu o iqfyl okys lhrkiqj vLirky ys x;s FksA MkDVjh ijh{k.k lhrkiqj vLirky esa gqvk FkkA fQj eq>s y[kuÅ Vªkek lsUVj pksVsa xEHkjh gksus ds dkj.k jsQj fd;k x;k FkkA rc mlus ml ij gLrk{kj fd;k FkkA esjh bl rgjhj ds vk/kkj ij eqdnek dk;e gqvk FkkA bl lk{kh us rgjhjh fjiksVZ dks izn'kZ d&1 ds :i esa lkfcr fd;k gSA
lk{kh ih0MCyw0 72 gs0dk0 fd'kksj pUnz ikjk'kj us ?kVuk dh fpd izFke lwpuk fjiksVZ izn'kZ d&2 dks lkfcr fd;k gSA vfHk;kstu lk{kh ih0MCyw0 3 MkWDVj fi;w"k dqekj xks;y ijke'kZnkrk ftyk fpfdRlky; lhrkiqj us vius 'kiFk iwoZd c;ku esa dgk gS fd fnukad 14-09-2015 dks eS ftyk fpfdRlky; lhrkiqj esa rSukr Fkk] ml fnu et:c izseizdk'k mez 50 lky iq= lk/kwjke fuoklh xzke ijlsgjkukFk Fkkuk gjxkao ftyk lhrkiqj dk esfMdy ijh{k.k 10-55 cts lqcg izkjEHk fd;k FkkA et:c dks mldk yM+dk fo'kqu dqekj ysdj vk;k FkkA et:c ds nksuks fu'kkuh vaxwBk yxkdj izekf.kr fd;k FkkA et:c ds 'kjhj ij fuEufyf[kr pksVsa ik;h x;h Fkh%&
1- QVk gqvk ?kko 2 lseh x 1 ls0eh0 x ck;h lkbM ij ihNs 4-5 ls0eh0 ck;sa LdSiqyk ij ekStwn FkkA dkfyek pkjksa rjQ ekStwn FkhA rktk [kwu Hkh ekStwn FkkA ,Dljs ds fy, jsQj fd;k x;k FkkA
2- QVk gqvk ?kko 3 ls0eh0 x 3 ls0eh0 x ekal rd xgjk ck;sa ekFks ij FkkA rktk [kwu ekStwn FkkA
3- QVk gqvk ?kko 8 ls0eh0 x 0-5 ls0eh0 x ekal rd xgjk flj ds chp esa ekStwn FkkA rktk [kwu ekStwn FkkA
4- QVk gqvk ?kko 8 ls0eh0 x 0-5 ls0eh0 x ekal rd xgjk nk;sa flj ij ekStwn FkkA rktk [kwu cg jgk FkkA
5- QVk gqvk ?kko 4-5 ls0eh0 x ekal rd xgjk flj ds ck;h vksj 8 ls0eh0 ck;sa dku ds Åij ekSTkwn FkkA rktk [kwu ekStwn FkkA
6- QVk gqvk ?kko 6 ls0eh0 x 0-5 ls0eh0 x ekal rd xgjk ck;sa gkFk ds vaxwBs ij ekStwn Fkk] rktk [kwu ekStwn FkkA pksVfgy dks HkrhZ fd;k x;k vkSj ltZu ds v.Mj esa HkrhZ fd;k x;kA
jk;%&
lHkh pksVksa dks ,Dljs ds fy, lUnfHkZr fd;k x;k] ltZu ds v.Mj esa fd;k x;k Fkk vkSj pksV la[;k 1 Qk;j ls vk;h Fkh] pksV la[;k 2] 3] 4 vkSj 5 ,Dljs o ltZu ds fy, jsQj fd;k x;k Fkk vkSj pksV la[;k 6 fdlh dqUnkys ls vk;h FkhA lHkh pksVsa rkth FkhA lk{kh us fpfdRlh; ijh{k.k fjiksVZ dks izn'kZ d&3 ds :i esa lkfcr fd;k gSA lk{kh us ;g Hkh dgk gS fd fnukad 14-08-2015 dks le; lk<+s vkB cts lqcg mijksDr et:c ds 'kjhj ij pksVsa ik;h FkhA og pksVs MUMs] Qk;j vkeZ ls vkuk lEHko gSA ;g pksVsa izk.k?kkrd Fkha vkSj okbVy ikVZ ij FkhA
bl izdkj U;k;ky; esa vfHk;kstu lk{khx.k ds c;kuksa ls vfHk;qDrx.k fnyhi dqekj vkSj fot; dqekj ds vfrfjDr vfHk;qDrx.k lej cgknqj flag iq= ukxsUnz flag] ukxsUnz flag iq= fo'kEHkj flag fuoklhx.k xzke u;kxkao fQjkstiqj Fkku gjxkao ftyk lhrkiqj o pSrk mQZ czEgk iq= jkes'oj fuoklh dEgfj;k Fkkuk ferkSyh ftyk y[kheiqj [khjh ds {kjk Hkh izFke n`"V;k Hkkjrh; n.M lafgrk dh /kkjk [email protected]] [email protected] ds vUrZxr vijk/k fd;k tkuk izrhr gksrk gSA vr% mDr vfHk;qDrx.k ukxsunz flag] lej cgknqj flag vkSj psrk mQZ czEgk dks bl U;k;ky; }kjk Hkkjrh; n.M lafgrk dh /kkjk [email protected]] [email protected] ds vUrxZr fopkj.k gsrq ryc fd;s tkus ds i;kZIr vk/kkj ekStwn gSA
n0iz0la0 dh /kkjk 319 ds vUrxZr fuEufyf[kr O;oLFkk nh x;h gS%&
319- vijk/k ds nks"kh izrhr gksus okys vU; O;fDr;ksa ds fo:} dk;Zokgh djus dh 'kfDr&¼1½ tgka fdlh vijk/k dh tkap ;k fopkj.k ds nkSjku lk{; ls ;g izrhr gksrk gS fd fdlh O;fDr us tks vfHk;qDr ugha gS] dksbZ ,slk vijk/k fd;k gS] ftlds fy, ,sls O;fDr dk vfHk;qDr ds lkFk fopkj.k fd;k tk ldrk gS] ogka U;k;ky; ml O;fDr ds fo:} ml vijk/k ds fy, ftldk mlds }kjk fd;k tkuk izrhr gksrk gS] dk;Zokgh dj ldrk gSA
¼2½ tgka ,slk O;fDr U;k;ky; esa gkftj ugh gS ogka iwoksZDr iz;kstu ds fy, mls ekeys dh ifjfLFkfr;ksa dh vis{kkuqlkj] fxjWQ~rkj ;k leu fd;k tk ldrk gSA
¼3½ dksbZ O;fDr tks fxjQ~rkj ;k leu u fd;s tkus ij Hkh U;k;ky; esa gkftj gS] ,sls U;k;ky; }kjk ml vijk/k ds fy,] ftldk mlds }kjk fd;k tkuk izrhr gksrk gS] tkap ;kfopkj.k ds iz;kstu ds fy, fu:} fd;k tk ldrk gSA
¼4½ tgka U;k;ky; fdlh O;fDr ds fo:} mi/kkjk ¼1½ ds v/khu dk;Zokgh djrk gS ogka&
¼d½ ml O;fDr ds ckjs esa dk;Zokgh fQj ls izkjEHk dh tk;sxh vkSj lkf{k;ksa dks fQj ls lquk tk;sxkA
¼[k½ [k.M ¼d½ ds micU/ksa ds v/khu jgrs gq,] ekeys esa ,sls dk;zokgh dh tk ldrh gS] ekuks og O;fDr ml le; vfHk;qDr O;fDr ;k tc U;k;ky; us ml vijk/k dk laKku fd;k Fkk] ftl ij tkap ;k fopkj.k izkjEHk fd;k x;k FkkA
n0iz0la0 dh /kkjk 319 ds izkfo/kkuksa dks n`f"Vxr j[krs gq, esjs fopkj esa mijksDr vfHk;qDrx.k ukxsUnz flag] lejcgknqj flag vkSj psrk mQZ czEgk dks mijksDr vijk/kksa ds fy, fopkj.k gsrq ryc fd;s tkus ds i;kZIr vk/kkj gS vkSj izkFkZuk i= 14 [k Lohdkj gksus ;ksX; gSA
vkns'k
izkFkZuk i= 14 [k Lohdkj fd;k tkrk gSA vfHk;qDrx.k lej cgknqj flag iq= ukxsunz flag] ukxsUnz flag iq= fo'kEHkj flag fuoklhx.k xzke u;kxkao fQjkstiqj Fkkuk gjxkao ftyk lhrkiqj vkSj pSrk mQZ czEgk iq= jkes'oj fuokhl dEgfj;k Fkkuk ferkSyh ftyk y[kheiqj [khjh dks Hkk0n0fo0 dh /kkjk [email protected]] [email protected] ds vUrxZr fopkj.k gsrq ryc fd;k tkrk gSA vfHk;qDrx.k ds fo:} tekurh; okjUV tkjh fd;s tk,A i=koyh mijksDr vfHk;qDrx.k dh mifLFkfr gsrq fnukad 15-01-2020 dks is'k gksA"
13. On due consideration of the arguments of learned counsel for the applicant as well as learned A.G.A., this Court has noticed that witness PW-1 has clearly assigned the role of causing injury by use of danda as a result of that the injured fell down, PW-2 has proved the first information report and the Doctor PW-3 in his examination-in-chief has stated that injuries no. 1 has come through fire arm and other injuries can come through danda and in the cross-examination he has again reiterated that these injuries can come through a blunt object, although in the cross-examination he has stated that the injury no. 2 to 6 could not have come from one blow of danda and these injuries could not have come by falling from the motorcycle.
14. After consider the statement of PW-1 and PW-3, I am of the view that the statement of PW-1 is corroborated by the statement of PW-3 and more than prima facie case is made out against the applicant for summoning him under Section 319 Cr.P.C. The learned court below has recorded its satisfaction after discussing the evidence adduced by PW-1, PW-2 and PW-3 in great detail. The evidence on the basis of which the applicant has been summoned by the learned trial court is cogent one, born out from the statement of PW-1 and PW-3 and it is enough to form a prima facie opinion on the basis of such evidence which is weigh to stronger the near probability of his complicity.
15. On due consideration, I do not find any illegality in the impugned order. The petition fails and is accordingly dismissed.
(Karunesh Singh Pawar, J)
Order Date :-19.01.2021
R.C.
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