Allahabad High Court
Shiv Kumar And Another vs State Of U.P. And Another on 3 July, 2024
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2024:AHC:107541
Court No. - 74
Case :- APPLICATION U/S 482 No. - 6452 of 2024
Applicant :- Shiv Kumar And Another
Opposite Party :- State of U.P. and Another
Counsel for Applicant :- Kameshwar Singh,Sudhanshu Kumar Singh
Counsel for Opposite Party :- G.A.,Puneet Kumar
Hon'ble Saurabh Shyam Shamshery,J.
1. Applicants before this Court have been summoned by Judicial Magistrate-III/Additional Civil Judge (JD), Banda vide order dated 28.02.2023 under Section 204 Cr.P.C. for facing trial for offence under Sections 307, 323, 504 I.P.C. and for reference relevant part of order is quoted below :-
"??????? ?? ???? ??? ?? ???? ??? ??? ???????? ?? ?????? ??????? ?? ?????? ????? ??????? ?? ?????? ???? ?? ?????? ??? ????? ?? ???? 200 ??? ???? ???, ??.?????, 1 ??? ? ????????? 2 ????????? ?? ???? 202 ?? ???? ??? ??? ???????? ????? ??? ?? ?????? ??????? ?? ?????? ???? ??? ???? ?????? ?? ???? ??? ????????? ??????? ?? ???? ?? ?????????? ???? ????, ??????, ???????? ??? ????? ?????? ????-307, 323, 504 ??? ?? ?? ?? ????? ????? ???? ???? ????? ???????? ????????? ???? ??? ??? ?????????? ????? ???? ????? ??? ?????? ???? ??? ???? ???? ????? ???"
2. Applicants have challenged aforesaid order by way of filing revision petition which was rejected vide order dated 16.01.2024 and relevant part thereof is quoted below :-
"?? ?????? ???????? ????? ??? ??????? ???? ????? ??? ? ???? ????????? ?? ????? ? ?????? ??????? ?? ??????? ?? ????? ???? ?? ?? ????????/?????????? ?? ????? ??? ?? ???? ?? ?? ??? 9 ??? ???? ?????? ??? ???? ???? ??? ????? ?? ???? ???? ??? ?? ??? ?? ????? ?? ??? ??? ??? ???? ??? ??, ??? ???? ?? ?? ?????? ?? ?????? ???? ???????? ??? ??? ??? ? ????????? ?? ??? ??? ??? ?? ?? ???? ?? ????? ??? ??? ??, ?? ?? ??? ?? ?? ??? ???? ?? ???? ??? ???
???? ?? ????? ?? ?????? ???? ?? ???? ?? ?? ???? ?? ???? ?? ????? ??????? ? ???? ?????? ?? ????? ?? ?? ????? ??????? ???? ???? ???? ?? ?? ??? ????? ??????? ????? ? ???????? ?? ?????? ???? ????????? ???????? ?? ???? ?? ??? ????? ???? ???? ???? ?? ?? ???? ???? ?????? ????? ?? ????? ?? ???? ???? ??? ?????? ?? ?? ????? ?? ??????? ??? ???????? ?? ????? ??????? ?????? ????????? ???? ??????? ???? ???? ???? ?? ?? ???????? ???? ???? ????? ???? ??? ???
?????? ?????? ? ???? ????????? ?? ??????? ???? ?????????? ?? ????? ?????????? ?????????? ???? ?? ?? ???? ?? ???? ?? ????? ????? ??????? ????? ???? ???? ???? ?? ? ?? ???????? ?? ????????? ?? ???????? ?? ???????? ???? ?? ?? ?? ?????? ??????? ?? ?????? ?? ???? ???? ???
??????? ????? ???????? ?? ?????? ????? ??????? ???????? ???? ?????????? ?? ?????? ?????, ??????????? ? ??????? ????. ?????? ?? ??? ????? ????? ??? ? ????????? ?? ????? ?? ???? ?? ??????? ??? ???????? ?????? ?????? ????? ?? ???????? ???? ???? ?????? ????????? ???? ???????? ???? ???? ???? ?? ??????? ???????? ?? ?????, ?????? ???? ???? ????? ???? ??? ??? ???????? ???? ???? ??? ???? ?????? ?? ?????????? ????????? ???? ?????? ?????? ??? ?? ??? ?? ????? ??????????? ?? ???????? ?????? ??? ???? ??? ??????? ??????? ?????? ????? ???? ?? ???? ?????? ???? ???? ????? ???"
3. Sri Kameshwar Singh, learned counsel for applicants submits that it is a counter blast case as earlier an FIR was lodged at the instance of applicants side against complainant side wherein investigation is pending. Thereafter, in order to put pressure on applicants side, a false complaint was filed. He further refers statement of complainant and witnesses recorded under Section 200 and 202 Cr.P.C. as well as injury report to assert that statements so recorded do not corroborate.
4. Learned counsel further submits that no reason has been assigned in impugned order that there are sufficient grounds to proceed against applicants.
5. Above submissions are opposed by Sri Puneet Kumar, learned counsel for opposite party no.2, however, he is not able to convince this Court that impugned order has assigned requisite reasons as required in terms of judgment of Supreme Court in Lalankumar Singh vs. State of Maharashtra and others, 2022 SCC Online SC 1383 that there are sufficient grounds to proceed against applicants.
6. In order to appreciate rival submissions, I have carefully perused the statement recorded during proceedings of complaint case and relevant part thereof is quoted below :-
"??? ????????? ????? ????? ???? 45 ???? ?????? ??????? ???? ??????? ????? ???? ????? ?????? ???? ???? ???? ??? ??---
???? ?????? 17/18 ?????? ????? 2022 ?? ??? 09.30 ??? ?? ??? 9.30 ??? ???? ?? ???? ????, ?????? ????, ???????? ???? ? ???? ???? ???? ???? ?? ??? ?????? ???? ?? ?????? ?? ??? ?? ???? ?? ???? ?? ?? ???? ???? ???? ??????? ?? ?? ??? ??? ??? ?????? ?? ?? ???? ???? ????? ?? ????? ?? ??? ??? ??? ??? 13 ??? ?? ?? ????? ???? ????? ?? ?? ??? ???? ?? ???? ?? ???? ??? ???? ???? ?? ?????, ?????, ?? ???? ?? ??? ??? ??? ???? ?????? ???, ??? ??? ??? ?? ???? ??? ??? ?? ????? ??? ?? ??? ?? ????? ?? ????? ??? ???? ?? ??? ?? ???? ???? ??? ?? ???? ?? ???? ??? ???? ???? ??? ??? ?? ??? ??? ?????? ??????? ????? ?? ???? ???? ?????? ?? ??? ??????? ?? ????? 18 ????? ?? ??????? ???? ???, ???? ??????? ??? ???? ???? ????? ???? ???? ???? ?? ??? ?? ?? ???? ?? ???? ??? ???? ????? ??????? ?? 31 ????? ?? ????????????? ????? ????? ??? ?????? ??? ????? ??????? ???? ???? ?? ??? ??? ???? ???? ???? ?? ?? ?????? ??? ???? ??????? ?? ??? ??? ???? ???? ?? ?? ???? ?? ??? ???? ??? ????? ?? ?? ??????? ???? ?? ??? ??? ?????
?? ?? ???? ??????? ?????? ????? ?? ???? ?????? ??????? ???? ???"
xxxxxxxxxxx
???? ??????? ???????? ???? 202 ?????????? ????????? -1 ?????? 06.09.22 ??? ??? ?????? ??? ???? 19 ???? ????? ????????? ?????? ??????? ???? ??????? ????? ???? ????? ?????? ???? ???? ???? ??? ?? ????????? ???? ???? ?? ??? ???? ?????? 17/18.5.2022 ??? 09.30 ??? ??? ?? ??? ???? ???? ????? ??????, ???? ???? ????? ?????, ???????? ???? ????? ?????, ???? ???? ????? ?????? ??? ?? ???? ?? ??? ?? ??? ??? ?? ??????? ???? ?? ??? ?? ?? ???? ?? ???? ???? ?? ?? ???? ?? ?? ???? ???? ???? ??? ???? ?? ???? ?? ??? ?? ???? ??? ?? ???? ????? ??? ?? ????? ?? ????? ???? ??? ????? ?? ???? ?? ?????? ???? ??? ?? ???? ????? ???? ??? ?? ??? ?? ?? ??? ??? ??? ??? ???? ?????? ??? ?????? ??? ??? ???? ?? ????? ?? ???? ?? ?????? ???? ??????? ????? ??? ??? ?? ???? ?? ???? ?? ???? ???? ?? ???? ?? ?????? ???? ????? ?? ???? ?? ????? ??? ??? ????????? ? ?????? ??? ???? ?? ??? ??? ???? ???? ?? ???? ???????? ??? ?? ?? ? ???? ?????? 112 ????? ?? ???? ?? ???? ??? ???? ??? ???? ??? ????? ?? ?? ??? ?? ??? ???? ???? ?????? ???? ??? ?? ???? ??? ???? ?? ?? ? ???? ???? ?? ???? ?????? ?? ????? ?? ????????? ?? ?????? ?? ?? ???????? ???? ?? ???? ??? ??? ?? ??? ???????? ???? ?? ???? ???? ?? ????????? ?? ??? ???? ?? ???? ??? ?? ? ???? ?????? ????? ??? ?? ???? ???? ????? ???? ????????? ?? ????????? ?? ???? ??? ??? ???? ???? ?????? ?? ?????? ???????? ?? ??? ??? ???? ??? ???? ??? ?? ?? ????????? ??? 31.5.2022 ?? ??????? ????? ??????? ????? ?? ???? ?? ??? ????????? ??? ??? ?? ?? ???????? ?? ??? ??? ??? ??? ???????? ????? ?? ??? ???? ???? ??? ???
?? ?? ???? ??????? ?????? ????? ????? ????? ?? ???? ?????? ??????? ???? ????"
7. As referred above, according to complainant and witnesses, injured has sustained injuries on hand, neck as well as on back of his head.
8. At this stage, Court has perused the injury report annexed along with this application. Though there is a lacerated wound on scalp over parital bone of injured Neeraj, however, injury is shown to be simple in nature. There is no material to show that applicants have intention or knowledge that by said act, they would cause death.
9. Otherwise also, there is merit in argument of learned counsel for applicants as above referred impugned order does not have requisite reasons in terms of Lalankumar (supra) that there are sufficient grounds to proceed.
10. In aforesaid circumstances, I find that it is a fit case to exercise inherent powers of this Court. Accordingly, impugned order dated 28.02.2023 passed by Judicial Magistrate-III/Additional Civil Judge (JD), Banda in Complaint Case No. 321/ix/2022 (Ram Prasad vs. Chhota Yadav and another) under Sections 307, 323, 504 IPC as well as Revisional order dated 16.01.2024 passed in Additional District and Sessions Judge-I, in Criminal Revision No. 31 of 2023 (Shiv Kumar and another Vs. Ram Prasad and another) are hereby set aside and matter is remitted back to concerned Court to pass a fresh order after taking note of judgment of Supreme Court in Lalankumar (supra).
11. Application stands disposed of.
Order Date :- 3.7.2024
N. Sinha
