Dist.Beed vs Copy Served On P.P.H.C.A'Bad
2012 Latest Caselaw 74 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                    BENCH AT AURANGABAD




                                            
                CRIMINAL APPLICATION NO.3355/2008




                                           
         Gautam S/o Kashiram Puri
         age 53 years, Occ-Service
         R/o Ghatnandur, Tq. Ambajogai




                                 
         Dist.Beed                                 .. PETITIONER
                     ig                         [Orig.Accused no.1]
                     VERSUS

    1]   Shilabai @ Shivabai Vishwanath
                   
         Banale,
         Age 66 yrs, Occ-HH
         r/o Manthalenagar, Latur.
      


    2]   Kusumbai Chandrakant Wagdale
         age 50 yrs, Occ-HH, R/o
   



         Ghatnandur, Tq. Ambajogai
         Dist.Beed.

    3]   State of Maharashtra





         [Copy served on P.P.H.C.A'bad]          .. RESPONDENTS
                                            [R-1 Orig.Complainant
                                             R-2 Orig.Accu.no.2]
                     ...





    Mr.Vivek Bhavthankar Adv. for petitioner.
    Mr.N.B.Patil,APP for R-3 State.
    Mrs.Vaishali Patil Jadhav,Adv. for R.1.
    Respondent no.2 is served.
                      ...




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                                   CORAM : T.V.NALAWADE,J.

DATE : 4th OCTOBER 2012.

ORAL JUDGMENT :

1] Rule. Rule is made returnable forthwith. By consent of parties, matter is heard finally.

2] The proceeding is filed u/s 482 of Cr.P.C. for setting aside

judgment and order of Criminal Revision Application No.34/04 which was pending in the Court of Ad-hoc Additional Sessions

Judge, Ambajogai, Dist.Beed. The revision application was filed to challenge the order of issue process made in private complaint filed by respondent no.1 Shilabai for offence u/s 218, 465, 420 etc.

of IPC. The process is issued against the petitioner and also

respondent no.2. The revisional Court has observed that present applicant who was working as Circle Officer made the mutation mischievously without following the due procedure and so the

protection is not available to him of Section 197 of Cr.P.C. The APP supported the judgment delivered by Sessions Court.

2] The copy of complaint is produced. The complaint shows that one Mallikarjun was the owner of agricultural land bearing Gat Nos.756 and 757 situated at Ghatnandur, Tq. Ambajogai, Dist.Beed. At the time of his death, land admeasuring 23 Acres 19 Gunthas was standing in his name. The complainant is sister of

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said Mallikarjun and deceased has left behind 3 more sisters. Deceased had left behind him one Chandrakant as his son and

respondent no.2 Kusumbai is the widow of Chandrakant. Chandrakant has left behind some issues also. Bhagirathibai was widow of Mallikarjun and after her death application for mutation

was made.

3] Allegations are made against respondent no.2 Kusumbai that she joined hands with present petitioner, Circle Officer and she got

mutated her name in the revenue record of the land of Mallikarjun behind back of complainant and sisters of complainant. It is

contended that false representation was made by accused no.2 that there was compromise amongst the legal representatives of

Mallikarjun and some document was created. It is contended that the complainant was not a party to so-called compromise. It is

contended that the Circle Officer did not issue notification or notice to inform to the concerned about the application made for mutation

by respondent Kusumbai and he showed haste in making the entries. It is contended that false record was created to show that notification was issued. It is contended that when application was moved for copy of mutation, some overwriting was done in the

dates of mutation and the date was changed to 31/8/2000 when initially the date was written as 31/7/2000.

4] The complainant challenged this mutation before appellate authority and the appellate authority set aside the mutation. This

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decision was taken to the State Government and also the High Court. It appears that the revenue authority has now observed

that the dispute can be resolved only by Civil Court. In view of these circumstances, private complaint came to be filed.

5] The Sessions Court has observed that as the necessary procedure was not followed for effecting mutation, it cannot be said

that the Circle Officer did the aforesaid acts in discharge of official duties. It was submitted for the original complainant that offence

u/s 218 of IPC is made out, as necessary procedure was not followed, manipulation of the record was done and that was done

behind the back of the complainant. Reliance was placed on the case reported as 1964(2) Cr.L.J. 71 S.C. Maulud Ahmad V/s State

of U.P. The facts of this reported case were different. Due to manipulation of record, an attempt was made to save one

accused. The facts of the present case are different. Section 218 of Cr.P.C. has two parts. It is necessary to show that intentionally

false record was prepared and the object behind preparation of the record was either : [1] to save accused or [2] to cause wrongful loss to somebody.

6] Copy of mutation is produced in this proceeding. This document shows that on the basis of application given by Kusum, respondent no.2, the mutation came to be effected. The mutation shows that it was informed to revenue authorities by Kusum that Smt.Bhagirithibai the wife of Mallikarjun had died on 29/11/95 and

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she had left behind him the legal representatives like issues of her deceased son Chandrakant, widow of Chandrakant and 4

daughters viz. Kamal, Mahananda, Vimal and Shilabai. It can be said that the mutation was effected on the basis of application only even if it is presumed that the notification was not issued as shown

in the mutation register. The date of making order of notification is given as 28/7/2000 and date of sanction of mutation is given as

31/8/2000. Even if it is presumed that necessary procedure was not followed, it can be said that Kusum, the accused no.2 had a

right as widow of Chandrakant in the property. Property of Mallikarjun will be succeeded by his widow, son and daughters

even if it is presumed that it was his self acquired property. As Chandrakant was dead, his widow and his issues were entitled to

take the share of Chandrakant. In view of these circumstances, if there was no name of Kusumbai and her issues in the revenue

record, she had right to make such application. The mutation document does not show that any document like mutual

compromise deed was produced by Kusumbai. The revenue authorities only entered the names of all the legal representatives of Mallikarjun including the name of the complainant. In view of these circumstances, it cannot be said that wrongful loss was

caused to complainant Shilabai due to this mutation. As there was no wrongful loss caused to anybody, this Court holds that no offence is made out against either Kusumbai or the Circle Officer. Further, it can be said that the aforesaid acts were done by Circle Officer in discharge of his official duties. Even though it is

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presumed that there is some irregularity and the procedure was not followed, it can be said that there was direct nexus and

relationship between the alleged acts and official duties. In view of these circumstances, this Court holds that it was necessary to obtain sanction u/s 197 of Cr.P.C. [reliance is placed on the cases

reported in 2004 All M.R. Cri. 519 in the case of State of Himachal Pradesh V/s M.P.Gupta and 2005 Cri.L.J. 2190 in the case of K.

Kalimuthu V/s State. In the first case, it is laid down that if the connection between the act and the duty is shown, sanction is

mandatory.

7] In view of the aforesaid discussion and the facts and circumstances of the case and the position of law, this Court holds

that the J.M.F.C. Ambajogai has committed error in issuing process against applicant and Kusumbai. The revisiona Court has

also committed error in dismissing the revision. So the application is allowed. The judgment and order of Sessions Judge, Ambajogai

in Criminal Revision Application No.34/2004 is hereby set aside. The order of issue process made by J.M.F.C. Ambajogai, Dist.Beed in Criminal Case No.67/04 for offence u/s 465, 420, 218 etc. of I.P.C. is also set aside and the complaint stands dismissed.

Rule is made absolute in aforesaid terms.

[T.V.NALAWADE,J.] umg/criapln3355-08