Ram Kumar vs State
1970 Latest Caselaw 107 Del

ORDER

S. Rangarajan, J.

1. The petitioner who claims to be a tenant of the premises No. 456, Mahabir Bazar, Cloth Market, Delhi for the last 39 years under his then landlord Shri Rup Narain, wants the proceedings initiated on a police challan, Under Section 448, Penal Code, to be quashed.

2. The necessary facts in brief are that the petitioner's close relation, Shyam Lal, who died on 30th December, 1966, was living with the petitioner in the said premises. The petitioner continued to remain in the premises even after Shyam Lal's death.

3. On 4.1.1967, the A.SI of Police Station, Lahori Gate, Delhi (also called Shyam Lai) arrested the petitioner and his two brothers, one of whom is an advocate, for allegedly committing an offence punishable Under Section 448, Penal Code. It is further complained that even though it is a bailable offence, the ASI refused to release them on bail but this is not a matter which need detain us at the moment.

4. The petitioner urges that even on the challan (which was laid for action being taken Under Section 448, Penal Code) and the documents accompanying the said challan, no offence has been made out against the petitioner.

5. The learned S. D. M., who held, on 5.12. 68, that there was sufficient ground to proceed further against all the three accused persons, including the petitioner, served all of them with notices Under Section SS42, Criminal P.C. As against the said order the petitioner filed a, Criminal Revision Petition No. 16 of 1969 before the Additional Sessions Judge, Delhi, who by his order dated 21.1.1970 dismissed the said revision petition.

6. The learned Additional Sessions Judge took the view that, unlike in a warrant case, the Magistrate has no option but to discharge the accused without going through the trial of the case, which was a summons case. In this connection be referred to some decisions of Calcutta and Madhya Pradesh High Courts, as supporting the view that in such a case the Magistrate had only to proceed with the case and ultimately record a finding of a acquittal after taking the evidence. The learned Additional Sessions Judge differed from what he thought was the view of the Kerala High Court in , Raman Balan v. State.

7. My attention has also been drawn to another decision of the Bombay High Court (Nagpur) in Marotrao Ganpatrao Jadhav v. The State 1960 Cri. L J 1425 : A.I.R. 1960 Bom 481) which was not noticed by the lower Court. The view taken was that when a Magistrate comes to a conclusion that there is no case, not even a prima facie case Under Section 448 Penal Code, he is perfectly competent to stop the proceedings Under Section 249, Criminal P.C. with, out first following tbe procedure Under Sections 242 to 244, Criminal P.C. But the question which arises for consideration now is not what the Magistrate (as the learned Additional Sessions Judge thought) could do; the question is about the power of interference by the High Court in revision, it being not material to consider whether Section 439, Criminal P.C. or Section 561-A of the Code has to be invoked.

8. In , Raman Nayar, J. (as he then was) was concerned to point out that a High Court exercising power Under Section 439 and/or Section 561-A of Criminal P.C. could quash a charge-sheet which did not disclose an offence whatsoever. Raman Nayar, J. had no doubt, and I respectfully agree with him, that the proper course in such a case was to quash the charge-sheet; this was, he pointed out, well established by a series of decisions to which ho made specific reference i. e. A.I.R. 1925 Mad 39, Ramanatban v. Subra. mania , Nripendra v. Gobinda; , Gokul Prasad v. Debi Prasad; A.I.R. 1933 Oudh 387, Abdul Wali v. Emperor and A.I.R. 1956 Ker 418 : (9 Cochin L J 418), Kunhayyappan v. Chatta.

9. The decision of the Madhya Pradesh High Court 1962 (1) Cri L J 817, State of Madhya Pradesh v. Shantilal Dayashanker Which the learned Additional Sessions Judge followed concerned itself with the power of the Magistrate to pass an order Under Section 245, Criminal P.C. acquitting the accused in a summons case without taking evidence. It is, as I stated, needless for the present purpose to deal with the power of the Magistrate to stop or terminate the proceedings.

10. It the Magistrate, however, terminates the proceedings, in a summons case, the effect of such termination would according to the-recent decision of the Supreme Court in The Municipal Council, Kanpur v. The State of Madhya Pradesh amount only to an order of discharge. That is again not the question now.

11. On the question whether the High Court, exercising power Under Section 439 and/or 8. 561.A, Criminal P.C. can quash a charge-sheet laid by the police, even in a summons ca3e, when the particulars mentioned in the charge-sheet do not amount to an offence, the decision in is alone relevant.

12. The next question is whether on the facts this is a case for quashing the challan laid by the police. Annexure 'B' to the present petition is the English translation furnished by the petitioner of the challan which is in vernacular: the same is given below:

Statement of Rup Narain Mehra son of Shri Shadi Lal Mehra aged 46 years r/o 1052, Gandhi Gali. He stated that I had purchased the house No. 4564, Mababir Bazar, in the name of my sons Harish Kumar, Anil Kumar, and Satish Kumar 15-16 years ago. It is our joint family and I am the Karta of the family. We had given one room and a kothri of this house to one Shyam Lal on a rent at Rs. 15/-p. m. Shyam Lal had been living in that portion for a long time and no other lived with him. Because Shyam Lal died on 30-31/12/66-without any heir, therefore we were the claimants of this room. But Shri Prem chand and Shri Ram Kumar also claimed that room due to which police locked the room and the articles of Ram Krishan and Sat Narain fixed a chockat in the room after breaking the wall of the adjoining room. To verify this fact I and my brother Bishen went to the spot but; Sat Narain did not allow us to enter the room and became ready to beat us due to which my brother Bishan Sarup informed the Control room. Now we saw that the look on the room of the deceased Shyam Lal had been changed. A chokhat has been fixed in the room of Shyam Lal after breaking the wall of the room of Ram Kishan and the articles of Shyam Lal are not there. Proper action may be taken.

(emphasis added)

Among the other enclosures to the said challan is a report made by the S. D. M. after local inspection on 12-1-1967. Even though it was stated that the door way in question leading to the room occupied by the deceased Shyam Lai was agreed by both the sides to have existed when Shyam Lal was alive, it had sill been noticed by the S. D, M. that the space in the wall surrounding the door way, had been broken into an] recently plastered, a view which is supported by the photographs which are also filed along with the challan.

13. In these circumstances it would be pre-mature for this Coucc to pass upon whether any offence Under Section 443, Penal Code is made out; it haa to be gone into only during the course of the trial after recording the necessary evidence.

14. The so-called high-handedness on the part of Shyatn Lal (ASI) in arresting the petitioners and not even releasing them on bail though the offence complained of wan bailable, 13 not one which has any bearing on the question to be decided now.

15. The above challan sets out the claim of the landlord (Roop Nirain) to that room on account of Shyam Lal having died without heirs. Since Nem Chand and Shiv Kumar (brothers of the petitioner) had also claimed that room, the police had locked it with the articles of Shyam Lal in the said room. Afterwards the door way itself has been stated to have been removed and the articles of Shyam Lal also removed. It is needless to express any opinion on the merits of the respective claims except to indicate that if after the police locked the room as a result of the dispute between the parties it was broken open for removing the articles inside it could not be stated that the commission of an offence Under Section 448, Penal Code has not been disclosed by the challan. Whether this claim is made out has to be determined at the trial.

16. After the petition was heard and order reserved an application (Cr. M. 330 of 1970) wag filed on 25th April 1970 raising further contentions about the file not containing F. I, R. and no copy of the game or the photos having been supplied to the petitioner (as required Under Section 173 (4) of the Criminal P.C.). Whether the police registered a case or whether there is F. I. E, are matters one which it is not possible to consider at the moment. These points have to be considered by the Magistrate if and when raised during the trial. The genuineness o' the photographs was also attacked. Obviously, these are not matters which have to be gone into at this stage in these proceedings which are to quash the police challan on the ground that no offence Under Section 448, Penal Code has been ex facie made out. The petitioner can urge these and whatever contentions he tikes to urge before the trying Magistrate.

17. Shri Mathur, learned Counsel for the State relies upon paragraph 5 of the petition (No, Cr. M. (M) 15 of 1970) which contains the following allegations:

That Shri Rup Narain landlord had at the instance of Shri Shyam Lal AS I made a false complaint on 4.1-67 alleging therein that the police had locked the room of the deceased Shyam Lal and the petitioner and his said two brothers fixed a chokhat is the said room of the decea3ed Shyam Lal after breaking the wall of the adjoining roo n which was in possession of the petitioner and his aforesaid two brothers and even the lock on the room of the deceased Shyam Lal had been changed.

18. It is, however, contended by Shri Dar, learned Counsel for the petitioner, that in the written statement of the three Sons of Shri Roop Narain in the suit filed by the present petitioner in the High Court, the defendants had stated in paragraph 4 as follows :

....the defendants on coming to know of the death of Sham ltd locked the room and the kothri and then informed the police about the death of Shyam Lal. The police came to the spot, made preliminary enquiries about the death of Shyam Lal and then left his things in the room and gave possession of the room and the Kothri, to the defendants. The plaintiff broke open the wall in between the two rooms and the defendants on coming to know of the game lodged a report with the police who registered a case Under Section 448, Penal Code and sealed the premises Under Section 145, Criminal P.C. on 5-1-1967.

(A copy of the said written statement has been annexed to Cr. M. 33O/70 as Annexure D).

19. It is seen from the report of Shri Roop Narain on the basis of which the challan waa filed (annexure B to Cr. M. (M) 15/70 is the copy of the statement of Shri Roop Narain at P. S. Lahori Gate) that since Shyam Lai the tenant of that room died on 30/31-12. 66 without any heir the police looked the room with the articles of Shyam Lal in it but later they found that they were not allowed to go inside the room by the petitioner's brother Sat Narain; they found that the chaukhat had been fixed in the room of Shyam Lal after breaking the wall of the room and the articles of Shyam Lal were not there.

20. It is least appropriate to go into any contradictions in such allegations (or counter allegations) which have to be gone into during the trial by the Magistrate. It will be for him to find out on the basis of evidence adduced before him as to which of the allegations is true.

21. The petitioner finally made a request that the proceedings Under Section 448, Penal Code should be at least stayed. It was urged that Rup Narain did not have physical possession of the room and that therefore there could be no question of any offence Under Section 448, Penal Code, This point is by no means clear at the moment; it is also one which has to be deter, mined after taking evidence.

22. Having regard to the circumstances of this case, I do not feel inclined to order stay of the criminal prosecution Under Section 448, Penal Code pending determination of a civil case stated to have been filed with reference to the game subject-matter. The question of staying a criminal prosecution, pending a civil proceeding, fell for consideration before the Supreme Court in M. S. Sheriff v. State of Madras . Bose J. speaking for the Court, observed that a number of considerations are relevant in the matter of staying criminal prosecutions owing to the pendency of civil proceedings. What was undoubtedly relevant consideration was the likelihood of embarrassment. Another factor which weighs with the Court is that a civil suit often drags on for years and it is undesirable that a criminal prosecution should wait till everybody concerned has forgotten all about the crime. The public interests demand that criminal justice should be swift and sure, that the guilty should be punished while the events are still fresh in the public mind and that the innocent should be absolved as early as is consistent with a fA.I.R. and impartial trial. It is not desirable to let things slide till memories have grown too dim to trust. This, however, is not a hard and fast rule. Special considerations obtaining in any particular case might make some other course more expedient and just.

23. While it is not possible to lay down exhaustively all the circumstances in which a criminal prosecution should not be stayed, I have little doubt that this is not a case where criminal proceedings have to be stayed. I have also carefully perused, before coming to this conclusion, the three decisions which have been cited by Shri Dar, learned Counsel for the petitioner. Rajendra Kumar Ruju v. State of West Bengal 1969 Cri L J 242 (248) (Cal) the first case cited by him, is of no assistance to him at all since in that case there was already a decision regarding civil liability in respect of the same item of property by a competent Court. It was held that in those circumstances if, a criminal complaint regarding same property was proceeded with, it will amount to abuse of process of Court.

24. The fact3 in Jai Narain Miara v. State,. 1966 Cri L J 207 (Cal), the next case cited by him, are different. Sen and Das JJ. distinguished the above said Supreme Court's-decision on the ground that the Supreme Court itself observed that no hard and fast rule could be laid down. On the facts before them, they felD, there was little justification for giving :priority to the later instituted criminal case. It is seen from that judgment that as many as 12 criminal cases had been instituted and they were proceeding in a leisurely fashion without even a charge having been framed in any one of them. In these circumstances, the civil suit which has been instituted earlier was not a sufficient reason for staying the criminal prosecution.

25. The third ease cited on behalf of the petitioner is of Bhat J. in Mat. Bhagwan Devi v. Bawa Mohini Jagat Bam AIR 1967 J and K 97. This decision is unhelpful to the petitioner on the earlier point discussed for in it, it is pointed out that criminal proceedings will be quashed only where no offence appears to have been committed on the face of the proceedings. The other observation pertaining to the pendency of civil proceedings was only general in character and does not deal with a question with any particularity. Hence the said observation ;is of no material assistance to the petitioner.

26. In the very nature of things a prosecution Under Section 44$, IPC. would not take long to finish; it must be over soon. An important question for consideration will be whether the petitioner had taken the law into his own hands and broken open into the disputed room and whether the photographs concerning the same really represent the true state of affairs as alleged by the prosecution. It is not feasible, or even desirable, to anticipate whether all the necessary ingredients of Section 448, IPC. are going to be ultimately made out. I do not think that this is a fit case either for quashing the police challan or for staying the Criminal prosecution Under Section 443,1. P.C.

27. It is needless to add that the pendency of the proceedings Under Section 448,1. P.C. would not be a ground for staying the proceedings Under Section 145, Criminal P.C. either. Looking to all the circumstances of the present case I am not inclined either to quash the police challan or stay the criminal prosecution Under Section 448, IPC,

28. Criminal Miscellaneous (Main) 15 of 1970 as also Criminal Misc. No. 330 of 1970 are dismissed,