Patna High Court
Meena Devi vs The State Of Bihar on 7 August, 2024
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No 520 of 2019
Arising Out of PS. Case No.- Year-0 Thana- District-
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1. Meena Devi Wife of Late Dashrath Sharma @ Kripanand Sharma Resident
of Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
2. Naveen Kumar Son of late Dashrath Sharma @ Kripananed Sharma
Resident of Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
3. Nikku Kumar Son of Late Dashrath Sharma @ Kripanand Sharma Resident
of Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
4. Mangesh Kumar Son of Late Dashrath Sharma @ Kripanand Sharma
Resident of Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
5. Shambhu Sharma Son of Late bani Lal Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
6. Ghyanchand Sharma Son of Late Bani Lal Sharma Resident of Gram-
Harinaha, P.S.- Jadia, Distt.- Supaul.
7. Brajesh Sharma Son of Rekhichand Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
8. Gena Sharma @ Gainu Sharma Son of Late Yogendra Sharma Resident of
Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
9. Kari Sharma Son of Sukan Sharma Resident of Gram- Harinaha, P.S.- Jadia,
Distt.- Supaul.
10. Most Mahasher W/o Late Upendra Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
11. Ram Kishun Sharma Son of Bikha Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
12. Bahadur Sharma Son of Late Jainal Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
13. Kalanand Sharma Son of Gultan Sharma Resident of Gram- Harinaha, P.S.-
Jadia, Distt.- Supaul.
14. Mangal Sharma Son of Fekan Sharma Resident of Gram- Harinaha, P.S.-
Jadia, Distt.- Supaul.
15. Hai Lal Sharma Son of Rasik Sharma Resident of Gram- Harinaha, P.S.-
Jadia, Distt.- Supaul.
16. Shiv Narayan Sharma @ Narayan Sharma Son of Rasik Sharma Resident of
Gram- Harinaha, P.S.- Jadia, Distt.- Supaul.
17. Gajendra Sharma Son of Ram Khelawan Sharma Resident of Gram-
Harinaha, P.S.- Jadia, Distt.- Supaul.
18. Bilendra Sharma Son of Late Jagdish Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
19. Sikendra Sharma Son of Late Jagdish Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
20. Bijendra Sharma Son of Shivchandra Sharma Resident of Gram- Harinaha,
Patna High Court CR. REV. No.520 of 2019 dt.07-08-2024
2/5
P.S.- Jadia, Distt.- Supaul.
21. Basudeo Sharma Son of Shivchandra Sharma Resident of Gram- Harinaha,
P.S.- Jadia, Distt.- Supaul.
22. Parmeshwari Sharma Son of Late Sokhi Sharma Resident of Gram-
Harinaha, P.S.- Jadia, Distt.- Supaul.
23. Dharmdeo Sharma Son of Satya Narayan Shara Resident of Gram-
Harinaha, P.S.- Jadia, Distt.- Supaul.
24. Brahemdeo Sharma Son of Satya Narayan Shara Resident of Gram-
Harinaha, P.S.- Jadia, Distt.- Supaul.
... ... Petitioner/s
Versus
1. The State of Bihar
2. Collector of the District, Supaul
3. Deputy Collector Land Reform, Triveniganj, Dist.- Supaul
4. Sub Divisional Magistrate, Triveniganj Bihar
5. Anchal Adhikari, Triveniganj
6. Pranav Kumar Son of Late Deep Narayan yadav Resident of Village -
Harinaha, P.s.- Jadia, Distt.- Supaul.
7. Rupesh Kumar Son of late Deep Narayan Yadav Resident of Village -
Harinaha, P.s.- Jadia, Distt.- Supaul.
8. Padam Parag Son of Late Deep Narayan Yadav Resident of Village -
Harinaha, P.s.- Jadia, Distt.- Supaul.
9. Sachitanand Yadav Son of Late Shiv Nandan Yadav Resident of Village -
Harinaha, P.s.- Jadia, Distt.- Supaul.
10. Mohan Yadav Son of Late Baldeo Yadav Resident of Village - Harinaha,
P.s.- Jadia, Distt.- Supaul.
11. Md Sajjad Son of Late Md. Dukha Resident of Village - Harinaha, P.s.-
Jadia, Distt.- Supaul.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Kumar Malendu
For the Respondent/s : Mr.Ashok Kumar
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CORAM: HONOURABLE MR JUSTICE ARVIND SINGH CHANDEL
ORAL JUDGMENT
Date : 07-08-2024
Heard.
Patna High Court CR. REV. No.520 of 2019 dt.07-08-2024
2 Petitioners have preferred this petition for setting aside
the order dated 17.11.2017 passed by the Sub Divisional
Magistrate, Triveniganj in Miscellaneous Case No 470 of 2014
whereby the proceeding under Section 145 of the Cr P C has been
concluded against the petitioners.
3 Learned counsel for the petitioners would submit that
on the basis of letter dated 25.07.2014, a proceeding under Section
145 of the Cr P C has been initiated. According to the counsel, at
that time, a proceeding under Section 48E (1) of the B T Act was
already pending between both the parties but without considering
this fact, the learned Court below erroneously held that the
proceeding under Section 48E (1) of the B T Act has already been
dropped and passed the impugned order which is bad in law.
Reliance has been placed by the counsel on the judgment passed
by this Court in the matter of Jai Prakash Rai & Another -Verus-
Bans Lal & Others, reported in 1976 SCC Online Patna 87.
4 In the said referred judgment, a question has to be
answered by the Court that as to whether during the pendency of
Bataidari case under Section 48E of the B T Act, a proceeding
under Section 145 of the Cr P C can be drawn up? Answering the
said question, this Court held in paragraph 11 thus:
11. Under the aforesaid circumstances, I
am of the view that during the pendency of the
Patna High Court CR. REV. No.520 of 2019 dt.07-08-2024
proceeding under Section 48E of the Act, a
criminal court can take only such action, as may
be necessary, for preventing breach of the peace,
till the proceeding under Section 48E is finally
decided and this will include a proceeding under
Sections 144, 107 or exercise of any other power
vested in the criminal court for preventing breach
of the peace. In my opinion, the learned Sub
Divisional Magistrate knowing full well that a
proceeding under Section 48E of the Act was
pending, should not have initiated a proceeding
under Section 145 of the Code for the purpose of
deciding the identical dispute which was pending
before a special and exclusive forum under the
provisions of the Act whose decision is final and
cannot be questioned even in a civil court."
5 As observed by this Court in the above referred
judgment, it makes clear that during pendency of the proceeding
under Section 48E of the B T Act, the proceeding under Section
145 of the Cr P C could not have been initiated. According to the
pleadings of the petitioners, on the date of institution of
proceeding under Section 145 of the Cr P C, there was a
proceeding already pending under Section 48E of the B T Act.
6 Annexure R/4, which has been submitted in the
counter affidavit dated 23.07.2024, also shows that at the time of
initiation of proceeding under Section 145 of the Cr P C, the
Bataidari Case No 1 of 1986-1987 was already pending and at
present, the matter is pending for constitution of Board under
Section 48E (3) of the B T Act.
Patna High Court CR. REV. No.520 of 2019 dt.07-08-2024
7 Looking to the above, the impugned order is liable to
be and is hereby set aside on this ground alone.
8 Accordingly, this revision petition is allowed.
(Arvind Singh Chandel, J)
M.E.H./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.08.2024
Transmission Date 20.08.2024
