Citation : 2022 Latest Caselaw 7561 Raj/2
Judgement Date : 1 December, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous (Petition) No. 2102/2022
Aashish Bindal S/o Shri Damodar Bindal, Aged About
40 Years, Resident Of House No. 44, Ward No. 24,
Dilshuk Ki Tal, Hindon City, Tehsil Hindaun, District
Karauli, Rajasthan. ( Police Station Hindaun City,
District Karauli).
----Petitioner
Versus
1. Minakshi Bindal W/o Aashish Bindal, Aged About
36 Years, Resident Of House No. 44, Ward No.
24, Dilshuk Ki Tal, Hindon City, Tehsil Hindaun,
District Karouli, Rajasthan. ( Police Station
Hindaun City, District Karouli).
2. State Of Rajasthan, Through The Public
Prosecutor.
----Respondents
For Petitioner(s) : Mr. Brijesh Bhardwaj For : Mr. Atul Sharma, PP Respondent(s)
HON'BLE MR. JUSTICE UMA SHANKER VYAS
Order
01/12/2022
;[email protected];qDr dh vksj ls /kkjk 482 n.M izfdz;k lafgrk ds rgr ;g ;kfpdk ifjokfn;k dh vksj ls iqfyl Fkkuk&fg.MkSu ftyk&djkSyh esa ntZ izFke lwpuk fjiksVZ la[;k [email protected] vijk/k vUrxZr /kkjk 498,] 406] 323] 504 Hkk-na-la-
(2 of 4) [CRLMP-2102/2022]
rFkk [email protected] ngst izfr"ks/k vf/kfu;e dks fujLr fd;s tkus dh izkFkZuk ds lkFk is'k dh gSA fo}ku vf/koDrk ;kph dk fuosnu gS fd ;[email protected];qDr rFkk ifjokfn;k dk fookg fnukad 20-04-2006 dks gqvk Fkk] oLrqr% ifjoknh i{k dh vksj ls dh x;h ekjihV o pksjh vkfn ds laca/k esa ,d izFke lwpuk fjiksVz la[;k [email protected] iqfyl Fkkuk fg.MkSu esa vfHk;qDr i{k dh vksj ls fnukad 11-11-2021 dks ntZ djk;h Fkh ftlds dkj.k cnyk ysus dh uh;r ls feF;k vk/kkjksa ij orZeku izFke lwpuk fjiksVZ ntZ djk;h x;h gS tks dkuwuh izfdz;k dk nq:i;ksx gS] var esa ;g izFke lwpuk fjiksVZ fujLr fd;s tkus dk fuosnu fd;kA fo}ku yksd vfHk;kstd dk rdZ gS fd izFke lwpuk fjiksVZ esa of.kZr vk{ksiksa ds vk/kkj ij laKs; vijk/k ds rRo Li"V :i ls izdV gks jgs gSa rFkk lkjoku vuqla/kku gksuk 'ks"k gSA ;g vkjksi feF;k gksa] ,slk bl izdze ij fu"d"kZ ugha fudkyk tk ldrkA mudk ;g Hkh fuosnu gS fd vfHk;qDr i{k dh vksj ls tks cpko fy;s x;s gSa] og vuqla/kku vFkok fopkj.k dk fo"k; gks ldrk gS] vUr esa ;kfpdk [kkfjt fd;s tkus dk fuosnu fd;kA nksuksa i{kksa ds rdksaZ ds lanHkZ esa vfHkys[k dk voyksdu fd;kA of.kZr izFke lwpuk fjiksVZ esa ifjoknh }kjk vfHk;qDr ds fo:) ngst dh ekax dks ysdj izrkfMr fd;s tkus o dwzjrkiw.kZ O;ogkj fd;s tkus o L=h/ku ugha ykSVk;s tkus ds laca/k esa vkjksi yxk;k gS tks laKs; vijk/k ls lacaf/kr gSA ;fn izFke lwpuk fjiksVZ esa of.kZr vk{ksiksa ls dksbZ laKs; vijk/k ds rRo
(3 of 4) [CRLMP-2102/2022]
izdV ugha gks jgs gksa vFkok mu vkjksiksa dks lgh eku fy;s tkus ds ckotwn U;kf;d izfdz;k ds nq:i;ksx dk ekeyk izdV gksrk gS rks ,slh vFkok vU; leku vkSj viokfnd ifjfLFkfr;ksa esa gh izFke lwpuk fjiksVZ dks /kkjk 482 n.M izfdz;k lafgrk ds rgr iznRr vUrfufgZr 'kfDr;ksa dks iz;ksx djrs gq, fujLr fd;k tk ldrk gS] fdUrq ,slh ifjfLFkfr;ka orZeku ekeys esa ekStwn ugha gSaA vfHk;qDr i{k dh vksj ls bl izFke lwpuk fjiksVZ esa of.kZr vkjksiksa dks ftu vk/kkjksa ij feF;k crkus dk iz;kl fd;k gS] os vuqla/kku vFkok vfHk;kstu lafLFkr gksus ij cpko dk fo"k; gks ldrs gSaA ekuuh; loksZPp U;k;ky; }kjk 2022 SCC OnLine SC 820 State of Uttar Pradesh and Anrs. Vs. Akhil Sharda and
Ors with Sanjeet Jaiswal Vs. State of Uttar Pradesh and Ors.
ds iSjk la[;k*07 esa ;g fl)kar izfrikfnr fd;k x;k gS%&
"7.Having gone through the impugned judgment and order passed by the High Court by which the High Court has set aside the criminal proceedings in exercise of powers under Section 482 Cr.P.C., it appears that the High Court has virtually conducted a mini trial, which as such is not permissible at this stage and while deciding the application under Section 482 Cr.P.C. As observed and held by this Court in a catena of decisions no mini trial can be conducted by the High Court in exercise of powers under Section 482 Cr.P.C. jurisdiction and at the stage of deciding the application under Section 482 Cr.P.C., the High Court
(4 of 4) [CRLMP-2102/2022]
cannot get into appreciation of evidence of the particular case being considered."
mijksDrkuqlkj Li"V gS fd /kkjk 482 n.M izfdz;k lafgrk ds rgr vUrfuZfgr 'kfDr;ksa dk iz;ksx djrs gq, bl LVst ij miyC/k lkexzh dh lR;rk] fo'oluh;rk vFkok Lohdk;Zrk ds laca/k esa laf{kIr tkap vFkok fopkj.k vuqKs; ugha gSA tc rd lqn`< vk/kkj ugha gksa] rc rd vuqla/kku izfdz;k dks jksdk tkuk vFkok ckf/kr fd;k tkuk mfpr ugha gSA bl izdkj /kkjk 482 n.M izfdz;k lafgrk ds rgr {ks=kf/kdkfjrk dk iz;ksx gLrxr ekeys esa fd;k tkuk U;k;ksfpr izrhr ugha gksrk gS vkSj izLrqr ;g ;kfpdk [kkfjt gksus ;ksX; gSA ifj.kker% ;g ;kfpdk [kkfjt dh tkrh gSA
(UMA SHANKER VYAS),J
Mittal /18
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