Deendayal Jagrotiya S/O ... vs State Of Rajasthan
2023 Latest Caselaw 1352 Raj/2

Citation : 2023 Latest Caselaw 1352 Raj/2
Judgement Date : 2 February, 2023

Rajasthan High Court

Deendayal Jagrotiya S/O ... vs State Of Rajasthan on 2 February, 2023

Bench: Uma Shanker Vyas

[2023/RJJP/000260]

 HIGH COURT OF JUDICATURE FOR RAJASTHAN
             BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (Petition) No. 6317/2020

1.      Deendayal            Jagrotiya        S/o          Laxminarayan
        Jagrotiya, Resident Of Village Itawa, Tehsil
        Pipalda, District Kota (Raj.)
2.      Harish Kumar S/o Laxmi Narayan, Resident Of
        Nagar Palika Colony, Itawa, District Kota (Raj.)
3.      Rakesh Gaur S/o Nathulal Gaur, Resident Of
        Heeraman Ki Gali, Itawa, District Kota (Raj.)
                                                           ----Petitioners
                                 Versus
1.      State Of Rajasthan, Through P.p.
2.      Hanuman S/o Ram Prasad, Resident Of Sarovar
        Nagar, Ward No. 3, Itawa,                         Tehsil   Pipalda,
        District Kota (Raj.)
                                                      ----Respondents

For Petitioner(s) : Mr. Rajveer Sharma For : Mr. M.K. Sheoran, PP Respondent(s) Mr. Aatish Jain Mr. Nitish Kumar Jain

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

Reserved On : 31.01.2023 Pronounced On : 02.02.2023

;[email protected];qDrx.k dh vksj ls /kkjk 482 n.M izfdz;k lafgrk ds rgr ;g ;kfpdk ifjoknh dh vksj ls iqfyl Fkkuk&bVkok] ftyk&dksVk 'kgj esa ntZ izFke lwpuk fjiksVZ

[2023/RJJP/000260] (2 of 5) [CRLMP-6317/2020]

la[;k [email protected] vijk/k vUrxZr /kkjk 379] 420] 120ch Hkk-na-la- dks fujLr fd;s tkus dh izkFkZuk ds lkFk is'k dh gSA fo}ku vf/koDrk ;[email protected];qDrx.k dk fuosnu gS fd vfHk;qDrx.k funksZ"k gSa] izFke lwpuk fjiksVZ dks lgh Hkh ekuk tkos rks Hkh dksbZ vkijkf/kd rRo izdV ugha gks jgs gSa] fookn flfoy izd`fr dk gS rFkk fofufnZ"V vuqikyuk dk okn vfHk;qDr nhun;ky dh vksj ls l{ke U;k;ky; esa izLrqr dj j[kk gS] dksbZ dwVjpuk bl ekeys esa ugha gqbZ gS] vUr esa gLrxr izFke lwpuk fjiksVZ dks fujLr fd;s tkus dk fuosnu fd;kA fo}ku vf/koDrk ;kph dh vksj ls izLrqr U;kf;d n`"VkUr Inder Mohan Goswami & Anr. Vs. State of Uttaranchal & Ors.

2007(12) SCC 1 rFkk V.Y. Jose & Anr. Vs. State of Gujarat & Anr. 2011 AIR (SC) (Cri) 1887 esa ;g vfHkfu/kkZfjr fd;k x;k

gS fd ;fn flfoy fookn dks vkijkf/kd jax fn;k x;k gS rFkk vijk/k ds dksbZ rRo izdV ugha gks jgs gSa rks ,slh vkijkf/kd dk;Zokgh fu:Rlkfgr vFkok fujLr gksus ;ksX; gSA blds foijhr fo}ku yksd vfHk;sktd rFkk fo}ku vf/koDrk ifjoknh dk fuosnu gS fd izFke lwpuk fjiksVZ esa yxk;s x;s vkjksiksa ds vk/kkj ij laKs; vijk/k ds rRo izdV gks jgs gSaA mijksDr vkjksiksa vFkok bl ;kfpdk ds ek/;e ls vfHk;qDrx.k }kjk fy, x;s cpko ds laca/k esa vHkh vafre fu"d"kZ ugha fn;k tk ldrk] ;g vuqla/[email protected] dk fo"k; gS] vUr esa ;kfpdk [kkfjt fd;s tkus dk fuosnu fd;kA fo}ku vf/koDrk v;kph us vius rdksaZ ds leFkZu esa State of Bihar &

[2023/RJJP/000260] (3 of 5) [CRLMP-6317/2020]

Anr. Vs. P.P. Sharma and Anr. 1991 0 AIR (SC) 1260 is'k

fd;kA nksuksa i{kksa ds rdksaZ ds lanHkZ esa vfHkys[k dk voyksdu fd;kA orZeku izFke lwpuk fjiksVZ esa ifjoknh }kjk ;g vkjksi yxk;k gS fd fookfnr Hkw[k.M mlds LokfeRo dk gS rFkk mls gMius ds fy, vfHk;qDr nhun;ky }kjk fodzsrk rFkk bl fodz; vuqca/k ds xokgku ls feydj fodz; vuqca/k fnukad 29-12-2018 dh dwVjpuk dh gS ftlesa okLrfod Hkw[k.M ds uEcj&64 esa dkaV&NkaV dj Hkw[k.M la[;k&1 nf'kZr fd;k gS rFkk vUrr% ykHkkFkhZ vkSj xokg gfj'kadj o jkds'k xkSM ds }kjk dwVjpuk dk vkjksi yxk;k gSA 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

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and at the stage of deciding the application under Section 482 Cr.P.C., the High Court cannot get into appreciation of evidence of the particular case being considered."

blh izdkj ekuuh; loksZPp U;k;ky; }kjk ¼2002½ 1 ,l- lh-lh- 555 deyknsoh vxzoky cuke LVsV vkWQ osLV caxky o vU; ds iSjk la[;k&7 esa ;g O;oLFkk izfrikfnr dh x;h gS fd& "This Court has consistently held that the revisional or inherent powers of quashing the proceedings at the initial stage should be exercised sparingly and only where the allegations made in the complaint or the FIR, even if taken it at the face value and accepted in entirety, do not prima facie disclose the commission of an offence. Disputed and controversial facts cannot be made the basis for the exercise of the jurisdiction"

mijksDr U;kf;d n`"Vkarksa esa izfrikfnr O;oLFkk ds vuqlkj Li"V gS fd vuqla/kku dh LVst ij izFke lwpuk fjiksVZ dks fujLr djkus gsrq vUrfuZfgr 'kfDr;ksa dk iz;ksx djrs le; izFke lwpuk fjiksVZ esa of.kZr vkjksi rFkk vfHk;qDrx.k dh vksj ls fy, x;s cpko o vU; lkexzh dh lR;rk] fo'oluh;rk vkfn ds laca/k esa laf{kIr tkap vFkok laf{kIr fopkj.k vuqKs; ugha gSA izLrqr fodz; vuqca/k esa dkaV&NkaV dk rF; Hkh ekStnw gS] orZeku ekeys esa izFke lwpuk fjiksVZ esa of.kZr rF;ksa ds vk/kkj ij laKs; vijk/k ds rRo izdV gks jgs gksa] ;g izFke lwpuk fjiksVZ U;k;ky;hu izfdz;k dk nq:i;ksx djus gsrq ntZ djk;h x;h gks] ,slk Li"V ekeyk ugha gS rFkk yxk;s x;s

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vkjksi vius vki esa vlaHkkO; gks] ,slh fLFkfr Hkh ugha gSA vfHk;qDrx.k dh vksj ls tks cpko fy;s x;s gSa] os vuqla/kku dk fo"k; gks ldrs gSa rFkk ;fn vkjksi i= izLrqr gksrk gS rks cpko lk{; ds le; lqlaxr gks ldrs gSaA vfHk;qDrx.k }kjk fy, x;s cpko ek= ds vk/kkj ij izFke lwpuk fjiksVZ dks fujLr fd;k tkuk mfpr ugha gSA izFke lwpuk fjiksVZ dks fujLr djus gsrq vUrfuZfgr 'kfDr;ksa dk iz;ksx la;r rjhds ls o iw.kZ lko/kkuh ds lkFk visf{kr gSA lkekU; :i ls tc rd lqn`< vk/kkj ugha gksa] 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 gS] LFkxu izkFkZuk i= Hkh mDr izdkj ls vLohdkj fd;k tkrk gSA

(UMA SHANKER VYAS),J

Mittal /reserve/91