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Ramesh Singh Rawat S/O Shri Ugam ... vs Bhawana Arya W/O Shri Sanjay Kumar ...
2023 Latest Caselaw 1400 Raj/2

Citation : 2023 Latest Caselaw 1400 Raj/2
Judgement Date : 3 February, 2023

Rajasthan High Court
Ramesh Singh Rawat S/O Shri Ugam ... vs Bhawana Arya W/O Shri Sanjay Kumar ... on 3 February, 2023
Bench: Uma Shanker Vyas
[2023/RJJP/001417]

 HIGH COURT OF JUDICATURE FOR RAJASTHAN
             BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (Petition) No. 4733/2020

1.      Ramesh Singh Rawat S/o Shri Ugam Singh
        Rawat, R/o Village Bhawani Kheda, Tehsil
        Nasirabad, District Ajmer, Rajasthan.
2.      Narendra Kumar Jain S/o Lt. Suraj Mal Jain, R/o
        Village      Bhawani        Kheda,        Tehsil      Nasirabad,
        District Ajmer, Rajasthan.
                                                           ----Petitioners
                                 Versus
1.      Bhawana Arya W/o Shri Sanjay Kumar Kanojiya,
        Aged About 44 Years, R/o 3/1, Housing Board,
        Naisrabad, Distt. Ajmer.
2.      State Of Rajasthan, Through P.p.
                                                      ----Respondents

Connected With S.B. Criminal Miscellaneous (Petition) No. 1130/2021 Bhavna Arya S/o Sanjay Kumar Kanojiya, Aged About 44 Years, R/o 31, Housing Board, Nasirabad, District Ajmer.

----Petitioner Versus

1. State Of Rajasthan, Through Public Prosecutor.

2. Suppt. Of Police, Ajmer.

3. The Station House Officer, Police Station Nasirabaad Sadar, District Ajmer.

4. Ramesh Singh S/o Ugma Singh, R/o Bhawdani Kheda, Nasirabaad Sadar, District Ajmer.

5. Narendra S/o Unknown., R/o Bhawdani Kheda, Nasirabaad Sadar, District Ajmer.

                                                      ----Respondents


For Petitioner(s)        :    Mr. Rahul Patni





 [2023/RJJP/001417]               (2 of 6)                 [CRLMP-4733/2020]


                              Mr. J.K. Moolchandani
For                      :    Mr. M.K. Sheoran, PP
Respondent(s)                 Mr. R.R. Goyal



HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

03/02/2023

1. In CRLMP No. 4733/2020

;kph&vfHk;qDrx.k dh vksj ls ;g ;kfpdk varxZr /kkjk 482 n.M izfdz;k lafgrk ds rgr ifjoknh&izR;FkhZ dh vksj ls iqfyl Fkkuk&ulhjkckn lnj] ftyk&vtesj esa iathc) djok;h x;h izFke lwpuk fjiksVZ la[;k&[email protected] vijk/k vUrxZr /kkjk&452] 332] 353] 509] 354 Hkk-na-la- rFkk 3¼ 1½¼r½] 3¼1½¼w½¼i½] 3¼1½¼w½¼ii½] 3¼2½¼va½ ,[email protected],l-lh- vf/kfu;e dks fujLr fd;s tkus gsrq izLrqr dh x;h gSA fo}ku vf/koDrk ;kph dk fuosnu gS fd ifjokfn;k fo|ky; esa iz/kkukpk;Z Fkh] mldh yEch vuqifLFkfr] iks"kkgkj esa vfu;ferrk vkSj vU; vopkj ds laca/k esa vfHk;qDrx.k }kjk f'kdk;r fd;s tkus ij foHkkxh; dk;Zokgh izkjEHk gqbZ rFkk ml dkj.k ls ncko cukus gsrq ;g feF;k vk/kkjksa ij izFke lwpuk fjiksVZ ntZ djk;h x;h gS] izFke lwpuk fjiksVZ esa of.kZr ?kVuk iw.kZr% vlaHko o vLokHkkfod gSA ;g Hkh fuosnu fd;k fd ?kVuk ds le; vfHk;[email protected];kph ujsUnz ftyk ifj"kn dk;kZy;] vtesj esa mifLFkr Fkk] izFke lwpuk fjiksVZ djhc nl ?kaVs ds foyEc ls gS] vke O;fDr;ksa ds n`f"Vxkspj esa dksbZ xkyh&xykSp vFkok viekfur fd;s tkus dh ?kVuk dk vkjksi

[2023/RJJP/001417] (3 of 6) [CRLMP-4733/2020]

izFke lwpuk fjiksVZ esa ugha gS] vr% vuqlwfpr [email protected] vf/kfu;e 1989 ds rgr dksbZ vijk/k ?kfVr ugha gksrk gS] vUr esa ;g izFke lwpuk fjiksVZ fujLr fd;s tkus dk fuosnu fd;kA vius rdksaZ ds leFkZu esa U;kf;d n`"VkUr MkW- lqHkk"k dk'khukFk egktu cuke LVsV vkWQ egkjk"Vª ¼2018½ ,-vkbZ-vkj- ¼,llh½ 1498 rFkk bl U;k;ky; }kjk QkStnkjh fofo/k ;kfpdk la[;k [email protected] vthr flag cuke yky daoj fu.kZ; fnukad 27-07- 2022 izLrqr fd;sA fo}ku yksd vfHk;kstd rFkk fo}ku vf/koDrk ifjoknh us ;kfpdk dk fojks/k djrs gq, fuosnu fd;k fd bl ekeys esa izFke lwpuk fjiksVZ esa of.kZr rF;ksa ds vk/kkj ij gh laKs; vijk/k ds rRo izdV gks jgs gSa] mudk ;g Hkh fuosnu gS fd vfHk;qDr }kjk ?kVuk ds le; vU;= gksus] izFke lwpuk fjiksVZ feF;k gksus dk tks cpko fy;k gS] og vuqla/[email protected] dk fo"k; gks ldrk gSA bl LVst ij fdlh Hkh i{k ds rdksaZ dks vuqfpr :i ls Lohd`r vFkok vLohd`r ugha fd;k tk ldrkA ;g Hkh fuosnu jgk gS fd vfHk;qDrx.k }kjk dh x;h f'kdk;r mDr ?kVuk dk dkj.k Hkh gks ldrk gSA ;[email protected];qDr jes'k dk vfxze tekur Hkh U;k;ky; }kjk [kkfjt fd;k tk pqdk gS] vUr esa ;kfpdk [kkfjt fd;s tkus dk fuosnu fd;kA 4- nksuksa i{kksa ds rdksaZ ds lanHkZ esa vfHkys[k dk voyksdu fd;kA 5- orZeku izFke lwpuk fjiksVZ esa vuqlwfpr tkfr dh ifjokfn;[email protected]/kkukpk;Z }kjk vfHk;qDrx.k ds fo:) ;g vkjksi

[2023/RJJP/001417] (4 of 6) [CRLMP-4733/2020]

yxk;k gS fd vfHk;qDrx.k us fo|ky; d{k esa vkdj ifjokfn;k ds lkFk ekjihV dj vHknz xkyh&xykSp dhA ?kVuk ds le; vU; dksbZ O;fDr ftuds n`f"Vxkspj esa xkyh&xykSp gksuk crk;k x;k gS] ekStnw Fks vFkok ugha] ;g vuqla/kku dk fo"k; gSA blds vykok fo|ky; ifjlj esa vukf/kd`r :i ls ?kqldj ekjihV dj xkyh&xykSp djus o pksVsa igqapkus dk vkjksi laKs; vijk/k dh Js.kh esa vkrk gSA i{kdkjksa ds e/; f'kdk;r dks ysdj tks fookn gS] og vfHk;qDrx.k ds feF;k :i ls vkfyIr djus dk dkj.k Hkh gks ldrk gS rFkk okLrfod ?kVuk dkj.k Hkh gks ldrk gS] bl laca/k esa Hkh vuqla/kku vFkok vkjksi i= is'k gksus dh fLFkfr esa fopkj.k dk fo"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 O;oLFkk izfrikfnr dh x;h 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

[2023/RJJP/001417] (5 of 6) [CRLMP-4733/2020]

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 (2002) 1 SCC 555 Kamaladevi Agarwal V. State of W.B. & Ors. ds iSjk la[;k&07 esa ;g O;oLFkk izfrikfnr dh x;h gS%&

"7. 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 discolse 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;qDr 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 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 vkjksi vius vki esa vlaHkkO; gks] ,slh fLFkfr Hkh ugha gSA vfHk;qDrx.k dh

[2023/RJJP/001417] (6 of 6) [CRLMP-4733/2020]

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= 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 mijksDr foospkukuqlkj izFke lwpuk fjiksVZ fujLr djus gsrq /kkjk 482 n.M izfdz;k lafgrk ds rgr {ks=kf/kdkfjrk dk iz;ksx gLrxr ekeys esa fd;k tkuk mfpr ugha gSA ifj.kker% ;g ;kfpdk [kkfjt dh tkrh gSA

2. In CRLMP No. 1130/2021

;kph&ifjoknh }kjk vko';drk gksus ij u;h ;kfpdk is'k djus dk vf/kdkj lqjf{kr j[krs gq, bl ;kfpdk dks okfil fy;s tkus dk fuosnu fd;kA mijksDr Lora=rk ds lkFk ;g ;kfpdk okfil fy;s tkus ds vk/kkj ij [kkfjt dh tkrh gSA

(UMA SHANKER VYAS),J

Mittal /97-98

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