Rajasthan High Court - Jodhpur

Narayan @ Naru vs State Of Rajasthan on 30 January, 2023

Bench: Madan Gopal Vyas

[2023/RJJD/002696]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 1474/2022

Narayan @ Naru S/o Raju, Aged About 60 Years, R/o Manakedeh, Dangiya, Tehsil Amet, Dist. Rajsamand (At Present Lodged At Dist. Jail Rajasmand)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Anand Purohit, Sr. Adv.

Mr. Mayank Roy For Respondent(s) : Mr. A.R. Choudhary, P.P.



        HON'BLE MR. JUSTICE MADAN GOPAL VYAS

                                    Order

Date of Judgment:                                             30/01/2023


01-          ;g nkafMd iqujh{k.k ;kfpdk iqujh{k.kdrkZ vfHk;qDr us fo}ku

fof'k"V U;k;k/kh'k] ,u-Mh-ih-,l- ,DV] ¼vij ls'ku U;k;k/kh'k½ jktlean ds }kjk fofo/k QkStnkjh izdj.k la[;k [email protected] esa ikfjr vkns'k fnukad 01-11-2022 ds fo#) izLrqr dh gS] ftlds }kjk fo}ku fopkj.k U;k;ky; us iqujh{k.kdrkZ vfHk;qDr dh vksj ls izLrqr izkFkZuk&i= varxZr /kkjk 167¼2½ naM izfØ;k lafgrk dks [kkfjt fd;k] ftlls O;fFkr gksdj ;g iqujh{k.k ;kfpdk izLrqr dh xbZ gSA

02- eSaus ;ksX; vf/koDrk iqujh{k.kdrkZ vfHk;qDr ,oa ;ksX; yksd vfHk;kstd dh cgl lquh] vfHkys[k ,oa vk{ksfir vkns'k dk voyksdu fd;kA

03- ;ksX; vf/koDrk iqujh{k.kdrkZ vfHk;qDr us ;g rdZ fn;k fd vfHk;qDr ds fo#) /kkjk [email protected] Lokid vkS"kf/k ,oa eu% izHkkoh inkFkZ vf/kfu;e esa iqfyl Fkkuk vkesV esa izFke lwpuk fjiksVZ la[;k [email protected] iathc) dh xbZA iqujh{k.kdrkZ vfHk;qDr dh fxj¶rkjh ls 180 fnu dh vof/k

[2023/RJJD/002696] (2 of 7) [CRLR-1474/2022]

fnukad 28-10-2022 dks iw.kZ gks xbZ Fkh] ysfdu vfHk;kstu i{k dh vksj ls 180 fnu iwjs gksus ds ckotwn vkjksi i= izLrqr ugha fd;k x;k] blfy, vfHk;qDr dks /kkjk 167¼2½ naM izfØ;k lafgrk dk ykHk izkIr gksuk pkfg,A fnukad 01-11-2022 dks ,u-Mh-ih-,l- U;k;ky;] jktlean esa ;g O;Dr fd;k x;k fd vkjksi i= fnukad 26-10-2022 dks U;kf;d eftLVªsV] dqaHkyx<+ ds U;k;ky; esa izLrqr dj fn;k x;kA U;kf;d eftLVªsV] dqaHkyx<+ dk U;k;ky;] ,u-Mh-ih-,l- U;k;ky;] jktlean dk fyad U;k;ky; ugha gS] blfy, l{ke U;k;ky; ds le{k vkjksi i= izLrqr ugha fd;k x;kA vknsf'kdk fnukad 28-10-2022 dks iqujh{k.kdrkZ vfHk;qDr dh vuqifLFkfr esa U;kf;d vfHkj{kk vof/k c<+kbZ xbZ] tks /kkjk 167¼2½ ds ijarqd (b) naM izfØ;k lafgrk ds fo#) gSA fnukad 28-10-2022 dks 180 fnu iwjs gq,] ysfdu l{ke U;k;ky; esa vkjksi i= fnukad 01-11-2022 dks izkIr gqvkA vkjksi i= vfHk;qDr dh vuqifLFkfr esa izLrqr gqvkA ftl fnu vkjksi i= izLrqr fd;k x;k] ml fnu vfHk;qDr dks vkjksi i= dh izfr miyC/k ugha djokbZ xbZA /kkjk 207 naM izfØ;k lafgrk dh ikyuk ugha dh xbZA bl izdkj vk{ksfir vkns'k vuqfpr ,oa voS/k gksus ls vikLr fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa bl U;k;ky; dh led{k ihB }kjk S.B. Criminal Revision Petition No. 1334/2022 Vikash Versus State & Anr. esa ikfjr fu.kZ; fnukad 05-12-2022 dh izfr is'k dh] ftldk eSaus voyksdu fd;kA

04- ;ksX; yksd vfHk;kstd us ;g rdZ fn;k fd fnukad 22-10-2022 ls 27-10-2022 rd U;k;ky;ksa esa nhikoyh vodk'k FkkA nhikoyh vodk'k ds nkSjku dsoy vodk'kdkyhu U;k;ky; gh [kqyk FkkA fnukad 26-10-2022 dks vodk'kdkyhu U;k;ky;] U;kf;d eftLVªsV] dqaHkyx<+ ds le{k vkjksi i= izLrqr fd;k x;kA 180 fnu dh vof/k iw.kZ gksus ls iwoZ gh vkjksi i= izLrqr dj fn;k FkkA vfHk;qDr us /kkjk 167¼2½ naM izfØ;k lafgrk ds v/khu izkFkZuk&i= fnukad 29-10-2022 dks izLrqr fd;kA vr% ,slh ifjfLFkfr;ksa esa vk{ksfir vkns'k dk leFkZu djrs gq, iqujh{k.k ;kfpdk [kkfjt fd, tkus dk fuosnu fd;kA

05- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA iqujh{k.kdrkZ vfHk;qDr ds fo#) iqfyl Fkkuk vkesV esa izFke lwpuk fjiksVZ la[;k

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[email protected] /kkjk [email protected] Lokid vkS"kf/k ,oa eu% izHkkoh inkFkZ vf/kfu;e esa iathc) gqbZA vfHk;qDr ds vuqlkj mldh fxj¶rkjh ls 180 fnu dh vof/k iw.kZ gksus rd vkjksi i= izLrqr ugha fd;k x;kA 180 fnu dh vof/k fnukad 28-10-2022 dks lekIr gks xbZ FkhA

06- ;g fufoZokfnr rF; gS fd jktLFkku esa v/khuLFk U;k;ky;ksa esa fnukad 22-10-2022 ls fnukad 27-10-2022 rd nhikoyh vodk'k FkkA vodk'kdkyhu U;k;ky; ds :i esa U;kf;d eftLVªsV] dqaHkyx<+ dk U;k;ky; dk;Z dj jgk FkkA vodk'kdkyhu U;k;ky; ds le{k fnukad 26-10-2022 dks iqfyl Fkkuk vkesV dh vksj ls Hkxorhyky] ,Q-lh- uacj 32 us izdj.k vko';d izd`fr dk gksus ls vkjksi i= izLrqr fd;kA vodk'kdkyhu U;k;ky; us vkjksi i= lacaf/kr U;k;ky; dks izsf"kr djus dk vkns'k ikfjr fd;kA bl izdkj 180 fnu dh vof/k iw.kZ gksus ls iwoZ gh vkjksi i= izLrqr gks x;kA

07- tgka rd iqujh{k.kdrkZ vfHk;qDr dh bl vkifÙk dk iz'u gS fd U;kf;d eftLVªsV] ,u-Mh-ih-,l- U;k;ky; dk fyad U;k;ky; ugha gS] blfy, vkjksi i= l{ke U;k;ky; esa izLrqr ugha gqvkA ysfdu muds bl rdZ esa dksbZ fof/kd cy ugha gS] D;ksafd lk/kkj.kr;k ,sls vodk'k dh vof/k ds nkSjku izR;sd U;k;{ks= esa ,d U;k;ky; gh [kqyrk gSA ml vodk'kdkyhu U;k;ky; }kjk vko';d izd`fr ds dk;Z dk laiknu fd;k tkrk gSA gLrxr izdj.k esa Hkh 180 fnu dh vof/k iw.kZ gks jgh Fkh] blfy, vkjksi i= vko';d izd`fr dk gksuk crkdj vodk'kdkyhu U;k;ky; ds le{k izLrqr fd;k x;k gSA

08- bl laca/k esa dsjy mPp U;k;ky; us Crl. A. No. 678/1993 Soman Pillai Versus State fu.kZ; fnukad 06-09-1994 ds iSjk la[;k 08 esa

fuEufyf[kr er O;Dr fd;k gS %&

"8. ... While thus sending the case of the accused to the Special Court if the Magistrate passed an order purporting to be one under Section 193 of the Code, will the entire proceedings thereafter be vitiated? On account of such an order having been

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passed by the Magistrate will the Court of Session, which is a deemed Special Court under Section 36A of the Act, lose its jurisdiction to try the accused? The answer to these questions, according to our considered opinion, should be in the negative. The order passed by the learned Magistrate, purporting to be one under Section 193 of the Code, can at best be considered as an irregularity. That irregularity, if it is an irregularity, will not in any way affect the jurisdiction of the Sessions Court trying the case as a Special Court under Section 36D of the Act. If we are taking a too technical view as is prayed for by the learned counsel, it will certainly go to defeat the very purpose of the enactment. Such technicalities, which is not affecting the accused adversely in any manner, has to be ignored."

09- iqujh{k.kdrkZ vfHk;qDr dks vkjksi i= dh izfr fnukad 28-10-2022 dks vodk'kdkyhu U;k;ky; }kjk miyC/k ugha djok, tkus ls Hkh vfHk;qDr dks /kkjk 167¼2½ naM izfØ;k lafgrk ds v/khu dksbZ ykHk izkIr ugha gks ldrk gSA bl laca/k esa e/; izns'k mPp U;k;ky; us 1995(0) MPLJ 157 Neetu Versus State of Madhya Pradesh ds fu.kZ; fnukad

11-11-1994 ds iSjk la[;k 07 esa fuEufyf[kr er O;Dr fd;k x;k gS %&

"7. Admittedly, in this case charge sheet has been submitted on the 90th day. The failure of the prosecution to supply the police papers to the accused on the date of the submission of the charge sheet or on any subsequent date, does not give right to the accused to be enlarged on bail, under Section 167(2)(a) of the Code of Criminal Procedure. The applicant is, therefore, not entitled to be released, under Section 167(2)(a) of the Code of Criminal Procedure."

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10- e/; izns'k mPp U;k;ky; us C.M.C. No. 275 of 1992 Bhole Versus The State of Madhya Pradesh fu.kZ; fnukad 15-07-1992

esa fuEufyf[kr er O;Dr fd;k gS %&

"In view of the aforesaid view I am of the opinion that non-supply of papers to the accused within a period of ninety days is not fatal and that supply of the copies of the documents two days after the filing of the charge-sheet by police in the Court has not caused any prejudice to the accused and it cannot be said to have been done after avoidable delay and it has no relevance in so far as his entitlement for bail is concerned. The delay of two days in supply of papers to the accused is not fatal and the accused cannot claim bail simply on this ground. The application for bail is accordingly rejected."

11- iqujh{k.kdrkZ vfHk;qDr dh bl vkifÙk esa Hkh dksbZ cy izrhr ugha gksrk gS fd fnukad 26-10-2022 dks vodk'kdkyhu U;k;ky; }kjk /kkjk 207 naM izfØ;k lafgrk ds izko/kkuksa dh ikyuk ugha dh xbZ gSA oSls Hkh ,u-Mh-ih-,l- dk izdj.k eftLVªsV U;k;ky; ls fof'k"V U;k;ky; esa dfeV ugha gksrk gSA fof'k"V U;k;ky; dh fnukad 01-11-2022 dh vknsf'kdk ds vuqlkj vkjksi i= dh izfr vf/koDrk vfHk;qDr dks fnykbZ xbZA bl izdkj vkjksi i= dh izfr fnukad 01-11-2022 dks vfHk;qDr ds vf/koDrk dks miyC/k djok nh xbZ FkhA fnukad 22-10-2022 ls fnukad 27-10-2022 rd nhikoyh vodk'k FkkA fnukad 01-11-2022 dks U;kf;d eftLVªsV] dqaHkyx<+ ds U;k;ky; ls vkjksi i= izkIr gqvk vkSj mlh fnu vkjksi i= dh izfr vf/koDrk vfHk;qDr dks miyC/k djok nh xbZ FkhA vkjksi i= dh izfr fcuk fdlh foyEc ds gh vFkkZr~ fof'k"V U;k;ky; dks ftl fnu vkjksi i= izkIr gqvk] mlh fnu fof'k"V U;k;ky; }kjk vkjksi i= dh izfr vf/koDrk vfHk;qDr dks miyC/k djok nh xbZ Fkh] blfy, vfHk;qDr dks vkjksi i= dh izfr miyC/k djokus esa dksbZ foyEc gksuk ugha dgk tk ldrk gSA /kkjk 207 naM izfØ;k lafgrk dk rkRi;Z Hkh ;g ugha gS fd vfHk;qDr dks vkjksi i= dh

[2023/RJJD/002696] (6 of 7) [CRLR-1474/2022]

izfr rqjar miyC/k djokbZ tk,A bl laca/k esa mi;qZDr m)`r uthj Bhole Versus The State of Madhya Pradesh esa fuEufyf[kr er O;Dr fd;k

x;k gS %&

"Term "without delay" in Section 207, Cr. P. C. does not mean either immediately or forthwith because these terms are quite distinct and distinguishable. Even the term "forthwith" which is pre-emptory and carries much force, has been interpreted by Supreme Court as being done without avoidable and explicable delay. If the delay is explained then that is all MANU/SC/0013/1956MANU/SC/0013/1956 : AIR 1957 SC 28 : (1957 Cri LJ 10). Term "without delay" naturally carries leaser speed than the term "forthwith" and so has to, be understood accordingly. Duty is cast upon the Magistrate Under Section 207, Cr. P. C. to furnish copies of documents to the accused free of cost. The Magistrate has to ensure this before he proceeds to commit the accused to Sessions. If the copies are not supplied the Magistrate should adjourn the hearing, get the copies prepared and supplied. Naturally, the upper limit for supplying the copies of the documents to the accused is till before the Committal or before trial. MANU/SC/0169/1983 MANU/SC/0169/1983 : (1983) 2 SCC 372 (SC), 1985 (1) Crimes 227 (MP). The word "shall"

occurring in Section 173 and Section 207, Cr. P. C.

is not mandatory but only directory, MANU/SC/0042/1957MANU/SC/0042/1957 : AIR 1957 SC 737 : (1957 Cri LJ 1320). Therefore, non- compliance of these provisions has not the result of vitiating the trial."

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12- tgka rd iqujh{k.kdrkZ vfHk;qDr ds bl rdZ dk iz'u gS fd fnukad 28-10-2022 dks vfHk;qDr dh vuqifLFkfr esa U;kf;d vfHkj{kk vof/k foLrkfjr dj nh xbZ Fkh] ml fnu fof'k"V U;k;ky; esa bYrok fjiksVZ o urhtk is'k ugha gqvk] blfy, iqujh{k.kdrkZ vfHk;qDr dh U;kf;d vfHkj{kk vof/k dks c<+kuk voS/k FkkA ysfdu muds bl rdZ esa Hkh dksbZ lkj izrhr ugha gksrk gSA D;ksafd bYrok fjiksVZ rks rc is'k dh tkrh gS tc urhtk is'k ugha gksrk gSA urhtk fnukad 26-10-2022 dks gh is'k gks pqdk Fkk] blfy, bYrok fjiksVZ izLrqr djus dk Hkh dksbZ vkSfpR; ugha gSA fnukad 28-10-2022 dh vknsf'kdk ds vuqlkj vfHk;qDr ukjk;.k yky U;kf;d vfHkj{kk ls mifLFkr ugha] ek= mldk ts-lh- okjaV gh is'k gqvkA ts-lh- ls tc vfHk;qDr mifLFkr ugha gksrk gS rFkk ts-lh- okjaV is'k fd;k tkrk gS] rc ml vk/kkj ij ts-lh- dh vof/k c<+k;k tkuk voS/k ugha gksrk gSA

13- dqy feykdj mi;qZDr foospu ds ifj.kkeLo:i vk{ksfir vkns'k mfpr ,oa fof/klEer izrhr gksrk gS] ftlesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gSaA

14- ifj.kker% iqujh{k.kdrkZ vfHk;qDr dh vksj ls izLrqr ;g iqujh{k.k ;kfpdk [kkfjt dh tkrh gS rFkk fo}ku fof'k"V U;k;k/kh'k] ,u-Mh-ih-,l- ,DV] ¼vij ls'ku U;k;k/kh'k½ jktlean ds }kjk fofo/k QkStnkjh izdj.k la[;k [email protected] esa ikfjr vkns'k fnukad 01-11-2022 dh iqf"V dh tkrh gSA

(MADAN GOPAL VYAS),J 123-Rajendra/-

;g vkns'[email protected]; Hkkjrh; lafo/kku ds vuqPNsn 348 (i) ds rgr Hkkjr ljdkj dh vf/klwpuk jkti= la[;k 1] fnuakd 2 tuojh 1999 ,oa jktLFkku jkti= fnukafdr 10-3-1971 ds rgr fgUnh Hkk"kk ds iz;ksx dkss izkf/kd`r fd, tkus ds ifj.kkeLo:i fgUnh Hkk"kk esa fy[kk;k x;kA