Nitesh @ Nikki Son Of Shri Ram Lal ... vs State Of Rajasthan
2023 Latest Caselaw 617 Raj/2

 HIGH COURT OF JUDICATURE FOR RAJASTHAN
             BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (Petition) No. 9848/2022

Nitesh @ Nikki Son Of Shri Ram Lal Sahu, Aged About
21 Years, Resident Of Piplai Police Thana Bamanwas
District Sawai Madhopur Rajasthan.
                                                         ----Petitioner
                                Versus
1.     State Of Rajasthan, Through P.p.
2.     Bhallu Singh S/o Ghanshyam Gurjar, Aged
       About 42 Years, R/o Band Bharetha Rudawal
       Bharatpur Rajasthan At Present H.c. 1541 Police
       Thana Kotwali Karauli Rajasthan.
                                                     ----Respondents

For Petitioner(s) : Mr. Abdul Rahim Khan For : Mr. M.K. Sheoran, PP Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

17/01/2023

;[email protected];qDr dh vksj ls /kkjk 482 n.M izfdz;k lafgrk ds rgr ;g ;kfpdk ifjoknh dh vksj ls iqfyl Fkkuk&djkSyh esa ntZ izFke lwpuk fjiksVZ la[;k [email protected] vijk/k vUrxZr /kkjk [email protected] jktLFkku vkcdkjh 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 vfHk;qDr }kjk xaxkuxj 'kqxj fey }kjk tkjh baokWbl ds rgr mijksDr vf/kd`r okgu esa ns'kh 'kjkc dk ifjogu fd;k tk jgk Fkk] og

(2 of 3) [CRLMP-

9848/2022]

funksZ"k gS] var esa ;g izFke lwpuk fjiksVZ fujLr fd;s tkus dk fuosnu fd;kA blds foijhr fo}ku yksd vfHk;kstd dk rdZ gS fd mijksDr baokWbl esa pkyd fodkl gS] tcfd orZeku vfHk;qDr ds i{k esa dksbZ vuqKki= vFkok baokWbl tkjh ugha gks j[kh gSA mudk ;g Hkh fuosnu gS fd vuqla/kku ds i'pkr iqfyl }kjk ekeyk izekf.kr ekurs gq, vkjksi izLrqr fd;s tkus gsrq pktZ'khV fdrk dh tk pqdh gSA nksuksa i{kksa ds rdksaZ ds laca/k esa vfHkys[k dk voyksdu fd;kA gLrxr ekeys esa vfHk;qDr ds fo:) ;g vkjksi gS fd og okgu la[;k vkj-ts-17&th-,-&7435 esa 197 ns'kh 'kjkc dh isfV;ka fcuk vuqKki= ds ifjogu dj jgk FkkA tks baokWbl tkjh fd;k x;k gS] og fodkl ds i{k esa gS] orZeku vfHk;qDr mijksDr ns'kh 'kjkc dk ifjogu djus gsrq vf/kd`r gks] ,slk dksbZ nLrkost is'k ugha gqvk 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,

(3 of 3) [CRLMP-

9848/2022]

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 cannot get into appreciation of evidence of the particular case being considered."

mijksDr U;kf;d n`"VkUr esa izfrikfnr O;oLFkk ds vuqlkj 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 o cpko dk U;k;ky; }kjk lw{e fo'ys"k.k o foospu ugha fd;k tk ldrkA miyC/k lkexzh dh lR;rk] fo'oluh;rk ij fopkj dj bl LVst ij dksbZ fu"d"kZ ugha fn;k tk ldrkA mijksDr lHkh fcUnq [email protected] ds fo"k; gks ldrs gSaA 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 /7

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