Rang Lal Meena S/O Shri [email protected] ... vs State Of Rajasthan ...
2023 Latest Caselaw 753 Raj/2

Citation : 2023 Latest Caselaw 753 Raj/2
Judgement Date : 24 January, 2023

Rajasthan High Court

Rang Lal Meena S/O Shri [email protected] ... vs State Of Rajasthan ... on 24 January, 2023

Bench: Uma Shanker Vyas

[2023/RJJP/000334]

 HIGH COURT OF JUDICATURE FOR RAJASTHAN
             BENCH AT JAIPUR

 S.B. Criminal Miscellaneous (Petition) No. 2161/2019

1.      Rang Lal Meena S/o Shri [email protected] Bhagwat
        Meena, Aged About 47 Years, R/o Vill. Arjun
        Pura Teh. Masalpur Ps Masalpur Dist. Karauli
        Raj.
2.      Bhagwant @ Bhagwat Meena S/o Shri Bishanlal
        Meena, Aged About 70 Years, R/o Vill. Arjun
        Pura Teh. Masalpur Ps Masalpur Dist. Karauli
        Raj.
3.      Ram Niwas Meena S/o Shri Bhagwant Meena,
        Aged About 37 Years, R/o Vill. Arjun Pura Teh.
        Masalpur Ps Masalpur Dist. Karauli Raj.
                                                          ----Petitioners
                                 Versus
1.      State Of Rajasthan, Through Pp
2.      Smt. Pinky D/o Sant Ram Meena W/o Rang Lal
        Meena, Aged About 30 Years, R/o Vill. Dob Teh.
        Wazirpur Dist. Sawai Madhopur At Rpesent
        Residing In The House Of Jagdish Sharma R/o
        Narsingh Colony Ward No 24 Gangapur City
        Dist. Sawai Madhopur
                                                      ----Respondents

For Petitioner(s)        :    Mr. S.C. Gupta
                              Ms. Neha Goyal
For                      :    Mr. G.S. Rathore, GA-Cum-AAG
Respondent(s)                 Mr. Siddhartha Jain

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Order

24/01/2023

;[email protected];qDrx.k dh vksj ls /kkjk 482 n.M izfdz;k lafgrk ds rgr ;g ;kfpdk ifjoknh dh vksj ls iqfyl Fkkuk&xaxkiqj flVh] ftyk&lokbZek/kksiqj esa ntZ izFke lwpuk

[2023/RJJP/000334] (2 of 5) [CRLMP-2161/2019]

fjiksVZ la[;k [email protected] vijk/k vUrxZr /kkjk 498,] 406] 323] 341] 452] 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 ifjokfn;k }kjk vius llqjky dk ifjR;kx dj fn;k Fkk ftlds ckcr~ fnukad 04-01-2019 dks ifjokfn;k ds llqj }kjk xqe'kqnh fjiksVZ ntZ djk;h x;hA ftldh dk;Zokgh esa gq, ifjokfn;k ds c;kuksa] orZeku izFke lwpuk fjiksVZ rFkk /kkjk 125 n.M izfdz;k lafgrk ds rgr izLrqr vkosnu esa xaHkhj izd`fr ds fojks/kkHkkl gSaA vfHk;qDrx.k ds fo:) feF;k vkjksi yxk;k x;k gS tks U;kf;d izfdz;k dk nq:i;ksx gS] vUr esa gLrxr izFke lwpuk fjiksVZ dks fujLr fd;s tkus dk fuosnu fd;kA mUgksaus vius rdksaZ ds leFkZu esa fuEu U;kf;d n`"VkUr is'k fd;s&

1. Shyamlal Devda & Ors. Vs. Parimala AIR 2020 SC 762;

2. Prashant Bharti Vs. State (NCT of Delhi) (2013) 9 SCC 293;

3. Kishan Singh Vs. Gurpal Singh & Ors.

(2010) 8 SCC 775;

4. M.N. Ojha & Ors. Vs. Alok Kumar Srivastav & Anr.

(2009) 9 SCC 682;

5. Gorige Pentaiah Vs. State of Andhra Pradesh & Ors.

(2008) 12 SCC 531

blds foijhr fo}ku vfrfjDr egkf/koDrk rFkk fo}ku vf/koDrk ifjoknh dk fuosnu gS fd ihfMrk ds iwoZorhZ c;ku] /kkjk 125 n.M izfdz;k lafgrk ds vkosnu lHkh esa vfHk;qDrx.k }kjk dzwjrkiw.kZ O;ogkj fd;s tkus] ngst dh ekax

[2023/RJJP/000334] (3 of 5) [CRLMP-2161/2019]

djus rFkk ifjokfn;k ds xaxkiqjflVh okys edku esa izos'k dj ekjihV djus vkfn dk vkjksi gSA mudk ;g Hkh fuosnu gS fd bl LVst ij ek= ;g ns[kuk gS fd izFken`"V;k laKs; vijk/k ds rR; izdV gks jgs gSa vFkok ugha] miyC/k lkexzh dk lw{e fo'ys"k.k vFkkZr feuh Vªk;y bl LVst ij vuqKs; ugha 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 fo}ku vf/koDrk vfHk;qDr dh vksj ls izLrqr U;kf;d n`"VkUrksa esa ;g O;oLFkk izfrikfnr dh x;h gS fd tgka laKs; vijk/k ds rRo izdV ugha gks jgs gksa vFkok izFke lwpuk fjiksVZ fof/kd izfdz;k ds nq:i;ksx esa ntZ djk;h x;h gS rks viokfnd ekeyksa esa izFke lwpuk fjiksVZ dks vikLr fd;k tk ldrk gSA blds foijhr fo}ku vf/koDrk ifjoknh dh vksj ls izLrqr U;kf;d n`"VkUr esa 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

[2023/RJJP/000334] (4 of 5) [CRLMP-2161/2019]

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."

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 orZeku ekeys esa izFke lwpuk fjiksVZ esa of.kZr rF;ksa ds vk/kkj ij laKs; vijk/k ds rRo izdV gks jgs gSa] ;g izFke lwpuk fjiksVZ U;k;ky;hu izfdz;k dk nq:i;ksx djus gsrq ntZ

[2023/RJJP/000334] (5 of 5) [CRLMP-2161/2019]

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 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 /79