Rajasthan High Court - Jodhpur

Nitin Balchandani vs State Of Rajasthan on 21 November, 2023

Author: Madan Gopal Vyas

Bench: Madan Gopal Vyas

[2023:RJ-JD:39368]

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
          S.B. Criminal Revision Petition No. 1726/2019

Nitin Balchandani S/o Rajkumar Balchandani, Aged About 37
Years, R/o 2B, Jawahar Nagar, Paramanand Bhawan, Udaipur,
Rajasthan.
                                                                    ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through P.P.
2.      Mr. Sandeep Bakshi S/o Shri Surajprakash Bakshi,
        Aged about 59 Years, Ex-Managing Director And Chief
        Executive Officer, ICICI Prudential Life Insurance
        Company Limited, Current Managing Director And
        Chief Executive Officer, ICICI Bank Limited, Bandra
        Kurla Complex, Mumbai (Maharashtra) 400051
3.      Ms. Sudha Sharma D/o Shri A.K. Sharma, Aged About
        43 Years, Vice President Legal, ICICI Prudential Life
        Insurance Company Limited, Raheja Tipco Plaza, Rani
        Sati    Marg,       Malad      (East),      Mumbai        (Maharashtra)
        400097
4.      Mr.    Rohit     Saini,      Regional       Manager        Sales,   ICICI
        Prudential Life Insurance Company Limited, Ashok
        Nagar        Main    Road,       Near       Raymond's          Showroom,
        Opposite         Tribal        Research           Institute,     Udaipur
        (Rajasthan) 313001
                                                                 ----Respondents


For Petitioner(s)            :    Mr. R.S. Mankad
For Respondent(s)            :    Mr. Vineet Jain, Sr. Advocate,
                                  assisted by Mr. Ashok Kumar
                                  Panwar
                                  Mohd. Javed Gauri, P.P.



        HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

Date of Judgment : 21/11/2023

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/kkjk 397 lifBr /kkjk 401 naM izfØ;k lafgrk ds v/khu ;g nkafMd iqujh{k.k ;kfpdk iqujh{k.kdrkZ ifjoknh us fo}ku ls'ku U;k;k/kh'k] mn;iqj ds }kjk nkafMd iqujh{k.k ;kfpdk la[;k 123@2019 lanhi c['kh o vU; cuke jktLFkku jkT; o vU; esa ikfjr vkns'k fnukad 19-10-2019 ds fo#) izLrqr dh gS] ftlds }kjk fo}ku ls'ku U;k;k/kh'k us iqujh{k.kdrkZ dh vksj ls izLrqr iqujh{k.k ;kfpdk Lohdkj dj fo}ku U;kf;d eftLVªsV la[;k 02] mn;iqj 'kgj ¼nf{k.k½] mn;iqj }kjk ikfjr vk{ksfir izlaKku laca/kh vkns'k fnukad 12-09-2019 dks vikLr fd;kA 02- iqujh{k.kdrkZ ifjoknh us fnukad 19-09-2018 dks izR;FkhZx.k ds fo#) /kkjk 166] 191] 192] 199] 415] 420] 468] 499] 500 o 120ch Hkkjrh; naM lafgrk ds vijk/k dk ifjokn izLrqr fd;k] ftl ij fo}ku eftLVªsV us /kkjk 200 naM izfØ;k lafgrk ds v/khu ifjoknh ds dFku ys[kc) dj /kkjk 202 naM izfØ;k lafgrk ds v/khu ifjokn tkap gsrq ftyk iqfyl v/kh{kd] mn;iqj dks izsf"kr fd;kA vfrfjDr iqfyl v/kh{kd] ¼'kgj½ mn;iqj }kjk tkap fjiksVZ izLrqr dh xbZA rRi'pkr~ fo}ku eftLVªsV us vfHk;qDr la[;k 1 ls 3 ¼lanhi c['kh] lq/kk 'kekZ o jksfgr lSuh½ ds fo#) /kkjk 193] 420] 500 o 120ch Hkkjrh; naM lafgrk esa izlaKku fy;kA izlaKku vkns'k ds fo#) lanhi c['kh vkSj lq/kk 'kekZ us fo}ku ls'ku U;k;ky; esa iqujh{k.k ;kfpdk izLrqr dh] tks vk{ksfir vkns'k fnukad 19-10-2019 ds }kjk Lohdkj dh tkdj izlaKku laca/kh ikfjr vk{ksfir vkns'k dks vikLr fd;k] ftlls O;fFkr gksdj ifjoknh us ;g iqujh{k.k ;kfpdk izLrqr dh gSA 03- eSaus i{kdkjksa ds fo}ku vf/koDrkx.k o fo}ku yksd vfHk;kstd dh cgl lquh] vfHkys[k ,oa vk{ksfir vkns'k dk /;kuiwoZd voyksdu fd;kA 04- iqujh{k.kdrkZ ifjoknh ds fo}ku vf/koDrk us ;g rdZ fn;k fd fo}ku eftLVªsV }kjk izlaKku laca/kh ikfjr vkns'k fnukad 12-09-2019 mfpr

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,oa fof/klEer gSA iqujh{k.kdrkZ ifjoknh ds fo#) iqfyl Fkkuk Hkqikyiqjk esa iathc) izFke lwpuk fjiksVZ la[;k 76@2016 dks bl U;k;ky; dh led{k ihB }kjk S.B. Criminal Misc(Pet.) No. 1377 / 2017 Nitin Balchandani Versus State of Rajasthan & Anr. esa ikfjr vkns'k fnukad 16-01-2018 ds

}kjk ifjoknh dh ;kfpdk Lohdkj dj fo}ku vfrfjDr flfoy U;k;k/kh'k ,oa U;kf;d eftLVªsV la[;k 2] mn;iqj 'kgj ¼nf{k.k½ ds }kjk ikfjr izlaKku laca/kh vkns'k fnukad 15-10-2016 dks vikLr fd;kA /kkjk 193 naM izfØ;k lafgrk dh otZuk iz;ksT; ugha gSA dfFkr nLrkost QthZ gSA iqujh{k.k U;k;ky; lk{; dk foospu ugha dj ldrh gSA iqujh{k.k U;k;ky; dk fu"d"kZ lgh ugha gS] blfy, fo}ku iqujh{k.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k vuqfpr] voS/k ,oa euekuk gS] ftls vikLr fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa fuEufyf[kr uthjsa is'k dha] ftudk eSaus voyksdu fd;k %&

1. (1998) AIR (SC) 1121: Sachida Nand Singh and Another Versus State of Bihar and Another.

2. AIR 2000 SUPREME COURT 1456: U.P. Pollution Control Board Versus M/s Mohan Meakin Ltd. and others.

3. 2019 CRI.L.J. 3366: State of Gujarat Versus Afroz Mohammed Hasanfatta.

05- blds foijhr fo}ku vf/koDrk izR;FkhZ la[;k 2 ls 4 us ;g rdZ fn;k fd fdlh ifjokn esa vijk/k ds vko';d rRo fo|eku gS ;k ugha] ;g iqujh{k.k U;k;ky; dks iqujh{k.k ;kfpdk fu.khZr djrs le; ns[kuk vko';d gSA /kkjk 420] 500 o 120ch Hkkjrh; naM lafgrk ds vijk/kksa ds vko';d rRo ifjokn esa ,oa ifjoknh ds dFkuksa esa ugha gSA mi;qZDr vijk/kksa ds vko';d rRoksa dk vHkko gSA ,slh ifjfLFkfr;ksa esa mi;qZDr vijk/kksa ds laca/k esa fo}ku eftLVªsV }kjk ikfjr izlaKku laca/kh vkns'k vuqfpr ,oa voS/k gSA /kkjk 193 Hkkjrh; naM lafgrk ds vijk/k dk izlaKku izkbosV dEiysaV ij ugha fy;k tk ldrk gSA bl laca/k esa /kkjk 195 naM izfØ;k

[2023:RJ-JD:39368] (4 of 10) [CRLR-1726/2019]

lafgrk dh otZuk gSA /kkjk 340 naM izfØ;k lafgrk ds izko/kkuksa dh Hkh ikyuk ugha dh xbZ gSA ifjoknh dh ekugkfu djus ds vk'k; ls fdl O;fDr us D;k dFku fd;k] ;g ifjokn vkSj ifjoknh ds dFkuksa esa Li"V ugha fd;k x;k gSA fo}ku iqujh{k.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k dk leFkZu djrs gq, iqujh{k.k ;kfpdk [kkfjt fd, tkus dk fuosnu fd;kA mUgksaus vius bu rdksZa dh iqf"V esa 2023 Live Law (SC) 67: Usha Chakraborty & Anr. Versus State of West Bengal & Anr. dh izfr izLrqr dh] ftldk eSaus voyksdu fd;kA

06- ;ksX; yksd vfHk;kstd us fo}ku ls'ku U;k;k/kh'k ds }kjk ikfjr vkns'k dk leFkZu fd;k vkSj ;g O;Dr fd;k fd fo}ku ls'ku U;k;k/kh'k }kjk ikfjr vk{ksfir vkns'k mfpr ,oa fof/klEer gS] ftlesa gLr{ksi fd, tkus ds dksbZ vk/kkj ugha gSA vr% vk{ksfir vkns'k dh iqf"V djrs gq, iqujh{k.k ;kfpdk [kkfjt fd, tkus dk fuosnu fd;kA

07- eSaus mi;qZDr ijLij fojks/kh rdksZa ij fopkj fd;kA fo}ku eftLVªsV us vk{ksfir vkns'k ds }kjk izR;FkhZx.k ds fo#) /kkjk 193 Hkkjrh; naM lafgrk ds vijk/k esa Hkh izlaKku fy;k gSA ;g Lohd`r fLFkfr gS fd gLrxr izdj.k esa ifjokn] ifjoknh fufru ckypankuh us izLrqr fd;kA naM izfØ;k lafgrk esa dk;Zokfg;ka 'kq: djus dh visf{kr 'krksZa ds laca/k esa /kkjk 190 ls 199 esa izko/kku gSaA /kkjk 195 naM izfØ;k lafgrk Prosecution for contempt of lawful authority of public servants, for offences against public justice and for offences relating to documents given in

evidence ls lacaf/kr gS ,oa gLrxr izdj.k esa /kkjk 195(1)(b)(i) naM izfØ;k lafgrk ds izko/kku lqlaxr ,oa egRoiw.kZ gSa] tks fuEufyf[kr gSa %& "Section 195 :

(1) ...

(a) ...

(b)(i) of any offence punishable under any of the following sections of the Indian Penal Code (45 of 1860), namely, sections 193 to 196 (both inclusive), 199, 200, 205 to 211 (both inclusive) and 228, when

[2023:RJ-JD:39368] (5 of 10) [CRLR-1726/2019]

such offence is alleged to have been committed in, or in relation to, any proceeding in any Court, or

..."

08- mi;qZDr fof/kd izko/kku ds vuqlkj /kkjk 195(1)(b)(i) naM izfØ;k lafgrk esa of.kZr fdlh vijk/k dk eftLVªsV }kjk izlaKku fy, tkus ds fy, ;g iqjksHkkO; 'krZ gksrh gS fd ifjokn] lac) yksd lsod }kjk fyf[kr :i esa gksuk pkfg, vkSj bl 'krZ dk dBksjrk ls ikyu fd;k tkuk pkfg,A bl izdkj fdlh l{ke yksd lsod ds ifjokn ds fcuk U;k;ky; Åij of.kZr vijk/kksa esa izlaKku ugha ys ldrk gSA ,sls fdlh ifjokn ds fcuk eftLVªsV }kjk ikfjr izlaKku laca/kh vkns'k fof/kd :i ls fLFkj jgus ;ksX; ugha gksrk gSA /kkjk 195 naM izfØ;k lafgrk ds izko/kku vkKkid gSaA bl laca/k esa ekuuh; mPpre U;k;ky; }kjk nkafMd vihy la[;k 211@2019( Jh ujsanz dqekj JhokLro cuke fcgkj jkT; vkfn esa ikfjr fu.kZ; fnukad 04-02-2019 ds iSjk la[;k 17 ls 19 esa fuEufyf[kr fl)kar izfrikfnr fd;k gS %& "17. This Court in Chajoo Ram v. Radhey Shyam, (1971) 1 SCC 774 at page 779, held that the prosecution under Section 195 could be initiated only by the sanction of the court and only if the same appears to be deliberate and conscious. It emphatically held as under:

"7. The prosecution for perjury should be sanctioned by courts only in those cases where the perjury appears to be deliberate and conscious and the conviction is reasonably probable or likely. No doubt giving of false evidence and filing false affidavits is an evil which must be effectively curbed with a strong hand but to start prosecution for perjury too readily and too frequently without due care and caution and on inconclusive and doubtful material defeats its very purpose. Prosecution should be ordered when it is considered expedient in the interests of justice to punish the delinquent and not merely because there is some inaccuracy in the statement which may be innocent or immaterial. There must be prima facie case of deliberate falsehood on a matter of substance and the court should be satisfied that there is reasonable foundation for the charge......"

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18. In Santokh Singh v. Izhar Hussain and Anr., (1973) 2 SCC 406, this Court has held that every incorrect or false statement does not make it incumbent on the court to order prosecution. The Court has to exercise judicial discretion in the light of all the relevant circumstances when it determines the question of expediency. The court orders prosecution in the larger interest of the administration of justice and not to gratify the feelings of personal revenge or vindictiveness or to serve the ends of a private party. Too frequent prosecutions for such offences tend to defeat its very object. It is only in glaring cases of deliberate falsehood where conviction is highly likely that the court should direct prosecution.

19. This Court in M.S. Ahlawat (supra) has clearly held that private complaints are absolutely barred in relation to an offence said to have been committed under Section 193 IPC and that the procedure prescribed under Section 195 of the Cr.P.C. are mandatory. It was held that:

"5. Chapter XI IPC deals with "false evidence and offences against public justice" and Section 193 occurring therein provides for punishment for giving or fabricating false evidence in a judicial proceeding. Section 195 of the Criminal Procedure Code (CrPC) provides that where an act amounts to an offence of contempt of the lawful authority of public servants or to an offence against public justice such as giving false evidence under Section 193 IPC etc. or to an offence relating to documents actually used in a court, private prosecutions are barred absolutely and only the court in relation to which the offence was committed may initiate proceedings. Provisions of Section 195 CrPC are mandatory and no court has jurisdiction to take cognizance of any of the offences mentioned therein unless there is a complaint in writing as required under that section. It is settled law that every incorrect or false statement does not make it incumbent upon the court to order prosecution, but (sic) to exercise judicial discretion to order prosecution only in the larger interest of the administration of justice.

6. Section 340 CrPC prescribes the procedure as to how a complaint may be preferred under Section 195 CrPC. While under Section 195 CrPC it is open to the court before which the offence was committed to prefer a complaint for the prosecution of the offender, Section 340 CrPC prescribes the procedure as to how that complaint may be preferred. Provisions under Section 195 CrPC are mandatory and no court can take cognizance of offences referred to therein (sic). It is in respect of such offences the court has jurisdiction to proceed under Section 340 CrPC and a complaint outside the provisions of Section 340 CrPC cannot be filed by any civil, revenue or criminal court under its inherent jurisdiction."

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09- bl izdkj mi;qZDr foospu ds ifj.kkeLo:i fo}ku eftLVªsV }kjk /kkjk 193 Hkkjrh; naM lafgrk ds vijk/k ds laca/k esa ikfjr izlaKku laca/kh vkns'k fof/k ds vkns'kkRed izko/kkuksa ds foijhr gksus ls vuqfpr] voS/k ,oa euekuk gSA

10- tgka rd fo}ku eftLVªsV }kjk /kkjk 420] 500 o 120ch Hkkjrh; naM lafgrk esa ikfjr izlaKku laca/kh vkns'k dk iz'u gS] bl laca/k esa ;g rF; mYys[kuh; gS fd ifjokn ds leFkZu esa fo}ku eftLVªsV ds le{k ifjoknh us /kkjk 200 naM izfØ;k lafgrk ds v/khu Lo;a ds l'kiFk dFku ys[kc) djok,A rRi'pkr~ fo}ku eftLVªsV us ifjokn /kkjk 202 naM izfØ;k lafgrk ds v/khu iqfyl v/kh{kd] mn;iqj dks izsf"kr fd;kA vfrfjDr iqfyl v/kh{kd ¼'kgj½] mn;iqj }kjk tkap dh xbZ] ftlesa Hkh ifjokn ds leFkZu esa ifjoknh ds gh dFku ys[kc) fd, x,A dqy feykdj vfHkys[k ij ifjokn ds leFkZu esa dsoy ifjoknh ds gh dFku ys[kc) gSaA fo}ku eftLVªsV us vk{ksfir vkns'k fnukafdr 12-09-2019 ds vafre iSjk esa ;g vafdr fd;k gS fd %&

Þ--- blds vfrfjDr i=koyh ij miyC/k ifjokn o ifjoknh dh lk{; vUrxZr /kkjk 200 n.M izfdz;k lafgrk ds vk/kkj ij 'ks"k vfHk;qDrx.k la[;k 1 ls 3 ds }kjk >wBh ,QvkbZvkj ifjoknh ds fo:} lafLFkr djok;k tkuk rFkk ifjoknh dh [;kfr /kwfey fd;s tkus dk rF; izFken`"V;k mtkxj gqvk gSA ---ß

tcfd ifjoknh iqujh{k.kdrkZ ds fo#) izFke lwpuk fjiksVZ la[;k 76@2016 iqfyl Fkkuk Hkqikyiqjk] izkFkhZ jksfgr lSuh }kjk ntZ djokbZ xbZ gSA lanhi c['kh o lq/kk 'kekZ }kjk ifjoknh fufru ckypankuh ds fo#) dksbZ izFke lwpuk fjiksVZ iathc) djok;k tkuk n`f"Vxr ugha gksrk gSA

11- /kkjk 420] 500 o 120ch Hkkjrh; naM lafgrk ds laca/k esa fo}ku iqujh{k.k U;k;ky; us vius vk{ksfir vkns'k ds iSjk la[;k 18 ls 22 esa tks fu"d"kZ fn;k gS] og vfHkys[k ij miyC/k lkexzh] fof/kd izko/kkuksa] izdj.k ds rF;ksa o ifjfLFkfr;ksa ds vuqlkj fcYdqy mfpr ,oa fof/klEer gSA fo}ku

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iqujh{k.k U;k;ky; ds vk{ksfir vkns'k ds iSjk la[;k 18 ls 22 esa vafdr fu"d"kZ rF;ksa ds foijhr ;k fof/k fo#) gksuk izrhr ugha gksrk gSA

12- fdlh Hkh vijk/k esa izlaKku ysus ds fy, vijk/k ls lacaf/kr vko';d rRo vfHkys[k ij fo|eku gksuk vkSj ekeys esa vxzlj gksus ds fy, i;kZIr lk{; gksuk fof/kd :i ls vko';d ,oa visf{kr gSA fo}ku iqujh{k.k U;k;ky; us vk{ksfir vkns'k esa gLrxr izdj.k esa /kkjk 420] 500 o 120ch Hkkjrh; naM lafgrk ds vijk/kksa ds vko';d rRo ugha gksuk ekudj dksbZ fof/kd ,oa rF;kRed Hkwy ugha dh gSA fdlh vijk/k ds vko';d rRoksa ds vHkko esa ikfjr izlaKku laca/kh vkns'k fof/kd :i ls mfpr ugha gksrk gS vkSj ,slk vkns'k fLFkj jgus ;ksX; ugha gksrk gSA bl laca/k esa izR;FkhZ dh vksj ls izLrqr mi;qZDr m)`r uthj Usha Chakraborty & Anr. Versus State of West Bengal & Anr. ds iSjk la[;k 6-1 esa ekuuh; mPpre U;k;ky; }kjk fuEufyf[kr er O;Dr fd;k x;k gS %& "6.1. ... To constitute the said offence there must be deception i.e., the accused must have deceived someone; that by such deception the accused must induce a person

(i) to deliver any property; or (ii) to make, alter, destroy a whole or part of the valuable security or anything which is signed or sealed and which is capable of being converted into a valuable property; or (iii) that the accused must have done so dishonestly. The offence punishable under Section 120B, IPC, to constitute criminal conspiracy, there must be agreement between two or more persons. The agreement should be to do or cause to be done some illegal act, or some act which is not illegal, by illegal means, provided that where the agreement is other than one to commit an offence, the prosecution must further prove; or (iv) that some act besides the agreement was done by or more of the parties in pursuance of it. "

13- blh izdkj mi;qZDr uthj ds iSjk la[;k 10 esa fuEufyf[kr er O;Dr fd;k x;k gS %& "10. ... There cannot be any doubt with respect to the position that in order to cause registration of an F.I.R. and consequential investigation based on the same the petition filed under Section 156(3), Cr.P.C., must satisfy the essential ingredients to attract the alleged offences. In other words, if such allegations in the petition are vague

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and are not specific with respect to the alleged offences it cannot lead to an order for registration of an F.I.R. and investigation on the accusation of commission of the offences alleged. As noticed hereinbefore, the respondent alleged commission of offences under Sections 323, 384, 406, 423, 467, 468, 420 and 120B, IPC against the appellants. A bare perusal of the said allegation and the ingredients to attract them, as adverted to hereinbefore would reveal that the allegations are vague and they did not carry the essential ingredients to constitute the alleged offences. There is absolutely no allegation in the complaint that the appellants herein had caused hurt on the respondent so also, they did not reveal a case that the appellants had intentionally put the respondent in fear of injury either to himself or another or by putting him under such fear or injury, dishonestly induced him to deliver any property or valuable security. The same is the position with respect to the alleged 11 offences punishable under Sections 406, 423 , 467, 468, 420 and 120 B, IPC. The ingredients to attract the alleged offence referred to hereinbefore and the nature of the allegations contained in the application filed by the respondent would undoubtedly make it clear that the respondent had failed to make specific allegation against the appellants herein in respect of the aforesaid offences. The factual position thus would reveal that the genesis as also the purpose of criminal proceedings are nothing but the aforesaid incident and further that the dispute involved is essentially of civil nature. The appellants and the respondents have given a cloak of criminal offence in the issue. In such circumstance when the respondent had already resorted to the available civil remedy and it is pending, going by the decision in Paramjit Batra (supra), the High Court would have quashed the criminal proceedings to prevent the abuse of the process of the Court but for the concealment."

14- ,d {k.k ds fy, cgl ds rkSj ij iqujh{k.kdrkZ ifjoknh dk ;g dFku lgh Hkh eku fy;k tk, fd ifjoknh dh izfr"Bk dks fxjkus vkSj ekugkfu dkfjr djus ds vk'k; ls feF;k rF;ksa dk lekos'k djrs gq, iqfyl Fkkuk Hkqikyiqjk] mn;iqj esa izFke lwpuk fjiksVZ la[;k 76@2016 esa /kkjk 420] 467] 468] 469] 120ch Hkkjrh; naM lafgrk o /kkjk 66 lwpuk izkS|ksfxdh vf/kfu;e esa iathc) djokbZ] ftlesa iqfyl us ,Q-vkj- izLrqr dh] rc Hkh vf/kd ls vf/kd ifjoknh dks fo}s"kiw.kZ vfHk;kstu ds fy, {kfriwfrZ gsrq flfoy mipkj miyC/k gks ldrk gSA bl laca/k esa

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ifjoknh }kjk ftyk U;k;ky;] mn;iqj esa fo}s"kiw.kZ vfHk;kstu ds fy, {kfriwfrZ dk 10 yk[k #i;s olwyh dk nkok djuk vfHkys[k ls izdV gksrk gSA ,slh ifjfLFkfr;ksa esa ifjoknh }kjk izLrqr ifjokn fof/kd :i ls iks"k.kh; ugha gSA

15- dqy feykdj mi;qZDr foospu ds ifj.kkeLo:i fo}ku iqujh{k.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k fcYdqy mfpr] fof/klEer ,oa ldkj.k gS] ftlesa gLr{ksi fd, tkus ds dksbZ i;kZIr vk/kkj ugha gSaA blfy, fo}ku iqujh{k.k U;k;ky; }kjk ikfjr vk{ksfir vkns'k iqf"V fd, tkus ds ;ksX; gSA vr% iqujh{k.kdrkZ dh vksj ls izLrqr ;g nkafMd iqujh{k.k ;kfpdk cyghu o lkjghu gksus ls [kkfjt fd, tkus ;ksX; gSA

16- ifj.kker% iqujh{k.kdrkZ ifjoknh dh vksj ls izLrqr nkafMd iqujh{k.k ;kfpdk [kkfjt dh tkrh gS rFkk fo}ku ls'ku U;k;k/kh'k] mn;iqj ds }kjk nkafMd iqujh{k.k ;kfpdk la[;k 123@2019 lanhi c['kh o vU; cuke jktLFkku jkT; o vU; esa ikfjr vkns'k fnukad 19-10-2019 dh iqf"V dh tkrh gSA

17- bl vkns'k dh izfr lfgr fo}ku fopkj.k U;k;ky; dk vfHkys[k 'kh?kz izsf"kr gksA (MADAN GOPAL VYAS),J 00-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 ftldk dk;kZy; }kjk iznRr vuqoknd ls vaxzsth Hkk"kk esa vuqokn djok dj izekf.kr izfr tkjh dh tkosaA