Rajasthan High Court - Jodhpur
Angrez Singh vs State Of Rajasthan ... on 16 October, 2023
Bench: Kuldeep Mathur
[2023:RJ-JD:35851]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal (Sb) No. 750/2023
Angrez Singh S/o Surjeet Singh, Aged About 39 Years, R/o
Ramlal Colony, Gali No. 7, Chack 3-E Chhoti, Ssb Road, Sri
Ganganagar.
----Appellant
Versus
1. State Of Rajasthan, Through Pp
2. Sh. Anand Sharma, Superintendent Of Police, Sri
Ganganagar.
3. Om Prakash Choudhary, Dy. Superintendent Of Police, Sc/
st Cell, Sri Ganganagar.
4. Rakesh Shankhala, Sho, Mitilirathan, Sri Ganganagar.
----Respondents
For Appellant(s) : Ms.Sapna Vaishnav.
For Respondent(s) : Mr.Mukhtiyar Khan, P.P.
HON'BLE MR. JUSTICE KULDEEP MATHUR
JUDGMENT
16/10/2023
The Registry has reported the present appeal to be barred by
seven days.
The instant appeal under Section 341 Cr.P.C. has been filed
by the appellant against the order dated 16.2.2023 passed by the
court of learned Special Judge, POCSO Act Cases No.1,
Sriganganagar in Complaint Case No.90/2022, whereby the
complaint filed by the petitioner under Sections 340 and 195
Cr.P.C. was rejected.
The prayer made in the present appeal reads as under:-
"It is, therefore, most humbly and respectfully
prayed on behalf of the appellant that this appeal
may kindly be allowed, the order dated 16.2.2023
passed by the learned Special Judge, POCSO Act
Cases No.1, Sri Ganganagar in Complaint Case
No.90/2022 may kindly be quashed and set aside
an the learned trial court may be directed allow the
[2023:RJ-JD:35851] (2 of 3) [CRLAS-750/2023]
complaint and to take cognizance for the offences
under Sections 166A, 177, 182, 191, 192 and 193
of the IPC against the private respondent herein."
Having gone through the case file, this Court finds that the
petitioner lodged an FIR No.90/2022 at PS Matilirathan against his
wife and in-laws. The police after conducting thorough
investigation in the matter, submitted negative final report bearing
No.15/2022 (CIS No.25/2022) "Angrez Singh Vs. Gurpreet Singh"
before competent criminal court. The petitioner being aggrieved
by the negative final report submitted by the investigating agency,
filed a protest petition before competent criminal court. The
competent criminal court however, did not find merit in the protest
petition and accepted the negative final report.
This Court from the close scrutiny of the case file, finds that
the order passed by competent criminal court accepting negative
final report has already attained finality as the same has remained
unchallenged thereafter.
The petitioner instead of challenging order whereby negative
final report was accepted by competent criminal court, filed a
complaint under Section 340 and 195 Cr.P.C. before same criminal
court seeking further investigation into the matter. The Court of
Special Judge, POCSO Act No.1, Sriganganagar, vide order dated
16.02.2023 turned down the request of the petitioner and passed
following order:-
"विद्वान विशेष लोक अभियोजक उपस्थित। परिवादी अंग्रेज सिंह
स्वयं उपस्थित | परिवाद दर्ज रजिस्टर हो। परिवादी अंग्रेज सिंह स्वयं को
सुना गया। परिवाद में वर्णित तथ्यों से संबंधित प्रकरण प्रथम सूचना रिपोर्ट
सं० 90/2022 पु लिस थाना मटीलीराठान में पु लिस थाना मटीलीराठान
द्वारा बाद अनु संधान प्रस्तुत अंतिम प्रतिवेदन की पत्रावली संख्या 15/2022
[2023:RJ-JD:35851] (3 of 3) [CRLAS-750/2023]
CIS No.25/2022 अंग्रेज सिंह बनाम गुरप्रीत कौर वगै रा का अवलोकन
किया गया।
पु लिस थाना मटीलीराठान की प्रथम सूचना रिपोर्ट सं० 90/2022
बाद अनु संधान प्रस्तुत अं तिम प्रतिवेदन की पत्रावली संख्या- 15/2022
CIS No. 25/2022 अंग्रेज सिंह बनाम गु रप्रीत कौर व अन्य में परिवादी
द्वारा प्रस्तुत साक्ष्य सामग्री की प्रकरण में विवेचना की जाकर पु लिस थाना
मटीलीराठान द्वारा प्रस्तुत अंतिम प्रतिवेदन स्वीकार किया जा चुका है तथा
उक्त अंतिम प्रतिवेदन के विरूद्ध परिवादी द्वारा प्रस्तुत विरोध याचिका
अस्वीकार कर खारिज की जा चुकी है ।
वर्तमान परिवाद का अवलोकन करने पर पाया गया कि जो तथ्य
परिवादी ने अपने परिवाद में उल्ले खित किये हैं , उनके आधार पर परिवाद
में किसी कार्यवाही के लिए अग्रसर होने के लिए कोई आधार एवं साक्ष्य
उपलब्ध नही ं है । अतः परिवादी द्वारा प्रस्तुत परिवाद अस्वीकार कर खारिज
किया जाता है ।
आदे श सुनाया गया।"
As noticed above, the negative final report bearing
No.15/2022 (CIS No.25/2022) "Angrez Singh Vs. Gurpreet Singh",
has already been accepted by competent criminal court and the
protest petition filed against the same, has also been rejected.
This Court finds that the complaint filed by the petitioner under
Section 340 and 195 Cr.P.C. had been rejected by the court of
Special Judge, POCSO Act No.1, Sriganganagar vide order dated
16.2.2023 which does not suffer from any illegality, perversity or
infirmity whatsoever warranting interference by this Court.
Consequently, the appeal is rejected on merits and being
barred by limitation.
However, the petitioner shall be at liberty to take recourse of
all legal remedies available to him, in accordance with law.
(KULDEEP MATHUR),J
/tarun goyal/
Sr.No.410
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