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Devendra Singh vs State Of Rajasthan (2024:Rj-Jd:36423)
2024 Latest Caselaw 7599 Raj

Citation : 2024 Latest Caselaw 7599 Raj
Judgement Date : 3 September, 2024

Rajasthan High Court - Jodhpur

Devendra Singh vs State Of Rajasthan (2024:Rj-Jd:36423) on 3 September, 2024

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2024:RJ-JD:36423]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Criminal Writ Petition No. 370/2019

 Devendra Singh S/o Shri Shambhu Singh, Aged About 44 Years,
 R/o Plot No. 161, Hanuwant B Sector, BJS Colony, District
 Jodhpur (Raj.).
                                                                      ----Petitioner
                                       Versus
 State Of Rajasthan, Through Pp
                                                                    ----Respondent
                                 Connected With
                S.B. Criminal Writ Petition No. 369/2019
 Devendra Singh S/o Shri Shambhu Singh, Aged About 44 Years,
 R/o Plot No. 161, Hanuwant B Sector, BJS Colony, District
 Jodhpur (Raj.).
                                                                      ----Petitioner
                                       Versus
 State Of Rajasthan, Through P.p.
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Nikhil Dungawat
For Respondent(s)            :     Mr. Hanuman Prajapati, PP



      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

Order Reserved on 29/08/2024 Date of Pronouncement 03/09/2024 Reportable

01- ;kph dh vksj ls nks vyx&vyx ;kfpdk,a izLrqr dj fo}ku v/khuLFk U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj }kjk nks vyx&vyx ekeyksa esa dh xbZ izfrdwy fVIif.k;ksa dks gVk;s tkus vkSj fVIif.k;ksa ds vk/kkj ij mPpkf/kdkjh }kjk tkjh fd;s x;s uksfVl dks fujLr fd;s tkus dh izkFkZuk dh xbZ gSA

02- nksuksa izdj.k ,d gh O;fDr ds ,d gh izdkj ds gksus ls budks ,d lkFk layXu fd;k tkdj budk ,d lkFk fuLrkj.k fd;k tk jgk gSA

[2024:RJ-JD:36423] (2 of 10) [CRLW-370/2019]

03- izdj.k la[;k 370@2019 fo}ku v/khuLFk U;k;ky; ds vk{ksfir vkns'k fnukad 18-01-2019 o vfrfjDr iqfyl v/kh{kd ckyksrjk] ftyk ckM+esj ds uksfVl fnukad 22-05-2019 ds fo#) is'k fd;k x;k gS vkSj izdj.k la[;k 369@2019 fo}ku v/khuLFk U;k;ky; ds vk{ksfir vkns'k fnukad 29-01-2019 o iqfyl mi v/kh{kd o`r xqM+kekykuh] ftyk ckM+esj ds rhu uksfVl fnukad 26-03-2019] 31-05-2019 o 20-06-2019 ds fo#) izLrqr fd;k x;k gSA

04- izdj.k la[;k 370@2019 ds ekeys esa U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj }kjk vkijkf/kd izdj.k la[;k 860@2018] jkT; cuke gjhjke oxSjk esa fnukad 18-01-2019 dks vfHk;kstu i{k dh vksj ls izLrqr izkFkZuk i= vUrxZr /kkjk 471 naM izfØ;k lafgrk Lohdkj dj pkyku nsjh ls is'k djus ds laca/k esa fopkj dj nsjh dks {kek fd;k x;k vkSj /kkjk 279] 337 Hkkjrh; naM lafgrk o /kkjk 184 ,eoh,DV ds vijk/k dk vfHk;qDr gfjjke o /khekjke ds fo#) izlaKku fy;k x;kA bl vkns'k esa ;kph nsokjke ds }kjk fnukad 30-06-2015 dks pktZ'khV drk dh xbZ] mlds ckotwn U;k;ky; esa vkjksi i= <kbZ o"kZ ds i'pkr~ fnukad 15-12-2017 dks izLrqr fd;k x;k] ml laca/k esa <kbZ o"kZ rd dksbZ dk;Zokgh u djus vkSj vfHk;qDrx.k dh mifLFkfr lqfuf'pr djus ds iz;kl ugha fd;k tkuk ekurs gq;s Fkkukf/kdkjh ;kph dk d`R; ykijokghiwoZd o mnklhurk cjrrs gq;s fd;k tkuk ekurs gq;s mPpkf/kdkfj;ksa dks lkekU; fu;e] 1980 ds fu;e 66 esa tkap gsrq fy[kk tkus dk vkns'k fn;k x;k vkSj bl vkns'k ds vuqlj.k esa vfrfjDr iqfyl v/kh{kd ckyksrjk] ftyk ckM+esj }kjk ;kph dks fnukad 22-05-2019 dks uksfVl fn;k x;kA

05- izdj.k la[;k 369@2019 ds ekeys esa fnukad 29-01-2019 dks U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj }kjk vkijkf/kd izdj.k la[;k 26@2019] jkT; cuke jktkjke oxSjk esa vfHk;kstu vf/kdkjh }kjk izkFkZuk i= izLrqr fd;k x;k] ftlds vuqlkj vfHk;qDrx.k dh ckj&ckj rych ds ckotwn mifLFkr ugha vkus ls vkjksi i= izLrqr djus esa foyEc gksuk ekuk x;k] tks mfpr ekurs gq;s /kkjk 341] 323@34 Hkkjrh; naM lafgrk esa izlaKku fy;k x;k] rRi'pkr~ ;kph nsokjke Fkkukf/kdkjh ds fo#) ;g vkns'k fn;k x;k fd fnukad 24-12-2015 dks pktZ'khV drk dj yh xbZ Fkh] fdUrq rhu o"kZ i'pkr~ vkjksi i= fnukad 29-01-2019 dks izLrqr fd;k x;kA Fkkukf/kdkjh }kjk rhu o"kZ rd dksbZ dk;Zokgh ugha dh xbZA bl vk/kkj ij Fkkukf/kdkjh ds ykijokghiwoZd ,oa mnklhurk cjrrs gq;s fd;s x;s yksd drZO; ds laca/k esa mPpkf/kdkfj;ksa dks lkekU; fu;e ¼flfoy o nkf.Md½] 2018 ds vkns'k 35 fu;e 06 esa tkap gsrq fy[ks tkus dk vkns'k fn;k x;k] ftlds vuqlj.k esa iqfyl mi

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v/kh{kd o`r xqM+kekykuh] ftyk ckM+esj }kjk ;kph dks rhu uksfVl fnukad 26-03-2019] 31-05-2019] 20-06-2019 dks fn;s x;sA

06- mDr vkns'kksa ds fo#) izLrqr ;kfpdkvksa esa ;kph }kjk eq[; :i ls ;gh vk/kkj fy;k x;k fd fo}ku v/khuLFk U;k;ky; }kjk ;kph ds fo#) vkns'k ikfjr djus ls iwoZ lquokbZ dk volj ugha fn;kA bu nksuksa gh ekeyksa esa ;kph dh dksbZ xyrh ugha jgh gSA bl vk/kkj ij fo}ku v/khuLFk U;k;ky; ds vkns'kksa dks o mPpkf/kdkfj;ksa ds uksfVl dh dk;Zokgh dks fujLr fd;s tkus dh izkFkZuk dh xbZA

07- cgl nksuksa ;kfpdkvksa esa lquh xbZA

08- ;kph ds ;ksX; vf/koDrk }kjk bl U;k;ky; dh led{k ihB }kjk izdj.k S.B. Criminal Misc(Pet.) No. 899/2015, Mukta Pareek Vs. State of Rajasthan ds fu.kZ; fnukad 18-11-2017 dh vksj /;ku vkdf"kZr djrs gq;s fo}ku

v/khuLFk U;k;ky; }kjk fcuk lquokbZ ds tks vkns'k ikfjr fd;s x;s gSa vkSj mlds vk/kkj ij tks dk;Zokgh mPpkf/kdkfj;ksa }kjk vkjEHk dh xbZ gS] mUgsa fujLr fd;s tkus dh izkFkZuk dh xbZA

09- fo}ku yksd vfHk;kstd }kjk bldk l[r fojks/k fd;k x;kA

10- eSaus mijksDr rF;ksa] rdksaZ ij euu fd;k ,oa nksuksa i=kofy;ksa dk lko/kkuhiwoZd voyksdu fd;kA fo}ku vf/koDrk ;kph dh vksj ls izLrqr U;kf;d n`"Vkar dk xgu v/;;u fd;kA esjk fu"d"kZ bl izdkj ls gS & 11- bl ekeys esa loZizFke fof/kd fLFkfr ij fopkj fd;k tk jgk gS fd /kkjk 482 n.M izfØ;k lafgrk ds rgr tks izfrdwy fVIif.k;ka ;kph ds fo:) fo}ku v/khuLFk U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh }kjk vius vkns'k fnukad 18-01-2019 o 29-01-2019 esa dh xbZ vkSj tks dk;Zokgh djus ds funsZ'k fn;s x;s vkSj mlds vk/kkj ij mPpkf/kdkfj;ksa }kjk tks uksfVl fn, x,] muesa bl U;k;ky; }kjk gLr{ksi fd;k tk ldrk gS vFkok ugha vkSj tks izfrdwy fVIif.k;ka fo}ku v/khuLFk U;k;ky; }kjk dh xbZ ,oa tks funsZ'k dk;Zokgh gsrq fo}ku v/khuLFk U;k;ky; }kjk vius vkns'k esa fn;s x;s] og gVk;s tkus ;ksX; gSa vFkok ughaA 12- bl laca/k esa loZizFke bl U;k;ky; dh led{k ihB ds U;kf;d n`"Vkar lqfer dqekj cuke jktLFkku jkT; ,dyihB QkStnkjh fofo/k ;kfpdk la[;k 254@2014 vkns'k fnukad 08-07-2016 ¼2016½ 4 ØkbZEl ¼,plh½ 101 fjiksVZscy vkns'k ij fopkj fd;k x;kA bl vkns'k esa ekuuh; mPpre U;k;ky; ds fofHkUu U;kf;d n`"Vkarksa dk foospu djrs gq,] vuqla/kku esa jgh dfe;ksa ds laca/k esa ;kph vuqla/kku vf/kdkjh ds fo:) izfrdwy fVIif.k;ka dh tkdj fu;e 66 lk/kkj.k fu;e ¼QkStnkjh½

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1980 ds rgr dk;Zokgh djus ds funsZ'k fn;s x;s] ftuls O;fFkr gksdj ;kfpdk izLrqr dh xbZ Fkh] og ;kfpdk Lohdkj djrs gq, izfrdwy fVIif.k;ksa dks gVk;s tkus vkSj vkns'k esa dk;Zokgh ds tks funsZ'k fn;s x;s Fks] mls fujLr fd;s tkus dk vkns'k ikfjr fd;k x;kA bl U;kf;d n`"Vkar ds iSjk laa[;k 10] 11 o 14 gLrxr izdj.k ds fuLrkj.k ds fy, egRoiw.kZ gksus ls mudk mYys[k fd;k tkuk fof/klEer gS] tks fuEukuqlkj gS %&

"10. Before switching to examine the legality and propriety of the strictures passed against the petitioner by the learned Sessions Judge in its judgment dated 06.01.2014, the twin questions of great significance have cropped up for judicial scrutiny, i.e., (i) Whether inherent powers can be exercised by this Court for expunging the adverse remarks made against an individual including a police officer?, and (ii) Under what circumstances such power of judicial review can be exercised? For eliciting answer to both the questions, I feel inclined to examine them in the light of facts of the case and the legal precedents on which reliance is placed by the learned counsel for petitioner.

The extraordinary jurisdiction conferred on this Court under Section 482 Cr.P.C. is in the nature of inherent powers and such power can be exercised to prevent abuse of the process of any Court or to otherwise secure the ends of justice. The issue concerning scope and object of Section 561-A Cr.P.C. (1898), which is pari-materia to Section 482 Cr.P.C. (1973), came up for consideration before the Constitution Bench of Supreme Court in case of State of Utter Pradesh Vs. Mohd. Naim (AIR 1964 SC 703), more particularly with reference to exercise of inherent powers for obliterating adverse remarks against an individual in the judgment. Speaking for the Court, Justice S.K. Das, while answering the question in affirmative, held:

"The second point for consideration is this, has the High Court inherent power to expunge remarks made by itself or by a lower court o prevent abuse of the process of any court or otherwise to secure the ends of justice? There was at one time some conflict of judicial opinion on this question. The position as to case-law now seems to be that except for a somewhat restricted view taken by the Bombay High Court, the other High Courts have taken the view that though the jurisdiction is of

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an exceptional nature and is to be exercised in most exceptional cases only, it is undoubtedly open to the High Court to expunge remarks from a judgment in order to secure the ends of justice and prevent abuse of the process of the court

----------We think that the view taken in the High Courts other than the High Court of Bombay is correct and the High Court can in the exercise of its inherent jurisdiction expunge remarks made by it or by a lower court if it be necessary to do so to prevent abuse of the process of the court or otherwise to secure the ends of justice; the jurisdiction is however of an exceptional nature and has to be exercised in exceptional cases only .

(emphasis supplied)"

11. In Naranjan Patnaik Vs. Sashibhusan Kar and Anr. [(1986) 2 SCC 569], Supreme Court, while following the verdict of Constitution Bench in Mohd. Naim's case (supra), further elaborated that harsh or disparaging remarks are not to be made against persons and authorities whose conduct comes into consideration before courts of law unless it is really necessary for the decision of the case, as an integral part thereof to animadvert on that conduct.

14. In Manish Dixit & Ors. Vs. State of Rajasthan [(2001) 1 SCC 596], Supreme Court further clarified that castigating remarks to ensue serious consequences on future career may not be made without giving opportunity of being heard to the incumbent. The Court held:

"Even those apart, this Court has repeatedly cautioned that before any castigating remarks are made by the Court against any person, particularly when such remarks could ensue serious consequences on the future career of the person concerned he should have been given an opportunity of being heard in the matter in respect of the proposed remarks or strictures. Such an opportunity is the basic requirement, for, otherwise the offending remarks would be in violation of the principles of natural justice."

Thus, answer to the first question is in affirmative but subject to certain restrictions. As regards second question suffice it to say that power of judicial review under Section 482 Cr.P.C. in such cases can be exercised in the event of violation of

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principles of natural justice; non-essentiality of such disparaging remarks for disposal of the case or otherwise in the wake of such conduct of an individual having no ramification on the final outcome of the case."

13- iwoZ esa of.kZr lqfer dqekj okys ekeys ij fopkj djrs gq;s fo}ku vf/koDrk ;kph dh vksj ls izLrqr U;kf;d n`"Vkar eqDrk ikjhd ¼iwoksZDr½ ds ekeys esa Hkh lquokbZ dk volj fn;s cxSj dh xbZ dk;Zokfg;ksa dks fujLr fd;k x;kA 14- mDr U;kf;d n`"Vkar ds vykok ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkar Dr. Dilip Kumar Deka & Anr vs State Of Assam & Anr (1996) 6 SCC 234 ds ekeys esa izfrdwy fVIif.k;ksa ds laca/k esa fopkj fd;k x;k vkSj iSjk

la[;k 6 o 7 esa fuEukuqlkj fl)kUr izfrikfnr fd;k x;k gS%& "6. The tests to be applied while dealing with the question of expunction of disparaging remarks against a person or authorities whose conduct comes in for consideration before a Court of law in cases to be decided by it were succinctly laid down by this Court in State in Uttar Pradesh vs. Moh. Naim (1964) 2 SCR 363. Those tests are:

(i) Whether the party whose conduct is in question is before the court or has an opportunity of explaining or defending himself;

(ii) Whether there is evidence on record bearing on that conduct justifying the remarks; and

(iii) Whether it is necessary for the decision of the case, as an integral part thereof, to animadvert on that conduct.

The above tests have been quoted with approval and applied by this Court in its subsequent judgments in Jage Ram, Inspector of Police & Anr. vs. Hans Raj Midha AIR 1972 SC 1140, R.K. Lakshmanan vs. A.K. Srinivasan AIR 1975 SC 1741 and Niranjan Patnaik vs. Sashibhusan Kar & Anr. AIR 1986 SC 819.

7. We are surprised to find that in spite of the above catena of decisions of this Court, the learned Judge did not, before making the remarks, give any opportunity to the appellants, who were admittedly not parties to the revision petition, to defend themselves. It cannot be gainsaid that the nature of remarks the learned Judge has made, has cast a serious aspersion on the appellants affecting their character and reputation and may, ultimately affect their career also. Comdemnation of the appellants without giving them an opportunity of being heard was a complete negation of the fundamental principle of natural justice."

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15- ekuuh; mPpre U;k;ky; }kjk Manish Dixit And Ors vs State Of Rajasthan AIR 2001 SUPREME COURT 93 esa Hkh izfrdwy fVIif.k;ksa ds laca/k esa

fopkj djrs gq, fuEukuqlkj fl)kUr iSjk la[;k 43 esa izfrikfnr fd;k x;k gS %&

"43. Even those apart, this Court has repeatedly cautioned that before any castigating remarks are made by the Court against any person, particularly when such remarks could ensue serious consequences on the future career of the person concerned he should have been given an opportunity of being heard in the matter in respect of the proposed remarks or strictures."

16- blh izdkj ekuuh; mPpre U;k;ky; }kjk State (NCT Of Delhi) V. Pankaj Chaudhary And Others (2019) 11 SCC 575 esa Hkh izfrdwy fVIif.k;ksa

ds ekeys esa fopkj djrs gq, iSjk la[;k 35 o 36 esa fuEukuqlkj fl)kUr izfrikfnr fd;k gS %& "35. While passing disparaging remarks against the police officials and directing prosecution against them, in our considered view, the High Court has failed to bear in mind the well settled principles of law that should govern the courts before making disparaging remarks. Any disparaging remarks and direction to initiate departmental action/ prosecution against the persons whose conduct comes into consideration before the court would have serious impact on their official career.

36. -------------- Since the High Court has passed strictures against the police officials who were involved in the investigation in FIR No.559 of 1997 without affording an opportunity of hearing to them, the disparaging remarks are liable to be set aside."

17- bl U;k;ky; }kjk iwoZ esa of.kZr ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa o bl U;k;ky; dh led{k ihB ds lqfer dqekj ¼iwoksZDr½ ds fu.kZ; ij fopkj djrs gq, bl U;k;ky; ds eksgEen guhQ cuke LVsV vkWQ jktLFkku S.B.

Criminal Misc(Pet.) No. 3870/2021 o vU; izdj.kksa dk fjiksVZscy fu.kZ; fnukad 23-05-2024 dks fd;k x;k vkSj Fkkukf/kdkjh eksgEen guhQ ds fo:) fo}ku v/khuLFk U;k;ky; }kjk fcuk lquokbZ dk volj fn;s tks izfrdwy fVIif.k;ka dh xbZ] mUgsa /kkjk 482 lhvkj-ih-lh- ds vf/kdkjksa dk iz;ksx djrs gq, fujLr fd;k x;kA 18- iwoZ esa of.kZr U;kf;d n`"Vkarksa ds vk/kkj ij gLrxr ekeys ij fopkj fd;k tk jgk gSA

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19- iwoZ esa of.kZr U;kf;d n`"Vkarksa ls ;g Li"V gS fd izfrdwy fVIif.k;ka fd;s tkus ds vkns'k dks bl U;k;ky; esa pqukSrh nh tk ldrh gS vkSj ;g U;k;ky; fcuk lquokbZ ds dh xbZ izfrdwy fVIif.k;ka gVkus o izfrdwy fVIif.k;ksa ds vk/kkj ij dk;Zokgh djus ds laca/k esa fn;s x;s funsZ'k dks fujLr djus dh vf/kdkfjrk j[krk gSA 20- gLrxr ekeys esa nksuksa ;kfpdkvksa esa tks fnukad 18-01-2019 o 29-01-2019 dks vkns'k fn;s] mlesa izfrdwy fVIif.k;ksa ds vkns'k ikfjr djrs le; ;kph dks lquokbZ dk volj ugha fn;k x;k tks fd izkd`frd U;k; ds fl)kUrksa ds vuqlkj o iwoZ esa of.kZr U;kf;d n`"Vkarksa esa izfrikfnr fl)kUrksa ds vuqlkj lquokbZ dk volj fn;k tkuk vko';d FkkA ,slh lwjr esa dsoy ek= blh vk/kkj ij fo}ku v/khuLFk U;k;ky; }kjk tks izfrdwy fVIif.k;ka dh xbZ o tks dk;Zokgh djus ds vkns'k fn;s x;s og fujLr fd;s tkus ;ksX; gSA

21- mijksDrkuqlkj tc fo}ku v/khuLFk U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj dk vkns'k gh fujLr fd;s tkus ;ksX; gksuk ekuk x;k gSA ,slh voLFkk esa izdj.k la[;k 370@2019 ds ekeys esa tks uksfVl fnukad 22-05-2019 dks fn;k x;k og Hkh fujLr fd;s tkus ;ksX; gSA

22- blh izdkj izdj.k la[;k 369@2019 esa Hkh tc fo}ku v/khuLFk U;k;ky; dk vkns'k fnukafdr 29-01-2019 fujLr fd;s tkus ;ksX; gksuk ekuk x;k gS] ml voLFkk esa iqfyl mi v/kh{kd o`r xqM+kekykuh] ftyk ckM+esj dh vksj ls fn;s x;s rhu uksfVl fnukad 26-03-2019] 31-05-2019 o 20-06-2019 os Hkh fujLr fd;s tkus ;ksX; gSA

23- izdj.k la[;k 370@2019 ds ekeys esa vfrfjDr iqfyl v/kh{kd ckyksrjk] ftyk ckM+esj }kjk fn;s x;s uksfVl dk Li"Vhdj.k ;kph dh vksj ls fnukad 02-06-2019 dks izLrqr fd;k x;k] ftldh izfr ;kfpdk eas is'k gS] mlesa ;g Li"V fd;k fd Jh nsokjke pkS/kjh] vkj-ih-,l- rRdkyhu Fkkukf/kdkjh }kjk fnukad 30-06-2015 dks pktZ'khV drk dh xbZ Fkh] ijUrq muds }kjk pktZ'khV izLrqr ugha dh xbZ Fkh] muds i'pkr n'kjFk flag fujh{kd iqfyl dk inLFkkiu jgk] muds LFkkukUrj.k ds i'pkr ;kph fnukad 22-07-2015 ls fnukad 14-09-2016 rd inLFkkfir jgk] mlds }kjk fnukad 19-06-2016 dks dkfuLVscy vkbZnkujke dks eqyfte gfjjke dh ryk'k gsrq Hkstk x;k] ftlus fnukad 30-06-2016 dks gkftj Fkkuk vkdj fjiksVZ nhA nksuksa jiV tokc ds lkFk mPpkf/kdkjh ds le{k izLrqr dh xbZ] ftudh izfr voyksdu gsrq bl izdj.k ds lkFk izLrqr dh xbZ] ftlesa fnukad 19-06- 2016 o 30-06-2016 ds jkstukepk jiV dh izfr layXu gS] tks Li"Vhdj.k esa vafdrkuqlkj gSA Fkkukf/kdkjh xqM+kekykuh }kjk fnukad 13-12-2017 dks pktZ'khV

[2024:RJ-JD:36423] (9 of 10) [CRLW-370/2019]

Jheku ,lhts,e U;k;ky; ckM+esj esa is'k dj fn;k tkuk crk;k gS vkSj ;g Hkh fuosnu fd;k fd izkFkZuk i= vUrxZr /kkjk 473 naM izfØ;k lafgrk ds rgr ;fn Fkkukf/kdkjh }kjk fuosnu fd;k tkrk rks bl izdkj dk vkns'k fo}ku v/khuLFk U;k;ky; }kjk ugha fd;k tkrkA

24- blh izdkj izdj.k la[;k 369@2019 esa Hkh iqfyl mi v/kh{kd o`r xqM+kekykuh] ftyk ckM+esj ds le{k izLrqr Li"Vhdj.k dh izfr Hkh bl i=koyh ij is'k dh xbZ gS] ftlesa Lo;a dk fnukad 22-07-2015 ls fnukad 14-09-2016 rd Fkkukf/kdkjh xqM+kekykuh ds in ij dk;Zjr gksuk vkSj bl izdj.k esa fnukad 24-12-2015 dks vkjksi i= drk fd;k tkuk vkSj ml nkSjku eqyfteku o izkFkhZ i{k ds chp esa eqdnes Hkh ntZ gks tkuk vkSj yxkrkj mPpkf/kdkfj;ksa dks ifjokn is'k dj jgs gksuk] ftl ij egkfujh{kd iqfyl] tks/kiqj jsat] tks/kiqj }kjk vius i= fnukad 12-04-2016 }kjk bu lHkh izdj.kksa dk vuqla/kku vfrfjDr iqfyl v/kh{kd ¼vijk/k ,oa lrdZrk½] jsat dk;kZy;] tks/kiqj dks lqiqnZ dj fn;k tkuk ml nkSjku fnukad 14-09-2016 dks Lo;a dk LFkkukarj.k xqM+kekykuh ls tks/kiqj xzkeh.k esa gks tkuk crk;k gSA LFkkukarj.k ds i'pkr~ fnukad 17-10-2016 dks Jheku egkfujh{kd iqfyl tks/kiqj jsat tks/kiqj }kjk izdj.k dh i=kofy;ka ftyk iqfyl v/kh{kd] ckM+esj dks izsf"kr dj fn;k tkuk crk;k vkSj ;g Li"V fd;k fd ;kph dh inLFkkiu vof/k ds nkSjku pktZ'khV dk ifjlhekdky lekIr ugha gqvk FkkA i=koyh jsat dk;kZy; esa vuqla/kkjr jgus ls ifjlhekdky O;rhr gqvk gSA dksbZ ykijokgh ;kph dh ugha gSA Li"Vhdj.k ds layXu dkxtkr dh izfr;ka i=koyh ij izLrqr dh xbZ gSaA

25- mijksDr nksuksa izdj.kksa ds tks Li"Vhdj.k mPpkf/kdkfj;ksa ds le{k ;kph }kjk is'k fd;s x;s] ml fLFkfr dks ns[krs gq;s fo}ku v/khuLFk U;k;ky; }kjk ;kph dks uksfVl nsdj ryc fd;k tkrk vkSj lquokbZ dk volj fn;k tkrk rks bl izdkj dk vkns'k ikfjr ugha fd;k tkrkA ;kph dks bl U;k;ky; esa vkus dh vko';drk ugha gksrhA ,slh voLFkk esa tks fVIif.k;ka fo}ku v/khuLFk U;k;ky; }kjk dh xbZ gS vkSj mu fVIif.k;ksa ds vk/kkj ij tks dk;Zokgh mPpkf/kdkfj;ksa }kjk uksfVl nsdj ;kph ds fo#) dh xbZ] og nksuksa ;kfpdk,a Lohdkj djrs gq;s fujLr fd;s tkus ;ksX; gSA

26- vr% ;kph dh nksuksa ;kfpdk,a Lohdkj dh tkdj izdj.k la[;k 370@2019 ds ekeys esa U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj }kjk vkijkf/kd izdj.k la[;k 860@2018] jkT; cuke gjhjke oxSjk esa ikfjr vkns'k fnukad 18-01-2019 ds }kjk ;kph ds fo#) dh xbZ fVIif.k;ksa vkSj mlds vk/kkj ij dk;Zokgh djus ds laca/k esa fn;s x;s funsZ'k dh gn rd fo}ku v/khuLFk

[2024:RJ-JD:36423] (10 of 10) [CRLW-370/2019]

U;k;ky; dk vkns'k fujLr fd;k tkrk gS vkSj bu fVIif.k;ksa o vkns'k ds vk/kkj ij vfrfjDr iqfyl v/kh{kd ckyksrjk] ftyk ckM+esj }kjk fn;k x;k uksfVl fnukad 22-05-2019 Hkh fujLr fd;k tkrk gSA

27- izdj.k la[;k 369@2019 ds ekeys esa U;k;ky; vfrfjDr eq[; U;kf;d eftLVªsV] xqM+kekykuh] ckM+esj }kjk vkijkf/kd izdj.k la[;k 26@2019] jkT; cuke jktkjke oxSjk esa ikfjr vkns'k fnukad 29-01-2019 ds }kjk ;kph ds fo#) dh xbZ fVIif.k;ksa vkSj mlds vk/kkj ij dk;Zokgh djus ds laca/k esa fn;s x;s funsZ'k dh gn rd fo}ku v/khuLFk U;k;ky; dk vkns'k fujLr fd;k tkrk gS vkSj bu fVIif.k;ksa o vkns'k ds vk/kkj ij iqfyl mi v/kh{kd o`r xqM+kekykuh] ftyk ckM+esj }kjk fn;s x;s rhu uksfVl fnukad 26-03-2019] 31-05-2019 o 20-06-2019 Hkh fujLr fd;s tkrs gSaA

28- mijksDrkuqlkj ;kph dh vksj ls izLrqr nksuksa ;kfpdk,a fuLrkfjr dh tkrh gSA rnuqlkj] LFkxu izkFkZuk&i= Hkh fuLrkfjr fd, tkrs gSaA

(YOGENDRA KUMAR PUROHIT),J GauravG/-

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