Citation : 2025 Latest Caselaw 10655 Raj
Judgement Date : 17 June, 2025
[2025:RJ-JD:25339]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1106/2006
Mushtaq Ali S/o Fakir Ali Musalman, R/o Kanera, presently
residing at Nimbahera District Chittorgarh
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Manish Pitaliya
For Respondent(s) : Mr S.S. Rathore, Dy.G.A.
HON'BLE MR. JUSTICE FARJAND ALI
Order
ORDER RESERVED ON ::: 21/05/2025
ORDER PRONOUNCED ON ::: 17/06/2025
REPORTABLE
BY THE COURT:-
1. The present revision petition has been filed challenging the
judgment of conviction and order of sentence dated 23.02.2006,
passed by the learned Civil Judge (Junior Division)-cum-Judicial
Magistrate, Chittorgarh in Criminal Case No. 15/1997. By the said
judgment, the petitioner was convicted for the offence under
Section 223 of the Indian Penal Code (IPC) and imposed a fine of
₹2,000/-, with a further direction that in default of payment of the
fine, he would undergo simple imprisonment. The said judgment
was upheld by the learned Appellate Court vide order dated
23.06.2006 passed in Criminal Appeal No. 20/2006.
2. The essential facts required for adjudication of the present
petition are as follows:
[2025:RJ-JD:25339] (2 of 7) [CRLR-1106/2006]
2.1. At the relevant time, the petitioner was serving as a police
constable at Police Station Chanderiya, Chittorgarh. He was
assigned guard duty and was also responsible for managing
wireless communication at the police station.
2.2. Two under-trial prisoners, namely Suresh Kumar and Rajak
Khan, were in lawful custody at the said police station. Due to the
absence of a designated lock-up facility, the accused were kept
handcuffed, and their shackles were tied to a table inside the
office of the Station House Officer (SHO).
2.3. During the intervening night of 20th and 21st June 1994, a
sudden power outage occurred. In the absence of electricity and
ventilation during peak summer conditions, the under-trial
prisoners began shouting for relief due to suffocation and
excessive heat. Acting out of humanitarian concern, and given the
extreme temperature and ventilation issues, the petitioner moved
the accused outside the SHO's office and secured their handcuffs
to a pillar in an open area.
2.4. Taking advantage of the darkness and the petitioner's limited
resources, the two accused managed to escape by freeing
themselves from the restraints. Since the petitioner was the
custodian of the accused and in possession of the keys to the
shackles, he was held accountable for the escape and was
subsequently charged with negligence under Section 223 IPC.
3. I have heard learned counsel for the parties and carefully
examined the record of the case.
[2025:RJ-JD:25339] (3 of 7) [CRLR-1106/2006]
3.1. Section 223 of the IPC pertains to escape from lawful
custody due to negligence by a public servant who is legally bound
to confine or guard a person. The primary requirement for
conviction under this provision is the establishment of "criminal
negligence" which directly results in the escape of the detainee.
3.2. The concept of criminal negligence, as contemplated under
Section 223 IPC, has been consistently interpreted by courts to
require a gross and culpable failure to exercise the degree of care
which an ordinarily prudent and reasonable person would exercise
in similar circumstances. Not every error in judgment, lapse, or
inadvertent act constitutes criminal negligence.
3.3. The Hon'ble Supreme Court in Jacob Mathew v. State of
Punjab, (2005) 6 SCC 1, observed that criminal negligence
involves:
• A legal duty owed to another person (such as by a police
officer toward detainees);
• A reckless disregard of foreseeable consequences;
• And an act or omission creating an obvious and serious risk
of harm that was both foreseeable and preventable.
3.4. The doctrine of criminal negligence, particularly in the context
of custodial responsibility under Section 223 IPC, demands a
calibrated understanding of the threshold of culpability
distinguishable from mere civil or administrative lapses. It is not
every deviation from ideal conduct or lapse in vigilance that
attracts penal consequences; rather, the law mandates a
[2025:RJ-JD:25339] (4 of 7) [CRLR-1106/2006]
demonstration of such a degree of recklessness or gross
dereliction of duty that it evidences a conscious disregard for the
foreseeable consequences of one's omission. The jurisprudential
distinction between civil and criminal negligence lies primarily in
the presence of mens rea in the latter -- an element of moral
blameworthiness or at the very least, a recklessly indifferent
attitude towards the duty imposed by law. In the case of a police
official tasked with dual and simultaneous responsibilities -- such
as guarding under-trial prisoners while also attending to wireless
operations in emergency-like conditions -- the expectations of
flawless, uninterrupted supervision must be weighed against the
practical limitations of manpower and infrastructure. Criminal
negligence cannot be predicated on errors of judgment or bona
fide acts taken under emergent circumstances, particularly when
driven by humanitarian considerations and lacking any element of
intent or recklessness. Further, the application of criminal law
must be tempered with a contextual and fact-sensitive inquiry:
whether the accused acted in a manner that an ordinarily prudent
officer, faced with similar constraints, would regard as palpably
indefensible. When viewed through this prism, the act of
momentarily relocating the detainees to an open space, while
retaining their handcuffs, amid a power outage and oppressive
summer heat, cannot be readily equated with the grave dereliction
that Section 223 IPC seeks to penalize. Indeed, the standard is
not one of perfect foresight or hypothetical diligence, but of
reasonableness under prevailing circumstances. The petitioner's
[2025:RJ-JD:25339] (5 of 7) [CRLR-1106/2006]
conduct, however ill-fated in its consequence, does not rise to the
level of culpable indifference or reckless disregard that the penal
statute contemplates. It is well settled that penal provisions must
be construed strictly, and in cases of doubtful culpability, the
benefit must enure to the accused. Thus, in absence of proof
establishing that the petitioner's act was so grossly negligent as to
manifest a departure from the expected norms of custodial care,
the invocation of Section 223 IPC cannot be sustained.
4. In the present case, it is evident from the record that the
escape of the accused was not the result of any wilful, deliberate,
or grossly negligent act on the part of the petitioner. Rather, it
arose from a convergence of extraordinary and unforeseen
circumstances, including:
• A sudden and unanticipated power failure;
• The absence of a designated lock-up facility at the police
station;
• The unbearable heat and lack of ventilation during peak
summer;
• And the petitioner's simultaneous responsibility for wireless
communication duties.
4.1. The petitioner had kept the accused handcuffed and under
watch. In response to the distress of the detainees due to extreme
weather conditions, he relocated them to a relatively open and
breathable space while continuing to keep them restrained. This
[2025:RJ-JD:25339] (6 of 7) [CRLR-1106/2006]
act appears to have been driven by humane considerations, rather
than any intent or recklessness to facilitate an escape.
4.2. Upon careful consideration of the facts, the following
observations emerge:
• The petitioner was performing dual duties, both as guard and
wireless operator, which diluted his ability to maintain
uninterrupted physical supervision.
• There was no lock-up facility available, and the accused were
already handcuffed and tethered inside the SHO's office.
• In response to the deteriorating physical condition of the
detainees caused by the power outage and heat, the
petitioner took a pragmatic and compassionate step to shift
them to an open area while still restraining them.
• The escape occurred despite the continued application of
restraints and was not directly facilitated by any grossly
negligent conduct.
• The prosecution failed to establish, beyond reasonable doubt,
that the petitioner's conduct amounted to criminal negligence
within the meaning of Section 223 IPC.
4.3. It is well established in law that criminal negligence involves a
substantial deviation from the standard of care expected of a
reasonable person. Mere errors in judgment or omissions in the
face of difficult circumstances do not constitute such culpability.
[2025:RJ-JD:25339] (7 of 7) [CRLR-1106/2006]
5. This Court is of the considered opinion that the findings
recorded by the Trial Court, as well as the Appellate Court, suffer
from legal and factual infirmities. The essential ingredients of the
offence under Section 223 IPC have not been proved against the
petitioner.
6. Accordingly, the revision petition is allowed. The judgments
dated 23.02.2006 and 23.06.2006 passed by the learned Civil
Judge (jr. Dn.) cum Judicial Magistrate, Chittorgarh in Cr. Case
No.15/1997 and learned Addl. Sessions Judge No.1, Chittorgarh in
Cr. Appeal No.20/2006 are hereby quashed and set aside. The
petitioner is acquitted of all charges. His bail bonds stand
discharged.
7. Let the record be returned forthwith.
(FARJAND ALI),J 13-Mamta/-
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