Rajasthan High Court - Jodhpur

Mahiman Joshi vs State Of Rajasthan (2025:Rj-Jd:49625) on 18 November, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2025:RJ-JD:49625]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
            S.B. Criminal Misc(Pet.) No. 5227/2025

 Mahiman Joshi S/o Late Shri Chandra Shekhar Joshi, Aged About
 59 Years, R/o Gali No 23, Punia Colony, Churu.
                                                    ----Petitioner
                              Versus
 1.    State Of Rajasthan, Through Pp
 2.    Sushil Kumar Sharma S/o Late Shri Mahaveer Prasad
       Sharma, Resident Of Sameer Bhawah, Opposite Reliance
       Mart, Station Road Churu, Office Advocates Chamber No.
       11 Court Premises, Churu.
 3.    Anand Kumar Sharma S/o Shri Sushil Kumar Sharma,
       Resident Of Sameer Bhawah, Opposite Reliance Mart,
       Station Road Churu, Office Advocates Chamber No. 11
       Court Premises Churu.
                                                ----Respondents


For Petitioner(s)            :    Mr. Suresh Kumbhat
                                  Mr. Sheetal Kumbhat
                                  Mr. Naman Bhansali
For Respondent(s)            :    Mr. Hanuman Prajapati, PP
                                  Mr. Vineet Jain, Sr Adv. assisted By
                                  Mr. Harshvardhan Singn Rathore
                                  Mr. Pravin Vyas



     HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

Arguments Concluded On 03/11/2025 Reserved On 03/11/2025 Full Order Pronounced Date of Pronouncement 18 /11/2025 Reportable :-

1- ;kph }kjk ;g QkStnkjh fofo/k ;kfpdk varxZr /kkjk 528 Hkkjrh; ukxfjd lqj{kk lafgrk ds rgr fo}ku eq[; U;kf;d eftLVªsV] pw: ¼jkt-½ ds vk{ksfir vkns'k fnukad 25-02-2025 o bl vkns'k ds fo#) çLrqr fuxjkuh esa fuxjkuh U;k;ky; fo}ku vij ls'ku U;k;k/kh'k] pw: ds fu.kZ; fnukad 21-05-2025 ls O;fFkr gksdj çLrqr dh xbZA 2- la{ksi esa ekeys ds rF; bl çdkj ls gSa fd eqLrxhl lq'khy dqekj 'kekZ] ,MoksdsV dh vksj ls Fkkukf/kdkjh] iqfyl Fkkuk dksrokyh] ftyk pw: ds le{k fnukad 10-7-2024 dks ,d fyf[kr nj[kkLr ;kph ds fo#) çLrqr dh xbZ] ftl ij dk;Zokgh iqfyl ds i'pkr Fkkuk iqfyl dksrokyh ftyk pw: esa izFke lwpuk fjiksVZ (Uploaded on 18/11/2025 at 11:30:48 AM)

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la[;k 192@2024 varxZr /kkjk 115¼2½ o 126¼2½ Hkkjrh; U;k; lafgrk] 2023 esa ntZ dj r¶rh'k dh xbZA ckn r¶rh'k Fkkuk iqfyl dksrokyh }kjk ;kph@vfHk;qDr ds fo#) /kkjk 115¼2½] 117¼2½s] 126¼2½ Hkkjrh; U;k; lafgrk esa pkyku fnukad 19-12-2024 dks is'k fd;k x;k vkSj ;g pkyku QkStnkjh fyfid dh fjiksVZ ds fy, fu;r fd;k x;k vkSj fnukad 02-01-2025 dks ifjoknh v;kph la[;k 2 }kjk çkFkZuk i= varxZr /kkjk 173¼8½ naM izfØ;k lafgrk çLrqr fd;k x;k] ftl ij eqLrxhl o ;kph@vfHk;qDr dh vksj ls cgl lquh tkdj fo}ku eq[; U;kf;d eftLVªsV] pw:

¼jkt-½ }kjk fnukad 25-02-2025 dks vk{ksfir vkns'k ikfjr dj /kkjk 115¼2½] 117¼2½] 117¼3½ o 126¼2½ Hkkjrh; U;k; lafgrk] 2023 esa izlaKku fy;k x;k vkSj çdj.k ntZ jftLVj fd;k x;k vkSj /kkjk 117¼3½ Hkkjrh; U;k; lafgrk ds vijk/k dh vUoh{kk ls'ku U;k;ky; }kjk fd, tkus ;ksX; gksus ls çdj.k dfeV fd;k tkdj fuLrkfjr fd;k x;k] tks izdj.k dfeV gksdj ftyk ls'ku U;k;k/kh'k] pw: ds le{k fnukad 12-03-2025 dks is'k gqvk] tks vij ftyk ,oa ls'ku U;k;k/kh'k pw: dks varfjr dj fn;k x;kA 3- ;kph vfHk;qDr dh vksj ls vk{ksfir vkns'k fnukad 25-02-2025 ds }kjk tks /kkjk 117¼3½ Hkkjrh; U;k; lafgrk] 2023 esa izlaKku fy;k x;k] ml gn rd vkns'k dks fuxjkuh esa pqukSrh nh xbZ] ftl ij cgl lquh tkdj fo}ku vij ls'ku U;k;k/kh'k] pq: }kjk vius vk{ksfir vkns'k fnukad 21-05-2025 }kjk foLr`r vkns'k ikfjr djrs gq, ;kph dh fuxjkuh ;kfpdk [kkfjt dh xbZ] ftl ij /kkjk 117¼3½ Hkkjrh; U;k; lafgrk dk tks çlaKku fy;k x;k vkSj ftldh fuxjkuh [kkfjt gqbZ] mls bl U;k;ky; esa bl ;kfpdk ds tfj, pqukSrh nh xbZ gSA 4- ;kph ds fo}ku vf/koDrk }kjk ekuuh; mPpre U;k;ky; ds U;kf;d

-"Vkar State of Gujarat Vs. Girish Radhakrishnan Varde AIR 2014 SC Page 620 dh vksj /;ku vkdf"kZr djrs gq, ;g izFke vk/kkj fy;k x;k fd iqfyl }kjk çLrqr pktZ'khV esa tks /kkjk,a iqfyl }kjk of.kZr dh tkrh gSa] mu /kkjkvksa dks izlaKku dh LVst ij u rks de fd;k tk ldrk gS vkSj u gh tksM+k tk ldrk gSA cgl pktZ dh LVst ij gh ,slk fd;k tk ldrk gSA fopkj.k U;k;ky; }kjk izlaKku dh LVst ij tks /kkjk 117¼3½ tks fd pktZ'khV esa of.kZr ugha Fkh] dks tksM+dj tks izlaKku fy;k] og ekuuh; mPpre U;k;ky; ds U;kf;d -"Vkar ds foijhr gS] blfy, fopkj.k U;k;ky; dk vkns'k fujLr fd, tkus ;ksX; gS vkSj fuxjkuh U;k;ky; }kjk Hkh bl fof/kd fLFkfr ij /;ku u nsdj tks fuxjkuh esa vkns'k ikfjr fd;k x;k gS] og Hkh fujLr fd, tkus ;ksX; gSA

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5- fo}ku vf/koDrk ;kph dh vksj ls nwljk vk/kkj ;g fy;k x;k fd iqfyl }kjk /kkjk 117¼2½ Hkkjrh; U;k; lafgrk esa pkyku is'k fd;k x;k vkSj /kkjk 117¼3½ Hkkjrh; U;k; lafgrk esa pkyku is'k ugha fd;k x;k] D;ksafd bl ekeys esa tks esfMdy fjiksVZ çLrqr dh xbZ gS] mlds eqrkfcd Permanent disfiguration of face dh Js.kh esa vkgr dh pksV vkus ls gh /kkjk 116¼ f½ dh Js.kh esa ekeyk vkrk gS

tks fd Grievous hurt dh ifjHkk"kk esa lfEefyr gS vkSj /kkjk 117 Voluntarily To Cause Grievous hurt esa vijk/k gksus ls /kkjk 117¼2½ Hkkjrh; U;k; lafgrk ds rgr gh vf/kd ls vf/kd çFke -"V~;k izlaKku fy;k tk ldrk FkkA /kkjk 117¼3½ ds fy, Permanent disability ;k In persistent Vegetative State gksus ij gh /kkjk 117 ¼3½ Hkkjrh; U;k; lafgrk dk vijk/k curk gSA bl ekeys esa bl LVst ij Medical Evidence bl ckcr ugha gS fd pksV dh ç--fr ds eqrkfcd /kkjk 117¼3½

Hkkjrh; U;k; lafgrk dk vijk/k curk gksA bl vk/kkj ij Hkh tks /kkjk 117¼3½ ds rgr çlaKku fy;k x;k ml vkns'k dh gn rd fujLr fd, tkus ;ksX; gS vkSj fuxjkuh U;k;ky; }kjk /kkjk 117¼3½ Hkkjrh; U;k; lafgrk dh gn rd tks izlaKku vkns'k dh iqf"V dh xbZ] og Hkh fujLr fd, tkus ;ksX; gSA 6- fo}ku yksd vfHk;kstd o fo}ku vf/koDrk eqLrxhl v;kphx.k la[;k nks o rhu dh vksj ls ;g rdZ çLrqr fd;k x;k fd fopkj.k U;k;ky; eq[; U;kf;d eftLVªsV] pw: o fuxjkuh U;k;ky; vij ls'ku U;k;k/kh'k] pw: nksuksa dk vkns'k fof/klEer gSA fuxjkuh U;k;ky; }kjk vius vkns'k esa eqLrxhl tks fd U;k;ky; esa cgl ds nkSjku ekStwn Fkk] mldh voLFkk dk vkadyu dj foLr`r :i ls Permanent disability dh Js.kh esa pksV vkuk ikbZ xbZ vkSj lkFk esa Persistent

Vegetative State Hkh gksuk ik;k] tks vkns'k fof/klEer gS vkSj vf/kd ls vf/kd

v;kphx.k ds fo}ku vf/koDrk }kjk bl ekeys esa Persistent Vegetative State dk ekeyk ugha gksuk Lo;a nkSjkus cgl Lohdkj fd;k] ijarq ;g Li"V fd;k fd tc vkgr dk gksaB dVdj vyx gks x;k] rks og Li"V rkSj ls Permanent disability dh rkjhQ esa vkrk gS] tks fuxjkuh U;k;ky; }kjk Hkh Li"V fd;k x;k gSA ,slh voLFkk esa vkns'k fof/k lEer gksuk crk;kA 7- fo}ku vf/koDrk v;kphx.k la[;k nks o rhu dh vksj ls ekuuh;

mPpre U;k;ky; ds fofHkUu U;kf;d -"Vkarksa o fofHkUu mPp U;k;ky;ksa ds U;kf;d

-"Vkarksa dh vksj /;ku vkdf"kZr djrs gq, ;g Li"V fd;k fd iqfyl }kjk is'k pkyku ds vk/kkj ij U;kf;d eftLVªsV iqfyl }kjk is'k dh xbZ pkyku esa of.kZr /kkjkvksa ds vykok Hkh vU; /kkjk,a çlaKku dh LVst ij tksM+ ldrk gSA tks U;kf;d -"Vkar fo}ku vf/koDrk ;kph dh vksj ls çLrqr fd;k x;k gS] ml U;kf;d -"Vkar esa

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ekuuh; mPpre U;k;ky; ds iqjkus U;kf;d -"Vkarksa ij fopkj ugha fd;k x;k] ,slh voLFkk esa bl U;kf;d -"Vkar dk dksbZ ykHk çkIr djus dk ;kph vf/kdkjh ugha gSA 8- eSaus mijksDr rdksaZ ij euu fd;k] çLrqr U;kf;d -"Vkarksa dk xgurk ls v/;;u fd;kA 9- bl ekeys esa loZçFke bl fof/kd fLFkfr ij fopkj fd;k tk jgk gS fd D;k iqfyl }kjk pkyku is'k djus ds i'pkr çlaKku dh LVst ij U;kf;d eftLVªsV iqfyl }kjk çLrkfor /kkjkvksa ds vykok Hkh vU; /kkjkvksa esa çlaKku ys ldrk gS vFkok ugha\ 10- bl laca/k esa loZçFke ;kph dh vksj ls izLrqr iwoZ esa of.kZr U;kf;d

-"Vkar Girish Radhakrishnan Varde ds ekeys dk tgka rd ç'u gSA bl ekeys ds iw.kZ rF; bl fu.kZ; esa vafdr ugha gSA bl dkj.k ls bl U;kf;d n`"Vkar ls lacaf/kr ekuuh; xqtjkr mPp U;k;ky; dk State of Gujrat Vs. Girish

Radhakrishnan Varde Lis'ky fØfeuy ,Iyhds'ku uacj 2477@10] fu.kZ; fnukafdr 08-04-2011 ij fopkj fd;k x;k] tks fu.kZ; ekuuh; xqtjkr mPp U;k;ky; dh osclkbV ij ntZ gS] ftlds eqrkfcd nhlk flVh iqfyl LVs'ku esa lhvkj uacj I-59 of 2009 fnukafdr 27-03-2009 varxZr /kkjk 365] 387] 511] 386] 34] 120ch o 506¼2½ Hkkjrh; naM lafgrk o /kkjk 25¼1½¼,½ vk;q/k vf/kfu;e esa ntZ dh xbZ vkSj ckn r¶rh'k bl ekeys esa bUgha /kkjkvksa esa pkyku is'k fd;k] ftl ij U;kf;d eftLVªsV] nhlk esa QkStnkjh çdj.k la[;k 1754@2009 ntZ fd;k x;kA fnukad 13-01-2010 dks bl ekeys esa /kkjk 25¼1½¼,½ vk;q/k vf/kfu;e ds vk/kkj ij /kkjk 209 naM çfØ;k lafgrk ds rgr lacaf/kr U;kf;d eftLVªsV }kjk dfeVy vkns'k ikfjr fd;k x;k] ftl ij vij ls'ku U;k;k/kh'k] nhlk }kjk dfeVy vkns'k fujLr dj fopkj.k U;k;ky; dks ekeyk okfil Hkst fn;kA rRi'pkr dkQh le; i'pkr eqLrxhl }kjk ,d izkFkZuk i= izn'kZ&62 fnukad 23-07-2010 dks lacaf/kr eftLVªsV ds le{k is'k dh xbZ vkSj /kkjk 364] 394] 398 Hkkjrh; naM lafgrk esa Hkh çlaKku fy, tkus dh çkFkZuk dh xbZ] tks çkFkZuk lacaf/kr U;kf;d eftLVªsV }kjk fnukad 07-08-2010 dks Lohdkj dh xbZ vkSj bl vkns'k ds fo#) tks fuxjkuh vij ls'ku U;k;k/kh'k] nhlk ds le{k is'k dh xbZ] tks fuxjkuh] fuxjkuh U;k;ky; }kjk fnukad 23-09-2010 dks Lohdkj dh xbZ] ftlds fo#) ekuuh; xqtjkr mPp U;k;ky; esa Lis'ky fØfeuy ,Iyhds'ku is'k dh xbZ Fkh] tks fØfeuy ,Iyhds'ku ekuuh; xqtjkr mPp U;k;ky; }kjk vius vkns'k fnukad 08-04-2011 }kjk [kkfjt dh xbZ] ftlds fo#) ekuuh; mPpre U;k;ky; esa fØfeuy vihy çLrqr dh xbZ FkhA

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11- ekuuh; mPpre U;k;ky; }kjk vius U;kf;d -"Vkar esa ;g fl)kar çfrikfnr fd;k x;k fd /kkjk 190¼1½¼ch½ naM çfØ;k lafgrk ds eqrkfcd iqfyl }kjk pkyku esa tks /kkjk,a is'k dh xbZ] mlesa mu /kkjkvksa esa u rks dksbZ /kkjk de dh tk ldrh gS vkSj u gh dksbZ /kkjk tksM+h tk ldrh gSA 12- ekuuh; mPpre U;k;ky; ds le{k tks ekeyk Fkk] mlesa U;kf;d eftLVªsV nhlk }kjk iwoZ esa çlaKku fy;k tk pqdk Fkk vkSj çdj.k dfeV fd;k x;kA dsoy dfeVy vkns'k fujLr gksus ij ekeyk U;kf;d eftLVªsV ds le{k yafcr Fkk] ftlesa cgl pktZ gksuh FkhA ,slh voLFkk esa çlaKku ds i'pkr vkSj cgl pktZ ls iwoZ ,d vkosnu i= eqLrxhl i{k dh vksj ls çLrqr dj iwoZ ds çlaKku vkns'k esa vU; /kkjk,a Hkh vyx ls çlaKku vkns'k ikfjr dj tksM+s tkus dh çkFkZuk dh xbZ FkhA ;g ,slk ekeyk ugha Fkk] ftlesa iqfyl }kjk pkyku is'k djus ds i'pkr çlaKku dh LVst ij gh ekeyk yafcr gks] cfYd çlaKku ysus ds i'pkr dh LVst ij ekeyk yafcr FkkA ml voLFkk esa dsoy cgl pktZ dh fLFkfr gh 'ks"k jgrh gSA bl ifjçs{k esa gh ekuuh; mPpre U;k;ky; }kjk ;g Li"V fd;k tkuk çrhr gksrk gS fd cgl pktZ dh LVst ij gh /kkjk,a tksM+h tk ldrh gS ;k ?kVkbZ tk ldrh gSA 13- mijksDr ds vykok] fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls esjk /;ku ekuuh; mPpre U;k;ky; ds U;kf;d -"Vkar Pramatha Nath

Mukherjee vs. State of West Bengal, 1960 SCC Online SC 76 dh vksj vkdf"kZr fd;k x;kA bl U;kf;d -"Vkar ds iSjk la[;k 4 esa iqfyl pktZ'khV ij çlaKku ysus ds laca/k esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gS %& (4) This argument ignores the fact that when a Magistrate takes cognizance of offences under s. 190(1)

(b) Cr. P.C., he takes cognizance of all offences constituted by the facts reported by the police officer and not only of some of such offences. For example, if the facts mentioned in the police report constitute an offence under s. 379 I.P.C. as also one under s. 426 I.P.C. the Magistrate can take cognizance not only of the offence, under s. 379 but also of the offence under s. 426. In the present case the police report stated facts which constituted an offence under s. 332 I.P.C. but these facts necessarily constitute also a minor offence under s. 323 I.P.C. The Magistrate when he took cognizance under s. 190(1)(b) Cr. P.C. of the offence under s. 332 I.P.C. cannot but have taken cognizance also of the minor offence under s. 323 I.P.C. Consequently, even after the order of discharge was made in respect of the offence under s. 332 I.P.C. the minor offence under s. 323 of which he had also taken cognizance remained for trial as there was no indication to the contrary.

14- blh çdkj ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkar India Carat Pvt. Ltd. Vs. State Of Karnataka & Anr., AIR 1989 SC 885 ds ekeys esa Hkh

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eftLVªsV ds le{k iqfyl }kjk çLrqr pktZ'khV ds i'pkr çlaKku ysus dh vf/kdkfjrk ds ckjs esa foospu fd;k x;k gSA bl U;kf;d -"Vkar ds iSjk la[;k 16 esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gS %&

16. The position is, therefore, now well settled that upon receipt of a police report under Section 173(2) a Magistrate is entitled to take cognizance of an offence under Section 190(1)(b) of the Code even if the police report is to the effect that no case is made out against the accused. The Magistrate can take into account the statements of the witnesses examined by the police during the investigation and take cognizance of the offence complained of and order the issue of process to the accused. Section 190(1)(b) does not lay down that a Magistrate can take cognizance of an offence only if the investigating officer gives an opinion that the investigation has made out a case against the accused. The Magistrate can ignore the conclusion arrived at by the investigating officer; and independently apply his mind to the facts emerging from the investigation and take cognizance of the case, if he thinks fit, in exercise of his powers under Section 190(1)(b) and direct the issue of process to the accused. The Magistrate is not bound in such a situation to follow the procedure laid down in Section 200 and 202 of the Code for taking cognizance of a case under Section 190(1)(b) though it is open to him to act under Section 200 or Section 202 also.

15- blh çdkj fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls çLrqr U;kf;d -"Vkar Minu Kumari & Anr. Vs. The State of Bihar & Ors., 2006 (3) Supreme 447 ds ekeys esa Hkh blh çdkj dh fof/kd fLFkfr ij fopkj fd;k x;kA

bl U;kf;d -"Vkar ds iSjk la[;k 11 esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gS %&

11. When a report forwarded by the police to the Magistrate under Section 173(2)(i) is placed before him several situations arise. The report may conclude that an offence appears to have been committed by a particular person or persons and in such a case, the Magistrate may either (1) accept the report and take cognizance of the offence and issue process, or (2) may disagree with the report and drop the proceeding, or (3) may direct further investigation under Section 156(3) and require the police to make a further report. The report may on the other hand state that according to the police, no offence appears to have been committed. When such a report is placed before the Magistrate he has again option of adopting one of the three courses open i.e., (1) he may accept the report and drop the proceeding; or (2) he may disagree with the report and take the view that there is sufficient ground for further proceeding, take congnizance of the offence and issue process; or (3) he may direct further investigation to be made by the police under Section 156(3). The position is, therefore, now well-settled that upon receipt of a police report under Section 173(2) a Magistrate is entitled to take cognizance of an offence

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under Section 190(1)(b) of the Code even if the police report is to the effect that no case is made out against the accused. The Magistrate can take into account the statements of the witnesses examined by the police during the investigation and take cognizance of the offence complained of and order the issue of process to the accused. Section 190(1)(b) does not lay down that a Magistrate can take cognizance of an offence only if the Investigating Officer gives an opinion that the investigation has made out a case against the accused. The Magistrate can ignore the conclusion arrived at by the Investigating officer and independently apply his mind to the facts emerging from the investigation and take cognizance of the case, if he thinks fit, exercise of his powers under Section 190(1)(b) and direct the issue of process to the accused. The Magistrate is not bound in such a situation to follow the procedure laid down in Sections 200 and 202 of the Code for taking cognizance of a case under Section 190(1)(a) though it is open to him to act under Section 200 or Section 202 also. (See M/s. India Carat Pvt. Ltd. v. State of Karnataka and another AIR 1989 SC 885)

16- fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls viuh fyf[kr cgl esa of.kZr Fakhruddin Ahmed Vs. State of Uttaranchal & Anr. (2008) 17 SCC 157 ds ekeys esa iSjk la[;k 11 o 12 esa fuEukuqlkj fof/kd fLFkfr Li"V dh

xbZ gS %&

11. One of the courses open to the Magistrate is that instead of exercising his discretion and taking cognizance of a cognizable offence and following the procedure laid down under Section 200 or Section 202 of the Code, he may order an investigation to be made by the police under Section 156 (3) of the Code, which the learned Magistrate did in the instant case. When such an order is made, the police is obliged to investigate the case and submit a report under Section 173 (2) of the Code. On receiving the police report, if the Magistrate is satisfied that on the facts discovered or unearthed by the police there is sufficient material for him to take cognizance of the offence, he may take cognizance of the offence under Section 190 (1) (b) of the Code and issue process straightway to the accused. However, Section 190 (1) (b) of the Code does not lay down that a Magistrate can take cognizance of an offence only if the investigating officer gives an opinion that the investigation makes out a case against the accused. Undoubtedly, the Magistrate can ignore the conclusion(s) arrived at by the investigating officer.

12.Thus, it is trite that the Magistrate is not bound by the opinion of the investigating officer and he is competent to exercise his discretion in this behalf, irrespective of the view expressed by the police in their report and decide whether an offence has been made out or not. This is because the purpose

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of the police report under Section 173 (2) of the Code, which will contain the facts discovered or unearthed by the police as well as the conclusion drawn by the police therefrom is primarily to enable the Magistrate to satisfy himself whether on the basis of the report and the material referred therein, a case for cognizance is made out or not.

17- fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls ekuuh; mPpre U;k;ky; ds laoS/kkfud ihB ds U;kf;d -"Vkar Dharam Pal & Ors. Vs. State of Haryana & Anr. (2014) 3 SCC 306 dh vksj /;ku vkdf"kZr djrs gq, ;g Li"V

fd;k x;k gS fd tc vU; eqyfte dks Hkh çlaKku ds tfj, tksM+k tk ldrk gS] rks ftl O;fDr ds fo#) pkyku is'k fd;k x;k] mlds fo#) ;fn vU; /kkjk iqfyl }kjk ,d= dh xbZ lk{; ls cuuk ikbZ tkrh gks] rks mlds laca/k esa Hkh çlaKku fy;k tk ldrk gSA bl laca/k esa ekuuh; mPpre U;k;ky; ds bl U;kf;d

-"Vkar ds iSjk la[;k 32 ls 35 dh vksj /;ku vkdf"kZr fd;k x;k] tks fuEukuqlkj gS %&

32. Section 190, which has been extracted hereinbefore, empowers any Magistrate of the First Class or the Second Class specially empowered in this behalf under Sub-section (2) to take cognizance of any offence in three contingencies. In the instant case, we are concerned with the provisions of Section 190(1)(b) since a police report has been submitted by the police, under Section 173(3) of the Code sending up one accused for trial, while including the names of the other accused in column 2 of the report. The facts as revealed from the materials on record and the oral submissions made on behalf of the respective parties indicate that, on receiving such police report, the learned Magistrate did not straight away proceed to commit the case to the Court of Session but, on an objection taken on behalf of the complainant, treated as a protest petition, issued summons to those accused who had been named in column 2 of the charge- sheet, without holding any further inquiry, as contemplated under Sections 190, 200 or even 202 of the Code, but proceeded to issue summons on the basis of the police report only. The learned Magistrate did not accept the Final Report filed by the Investigating Officer against the accused, whose names were included in column 2, as he was convinced that a prima facie case to go to trial had been made out against them as well, and issued summons to them to stand trial with the other accused, Nafe Singh. The questions which have arisen from the procedure adopted by the learned Magistrate in summoning the Appellants to stand trial along with Nafe Singh, have already been set out hereinbefore in paragraph 4 of this judgment.

33. As far as the first question is concerned, we are unable to accept the submissions made by Mr. Chahar and Mr. Dave that on receipt of a police report seeing that the case was triable by Court of Session, the Magistrate had no other function, but to commit the

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case for trial to the Court of Session, which could only resort to Section 319 of the Code to array any other person as accused in the trial. In other words, according to Mr. Dave, there could be no intermediary stage between taking of cognizance under Section 190(1)(b) and Section 204 of the Code issuing summons to the accused. The effect of such an interpretation would lead to a situation where neither the Committing Magistrate would have any control over the persons named in column 2 of the police report nor the Session Judge, till the Section 319 stage was reached in the trial. Furthermore, in the event, the Session Judge ultimately found material against the persons named in column 2 of the police report, the trial would have to be commenced de novo against such persons which would not only lead to duplication of the trial, but also prolong the same.

34. The view expressed in Kishun Singh's case, in our view, is more acceptable since, as has been held by this Court in the cases referred to hereinbefore, the Magistrate has ample powers to disagree with the Final Report that may be filed by the police authorities under Section 173(3) of the Code and to proceed against the accused persons dehors the police report, which power the Session Court does not have till the Section 319 stage is reached. The upshot of the said situation would be that even though the Magistrate had powers to disagree with the police report filed under Section 173(3) of the Code, he was helpless in taking recourse to such a course of action while the Session Judge was also unable to proceed against any person, other than the accused sent up for trial, till such time evidence had been adduced and the witnesses had been cross- examined on behalf of the accused.

35. In our view, the Magistrate has a role to play while committing the case to the Court of Session upon taking cognizance on the police report submitted before him under Section 173(3) Cr.P.C. In the event the Magistrate disagrees with the police report, he has two choices. He may act on the basis of a protest petition that may be filed, or he may, while disagreeing with the police report, issue process and summon the accused. Thereafter, if on being satisfied that a case had been made out to proceed against the persons named in column no.2 of the report, proceed to try the said persons or if he was satisfied that a case had been made out which was triable by the Court of Session, he may commit the case to the Court of Session to proceed further in the matter.

18- fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls çLrqr ekuuh; ckWEcs mPp U;k;ky; ds U;kf;d -"Vkar Ashok Maroti Garkal Vs. State Of Maharashtra, 2019 SCC Online Bom 2936 dh vksj /;ku vkdf"kZr djrs gq, ;g Li"V fd;k fd bl ekeys esa ;kph dh vksj ls izLrqr iwoZ esa of.kZr U;kf;d n`"Vkar State Of Gujarat okys ekeys ij fopkj fd;k x;k vkSj iSjk la[;k 23 esa ;g Li"V fd;k x;k fd State Of Gujarat okyk fu.kZ; fnukad 25-11-2013 dks ikfjr fd;k x;k Fkk] tcfd iwoZ esa of.kZr /keZiky okyk fu.kZ; mlls iwoZ fnukad

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18-07-2013 dks vkSj ehuw dqekjh okyk ekeyk fnukad 12-04-2006 dks fuLrkfjr gqvk FkkA bu nksuksa fu.kZ;ksa dks State Of Gujarat okys ekeys esa fopkj ugha fd;k x;k FkkA ,slh voLFkk esa State Of Gujarat okyk ekeyk ykxw ugha gksuk of.kZr djrs gq, tks iqfyl fjiksVZ ds vykok /kkjk 307 Hkkjrh; naM lafgrk esa eftLVªsV }kjk çlaKku fy;k x;k] mls lgh Bgjk;k x;kA 19- blh çdkj fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls ekuuh; bykgkckn mPp U;k;ky; ds U;kf;d -"Vkar Nisha Kushwaha Vs. State of UP & Anr. izkFkZuk i= varxZr /kkjk 528 Hkkjrh; ukxfjd lqj{kk lafgrk uacj 44720@2024] fu.kZ; fnukad 21-04-2025 ¼2025 AHC 59428½ dh vksj /;ku vkdf"kZr fd;kA bl ekeys esa Hkh iqfyl }kjk pktZ'khV /kkjk 498,] 354] 323] 504] 506 Hkkjrh; naM lafgrk o 3@4 ngst izfr"ks/k vf/kfu;e esa is'k dh xbZ Fkh] ftlesa izkFkZuk i= ds vk/kkj ij /kkjk 406] 376@511 Hkkjrh; naM lafgrk esa izlaKku fy, tkus dh çkFkZuk dh xbZ Fkh] tks çkFkZuk U;kf;d eftLVªsV }kjk [kkfjt dj nh xbZ] ftldks pqukSrh nh xbZ FkhA bl ekeys esa ekuuh; bykgkckn mPp U;k;ky; }kjk fofHkUu U;kf;d -"Vkarksa ij fopkj fd;k vkSj bl ekeys esa iSjk la[;k 20 esa iwoZ esa of.kZr Girish Radhakrishnan Varde okys ekeys ij fopkj djrs gq, Li"V fd;k x;k

fd bl ekeys esa iwoZ esa of.kZr Pramatha Nath Mukherjee okyk ekeyk o laoS/kkfud ihB ds /keZiky okys ekeys ij fopkj ugha fd;k x;k vkSj ekuuh; mPpre U;k;ky; ds U;kf;d -"Vkar Union Territory of Ladakh & Ors. Vs. Jammu and Kashmir National Conference & Anr. INSC 2023 (804) ds vk/kkj ij ;g Li"V fd;k fd leku ihB dk fu.kZ; ;fn iwoZ esa gks] rks og ckbafMax gksrk gSA bl vk/kkj ij ekuuh; mPpre U;k;ky; dk fu.kZ; Girish

Radhakrishnan Varde okys ekeys ds ckotwn] iwoZ esa of.kZr fu.kZ; Pramatha Nath Mukherjee dk ekeyk ck/;dkjh çHkko j[krk gSA bl vk/kkj ij laoS/kkfud

ihB ds fu.kZ; /keZiky okys ekeys ij Hkh fopkj djrs gq, iSjk la[;k 22 esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gS %&

22. From the above analysis, it is clear that after receiving the police report, the Magistrate can exercise its power u/s 190(1)(b) Cr.P.C. and take cognizance of any offence against a person on the basis of material available with the police report without being influenced by the opinion of the Investigating Officer. This power of the Magistrate at the time of taking cognizance includes summoning the person who was not named as an accused in the police report, cognizance of an offence under a particular section(s) even though that section has not been mentioned in the charge-sheet or dropping a section by not taking cognizance in that section on the ground that there is no material in the police report regarding that offence.

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20- ijarq bl ekeys esa i=koyh ij çFke -"V~;k lk{; ugha gksus ls tks /kkjk 376@511 o 406 Hkkjrh; naM lafgrk esa çlaKku ugha fy;k x;k] ml vkns'k dks rF;kRed :i ls lgh Bgjk;k x;kA 21- fo}ku vf/koDrk v;kphx.k la[;k 2 o 3 dh vksj ls çLrqr U;kf;d

-"Vkar Awadhesh Thakur Vs State Of Jharkand, fjV fifV'ku ¼fØfeuy uacj 540@15½ fu.kZ; fnukad 02-11-2015] (2016) 1 JLJR 501 ds ekeys esa iw.kZ esa of.kZr Girish Radhakrishnan Varde o /keZiky okys ekeys rFkk Hardeep Singh Vs. State of Punjab & Ors. (2014) 3 SCC 92 ij fopkj fd;k x;k vkSj bl ekeys

esa iqfyl }kjk U;kf;d eftLVªsV ds le{k pkyku varxZr /kkjk 341] 323] 324] 326] 506@34 Hkkjrh; naM lafgrk esa is'k fd;k x;k Fkk] ijarq U;kf;d eftLVªsV }kjk mu /kkjkvksa ds vykok /kkjk 307 Hkkjrh; naM lafgrk tksM+h xbZ] ftls lgh Bgjk;k x;k] bl U;kf;d -"Vkar ds iSjk la[;k 7 o 8 esa fuEukuqlkj mYysf[kr fd;k x;k gS %&

7. In Dharam Pal's case (Supra), it has been categorically held that the Magistrate has power to disagree with the police report filed under Section 173 (2) Cr.P.C. The aforesaid Constitution Bench judgment of the Hon'ble Supreme Court was again considered and approved by the Hon'ble Supreme Court in Hardeep Singh's case (Supra). It is worth mentioning that in State of Gujrat case (Supra), the aforesaid Constitution Bench judgment of the Hon'ble Supreme Court rendered in Dharam Pal's case (Supra) has not been considered.

8. Thus, in view of the judgment of the Constitution Bench of the Hon'ble Supreme Court, I find no illegality in the impugned order.

Accordingly, I find no merit in this writ application, the same is accordingly dismissed.

22- mDr U;kf;d -"Vkar ds vykok ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k dh ihB }kjk Sunil Bharti Mittal Vs. CBI, AIR 2015 SC 923 esa Hkh bl fof/kd fLFkfr ij fopkj fd;k x;k vkSj iSjk la[;k 44 esa fuEukuqlkj

fof/kd fLFkfr Li"V dh xbZ %&

44. Person who has not joined as accused in the charge-sheet can be summoned at the stage of taking cognizance under Section 190 of the Code. There is no question of applicability of Section 319 of the Code at this stage (See SWIL Ltd. v. State of Delhi (2001) 6 SCC 670). It is also trite that even if a person is not named as an accused by the police in the final report submitted, the Court would be justified in taking cognizance of the offence and to summon the accused if it feels that

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the evidence and material collected during investigation justifies prosecution of the accused (See Union of India v. Prakash P. Hinduja and another (2003) 6 SCC 195). Thus, the Magistrate is empowered to issue process against some other person, who has not been charge-sheeted, but there has to be sufficient material in the police report showing his involvement. In that case, the Magistrate is empowered to ignore the conclusion arrived at by the investigating officer and apply his mind independently on the facts emerging from the investigation and take cognizance of the case. At the same time, it is not permissible at this stage to consider any material other than that collected by the investigating officer.

23- iwoZ esa fd, x, foospu ds eqrkfcd ekuuh; mPpre U;k;ky; ds ikl tks ekeyk State Of Gujarat okyk Fkk] mlesa çlaKku ysus ds i'pkr iqu% izlaKku vU; /kkjkvksa esa ysus dh çkFkZuk dh xbZ Fkh] ftl ij cgl pktZ dh LVst ij gh /kkjk tksM+s tkus vFkok de fd, tkus dh fof/kd fLFkfr gksuk Li"V dh xbZ vkSj iwoZ esa of.kZr ;kph dh vksj ls çLrqr U;kf;d -"Vkar State Of Gujarat okys ekeys esa iwoZ esa of.kZr Pramatha Nath Mukherjee] India carat Pvt. Ltd.] Minu Kumari & Anr, Fakhruddin Ahmed okys ekeys ekuuh; mPpre U;k;ky; dh leku ihB

okys ekeys Fks] tks fd State Of Gujarat okys ekeys ls iwoZ esa fuLrkfjr gks j[ks gSa] mu ij fopkj ugha fd;k x;k rFkk /keZiky okyk ekeyk tks fd lafo/kku ihB dk ekeyk gS] ij Hkh fopkj fd, cxSj tks State Of Gujarat okyk ekeyk ikfjr fd;k x;k] ftl ij fd fo}ku vf/koDrk ;kph }kjk nkSjkus cgl eq[; :i ls izFke vk/kkj fy;k x;kA bl U;kf;d n`"Vkar dk iw.kZ lEeku djrs gq, gLrxr ekeys esa ykxw fd;k tkuk fof/klEer ugha gSA 24- ekuuh; mPpre U;k;ky; ds iwoZ esa of.kZr U;kf;d -"Vkarksa ls fof/kd fLFkfr Li"V gS fd iqfyl }kjk pktZ'khV çLrqr djus ds mijkar U;kf;d eftLVªsV iqfyl }kjk ,d= dh xbZ lk{; ij çlaKku dh LVst ij fopkj dj iqfyl dh fjiksVZ ls lger Hkh gks ldrs gSa vkSj vlger Hkh gks ldrs gSa vkSj iqfyl }kjk viuh pktZ'khV esa of.kZr /kkjkvksa ds vykok Hkh ;fn ,d= dh xbZ lk{; ls vU; /kkjkvksa esa vijk/k çFke -"V;k cuuk ik;k tkrk gS] rks ml /kkjk esa Hkh U;kf;d eftLVªsV çlaKku ysus ds fy, l{ke gS vkSj ekuuh; mPpre U;k;ky; ds /keZiky okys ekeys esa ;gka rd fof/kd fLFkfr Li"V dh tk pqdh gS fd ;fn iqfyl }kjk fdlh eqyfte ds fo#) pkyku is'k ugha fd;k x;k gS rks Hkh çLrqr ,oa ,d= dh xbZ lk{; ls ;fn vU; eqfYte ds fo#) Hkh çFke -"V~;k ekeyk curk gS] rks U;kf;d eftLVªsV vU;

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eqyfte ds fo#) Hkh çlaKku ys ldrk gS] pkgs ekeyk ls'ku U;k;ky; }kjk fopkj.kh; gksA /kkjk 319 dh LVst ij rd ekeys dks yafcr j[kk ugha tk ldrkA 25- ,slh voLFkk esa tgka rd bl ekeys esa fof/kd fLFkfr dk ç'u gS fd fopkj.k U;k;ky; fo}ku eq[; U;kf;d eftLVªsV] pw: ¼jkt-½ dks iqfyl }kjk çLrqr /kkjkvksa ds vfrfjDr vU; /kkjk esa Hkh çlaKku ysus dh vf/kdkfjrk Fkh vFkok ugha] mlds laca/k esa iwoZ esa fd, x, foospu ls fof/kd fLFkfr Li"V gS fd fopkj.k U;k;ky; fo}ku eq[; U;kf;d eftLVªsV] pw: dks iqfyl }kjk çLrqr /kkjkvksa ds vykok Hkh vU; /kkjkvksa esa çlaKku fy, tkus dh vf/kdkfjrk gkfly Fkh o gSA ,slh voLFkk esa bl vk/kkj ij fd fopkj.k U;k;ky; }kjk iqfyl }kjk çLrqr pktZ'khV ls vfrfjDr /kkjk çlaKku esa tksM+h xbZ] ;kph dh ;kfpdk Lohdkj fd, tkus ;ksX; ugha gSA 26- vc bl ekeys esa ;kph vf/koDrk ds nwljs vk/kkj ij rF;kRed fLFkfr ij çFke -"V~;k fopkj fd;k tk jgk gSA fopkj.k U;k;ky; eq[; U;kf;d eftLVªsV] pw: }kjk /kkjk 115¼2½] 117¼2½] 126¼2½ Hkkjrh; U;k; lafgrk ds rgr tks izlaKku fy;k x;k vkSj ftldh iqf"V fuxjkuh U;k;ky; vij ls'ku U;k;k/kh'k] pw: }kjk dh xbZ] ml laca/k esa dksbZ vkifÙk ;kph dh vksj ls bl LVst ij bl ;kfpdk esa ugha dh xbZ vkSj dsoy tks /kkjk 117¼3½ Hkkjrh; U;k; lafgrk tks fd iqfyl }kjk viuh pktZ'khV esa vafdr ugha dh xbZ Fkh] mldh gn rd Hkh çlaKku vius vk{ksfir vkns'k fnukad 25-02-2025 esa fy;k x;k] og iqfyl }kjk ,df=r dh xbZ lk{; ds vuq:i ugha cuus dk vk/kkj Hkh ;kph dh vksj ls fy;k x;k gS] ftl ij fopkj fd;k x;kA 27- fopkj.k U;k;ky; }kjk vius vk{ksfir vkns'k fnukad 25-02-2025 esa iqu% vuqla/kku dh çkFkZuk eq[; U;kf;d eftLVªsV] pq: }kjk [kkfjt dh xbZ vkSj vius vkns'k ds ist la[;k 7 esa ;g Li"V fd;k fd esfMdy T;wfj"V M‚DVj Jh vk'kh"k frokM+h dh fjiksVZ fnukad 13-12-2024 ds vuqlkj et:c vkuan 'kekZ ds vkbZ pksV Permanent disfiguration of face dh Js.kh esa gh vkrh gS vkSj vius vkns'k esa

/kkjk 117¼3½ fdl çdkj ls curk gS] mldk mYys[k ugha fd;k vkSj /kkjk 117¼3½ ds fy, vko';d Permanent disability ;k In persistent Vegetative State vkgr dh pksVksa esa fo|eku gks] mldk mYys[k ugha fd;k] mlds ckotwn /kkjk 117¼3½ Hkkjrh; U;k; lafgrk vius vk{ksfir vkns'k esa tksM+h xbZ] ftlds fo#) fuxjkuh çLrqr dh xbZA 28- fuxjkuh U;k;ky; dks ;g ns[kuk Fkk fd fopkj.k U;k;ky; dk vkns'k v'kq)] voS/k ;k vfu;fer gS vFkok ugha] ijarq fuxjkuh U;k;ky; }kjk vkgr dh pksVksa dk fo'ys"k.k djrs gq, iSjk la[;k 8 esa ;g Li"V fd;k fd esfMdy fjiksVZ ,oa

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ihfM+r ds QksVksxzkQ~l ls gh ljljh rkSj ij gh çdV gksrk gS fd mDr pksV ds dkj.k ihfM+r ds gksaB dk ,d fgLlk iwjh rjg ls {kfrxzLr gks x;k] tks Permanent disfiguration of face ,oa Permanent disability nksuksa dh gh Js.kh esa vkuk çdV

gks jgk gSA 29- nkSjkus cgl ihfM+r tks fd vf/koDrk gS] og U;k;ky; esa ekStwn jgk gS] ftlus tkfgj fd;k gS fd og bl pksV ds dkj.k lgh rjhds ls cksy Hkh ugha ikrkA bl çdkj ;g Hkh Li"V gS fd U;k;ky; esa HkkSfrd :i ls gh ns[ks tkus ij gh ;g çdV gks jgk gS fd ;g pksV orZeku esa Hkh iwjh rjg ls Heal ugha gqbZ gSA mDr rF; ds laca/k esa /kkjk 117¼3½ Hkkjrh; U;k; lafgrk] 2023 ubZ tksM+h xbZ 'kCnkoyh ds Persistent Vegetative State ljljh rkSj ij bl pksV ds laca/k esa ykxw gks jgh

gSA bl çdkj ;g Hkh Li"V gS fd pwafd çdj.k vHkh çkjafHkd Lrj ij gSA vr% fo'ks"kKx.k dh lk{kh fy, fcuk bl pksV dh ç--fr dk vafre :i ls fu/kkZj.k ugha fd;k tk ldrkA bl çdkj iSjk la[;k 8 esa of.kZr vk/kkjksa dk mYys[k djrs gq, fuxjkuh [kkfjt dj nh xbZA 30- bl U;k;ky; ds fy, ;g fopkj.kh; gS fd tc fopkj.k U;k;ky; eq[; U;kf;d eftLVªsV] pw: }kjk vk{ksfir vkns'k fnukad 25-02-2025 dks ikfjr fd;k x;k] mlesa ;g Li"V ugha fd;k x;k fd fdl vk/kkj ij /kkjk 117¼3½ Hkkjrh; U;k; lafgrk esa izlaKku fy;k tk jgk gSA dksbZ Medical Evidence i=koyh ij gS vFkok ugha] bl ij xkSj ugha fd;k vkSj fuxjkuh U;k;ky; }kjk vkgr ds bl dFku ij fo'okl dj fy;k gS] tks fd i=koyh dk Hkkx ugha gS fd vkgr vHkh Hkh lgh rjhds ls cksy ugha ikrk vkSj vkgr ds U;k;ky; esa ekStwn gksus dks vk/kkj cukdj ;g fu"d"kZ fudky fn;k fd og pksV vHkh Heal ugha gqbZ gSA nkSjkus cgl Lo;a v;kphx.k la[;k 2 o 3 ds fo}ku vf/koDrk }kjk ;g Lohdkj fd;k fd ;g ekeyk Persistent Vegetative State dk ugha gS vkSj v;kphx.k la[;k 2 o 3 ds fo}ku vf/koDrk }kjk bl pksV dks Permanent disability dh rkjhQ esa vkuk crk;k x;k gS] bl laca/k esa çlaKku dh LVst ij iqfyl }kjk ,d= dh xbZ lk{; ij gh çFke

-"V~;k fopkj fd;k tkuk pkfg,] ftlls c<+dj fuxjkuh U;k;ky; }kjk fopkj fd;k tkdj viuk fu"d"kZ fudkyk gS] tks fof/klEer ugha gSA Lo;a fuxjkuh U;k;ky; Hkh vius vk{ksfir vkns'k esa ;g ekurs gSa fd fo'ks"kKx.k dh lk{; fy, fcuk bl pksV dh ç--fr dk vafre :i ls fu/kkZj.k ugha fd;k tk ldrkA tc Lo;a dk fopkj fo'ks"kKx.k dh lk{; ds vHkko esa vafre fu"d"kZ ugha gksuk Li"V gS] mlds ckotwn tks vkns'k ikfjr fd;k x;k] og fof/klEer ugha gSA

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31- blds vykok fopkj.k U;k;ky; o fuxjkuh U;k;ky; }kjk i=koyh ij miyC/k fpfdRlh; lk{; ij xkSj ugha fd;k x;kA iqfyl }kjk vkgr dh pksVksa ds laca/k esa tc vius i= Øekad 4957] fnukad 16-08-2024 ds }kjk M‚DVj vk'kh"k frokM+h] esfMdy T;wfj"V] jktdh; Mhch,p pw: ls et:c vkuan dqekj dh pksV uacj 1 ds laca/k esa tks jk; fjtoZ j[kh xbZ Fkh] mlds ckcr Li"V jk; Qjekus gsrq fuosnu fd;k x;k] ftl ij esfMdy T;wfj"V }kjk ;g Li"V jk; nh xbZ fd vkgr vkuan dqekj ds pksV uacj 1 'Grievous' uspj dh gS] tks "Bite" (Suggestive of Human Teeth) dh gksuk ik;k x;k vkSj ;g jk; VªhVesaV ds fjd‚MZ ds vk/kkj ij

esfMdy T;wfj"V }kjk nh xbZ FkhA 32- vuqla/kku vf/kdkjh }kjk iqu% Li"V :i ls jk; fn, tkus ckcr i= Øekad 7263@13-12-2024 dks fy[kk x;k] tks /kkjk 117¼3½ Hkkjrh; U;k; lafgrk esa of.kZr çko/kku ds vuq:i pkgh xbZ Fkh] ftlesa ;g iwNk x;k Fkk fd vkuan dqekj ds gksB ij yxh pksV ds laca/k esa LFkkbZ fnO;kaxrk ;k yxkrkj fo--r'khy jgus ds laca/k esa jk; çdV dh tkos vkSj bl i= ds lkFk vkgr vkuan dqekj dh batjh fjiksVZ o cSM gSM fVdV rFkk iwoZ esa of.kZr jk; dh çfr Hkh Hksth xbZ Fkh] ftl ij fnukad 13-12-2024 dks esfMdy T;wfj"V }kjk ;g Li"V jk; nh xbZ fd tks fjiksVZ esa iwoZ esa vafdr fd;k x;k Fkk] og bl vk/kkj ij fd;k x;k Fkk fd Permanent

disfiguration of face gksus ls pksV xzhfo;l uspj dh gSA bl fjiksVZ esa esfMdy

T;wfj"V }kjk LFkkbZ fnO;kaxrk ;k yxkrkj fo--r'khy jgus dh jk; ugha nh xbZA 33- ,slh voLFkk esa bl LVst ij esfMdy jk; Li"V :i ls ekStwn gS] ftlesa LFkkbZ fnO;kaxrk ;k yxkrkj fo--r'khy jgus ckcr jk; çdV ugha dh xbZ gSA LFkkbZ fnO;kaxrk ds laca/k esa çko/kku 117¼3½ Hkkjrh; U;k; lafgrk esa fd;k x;k gS vkSj /kkjk 116 ¼,Q½ Hkkjrh; U;k; lafgrk esa Permanent disfiguration of the Head or face dk mYys[k fd;k x;k gSA ,slh fLFkfr esa Permanent disfiguration o

Permanent disability dks leku gksuk ugha ekuk tk ldrkA

34- ,slh voLFkk esa rF;kRed :i ls Hkh çFke -"V~;k tks fopkj.k U;k;ky; fo}ku eq[; U;kf;d eftLVªsV] pw: }kjk /kkjk 117¼3½ Hkkjrh; U;k; lafgrk esa izlaKku fy;k x;k vkSj tks fuxjkuh U;k;ky; fo}ku vij ls'ku U;k;k/kh'k] pw: }kjk vkns'k dks iq"V fd;k x;k] og fof/klEer gksuk çrhr ugha gksrkA rF;kRed :i ls ;kph dh ;kfpdk Lohdkj dh tkdj /kkjk 117¼3½ Hkkjrh; U;k; lafgrk dh gn rd fo}ku eq[; U;kf;d eftLVªsV] pw: dk vk{ksfir vkns'k fujLr fd, tkus ;ksX; gSA 35- vr% ;kph dh ;kfpdk Lohdkj dh tkdj fopkj.k U;k;ky; fo}ku eq[; U;kf;d eftLVªsV] pw: ds vk{ksfir vkns'k fnukad 25-02-2025 ds }kjk tks /kkjk

(Uploaded on 18/11/2025 at 11:30:48 AM)

[2025:RJ-JD:49625] (16 of 16) [CRLMP-5227/2025]

117¼3½ Hkkjrh; U;k; lafgrk ds rgr çlaKku fy;k x;k] ml gn rd vkns'k fujLr fd;k tkrk gS] vkSj fuxjkuh U;k;ky; fo}ku vij ls'ku U;k;k/kh'k] pw: dk vkns'k fnukad 21-05-2025 Hkh fujLr fd;k tkrk gSA

36- ,slh voLFkk esa /kkjk 117¼3½ Hkkjrh; U;k; lafgrk ds vykok vU; /kkjkvksa ds laca/k esa fof/k vuqlkj dk;Zokgh djus ds fy, fopkj.k U;k;ky; Lora= gSA vkns'k dh çfr fopkj.k U;k;ky; o fuxjkuh U;k;ky; dks Hksth tkosA

(YOGENDRA KUMAR PUROHIT),J 192-GauravG/-

(Uploaded on 18/11/2025 at 11:30:48 AM)