Rajasthan High Court - Jodhpur

Teja Ram vs State Of Rajasthan (2025:Rj-Jd:49623) on 18 November, 2025

Author: Yogendra Kumar Purohit

Bench: Yogendra Kumar Purohit

[2025:RJ-JD:49623]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                          JODHPUR
            S.B. Criminal Misc(Pet.) No. 4884/2022

 Teja Ram S/o Sh. Ummed Ram, Aged About 60 Years, Surajgarh,
 At Present R/o Subhash Nagar, Merta City, Teh. Merta City, Dist.
 Nagaur (Raj.).
                                                     ----Petitioner
                              Versus
 1.     State Of Rajasthan, Through Pp, Rajasthan High Court,
        Jodhpur (Raj.).
 2.     Halu Mohammad S/o Sh. Rahim Khan, Aged About 50
        Years, R/o Sipahiyon Ki Dhani, Surajgarh, Teh. Riyanbadi,
        Dist. Nagaur (Raj.).
 3.     Hasti Mohammad S/o Sh. Rahim Khan, Aged About 48
        Years, R/o Sipahiyon Ki Dhani, Surajgarh, Teh. Riyanbadi,
        Dist. Nagaur (Raj.).
 4.     Smt. Asin Bano W/o Sh. Halu Mohammed, Aged About 48
        Years, R/o Sipahiyon Ki Dhani, Surajgarh, Teh. Riyanbadi,
        Dist. Nagaur (Raj.).
 5.     Smt. Jetun Bano W/o Sh. Hastir Mohammad, Aged About
        46 Years, R/o Sipahiyon Ki Dhani, Surajgarh, Teh.
        Riyanbadi, Dist. Nagaur (Raj.).
                                                 ----Respondents


For Petitioner(s)            :     Mr. Hukum Singh
For Respondent(s)            :     Mr. Hanuman Prajapati, PP With
                                   Mr. RS Bhati
                                   Mr. Vishal Sharma


      HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Order

Arguments Concluded on 03/11/2025

Order Reserved on 03/11/2025 Full Order Pronounced Date of Pronouncement 18 /11/2025

01- ;ksX; vf/koDrk ;kph us ;g ;kfpdk vUrxZr /kkjk 482 lhvkj-ih-lh- fo}ku v/khuLFk U;k;ky; vij ftyk ,oa ls'ku U;k;ky;] esM+rk ds vkns'k fnukad 19-07-2022 ls O;fFkr gksdj is'k dh xbZ gSA

02- la{ksi esa ekeys ds rF; bl izdkj ls gSa fd Fkkukf/kdkjh Fkkuk iqfyl Fkkaoyk ftyk ukxkSj }kjk mi ftyk eftLVªsV fj;ka cM+h] ftyk ukxkSj ds le{k bLrxklk vUrxZr /kkjk 145] 146 lhvkj-ih-lh- izLrqr fd;k x;k] ftlesa fo}ku fopkj.k U;k;ky; }kjk /kkjk 145 o 146 ds izko/kkuksa dks en~nsutj j[krs gq, vkns'k fnukad 30-12-2021 ds rgr /kkjk 146¼1½ lhvkj-ih-lh- ds rgr lEifRr vVspesaV dj fjfloj fu;qDr fd;k x;k] ml vkns'k dks fuxjkuh U;k;ky; esa v;kph la[;k 2 ls

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5 dh vksj ls pqukSrh nh xbZA ftl ij fuxjkuh U;k;ky; vij ls'ku U;k;k/kh'k] esM+rk }kjk vkns'k fnukad 05-02-2022 ds }kjk ekeyk iqu% fopkj gsrq izfrizsf"kr fd;k x;kA ftl ij iqu% lacaf/kr Fkkus ls fjiksVZ ryc dh tkdj mi ftyk eftLVªsV] fj;ka cM+h ds }kjk vius vkns'k fnukad 26-05-2022 ds }kjk iqu% vkns'k vUrxZr /kkjk 146¼1½ lhvkj-ih-lh- ds rgr vVspesaV vkns'k ikfjr djrs gq, fjfloj eqdjZj fd;k x;k] ftl vkns'k dks v;kph la[;k 2 ls 5 dh vksj ls vij ftyk ,oa ls'ku U;k;k/kh'k] esM+rk ds le{k fuxjkuh ds tfj, pqukSrh nh xbZ] tks fuxjkuh la[;k 30@22 gkyq eksgEen cuke LVsV ds :i esa ntZ gqbZ] ftl ij vk{ksfir vkns'k ikfjr djrs gq, vij ftyk ,oa ls'ku U;k;k/kh'k] esM+rk }kjk fuxjkuhdrkZ dh fuxjkuh fnukad 19-07-2022 dks Lohdkj dh xbZ rFkk mi ftyk eftLVªsV] fj;ka cM+h dk vkns'k fnukad 26-05-2022 fujLr fd;k x;k] ftlls O;fFkr gksdj ;g ;kfpdk bl U;k;ky; esa izLrqr dh xbZ gSA 03- ;kph }kjk viuh ;kfpdk esa fofHkUu vk/kkj of.kZr djrs gq, ;g fuosnu fd;k fd ekSds ij lEifRr ds dCts dks ysdj 'kkafr Hkax gksus dh laHkkouk gSA ,slh voLFkk esa mi ftyk eftLVªsV] fj;ka cM+h dk vkns'k Fkkukf/kdkjh] Fkkuk iqfyl Fkkaoyk dh fjiksVZ ij vk/kkfjr gS] tks fof/klEer gSA fuxjkuh U;k;ky; }kjk bl rF; ij xkSj fd, cxSj tks vkns'k ikfjr fd;k x;k gS] og fujLr fd, tkus ;ksX; gSA 04- cgl fuxjkuh lquh xbZA 05- fo}ku vf/koDrk ;kph }kjk fyf[kr cgl bl ekeys esa iwoZ esa izLrqr dh xbZ Fkh] mUgha rF;ksa dks ekSf[kd cgl ds :i esa nksgjk;k vkSj ;g rdZ izLrqr fd;k fd ekSds ij dCts dks ysdj 'kkafr Hkax gksus dk iw.kZ vans'kk gS vkSj i{kdkjku ds e/; jktLo U;k;ky;ksa esa eqdnes py jgs gSa] jktLo U;k;ky; esa fMØh dks vikLr dj ekeyk iqu% fjek.M fd;k tk pqdk gSA ,slh voLFkk esa fuxjkuh U;k;ky; dk vkns'k fujLr fd, tkus dh izkFkZuk dhA 06- v;kph la[;k 2 ls 5 dh vksj ls Hkh fyf[kr cgl izLrq r dh xbZ vkSj ekSf[kd cgl esa fo}ku vf/koDrk }kjk ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkar Ashok Kumar Vs. State of Uttarakhand & Ors. Criminal Appeal No. 2038 of 2012 Judgment Dated 13-12-2012 (2013) 3 SCC 366 dh vksj /;ku

vkdf"kZr fd;k vkSj ;g rdZ izLrqr fd;k fd bl ekeys esa fuxjkuh U;k;ky; }kjk bl U;kf;d n`"Vkar ij fopkj dj fof/klEer vkns'k fopkj.k U;k;ky; }kjk ikfjr fd;k x;k gSA ekSds ij Lohd`r :i ls dCtk v;kphx.k dk gSA ,slh lwjr esa Li"V :i ls dCtk v;kphx.k ds ikl gksus ls tks vkns'k ikfjr fd;k x;k gS] og izFken`"V;k gh fof/klEer ugha gSA blds vykok fo}ku vf/koDrk v;kphx.k dh vksj (Uploaded on 18/11/2025 at 12:00:10 PM)

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ls esjk /;ku ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k dh ihB ds U;kf;d n`"Vkar Mehar Jahan & Ors. Vs. State of Delhi & Ors. 2006(2) Criminal Court Cases 664 (S.C.) dh vksj /;ku vkdf"kZr djrs gq, ;g rdZ izLrqr fd;k fd jktLo U;k;ky; esa lEifRr ds laca/k esa fookn yafcr gS] ,slh voLFkk esa /kkjk 145] 146 lhvkj-ih-lh- dh dk;Zokgh fof/kuqlkj ugha dh tk ldrh] vko';d vuqrks"k jktLo U;k;ky; ls gh izkIr fd;k tk ldrk gSA bl vk/kkj ij Hkh ;kfpdk [kkfjt fd, tkus dk fuosnu fd;kA 07- eSaus mi;qZDr rdksZa ij euu fd;kA i=koyh dk lko/kkuhiwoZd voyksdu fd;kA mi ftyk eftLVªsV] fj;ka cM+h ds vkns'k fnukad 26-05-2022 ij loZizFke fopkj fd;k x;k] ftlesa vkns'k ds ist la[;k 2 esa iSjk la[;k 4 ds var esa Li"V :i ls vafdr fd;k x;k gS fd ^^fookfnr [kljk uacj 1599 o 1605 ij orZeku esa xSjlk;y f}rh; us lEiw.kZ jdcs ij dCtk dj j[kk gSA** tc Lo;a dCtk v;kph la[;k 2 ls 5 dk gksuk mi ftyk eftLVªsV ekurs gSa] ml voLFkk esa dCts dks ysdj vLi"Vrk gks] ;g ugha ekuk tk ldrkA fo}ku fuxjkuh U;k;ky; }kjk bl rF; ij vius vk{ksfir vkns'k fnukad 19-07-2022 esa Li"V :i ls vafdr fd;k gS fd fopkj.k U;k;ky; ds le{k vkns'k ikfjr djrs oDr dCtk fdldk gS] bl rF; dks ysdj dksbZ la'k; ugha Fkk vkSj fopkj.k U;k;ky; }kjk tks vkns'k ikfjr fd;k x;k] og dsoy ruko ds ekgkSy ds gksus ds vk/kkj ij vkykSP; vkns'k ikfjr fd;k x;k gSA fuxjkuh U;k;ky; }kjk fo}ku vf/koDrk v;kph la[;k 2 ls 5 dh vksj ls izLrqr ekuuh; mPpre U;k;ky; ds v'kksd dqekj ¼iwoksZDr½ ds ekeys ij foospu djrs gq, fuxjkuh Lohdkj dh xbZ gSA 08- ekuuh; mPpre U;k;ky; ds v'kksd dqekj ¼iwoksZDr½ okys ekeys ds iSjk la[;k 13 o 14 esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gS%&

13. The ingredients necessary for passing an order under Section 145 (1) of the Code would not automatically attract for the attachment of the property. Under Section 146, a Magistrate has to satisfy himself as to whether emergency exists before he passes an order of attachment. A case of emergency, as contemplated under Section 146 of the Code, has to be distinguished from a mere case of apprehension of breach of the peace. The Magistrate, before passing an order under Section 146, must explain the circumstances why he thinks it to be a case of emergency. In other words, to infer a situation of emergency, there must be a material on record before Magistrate when the submission of the parties filed, documents produced or evidence adduced.

14. We find from this case there is nothing to show that an emergency exists so as to invoke Section 146(1) and to attach the property in question. A case of emergency, as per Section 146 of the Code has to be distinguished from a mere case of apprehension of breach of peace. When the reports

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indicate that one of the parties is in possession, rightly or wrongly, the Magistrate cannot pass an order of attachment on the ground of emergency. The order acknowledges the fact that Ashok Kumar has started construction in the property in question, therefore, possession of property is with the appellant-Ashok Kumar, whether it is legal or not, is not for the SDM to decide.

09- ekuuh; mPPre U;k;ky; }kjk vius mDr U;kf;d n`"Vkar esa ^^/kkjk 146 lhvkj-ih-lh- esa of.kZr emergency 'kCn dks bl rF; ls distinguished fd;k gS fd dsoy apprehension of breach of the peace ds vk/kkj ij emergency ugha ekuh tk ldrh vkSj ekuuh; mPpre U;k;ky; ds mDr U;kf;d n`"Vkar esa ;g Hkh Li"V fd;k x;k gS fd ;fn fjiksVZ ls ;g Li"V gS fd nksuksa esa ls ,d ikVhZ dk dCtk gS pkgs oS/k gks ;k voS/k] ml voLFkk esa eftLVªsV vVspesaV dk vkns'k emergency ds vk/kkj ij ikfjr ugha dj ldrsA ,slh voLFkk esa ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkar ds ifjizs{; esa fuxjkuh U;k;ky; dk vkns'k fof/klEer gksuk izrhr gksrk gSA blh vk/kkj ij gh ;g ;kfpdk [kkfjt fd, tkus ;ksX; gSA

10- tgka rd fo}ku vf/koDrk v;kph la[;k 2 ls 5 dh vksj ls izLrqr ekuuh; mPpre U;k;ky; ds iwoZ esa of.kZr Mehar Jahan & Ors. ¼iwoksZDr½ okys U;kf;d n`"Vkar dk iz'u gS] bl U;kf;d n`"Vkar ds iSjk la[;k 4 esa fuEukuqlkj fof/kd fLFkfr Li"V dh xbZ gSS%&

4. It is not disputed by the learned counsel for the parties that this very property which is the subject-matter of these criminal proceedings is also the subject-matter of the civil suit pending in the civil court. The question as to possession over the property or entitlement to possession would be determined by the civil court. The criminal proceedings have remained pending for about a decade. We do not find any propriety behind allowing these proceedings to continue in view of the parties having already approached the civil court. Whichever way proceedings u/s 145 CrPC may terminate, the order of the criminal court would always be subject to decision by the civil court. Inasmuch as the parties are already before the civil court, we deem it proper to let the civil suit be decided and therein appropriate interim order be passed taking care of the grievances of the parties by making such arrangement as may remain in operation during the hearing of the civil suit.

11- bl U;kf;d n`"Vkar esa of.kZrkuqlkj bl ekeys dk Hkh voyksdu fd;k x;kA Lohd`r :i ls lgk;d dysDVj] fj;ka cM+h ds le{k vklh ckuksa iRuh Jh gLrh eksgEen o tsrqu ckuks iRuh gkyw eksgEen ds }kjk ;kph rstkjke ds fo:) nkok ckcr caVokjk ?kks"k.kk [kkrsnkjh o LFkkbZ fu"ks/kkKk vUrxZRk /kkjk 53] 88] 188 dk'rdkjh vf/kfu;e ds rgr izLrqr dj j[kk gSA tks [kljk uEcj 1599 jdck 2-9900 gSDVs;j o [kljk uacj 1605 jdck 1-2400 gSDVs;j dqy jdck 4-1300 gSDVs;j

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ds laca/k esa yafcr gSA ftlesa oknh la[;k 1 dk fgLlk 1@4] oknh la[;k 2 dk fgLlk 1@2 o izfroknh la[;k 1 dk fgLlk 1@4 crkrs gq, caVokjs dk okn izLrqr fd;k x;k gSA ftl okn dk fu.kZ; fnukad 29-08-2024 dks fd;k tkdj fMØh ikfjr dh xbZ] ftlds fo:) ;kph rstkjke }kjk U;k;ky; jktLo vihy izkf/kdkjh] ukxkSj ds le{k vihy izLrqr dh xbZ gSA tks vihy fnukad 07-05-2025 dks Lohdkj dh tkdj ekeyk fjek.M gksuk ;kph dh vksj ls fyf[kr cgl esa crk;k x;k gSA ,slh voLFkk esa jktLo U;k;ky; esa laifRr ds caVokjs dk ekeyk yafcr gksus ls Hkh fuxjkuh U;k;ky; }kjk ikfjr vkns'k esa gLr{ksi fd;k tkuk U;k;ksfpr ugha gSA bl vk/kkj ij ;kph dh ;kfpdk [kkfjt fd, tkus ;ksX; gSA

12- vr% ;kph dh vksj ls izLrqr ;kfpdk vUrxZr /kkjk 482 lhvkj-ih-lh- [kkfjt dh tkrh gSA

(YOGENDRA KUMAR PUROHIT),J 191-mayank/-

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