Uttarakhand High Court
Sanjay Kumar vs State Of Uttarakhand And Another on 13 February, 2025
Author: Rakesh Thapliyal
Bench: Rakesh Thapliyal
HIGH COURT OF UTTARAKHAND AT NAINITAL
DAILY LOK ADALAT
Criminal Revision No. 964 of 2024
Sanjay Kumar ........Revisionist
Versus
State of Uttarakhand and another ........Respondents
Present:
Mr. Tejas Aggarwal and Mr. Mahavir Kohli, Advocate, for the revisionist.
Mr. Vikas Uniyal, learned Brief Holder for the State/respondent no.1.
Mr. Prabhakar Narayan, Advocate for the respondent no.2.
Daily Lok Adalat Award
Hon'ble Rajesh Tandon, J. (Retd.)
Sri Mahesh Chandra Pant, Member/Mediator
On 10.01.2025 the aforesaid revision was forwarded
to the Daily Lok Adalat. The matter is listed today on the
compounding application.
2. The impugned order was passed on 09.09.2022 and
after passing the judgment arrest warrant was issued and the
same was executed on 05.12.2024 and the appellant was arrested
in pursuance of the judgment passed by the Sessions Judge,
Kotdwar, District Pauri Garhwal in Criminal Appeal No. 68 of
2019.
3. On 15.06.2019 the Trial Court has passed the order to
the following effect:-
आदे श
2
अिभयु� संजय कुमार को धारा - 138 पराक� िलखत
अिधिनयम म� दोषिस� करते �ए एक वष� के कठोर कारावास एवं एक
लाख साठ हजार �पये ( 1 ] 60]000 / - � ) के अथ� दंड से द��त
िकया जाता है] उ� अथ� दंड म� से एक लाख उनसठ हजार �पये
(1]59]000 / - �) प�रवादी को प्रितकार के �प म� दे य होगा] शे ष
धनरािश मुबिलग एक हजार �पये (1 ]000 / - � ) राजकोष म� जमा
की जाएगी।
अथ� दंड अदा न करने पर अिभयु� छः माह का अित�र�
साधारण कारावास भोगेगा।
िनण� य की एक िनः शु � प्रित को अिवल� प्रदान की जाय।
िदनां क :- 15 . 06 . 2019
( इन्दु शमा� )
अपर मु� �ाियक मिज�� े ट
कोट�ार] पौड़ी गढ़वाल।
4. The order dated 15.06.2019 was confirmed by the
Appellate Court to the following effect:
आदे श
प्र�ु त दा��क अपील िनर� की जाती है । प�रवाद सं 1041 / 2017 मै
ए जी इं टरप्राइजे ज बनाम सं जय कुमार म� अपर मु� �ाियक मिज�� े ट,
कोट�ार िजला पौड़ी गढ़वाल �ारा पा�रत िनण� य व दं डादे श िदनां िकत 15 .06 .
2019 की पु ि� की जाती है ।
अिभयु � / अपीलाथ� आज �ायालय म� उप�स्थत नहीं है । िवचारण
�ायालय को िनद� िशत िकया जाता है की वह दं डादे श को प्रवित� त कराने के
िलए आव�क काय� वाही करना सु िनि�त कर� । िवचारण �ायालय का
अिभलेख इस िनण� य की प्रित के साथ वापस प्रे िषत की जाय। यह पत्रावली
िनयमानु सार अिभलेखागार को प्रे िषत की जाय।
िदनां क: 09 . 09 . 2022
( प्रितभा ितवारी )
अपर सत्र �ायाधीश
कोट�ार, पौड़ी गढ़वाल
िनण� य मेरे �ारा ह�ा��रत एवं िदनां िकत कर खु ले �ायालय म� आज
सु नाया गया।
िदनां क: 09 . 09 . 2022
( प्रितभा ितवारी )
अपर सत्र �ायाधीश
कोट�ार, पौड़ी गढ़वाल
3
5. A criminal revision has been preferred before this
Hon'ble Court along with the delay application under Section 5
of the Limitation Act.
6. A compounding application has been filed on
16.12.2024 and the same is pending.
7. The matter was listed before the Hon'ble Court on
10.01.2025 and his Lordhip Hon'ble Mr. Justice Rakesh
Thapliyal has passed the order directing the matter to be taken up
by the permanent lok Adalat. The order of the Hon'ble Court is
reproduced as under:
"CRLR No. 964 of 2024
Hon'ble Rakesh Thapliyal,J.
1. Mr. Tejas Aggarwal, (through V.C) learned counsel
for the revisionist.
2. Ms. V.S. Pal, learned AGA with Mr. Prabhat
Kandpal, learned Brief Holder for the State.
3. Ms. Sangeeta Bhardwaj, learned counsel, holding
brief of Mr. Prabhakar Narayan, learned counsel for
respondent no.2.
4. There is 749 days delay in preferring this revision.
This revision has been filed along with compounding
application on the ground that parties have settled
their dispute amicably. This revision is arising out of
a complaint under Section 138 of the Negotiable
Instruments Act, 1881.
5. On the joint request of the parties, list this case before
Permanent Lok Adalat.
(Rakesh Thapliyal,J.)
10.01.2025."
8. In view of the aforesaid the compounding application
is being taken up today. Perusal of the compounding application
shows to the following effect:
" समझौतानामा / राजीनामा
हम की मैसस� ए जी इंटरप्राइजेज �ारा- परोपराइटर -
अ�खलेश िसंह पुत्र गोिव� िसंह िनवासी ग्राम व पो0 ओ0 पदमपुर
सुखरो] िनकट गढ़वाली टंकी] क�ी नाली] तहसील कोट�ार] िजला
पौड़ी गढ़वाल प्रथम प� एवं श्री संजय कुमार पुत्र श्री प्रेम च� �ारा-
सगे भाई श्री राजीव कुमार पुत्र श्री प्रेम च� िनवासीगण ग्राम लालपुर]
पो0 ओ0 पदमपुर] प�ी सुखरौ] तहसील कोट�ार] िजला गढ़वाल ---
ि�तीय प� �स्थिच� व �स्थर बु�� की अवस्था म� िबना िकसी जोर
दबाव के यह समझौतानामा+@ राजीनामा िन� प्रकार िन�ािदत करते
ह�
यह िक प्रथम प� के �ारा ि�तीय प� के िव��
�ायलय श्रीमान अपर मु� �ाियक मिज��ेट कोट�ार के सम�
धारा 138 एन आई ए� के तहत फौजदारी वाद सं�ा 1040@2017
एवं -1041@2017 योिजत िकये गए थे िजसम� मानयीय �ायलय �ारा
िदनांक 15@06@2019 को आदेश पा�रत करते �ए अिभयु� को
फौजदारी वाद सं 1040@2017 मैसेस� ए जी इंटरप्राइजेज �ारा -
परोपराइटर - अ�खलेश िसंह पुत्र गोिव� िसंह िनवासी बनाम संजय
कुमार पुत्र श्री प्रेम चंद्र म� �पये 4]35]000 �पये के अथ�दंड से
द��त िकया गया है एवं फौजदारी वाद सं�ा 1041@2017 मैसेस� ए
जी इंटरप्राइजेज �ारा - परोपराइटर - अ�खलेश िसंह पुत्र गोिव� िसंह
बनाम संजय कुमार पुत्र श्री प्रेम चंद्र मे �पये 1]60]000 �पये के
अथ�दंड से द��त िकया गया है
2 - यह िक माननीय �ायलय के उपरो� िनण� य िदनां क
15@06@2019 के अनु सार अिभयु � सं जय कुमार पु त्र श्री प्रेमचंद
िजला कारागार पौड़ी म� िन�� है िजस कारण उ� राजीनामा
सं जय कुमार पु त्र प्रेमचंद के सगे भाई श्री राजीव कुमार पु त्र
प्रे मचं द िनवासी ग्राम लालपु र] पो ओ पदमपु र] प�ी सु खरौ]ँ
तहसील कोट�ार] िजला पौड़ी गढ़वाल के साथ िन�ािदत
करवाया जा रहा है । राजीनामा के आधार पर प�कारों म� यह
तय �आ है की िक फौजदारी वाद सं �ा - 1040 / 2017
एवं 1041 / 2017 दोनों मामलों म� अिधरोिपत कुल धनरािश
5]94]000 / - �पये की एवज म� ि�तीय प� की ओर से
ि�तीय प� का भाई प्रथम प� को 2 ]50]000 / - �पये अदा
करे गा। िजसके प�ात प्रथम प� उ� मामलों म� कोई
काय� वाही िकसी प्रकार की अिग्रम नहीं करे गा तथा माननीय
�ायालय अपर मु � �ाियक मिज0 कोट�ार के आदे श िदनां क
15 - 06 -2019 तथा माननीय �ायालय अपर िजला एवं सत्र
�ायाधीश कोट�ार के आदे श िदनां क 09 - 09 - 2022 के
िव�� माननीय उ� �ायालय नै नीताल म� क�ाउं िडं ग
ए�ीकेशन योिजत कर मामले का अं ितम �प से िन�ारण
करने म� पू ण� सहयोग प्रदान करे गा।
3 - यह िक राजीनामा के शत� का अनु पालन दोनों प�ों �ारा
समान �प से िकया जाये गा तथा मामले को क�ाउ� करवाने
करवाने बाबत प्रिक्रया म� जहाँ - जहाँ भी प्रथम प� के
ह�ा�रों िक आव�कता होगी प्रथम प� िबना िकसी उज -
ऐतराज के ह�ा�र करे गा।
4 - यह िक प्रथम प� के �ारा ि�तीय प� के भाई से उपरो�
दोनों फौजदारी वाद म� िनधा� �रत धनरािश की एवज म� तय की
गई धनरािश 2]50]000 �पये प्रा� कर ली है अब ि�तीय प�
पर कोई भी दे नदारी िकसी प्रकार के प्रथम प� की शे ष नहीं
है ।
इसिलए यह समझौतानामा / रिजनामा कहने नुसार प�कारों
के �ब� गवाहों के सम� आज िदनां क 16-12-2024 को स्थान
कोट�ार म� िलख िदया गया है ।
9. The Hon'ble Supreme Court in the case of M.P. State
Legal Services Authority v. Prateek Jain, reported in (2012) 2
SCC 51, has held as under:-
"11. The learned counsel also referred to the judgment of this Court in K.N.
Govindan Kutty Menon v. C.D. Shaji, wherein it was held that a
compromise or settlement arrived at before the Lok Adalat and award
passed pursuant thereto is to be treated as decree of civil court by virtue of
deeming provision contained in Section 21 and Sections 2(aaa) and (c) of
the 1987 Act. The Court held that even a settlement of a case under Section
138 of the Act and the Lok Adalat award passed pursuant thereto would a
decree executable under the Code of Civil Procedure, 1908. The position in
this behalf is summed up in para 26 of the said judgment, which reads as
under:-
f........................
g........................
h.........................
(4) Even if a matter is referred by a criminal court under Section 138 of the
Negotiable Instruments Act, 1881 and by virtue of the deeming provisions,
the award passed by the Lok Adalat based on a compromise has to be
treated as a decree capable of execution by a civil court.
21. After formulating "The Guidelines", which are already extracted above,
the Court made very pertinent observations in paras 24-26 of the said
judgment which would have bearing in the present case. Thus, we
reproduce the same below: (Damodar S.Prabhu case, SCC p.673)
g. "24. We are also conscious of the view that the judicial endorsement of
the abovequoted Guidelines could be seen as an act of judicial law making
and therefore an intrusion into the legislative domain. It must be kept in
mind that Section 147 of the Act does not carry any guidance on how to
proceed with the compounding of offences under the Act. We have already
explained that the scheme contemplated under Section 320 Cr.P.C cannot
be followed in the strict sense. In view of the legislative vacuum, we see no
hurdle to the endorsement of some suggestions which have been designed
to discourage litigants from unduly delaying the composition of the offence
in cases involving Section 138 of the Act."
10. The Daily Lok Adalat has directed the appellant to
file a joint affidavit regarding the compliance of the terms
mentioned in the settlement deed. The joint affidavit has been
filed by both the parties, which is taken on record.
10. The Daily Lok Adalat has directed the appellant to
file a joint affidavit regarding the compliance of the terms
mentioned in the settlement deed. The joint affidavit has been
filed by both the parties, which is taken on record.
11. Learned counsel for the appellant has stated that in
spite of settlement having taken place between the parties the
applicant was arrested on 05.12.2024.
12. Since both the parties have settled their dispute, the
arrest of the appellant according to the counsel is against the
provisions of the protection of Human Rights Act as well as
violative of Article 21 of Constitution of India. The record
shows that and he is in jail in spite of the settlement between the
parties.
13. Consequently criminal revision stands allowed and
the order passed by the courts below shall automatically stand
set aside.
14. Accordingly, the award is passed in terms of the
settlement arrived at between the parties.
15. The Registrar General shall communicate to the Jailor
concerned regarding the fact the settlement application dated
16.12.2024 having been considered by the Permanent Lok
Adalat/Daily Lok Adalat and is allowed.
16. The award is being passed accordingly.
(Mahesh Chandra Pant, Member) (Rajesh Tandon, J (Retd.)
13.02.2025 13.02.2025
Nahid
